M/S.Twenty Four Frames Factory ... vs Ap Brahmana Seva Sangha Samakhya, ...
2022 Latest Caselaw 5025 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                WRIT APPEAL No.1866 of 2013

ORDER:   (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     None appears for the appellant on call, though

Mr.B.Mukherjee, learned counsel appears for respondents

No.3 to 5.

2. This appeal has been preferred against the

judgment and order dated 28.06.2013 passed by the

learned Single Judge allowing W.P.No.35948 of 2012. The

aforesaid writ petition was heard along with another writ

petition being W.P.No.35212 of 2012. Both the writ

petitions were allowed by the aforesaid common order.

3. Matter pertains to certification granted by the

Central Board of Film Certification for exhibition of Telugu

film called 'Denikaina Ready'. By the judgment under

appeal, the writ petitions were allowed by deleting certain

scenes from the aforesaid movie. On appeal, a Coordinate

Bench vide the interim order dated 28.11.2013 stayed the

aforesaid order on the ground that learned Single Judge

ought not to have entertained the writ petition since it

involved public interest at large.

4. Be that as it may, since the matter pertains to

exhibition of the film in the year 2012, we are of the view

that no live issue survives for adjudication at this distant

point of time.

5. Accordingly, writ appeal is closed as infructuous

by confirming the interim order dated 28.11.2013.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 11.10.2022 MRM/VS