JUBY THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The 1st petitioner is the producer and the 2nd petitioner, the director of the upcoming film titled "HAAL". The petitioners are aggrieved by the decision of the Central Board of Film Certification ("Board"), acting upon the recommendations of its Revising Committee and granting only restricted permission for exhibition of the film under "A" Category, with excisions and modifications.

(2.) The essential facts are as under:

(3.) Heard, Sr.Adv.Joseph Kodianthara, instructed by Adv.Saneeje S for the petitioner, Sr. Adv.P. Sreekumar, instructed by Adv. S. Anil Kumar for the Additional 6th respondent, Sr.Adv.A.R.L.Sundaresan, the learned Additional Solicitor General, instructed by Adv.A.Rajagopalan, for the Union of India and the official respondents, and Adv.Shinu J Pillai for the Additional 5th respondent.