ASHVANI DHIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Various reliefs have been sought for in this writ application filed under Articles 226 and 227 of the Constitution of India but when the matter is taken up, petitioners limits their prayer for issuance of a writ in the nature of certiorari for quashing the order dated 7-10-2002 passed by the Subordinate Judge, I, Patna in title Suit No.380 of 2002 making the order of adinterim injunction dated 19-8-2002 absolute by which it had restrained the telecast of the serial 'Ram Khilawan (C.M.) 'N' Family'. Further prayer made by the petitioners is to quash the order dated 20-2-2003 passed by the XI th Additional District Judge, Patna in Misc. Appeal No. 69 of 2002 whereby the appeal preferred against the aforesaid order, has been dismissed.

(2.) Respondent No. 2 Radha Raman Pradhan, hereinafter referred to as 'the plaintiff, filed Title Suit No. 380 of 2002, inter alia, praying for the following reliefs :

(3.) The plaintiff is a permanent resident of Bihar and an Advocate practising in Patna Civil Court and claims to have interest in the public affairs of the State. According to him, in an issue of the Times of India, dated 30th of July, 2002, he saw a photo of a man and woman, the man resembling Shri Laloo Prasad Yadav, the Ex Chief-Minister of Bihar with similar face, hair-style and dress and the woman sitting by him resembling Smt. Rabri Devi, the present Chief Minister of Bihar and beneath the said photo, a note was appended which read as follows :