GOPAL DASS SHARMA Vs. DISTRICT MAGISTRATE JAMMU

JUDGEMENT

(1.) This writ petition is directed against an order dated 8 July, 1971 made by the District Magistrate Jammu.

(2.) The District Magistrate by the said order under Section 8B (ii) of the Press and Registration of Books Act 1867, referred to as the Act, cancelled the petitioner's declaration dated 23 April, 1971.

(3.) The petitioner is a citizen of India. He is a permanent resident of the State of Jammu and Kashmir. On 2 June, 1970 he made an application to the District Magistrate, Jammu for permission to start a weekly paper in English from Jammu. The petitioner in accordance with the rules under the Act gave a list of 11 names in order of preference. The first preference given by the petitioner was 'Blitzkrieg"