MAHESH MANUMAL SUNDRANI Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions under Article 226 of the Constitution of India are filed with a prayer to quash and set aside the order dated 21.03.2018 passed by the respondent No.2. Under the said order, the declaration for publication came to be cancelled.

(2.) The petitions arise out of identical facts and situation and hence, with the consent of learned Advocates for the parties, all the petitions are taken up for joint hearing and disposal. However, the facts are taken from Special Civil Application No.6837/2018.

(3.) Learned Advocate for the petitioner submits that the petitioner is a Public Newspaper in the name of 'Chemist Ka Sandesh' and therefore, by Form I under Rule 3, an application was made for the purpose of seeking declaration for publication as required under Section 5 of The Press and Registration of Books Act , 1867 (hereinafter referred to in short as 'the Act'). The petitioner was accordingly issued with a Registration Certificate dated 19.12.2001 as a fortnightly in Gujarati language.