RADHA KRISHNA CHAUDHARY Vs. DISTRICT MAGISTRATE BEGUSARAI

JUDGEMENT

(1.) THIS writ petition on behalf of Publisher and Editor of a newspaper called "Begusarai Times ' has been filed seeking direction upon the respondents to open the seal put on Lok Bharti Press, Begusarai from where Begusarai Times is published, and further direction not to interfere with the publication of the said newspaper.

(2.) SHORT facts of the case are as follows. In the night of 9/10 February 1987 at about 4.30 A.M. the respondent - authorities raided the premises of the press i.e. Lok Bharti Press and seized some papers as per the seizure list. They also sealed the press itself. On the report of the District Public Relations Officer, Begusarai, Begusarai P.S. Case No. 39/87 under sections 406, 467, 468, 471, 420 of the Indian Penal Code and section 12 of the Press and Registration of Books Act, 1867 (in short the Press Act) was also registered. The case of the petitioner is that Begusarai Times and Birsa Times, another newspaper, are published under a declaration as required under section 4 of the Press Act. As per the declaration Begusarai Times is printed at Lok Bharti Press, Begusarai and Birsa Times is printed at Sunaiyana Press Ranchi. However, Birsa Times could also be printed at Lok Bharti Press, Begusarai. As per declaration, further, the publisher of Begusarai Times was to publish and circulate 11000 copies for which they were entitled to quota of newspaper print materials at subsidised rate, but due to paucity of supply they used to receive only 60% of quota at intervals of three months. The last quota was received in November, 1987. The case of the petitioner is that some news items were published in the Begusarai Times which were not to the liking of local administration. Being annoyed with the same, they firstly threatened the publisher of dire consequences and finally took the impugned action.

(3.) WE do not wish to deal with the respective case of the parties for the reason tha4 t /1t/h 20e 1 3 a b Po ag ve e 1sa 3 id Begusarai P. S. Case No. 39/87 is pending trial in the court below. In the instant case we are only concerned with the question of sealing of the press. It may be mentioned here that at the time of admission of the case, by an interim order, the seal was ordered to be removed and the press has been running normally ever since. The only point for consideration is whether the impugned action of the authorities putting seal on the premises of the press was legal. We called upon the counsel for the respondents to point out the law under which the press could be sealed. Counsel at the first instance referred to Newsprint Allocation Policy 1988 -89 and submitted that in terms Shri Gupteshwar Bedua Versus Magadh University of para 4.3 of the said policy the publishers of any newspaper/periodical are obliged to utilise the newsprint materials supplied to them under the Newsprint Allocation Policy for printing the concerned newspaper/periodicals and if they do not do so, action can be taken against them for having availed of the benefits of the allocation of newsprint materials at subsidised rate under the Allocation Policy. They cannot utilise the materials so supplied to them for different purpose including publication of another newspaper/periodical.