Sharadsingh Thakur vs Union Of India
2026 Latest Caselaw 4966 Bom

Bombay High Court

Sharadsingh Thakur vs Union Of India on 13 May, 2026

2026:BHC-OS:12325-DB
        Digitally signed
        by MULEY
          SHUBHAM
MULEY     PRAVINRAO
SHUBHAM Date:
PRAVINRAO 2026.05.13                                      1                 19-WPL-16263-2026.doc
           21:16:36
           +0530
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                         WRIT PETITION (L) NO. 16263 OF 2026

                  Sharadsingh Thakur                                             ...Petitioner
                       Versus
                  Union of India & Ors.                                          ...Respondents
                                                   -----------------
                  Ms. Pooja Yadav a/w Victoria G. i/by Jayakar & Partner for the Petitioner.
                  Mr. P. P. Singh for the Respondents.
                                                   -----------------

                                                              CORAM :   ADVAIT M. SETHNA AND
                                                                        SANDESH D. PATIL, JJ.

DATED : 13 MAY, 2026 (VACATION COURT) P.C.:-

1. Heard learned counsel for the parties. The Petition is moved on an

urgent basis impugning the unexplained and arbitrary inaction of

Respondent No.2 i.e. Central Board of Film Certification (CBFC) in failing

to take a final decision on the Petitioner's application for certification of a

feature film in the name of "Shree Baba Neeb Karori Maharaj" and its

trailer.

2. Mr. Singh, learned counsel for the Respondents on instructions would

submit that the Certification is issued on 11 May 2026 by the CBFC for the

said film. He also submits on instructions that such certificate has been

collected by the Petitioner. Mr. Singh on further instructions has stated that

as far as the certification for the trailer of the said film is concerned, that

would be issued not later than 14 May 2026.

2 19-WPL-16263-2026.doc

3. In light of the above, learned counsel for the Petitioner seeks leave to

withdraw the Petition. The Petition is accordingly disposed of as withdrawn.

4. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J.] [ADVAIT M. SETHNA, J.]