AJAY KATARA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The present writ petition has been filed as a Public Interest Litigation with a prayer to restrain respondent No.3/Magical Dreams Productions Pvt. Ltd. from releasing the movie '31st October' on the scheduled date i.e. 21st October, 2016 in the theatres/other media and directing the respondents to delete offensive scenes from the movie before it releases in the cinemas.

(2.) It is the case of the petitioner that the movie produced by respondent No.3 was contrary to the ideology of the oldest political party of the country of which the petitioner herein is a follower. It is also alleged that the aforesaid movie encapsulates the happenings after the death of the then Prime Minister of India pertaining to 1984 Sikh Riots and also contains several scenes targeting the political figure of this country. The grievance of the petitioner is that tarnishing the image of an individual is violative of the fundamental rights enshrined in the Constitution of India and therefore release of the movie needs to be stopped forthwith.

(3.) We have heard Mr. Saurabh Nangia, the learned counsel appearing for the petitioner.