HC dismisses plea seeking to stop sale, purchase, circulation of Salman Khurshid's Book

On Thursday, the High Court of Delhi dismissed a plea seeking direction to stop the circulation, sale, purchase, & publication of the book 'Sunrise Over Ayodhya' written by Congress leader Salman Khurshid.

Justice Yashwant Varma dismissed the petition filed by Vineet Jindal through lawyer Raj Kishor Chaudhary.

The court remarked to the petitioner that 'if you disagree with the author, do not read it.' The court also remarked that 'ask people not to buy the book or read it.'

Petitioner Vineet Jindal through lawyer Raj Kishor Chaudhary recently approached Delhi HC to ban Salman Khurshid's book over his comparison of Hindutava to ISIS & Boko Haram.

The petitioner has also sought not to publish the book in any form, i.e., either printed or electronic.

The petitioner has approached the Delhi High Court under Article 226 of the constitution of India praying inter-alia for an appropriate writ, order, or direction in the nature of mandamus directing the respondents to stop the circulation, sale, purchase, & publication of the book namely "Sunrise Over Ayodhya" & published in any form, i.e., either printed or electronic as it violates the fundamental right guaranteed under article 19 & 21 of the constitution of India.

Former Union Minister Salman Khurshid is embroiled in a controversy for "defaming & comparing Hinduism with terrorism" in his recent book "Sunrise Over Ayodhya: Nationhood in Our Times."

Khurshid's new book on the Ayodhya verdict was released last week. It explores the apex court's landmark judgment on the Ayodhya dispute.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

Source Link