MAHILA JAGRAN MANCH BANGALORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Beauty is in the eyes of the beholder" is the centuries old saying which is universally acknowledged. Such a belief has been attempted to be belied by few in the later part of the 20th Century. Beauty is sought to be established by the certificates issued by the specialists in the field claiming perfection on the subject, To achieve and accomplish the certification of Beauty various contests are held, Miss World 1996 being one of those. The concept of beauty varies from race to race, from nation to nation and individual to individual. However, the certified beauty in the contest held in that behalf has a commercial aspect. In such beauty contests the participants are only from feminine gender who are generally believed to be the models or actresses or wishing to be such models and actresses. Upon their success in the aforesaid contests the participants are supposed to be lavishly paid and winners are awarded awards, prizes and other benefits.

(2.) Respondent 2 is stated to have decided to hold Miss World 1996 contest in Bangalore amidst the controversy and objections raised by a section of the Society. The appellant claiming to be the exponent and representative of those who were opposed to the holding of such a context filed a petition in this Court praying therein for the issuance of direction to prohibit the holding of Miss World Contest at any place in the country in general and at Bangalore in particular. The petition was resisted by the respondents on various grounds and learned Single Judge after hearing the parties and perusing the record dismissed the petition vide his order now impugned in this appeal.

(3.) Some of the facts necessary for adjudicating the pleas raised are that the petitioner vide her letter dated 29-8-1996 which was addressed to the Chief Justice of this Court prayed for the issuance of the following reliefs: