RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant writ petition filed under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for quashing the impugned order dated 30.09.1992 (P-6) directing the sealing of Daisy Art Press Barnala and further issuance of directions to the respondents not to ask for fresh making of declaration etc under Section 4 of the Press and Registration of Books Act, 1867 (for short 'the Act') The petitioner along with Chiman Lal is the keeper of the Press titled 'Daisy Art Press' situated in Handiya Bazar, near S.D. Higher Secondary School, Barnala Distt Sagnrur.

(2.) The petitioner and Chiman Lal gave their declaration under Section. 4 of the Act to Sub Divisional Magistrate, Barnala on 16.11.1967 and gave 18 names for selection of title of the press and the same has been forwarded by Sub Divisional Magistrate, Barnala to Supdt. Press Branch of Home Secy, to Govt. Punjab, Chandigarh (P-1).

(3.) Thereafter, the Sub Divisional Magistrate, Barnala after made an enquiry in this behalf from the State Government, as required under Section 4A of the Act, allowed the petitioner and Chiman Lal to make declaration under Section 4 of the Act in respect of their press, under the title "Daisy Art Press" and a declaration was also made and subscribed before the Sub Divisional Magistrate, Barnala on 25.05.1968 (P-2).