JANAADHIKAARA SANGHARSHA Vs. MINISTRY OF INFORMATION

JUDGEMENT

(1.) Heard the petitioner appearing in person. The prayer clauses (A) and (B) in the petition read thus:

(2.) The petitioner appearing in person has invited our attention to Section 54 of the Disaster Management Act, 2005 (for short 'the said Act of 2005'). His submission is that the print, news and digital media are committing offences which are punishable under Section 54 of the said Act of 2005.

(3.) Firstly, the petitioner has not impleaded the print, news and digital media houses which according to him are indulging in illegality. Secondly, before approaching the Writ Court, he has not moved the concerned Authorities under the said Act of 2005 or under the Cable Television Networks (Regulation) Act , 1995 and the Rules framed thereunder.