LAWS(TLNG)-2023-9-10

V.VENKATARAMANAIAH Vs. UNION OF INDIA

Decided On September 29, 2023
V.Venkataramanaiah Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Mr. I.Mallikarjuna Sharma, learned counsel for the petitioners. Ms. K.Mani Deepika, learned counsel for respondents No.1 to 3.

(2.) In this writ petition, the petitioners have assailed the validity of Ss. 5, 6 and 15 of the Press and Registration of Books Act, 1867 (hereinafter referred to as, "the Act").

(3.) The facts giving rise to filing of this writ petition briefly stated are that the petitioners print and publish fortnightly law journal, namely Law Animated World. Admittedly, the aforesaid law journal is now being published only online.