Surya Kant Nirala vs The Union Of India And Ors on 7 December, 2022

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Patna High Court - Orders

Surya Kant Nirala vs The Union Of India And Ors on 7 December, 2022

Bench: Mohit Kumar Shah

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.3511 of 2015
                 ======================================================
                 Surya Kant Nirala Son of Late Gandhari Prasad Singh, Resident of village
                 and P.O Tungi, Biharsharif, District Nalanda

                                                                       ... ... Petitioner/s
                                                   Versus
           1.    The Union Of India through the Secretary, Ministry of Information and
                 Broadcasting 'A' Wing, Shastri Bhawan, New Delhi.
           2.    The Under Secretary BC-II Ministry of Information and
                 Broadcasting,Government of India, 'A' Wing, Shastri Bhawan, New Delhi.
           3.    The Director, Ministry of Information and Broadcasting. Electronic Media
                 Monitoring Centre, Government of India, 'A' Wing, Shastri Bhawan, New
                 Delhi.
           4.    The Secretary General, Broadcast Contact Complaints Council C/o The
                 Indian Broadcasting Foundation, B 304, 3rd Floor, Ansel Plaza, Khelgaon
                 Marg, New Delhi.
           5.    The State of Bihar through the Principal Secretary , Information and Public
                 Relations Department, Bihar Patna
           6.    The Director and Producer of Bharat Ka Veer Putra Maharana Pratap
                 through the Sony T.V. India, Multi Screen Media Pt. Ltd, 3 rd floor, Interface
                 Bld, no. 7, Malad Link road, Malad (W), Mumbai (Maharashtra)

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Amar Prakash, Advocate
                 For the Respondent/s   :      Mr Prem Ranjan Raj, AC to SC 7
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

2   07-12-2022

Though the present writ petition was filed for directing the respondent authorities to take appropriate action against telecasting of objectionable serial pertaining to "Maharana Pratap" by Sony T.V. Channel, however, it is informed by the learned counsel for the respondents that the telecast of the said serial is already over, hence, nothing survives for consideration in the present writ petition and moreover, if Patna High Court CWJC No.3511 of 2015(2) dt.07-12-2022 2/2 the petitioner is aggrieved by telecasting of any indecent and vulgar scenes, he may take recourse to the appropriate remedy available under the law i.e. filing of a defamation case.

Having regard to the aforesaid aspect of the matter, this Court finds that the present writ petition is not only ill-advised but has also been rendered infructuous, on account of efflux of time, hence is dismissed.

(Mohit Kumar Shah, J) rinkee/-

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Patna High Court - Orders