ASHWANI DHIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners who are producer and artists of serial known as "Ram Khelawan C.M. 'N' Family" have come to this.Court making manifold complaints.

(2.) The first of the complaint is that the question raised by them in their defence has not been decided by the learned Sub-Judge. The other complaint is that the question relating to fundamental right and relating to expression have also not been considered by the Sub-Judge, therefore, the petitioners cannot get proper justice even from the appellate Court. It is also the submission of the petitioners that as the question of fundamental right is involved in the present matter, this Court should hear the matter and decide whether the telecast of the said serial Is in accordance with law or any objection against it violates or violates the fundamental right of the petitioner.

(3.) It is not in dispute before me that the respondent No. 2 had filed a title suit in the Court of Sub-Judge I Patna (Title Suit No. 380/2002) seeking manifold reliefs. Alongwith the plaint a prayer for ad-interim injunction was also made. An ad-interim injunction was granted in favour of the plaintiff on 19-8-2002. The petitioners thereafter . appeared in the Court and submitted their show cause. After hearing the parties, the learned Sub-Judge confirmed the said order. Being aggrieved by the said order the petitioners have preferred an appeal which has now been transferred to the Court of 11th Addl. District Judge, Patna for hearing and disposal in accordance with law.