SAMEEM RAZA Vs. CENTRAL BOARD OF FILM CERTIFICATION

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner by this petition in the nature of public interest litigation.

(2.) The petitioner has sought for a writ of prohibition, forbidding or stopping the release and screening of the movie by the name "Good News" in the theatres across the country on 27th December, 2019. The second prayer is for declaration that the contents of the movie by name "Good News" produced by the second to sixth respondents affect human sensibilities and tend to cause scorn, disgrace or disregard or undermine the dignity of the assisted conception centers other than the one referred in the movie or in the alternative; the third prayer is for issuing a mandamus directing the respondents to screen the disclaimer making it clear that, nothing in the movie intends to cause scorn, disgrace or disregard or undermine the dignity of the assisted conception centers other than the one referred in the movie.

(3.) Before we consider the submissions made by the learned counsel for the petitioner, we must note here the relevant averments made in the petition, which are in paragraphs 13, 14, 21 and 22, which read thus: