IQRA FILMS Vs. UNION OF INDIA

JUDGEMENT

(1.) PRASAR Bharti -Directorate Generals decision, refusing approval for acquisition, Iqra Films "Lufz Lufz Mohabat" Serial, conveyed vide Directorate General -Doordarshans Communication F.No. 27/1327/2007 -P -IV dated 02.06.2009, has been questioned in this Writ Petition.

(2.) RESPONDING to Prasar Bhartis Advertisement of January 24, 2006, inviting proposals, under Acquisition Category, from reputed Television Producers/Production Houses, for its Urdu Channel, the Iqra Films, the petitioner, submitted its proposal for acquisition of its programme "Lufz Lufz Mohabat" for evaluation, alongwith a copy of its one episode.

(3.) THE Prasar Bharti (Broadcasting Corporation of India), hereinafter to be referred as 'the Corporation, for short, informed the petitioner in February, 2007, to submit 52 number of episodes/tapes (DVC Pro -50, meeting technical specifications) for preview purpose.