NACHIKETA WALHEKAR Vs. CENTRAL BOARD OF FILM CERTIFICATION

JUDGEMENT

(1.) Heard Mr. Pushkar Sharma, learned counsel for the petitioner.

(2.) In this writ petition preferred under Art. 32 of the Constitution of India, the petitioner has prayed for issue of a writ of mandamus or direction or passing of appropriate order for staying of the nation wide release of a film, namely, "An Insignificant Man" on 17th Nov., 2017, as it contains a video clip pertaining to the petitioner. It is submitted by Mr. Sharma that the video clip was originally shown by the media, but after a complaint case was filed at Patiala House Courts, New Delhi, that was not shown and, therefore, such a film should not have been granted the certificate by the Central Board of Film Certification (CBFC).

(3.) It is urged by Mr. Sharma that the petitioner has a right under the Constitution, especially under Articles 14 and 21 of the Constitution that he should not be projected in a manner in which the film is going to depict. On a query being made, learned counsel would submit that the petitioner has come to know of the same as there has been a trailer of the film on certain National channels.