AMIT KUMAR SAHU Vs. SENSAR BOARD OF FILM

JUDGEMENT

(1.) This matter relates to exhibition of a film namely 'Goliyon-ki-Rasleela, Ram-Leela'. It is alleged that the film namely 'Goliyon-ki-Rasleela, Ram-Leela' has no concern with the contents of the name of the film and in fact the contents of the film are contrary to the established religious name called as 'Ram-Leela'. It is stated by the petitioners that the word 'Ram-Leela' has no concern with the life sketch of Lord Shriram, instead the film is a social drama, inspired by William Shakespeare's 'Romeo & Juliet'. The contents of the film are against the sentiments of the Hindus who are crores in India. It is stated that the word 'Ram-Leela', in the title of the film, may be banned.

(2.) From the perusal of record, we find that the petitioner in M.C.C. No. 1395/2013, Shri Anand Chawla had filed a writ petition, which was registered as W.P. No. 17779/2013 (PIL) and was finally disposed of by this Court on 10.10.2013 with a direction to the petitioner to approach the Censor Board for redressal of his grievance.

(3.) It appears that Shri Anand Chawla had approached to the Central Board of Film Certification, Mumbai and the Central Board of Film Certification by order dated 08.11.2013 had turned down the objection of the petitioner. Thereafter this petition has been filed and after hearing the petitioner, an interim order was passed on 14.11.2013 by which we permitted exhibition of the film, but without the name in title of the film: 'Ram-Leela'. It appears that after the order passed by this Court, the film has been released accordingly and now it has been exhibited.