HC directs petitioners to 1st approach competent Govt. authority in matter of censorship of XXX- Season 2 web-series [Read Order]

The Allahabad High Court has dismissed the Public Interest Litigation filed before the court for the issuance of appropriate order for censorship of web series “XXX- Season 2”. The Division Bench of Chief Justice Govind Mathur and Justice Siddhartha Varma while dismissing such petition for censorship of web series ‘XXX- Season 2’ and directed the petitioner to approach the competent authority of the Government of India.

“It is a settled principle of law that the person demanding writ in the nature of mandamus is first required to make a demand from the Authority competent. A deviation from such settled principle can be made only in extraordinary circumstances and no such circumstance has been pointed out by the petitioner in this petition for writ” stated by the Court.

The Petitioner Anniruddha Singh has submitted before the court that the questioned web series is spoiling the reputation of the wives of Army officers in society. The court has clearly stated that petitioner is not in a position to approach this Court under Article 226 of the Constitution of India, firstly he has not made any demand from the Competent Authority for redressal of his grievance.

Case Details 

Case: - PUBLIC INTEREST LITIGATION (PIL) No. - 737 of 2020
Petitioner: - Anniruddha Singh
Respondent: - Union Of India And 8 Others
Counsel for Petitioner: - Ankur Verma, Abhinav Gaur, Anoop Trivedi (Senior Adv.)
Counsel for Respondent: - Ram M. Kaushik, Kuldeep Singh Chauhan, Priyanka Midha
Bench: Chief Justice Govind Mathur and Justice Siddhartha

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