MAULANA ARSHAD MADANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kapil Sibal, learned senior counsel for the petitioner, Mr.Chetan Sharma, learned ASG representing the respondent no.1 and 2, Mr. Shreeyash Lalit, and Mr. Pulkit Agarwal, learned counsel representing respondent no.3 and 5 respectively. Ms. Devangini Rai, has put in appearance for respondent no.9.

(2.) Proceedings of this Public Interest Litigation Petition have been instituted challenging the certification of the film 'Udaipur Files' under Sec. 5A of the Cinematograph Act, 1952 (hereinafter referred to as the 'Act') which has been granted by the Board of Film Certification (hereinafter referred to as 'Board'), a statutory body created under Sec. 3 of the Act.

(3.) Yesterday, this Court passed the following order:-