RAMESH PIMPLE Vs. CEBNTRAL BOARD OF FILMS

JUDGEMENT

(1.) RULE. Respondents waive service. By consent rule is taken up for final hearing.

(2.) THIS petition seeks a writ of certiorari or any other appropriate writ, order or direction quashing the decision dated August 11, 2003 of the film the certification Appellate Tribunal and directing the respondents to grant certificate to the documentary film entitled "aakrosh" for its public exhibition under the Cinematograph Act, 1952.

(3.) THE petitioner is a well known activist and film maker. He is producer of documentary films and writes scripts for films. In 2003 the petitioner produced a documentary film in one reel (running time 18 minutes) called Aakrosh on communal riots that took place in Gujarat in the year 2002. The documentary makes a sincere attempt to give expression to the sufferings and woes of the survivors of the holocaust. This is done in a services of interviews. The documents has deliberately avoided images of gruesome violence and dead bodies. It has limited itself to the expression of anguish by the victims who are trying to come to terms with the meaninglessness of it all. The petitioner's documentary was selected for screening at Hyderabad film festival organized by South Asian Forum and film festival organized by the Surabhi Foundation in collaboration with film Division and Times Foundation.