S NARAYAN Vs. KARNATAKA STATE COMMISSION

JUDGEMENT

(1.) The unsuccessful writ petitioner-appellant has preferred this appeal against the order dated 18.9.2008 in Writ Petition No. 16419/2007, wherein the learned Single Judge has disposed of the writ petition reserving liberty to the writ petitioner to file his reply to the notice dated 21.9.2007 issued by the respondent, within four weeks and further directed the respondent to receive the reply/objections filed by the Appellant-writ petitioner and to consider the same and pass appropriate orders in accordance with law.

(2.) 2.1. Appellant - Sri S. Narayan claims to be a noted Kannada film Producer and Director. He had produced a Kannada feature film "Cheluvina Chittara" which has completed 100 days of its run in all 37 centres where it has been released. It is alleged that a complaint/petition was filed by N.V. Venkataramaniah and Others, Puttadasa Road, Kanakapura Town, dated 8.9.2007 before the President, Karnataka State Commission for Women inter alia stating that the heroine of the film Kum. Amoolya, who is aged 14/15 years studying in 9th standard was made to act in the film with the hero Ganesh, who is double the age of the heroine, by wearing uniform and school bag in front of the. school with other girls and i their presence, doing certain acts which are not in good taste and on account of this kind of behaviour, school teachers and others are looking at the young girls studying in the schools in a bad manner and misusing such young girls has become very common; it is also stated that when gents are wearing full dress, the young girls are made to act wearing half dress etc. It is also further stated that the Film Chambers of Commerce and Censor Board should take appropriate action before releasing such movies and in case of failure to take action, the Women Association is responsible for the same and it is answerable to a Court of law. 2.2. Based on the said complaint dated 8.9.2007, the Respondent- Commission issued Notice dated 21.9.2007 under the provisions of the Karnataka State Commission for Women Act, 1995 (for short, the Act) to the appellant directing him to appear in person before the Commission on 29.9.2007 for hearing on the said complaint. Aggrieved by the said notice dated 21.9.2007, the appellant-writ petitioner preferred Writ Petition No.16419/2007 before this Court seeking to quash the same.

(3.) The learned Single Judge after careful perusal of the grounds urged by the writ petitioner and the stand taken on behalf of the Commission, observing that it is only a show-cause notice and the appellant-petitioner instead of replying or showing cause to the said notice has rushed to the Court, disposed of the writ petition by order dated 18.9.2008, reserving liberty to the petitioner to submit his reply to the show-cause notice issued by the respondent, within a period of 4 weeks from the date of receipt of the copy of the order. Respondent was also directed to receive the reply to be filed by the appellant-petitioner and consider the same and pass appropriate orders, in accordance with law.