ANDHRA ASSOCIATION OF TELANGANA Vs. UNION OF INDIA

JUDGEMENT

(1.) AT the stage of admission, I have heard the learned counsel for the petitioner appearing in the place of party -in -person, learned Assistant Solicitor General appearing for first respondent, learned Government Pleader for Women Development and Child Welfare appearing for fourth respondent and Mr. M. Surender Rao, learned senior counsel, appearing for the fifth respondent. Respondents 2 and 3, the Department of Cinematography and the Telangana Film Chamber of Commerce, are not involved in the certification of the film in controversy and respondents 6 and 7, being actress and distributor, are not necessary to be heard.

(2.) PETITIONER questions the title of the film Andhra Pori, which is proposed to be exhibited on 05.06.2015. Petitioner states that after bifurcation of the State there are many people from Andhra area settled and residing in Telangana State and depiction of the name of the film as aforesaid is likely to be misutilized by way of degrading the values of girls in Andhra area and residents originating from Andhra area settled in Telangana area.

(3.) FOR the purpose of appreciating the exact objection of the petitioner, it is appropriate to extract para 8 of the affidavit, as under, which, inter alia, states that the word Pori suffixed to the title of the film is objectionable. Petitioner, therefore, seeks that the exhibition of the film with the aforesaid title be interfered with by this Court as it amounts to showing disrespect to the girls of young/marriageable age of Andhra region.