SANJAY AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petitioner has questioned the order dated 15-6-2010 passed by District Magistrate, Jammu-respondent No. 4, whereby the Authentic Declaration in terms of the provisions of the Press and Registration of Books Act, 1867 (for short, PRB Act) came to be made in favour of respondent No. 5. Petitioner has also questioned the Title Verification Letter forwarded by respondent No. 2-Registrar of Newspapers for India (for short, RNI) to respondent No. 4. in pursuance of which the impugned authentic declaration came to be made, on the grounds taken in the memo of writ petition.

(2.) Precisely the case of the writ petitioner is that his consent as a co-owner was required before filing the declaration petition and approval/Title Verification Letter made by RNI-respondent No. 2 is contrary to record, particularly to its earlier communication dated 18th June 2004.

(3.) Notice came to be issued and the impugned declaration and approval/verification containing annexures 'A' and 'B' came to be stayed.