PRATIBHA NAITTHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) We heard Mr. M. M. Vashi, the learned counsel for the petitioner, mr. B. A. Desai, the learned Additional solicitor General of India for respondent nos. 1 and 10, Mr. I. M. Chhagla, the learned senior counsel for respondent no. 4, Dr. V. V. Tulzapurkar, the learned senior counsel for respondent nos. 3 to 7 and Mr. P. M. Mokashi, the learned Assistant Government Pleader.

(2.) This Writ Petition is at the instance of a teacher who is, inter-alia, aggrieved by telecast of adult and obscene films shown by the electronic media and the obscene posters and photographs printed by the print media.

(3.) Various orders came to be passed from time to time by this Court in the Writ petition.