ANAND PATWARDHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) -JOHN Stuart Mill, a great thinker of 19th Century in his famous treatise "utilitarianism, Liberty and Representative Government" neatly explained the importance of free speech and expression in these words :

(2.) THE petitioner is a well-known documentary film maker. The documentary films made by the petitioner in the past were acclaimed at national and international level. The petitioner has produced and directed the documentary film in question "in Memory of Friends" about the violence and terrorism in Punjab, about a group of Sikhs and Hindus, who at great personal risk were engaged in an attempt to recover the tolerance and communal harmony that once existed in Punjab. The memory of the legendary martyr Bhagat Singh plays a central role in the film. The film is a 60 minute documentary which was completed in January 1990. It was screened in the London Film Festival, 1990 as well as in the non-feature section of the Indian Panorama at the Madras International Film Festival early in 1991. It has been selected as the best investigative documentary for the year 1990 and given award by the Government of India. The jury which selected it as the best investigative documentary said that the film treated the subject of violence and terrorism with courage, honesty and lucidity, Besides, the said film has won the Silver Couch at the First Bombay International Festival of documentary and short films and special jury prize at Mannheim in Germany.

(3.) THE petitioner submitted the film to the Doordarshan on 12th March, 1991 for screening on television. The Doordarshan chose not to reply to the petitioner. The petitioner was constrained to send a legal notice dated 29th April, 1991 in which he called upon Doordarshan to screen the film on T. V. In response to the said letter, Doordarshan sent reply to the petitioner dated 16th May, 1991 in which it was said that the copy of the film was not traceable. The petitioner delivered another copy of the film by hand on 17th July, 1991. The petitioner was informed by letter dated 3rd February, 1992, that the film was not found suitable for telecast over Doordarshan under national programmes.