AKHIL BHARTIYA DHAMMA SENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J.M. Shamkuwar with Mr. M.A. Khobragade, Advocates for the petitioners, Mr. S.V. Manohar, Senior Advocate with Mr. M.P. Kariya, Advocate for respondent no.3 and Mrs. B.H. Dangre, officiating Government Pleader for respondent no.4.

(2.) Rule. Rule is made returnable forthwith.

(3.) This writ petition is filed praying for restraint orders against the respondent no.3 - producer of a movie from exhibiting a movie titled as "Khairlanji Chya Mathyawar". The challenge is raised by a social organization, which claims to be working at national level to spread the Bouddhism in the Indian Territory and claims to be fighting for social justice. The petitioner no.2 is a person who claims to be directly affected by the scenes shown in the movie as it is claimed that the movie is based on true story/events which happened in the life of the petitioner no.2 and according to the petitioner no.2 some scenes shown in the movie are not correct and will tarnish his and his daughter's social image.