TASLEEM AHMED KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against an order dtd. 31/3/2021 passed by the learned Single Judge in SB Civil Writ Petition No.1474/2021. By the said order while issuing notice in the writ petition, the learned Single Judge has refused to grant stay order as prayed for.

(2.) Having heard the learned counsel for the parties and having perused the documents on record, what we gather is that the petitioner objects to exhibition of certain teaser and a film produced and exhibited by respondent No. 4 to 6 on the ground that the same depicts certain scenes showing the actors smoking cigarettes which is not permissible as per the rules and regulations framed by the Government of India.

(3.) The counsel for the private respondents submitted that the exhibition of such scene is not completely banned, the only requirement is that the statutory warning should be flashed.