DMK PARTY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is listed today for admission and I heard the learned Senior counsel appearing for the petitioner and the learned Additional advocate General for respondents.

(2.) THE prayer in this Writ Petition is for a Writ of Mandamus forbearing the respondents herein from preventing the screening of the Tamil film 'vetri NAMATHE' produced by T. K. S. Elangovan and certified by the central Board of Film Certification, Government of India vide Certificate no. VIS/ 1/346/2005, Chennai dated 09-12-2005.

(3.) THE petitioner, Dravida Munnetra Kazhagam is a political party, represented by its General Secretary Mr. K. Anbazhagan. One T. K. S. Elangovan has produced a short Tamil propaganda film titled ' Vetri Namathe' on behalf of the petitioner party, which was censored by the Central Board of film Certification vide Certificate No. VIS/ 1/346 /2005, Chennai dated 09-12-2005. The petitioner party headquarters instructed the District secretaries throughout the State to screen the said film through mobile vans equipped with projectors and screens in residential and busy localities without obstructing the free flow of traffic. It is stated that the District collectors and District Superintendent of Police are preventing the petitioner party from exhibiting the said short film in most of the Districts for which they have no right, hence, the present writ petition is filed praying this court to issue writ of Mandamus to forbear the respondents from exhibiting the said film.