FIROZ IQBAL KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Applications for interventions are allowed.

(2.) On 28 August 2020, the writ petition under Article 32 of the Constitution was moved for urgent directions since the telecast of a programme titled "Bindaas Bol" was to take place at 8 pm on Sudarshan news, the news channel of the fifth respondent. The petitioner relied on the transcript of a promotional clip of forty-nine seconds. The contention was that the clip contains statements which are derogatory of the entry of Muslims in the civil services. The Court declined to issue a pre-broadcast interlocutory injunction, furnishing the following reasons in paragraph 8 of the order :-

(3.) Several interlocutory applications have been moved before this Court including I.A. Nos.91132, 91134, 91167, 91171, 91135, 91136 and 90940 of 2020.