WATTAN SHARMA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Cm-7263-2016

(2.) As the applicant sought intervention in the pending writ petition which is coming up for final disposal today on the ground that applicant is a necessary party, as the trailers of the movie have shockingly portrayed the women-hood of Punjab society, permission is granted to the applicant to intervene in this writ petition.

(3.) The writ petitioner has contended that the film 'Udta Punjab' produced by respondent No.3 has portrayed the entire populace of the people of Punjab as drug addicts. Further, the said film is purely a political agenda with the principal objective of projecting the State of Punjab as a hub of narcotics and psychotropic substances. The petitioner has alleged that the film is replete with derogatory abuses. The function of the law enforcement agency in the State of Punjab has been depicted as totally defunct. The Punjabis have been shown as rouges as a result of which an adverse impact would be created on the minds of the youth. The entire atmosphere of a peace loving and hardworking Punjabis would be vitiated if the film is screened. The exhibition of the film will have a far reaching adverse repercussions in the State of Punjab which has already undergone the worst phase of militancy in the country, it was further submitted.