Pakala Rajesh Kumar vs Union Of India
2023 Latest Caselaw 5100 AP

Citation : 2023 Latest Caselaw 5100 AP
Judgement Date : 18 October, 2023

Andhra Pradesh High Court - Amravati

Pakala Rajesh Kumar vs Union Of India on 18 October, 2023

24 & 25 HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.P.(PIL).No.104 of 2023 and W.P.No.22890 of 2023

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

03. 18.10.2023 We have heard learned counsel for the parties.

The challenge in the present PIL as also the writ petition is against the release of the film Tiger Nageswara Rao which it is stated has the effect of defaming the residents and community who is residing in the village Stuvartpuram in Bapatla District. Further, we have been informed that the film has been certified by the Film Censor Board.

It has also been stated that the objections raised to the release of the film on its objectionable content were considered by the Film Censor Board inasmuch as the views of the film producer i.e. M/s. Abishek Agarwal Arts, were also invited to the objections so raised.

It is therefore stated that the Film Censor Board has gone into all the issues which have been highlighted in the writ petition and as were contended in the representation filed by them before the Film Censor Board.

Mr. N. Harinath, learned Deputy Solicitor General, appearing for Union of India, further states that the remedy of the petitioners after the grant of Sl. DATE ORDER OFFICE No. NOTE

Certificate by the Film Censor Board lies only by way of filing a Revision before the Central Government in terms of the Section 6 R/w. Rule 32 under Rules framed under the Cinematograph Act, 1952.

Reliance was also being placed upon the judgment and order dated 23.02.2022 rendered by the Bombay High Court in PIL No.4336 of 2022 and batch.

Be that as it may, we do not find any ground for granting any interim relief in favour of the petitioners prohibiting the release of the film Tiger Nageswara Rao. However, it may be open to the petitioners to avail the remedy of Revision in terms of the aforementioned Sections.

Response be filed.

List on 15.11.2023, for final consideration. In the meantime, pleadings be completed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

SSN/SRT