Wednesday vs Sony K Thomas
2021 Latest Caselaw 10882 Ker

Citation : 2021 Latest Caselaw 10882 Ker
Judgement Date : 31 March, 2021

Kerala High Court

Wednesday vs Sony K Thomas on 31 March, 2021

WP(C) 7591/2021                              1/3



                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                       THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                             &

                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                  Wednesday,the 31st day of March 2021/10th Chaithra, 1943
           For information purpose only
                                    WP(C) No.7591/2021(S)

PETITIONER
       SONY K THOMAS, AGED 43 YEARS, S/O K.A. THOMAS,
       KANNAMPALLIL HOUSE, SILVER LANE, ASHOKA ROAD,
       KALOOR, KOCHI-682 017, ERNAKULAM DISTRICT.
RESPONDENTS
1.       UNION OF INDIA, REP. BY SECRETARY,
         INFORMATION AND BROADCASTING DEPARTMENT,
         A WING, SHASTHRI BHAVAN, NEW DELHI-110 001.
2.       THE DEPARTMENT OF INFORMATION AND BROADCASTING,
         REP. BY SECRETARY, GOVERNMENT OF INDIA, NEW DELHI-110 001.
3.       THE DIRECTORATE OF ADVERTISING AND VISUAL PUBLICITY (DAVP),
         REP. BY ITS DIRECTOR, GOVERNMENT OF INDIA, NEW DELHI-110 001.
4.       STATE OF KERALA, REP. BY SECRETARY,
         INFORMATION AND PUBLIC RELATIONS DEPARTMENT,
         SECRETARIAT, TRIVANDRUM-695 001.
5.       THE DIRECTOR,
         INFORMATION AND PUBLIC RELATIONS DEPARTMENT,
         GOVERNMENT OF KERALA, SECRETARIAT, TRIVANDRUM-695 001.


     Writ Petition (civil) praying inter alia that in the circumstances

stated in the affidavit filed along with the WP(C) the High Court be

pleased to issue directions to the respondents 4 and 5 to report before

this Court regarding the compliance of Exhibit P16 guidelines and the

amount spent during their tenure for publishing Government advertisements,

during the pendency of this writ petition, in the interest of justice.

     This petition coming on for admission upon perusing the petition and the

affidavit filed in support of WP(C) and upon hearing the arguments of M/S

PRAVEEN           K.   JOY,   DEEPU   RAJAGOPAL,     M.K.SAMYUKTHA,      E.S.SANEEJ,

M.P.UNNIKRISHNAN & N.ABHILASH, Advocates for the petitioner and of

SRI.RANJITH THAMPAN, ADDL. ADVOCATE GENERAL, the court passed the

following:
 WP(C) 7591/2021                      2/3

                                                                   P.T.O.




EXHIBIT P16 - THE TRUE PHOTOCOPY OF THE RELEVANT EXTRACTS OF
              THE GUIDELINES ON CONTENT REGULATION OF GOVERNMENT
              ADVERTISING, 2014.



           For information purpose only
                             S.Manikumar, C.J.
                                    &
                             Shaji P.Chaly, J.
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                        W.P.(C)No.7591 of 2021-S
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                    Dated this the 31st day of March, 2021
       For information  purpose only
                    ORDER

S.Manikumar, C.J.

On the basis of the guidelines issued from time to time regarding

advertisement and instructions, Mr.Ranjith Thampan, learned Additional

Advocate General submitted that there is no violation of any of the

judgments of the Hon'ble Supreme Court or guidelines issued and therefore,

the prayers sought for cannot be maintainable.

Though Mr.Praveen K.Joy, learned counsel for the petitioner invited

the attention of this court to some Exhibits filed along with the writ petition

to contend that there is violation, the matter requires adjudication.

The learned Additional Advocate General is directed to file counter

affidavit/statement, as the case may be.

Post after vacation.