SAI LOK KALYAN SANSTHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India filed as a Public Interest Litigation flags the issue of broadcast of a large number of programmes/advertisements on the television channels based on Astrology, 'Lal Kitab', Tarot, Numerology, 'Devi Shakti aur Kripa', by so called self made astrologers, 'swamiji', 'panditji', 'guruji' and 'babaji' who promise cures of various ailments on payment of money. Alleging such claims to be not based on any logic and scientific verification and being detrimental to public interest, reliefs of : -

(2.) THE petition came up first before us on 21st May, 2014 when the counsel for the Ministry of Information and Broadcasting, Government of India undertook to place before us the Programme Code for monitoring the broadcasting in Electronic Media.

(3.) WE are of the view that there is no need to issue notice of this petition or to otherwise keep the same pending.