P JAGAJEEVAN RAM Vs. GOVT OF INDIA

JUDGEMENT

(1.) These two writ appeals are preferred against the common judgment of the Hon'ble Mr. Justice Mohan dt. 15-02-1988 rendered in W.P. Nos. 1166, 1181 and 1229 of 1988. W.A. No. 469 of 1988 is filed against W.P. No. 1166 of 1988, while W.A. No. 488 of 1988 is filed against W.P. No. 1181 of 1988.

(2.) W.P. No. 1166 of 1988 was filed by Mr. P. Jagajeevanram, a journalist, who publishes an English Fortnightly "why not" and Tamil fortnightly "Sathiyavetkai", and another called "Cinema Studio". He is an Industrialist manufacturing T. V. sets with brand name 'Jeevan'. He belongs to Scheduled Caste community. He has preferred the Writ Petition as a public interest litigation for issue of a Writ of Prohibition directing the respondents 1 to 4 to prohibit the fifth respondent from exhibiting the Tamil film 'Ore Oru Gramathilae" throughout this country for its public exhibition, and to pass such further or other orders or directions in the nature of any writ as may be deemed fit and proper in the circumstances of the case.

(3.) W.P. No. 1181 of 1988 was filed by Dr. M. Deivanayagam, President of the Research Movement of Dravidanism, for issue of a Writ of Mandamus or any other appropriate writ, directing respondents 1 to 3, therein to revoke the Cinematograph Certification granted to the fourth respondent.