Twenty Four Frames Factory ... vs Raghunatha Rao Chakkilam 5 Others
2022 Latest Caselaw 4883 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                   W.A.No.1865 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

        Heard Mr. V.Krishna Mohan, learned counsel for the

appellant and Mr. B.Mukherjee, learned counsel representing

learned Assistant Solicitor General of India for respondents No.2

to 4/ Central Board of Film Certification (for short 'the Board').

2. The related writ petition was filed assailing the certification

issued by the Central Board of Film Certification for exhibition of a

Telugu movie viz., "Dhenikaina Ready".

3. Learned Single Judge by order dated 28.06.2013 allowed the

writ petition by directing the Board to delete two scenes from the

said movie.

4. On appeal, a Coordinate Bench stayed the operation of the

aforesaid order of the learned Single Judge on 28.11.2013, by taking

the view that the subject matter of the writ petition involved public ::2::

interest. Therefore, the learned Single Judge ought not to have

exercised the jurisdiction and passed the order dated 28.06.2013.

5. Almost nine years have gone-by since passing of the

aforesaid interim order by the Coordinate Bench. Therefore, we

are of the view that nothing survives in this writ appeal.

6. Accordingly, the Writ Appeal is disposed of in terms of the

interim order dated 28.11.2013. No costs.

As a sequel, miscellaneous petitions, pending if any stand

disposed of.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 23.09.2022 LUR/PSA