NISHAD SHARMA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The present writ petition by way of Public Interest Litigation has been filed seeking a writ of mandamus against the respondents to restrain the broadcasting of the banned Pakistani channels as named in the petition and also to cancel the licenses in respect of all such channels.

(2.) The brief facts of the present writ petition are that the petitioner subscribed for (DTH) broadcasting services from a dish operator on 20.07.2014. The petitioner while viewing the channels realized that there were few channels provided by Dish TV which caused threat to the country and have been banned in the past by the Government for enticing religious tensions and breaking the national harmony of the country.

(3.) It is pleaded that though the petitioner made representations to the Respondents No.1, 2 and 3 requesting to take immediate action and to restrain the Dish TV operator from broadcasting the banned channels, no action is taken till date.