Punjab-Haryana High Court
Raksha Jyoti Foundation vs Union Of India And Ors on 2 March, 2016
Author: Rajesh Bindal
Bench: Rajesh Bindal
VARINDER SINGH
2016.03.09 17:00
IN THE HIGH COURT OF PUNJAB AND HARYANA I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
AT CHANDIGARH Chandigarh
CWP No. 1322 of 2016 (O&M)
Raksha Jyoti Foundation .. Petitioner
versus
Union of India and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Munish Kumar, Advocate, for the petitioner.
Mr. Chetan Mittal, Senior Advocate with
Mr. Vivek Singla, Advocate, for respondent nos. 1 to 4.
Mr. Anupam Bansal, Advocate, for respondent no. 6.
Mr. Amit Singh Sethi and Ms. Jyoti Munday, Advocates,
for respondent no.8.
Rajesh Bindal, J.
In terms of the previous order passed, today affidavit of Shri Raju S. Vaidya on behalf of respondent no. 2 - Central Board of Film Certification, Mumbai, dated 27.2.2016, has been filed in Court and the same is taken on record. It has been stated therein that to ensure that no content in movie is released, which had been deleted from the final print approved, an undertaking shall be taken from the Producers and the Directors, and for any violation they shall be responsible. It is further stated in the affidavit that the Ministry of Information & Broadcasting, constituted a committee headed by Shri Shyam Benegal to evolve broad guidelines/ procedures under the Cinematograph Act,1952. The Committee has also invited suggestions from the public for betterment of film certification process.
Considering the aforesaid facts where apparently the Government is taking effective steps in the matter, no further orders are required to be passed in the present writ petition. The same is accordingly disposed of.
2.3.2016 (Rajesh Bindal) vs Judge