Andhra Pradesh High Court - Amravati
K.Jagadishwara Reddy vs Union Of India on 27 October, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: W.P(PIL).No.155 of 2022 + W.P.(PIL) No.120 of 2019
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE
03 27.10.2022
AVSS,J & DVR,J It is submitted by Sri G.Siva Prasad Reddy, learned counsel for the petitioner, that, as long back as on 19.09.2019, the Ministry of Information and Broadcasting, Government of India addressed a letter to the Secretary General, Broadcasting Content Complaints Council (BCCC), New Delhi requesting to take appropriate action in the matter but no action has been taken so far. A copy of the same is placed on record by the learned counsel. A copy of the same is also given to the learned counsel representing the learned Deputy Solicitor General of India.
Learned Deputy Solicitor General of India takes notice to R1 to R3 and R7 & R8; learned Government Pleader for Home takes notice to R4 to R6 and Sri T.Srinivas, learned counsel, takes notice to R10.
Notice to R9 and R11.
Learned counsel for the petitioner is W.P(PIL).No.155 of 2022 + 2 W.P(PIL) No.120 of 2019 permitted to take out personal notice to R9 and R11 by RPAD and file proof of service.
Learned counsel representing the learned Deputy Solicitor General of India seeks a short accommodation to ascertain the present status of the said letter, dated 19.09.2022.
Post after two weeks.
_________ AVSS,J _______ DVR,J Sab/Tsy