P K CHANDLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition styled as a public interest litigation seeks directions in respect of what is alleged to be the clandestine entry of foreign media houses in India. The petitioner had earlier filed Civil Writ No.1207 of 2004 which was disposed of on 28.1.2004, in terms whereof directions were issued to the respondent to treat that petition as a representation and reply to the petitioner within two weeks. Liberty was granted to the petitioner to again approach this Court in case of need. The occasion to file the petition is stated to be the failure of the respondent to reply in terms of the said order.

(2.) An additional affidavit has been filed after filing of the writ petition. Since the reply dated 23.4.2004 was received by the petitioner, the writ petition was filed on 19.4.2004 and thus this reply appears to be received soon thereafter. The reply records that the order of this Court dated 28.1.2004 was received only on 12.3.2004 and the five matters raised by the petitioner as illustration of non enforcement of laid

(3.) own norms on foreign investment restrictions have been dealt with in this reply. vIn respect of one of the matters pertaining to M/s.MBPL, it is stated that the information called for from the company was not found to be fully satisfactory by the Government but the company filed a writ petition in the High Court of Bombay and obtained an order restraining the Government from revoking the licence of M/s.MBPL. The reply of the Government is stated to have been filed in the petition but a final decision of the Court was awaited. Thus the issue is sub judice before the said Court.