Madras High Court
Tamil Nadu Hair Dressers Union vs Union Of India on 25 April, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.No.9879 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 25.04.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.No.9879 of 2021
and WMP No.10504 of 2021
1 Tamil Nadu Hair Dressers Union
(Regd No.297 /54) G.55 First Main Road
Anna Nagar (East) Chennai 600 102
Rep. by its State President M.Munusamy.
... Petitioner
Vs
1 Union of India
Rep. by the Secretary Government of India
Ministry of Information and Broad Costing
New Delhi.
2 The Regional Officer
Southern Region Central Film Censor Board
Shastri Bhavan Haddows Road
Chennai 600 034.
3 M/s.Y Not Studios
I A Sriman Srinivasan Cross Street Alwarpet
Chennai 600 018.Rep. by S.Sashikanth and
Ramachandar.
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https://www.mhc.tn.gov.in/judis
W.P.No.9879 of 2021
4 M/s. Star Vijay T.V
Vijay House No.15 Jaganathan Road
Nungambakkam Chennai 600 034.
5 Mr.Madonne Ashwin
Film Director Mandela Kadarkari Village
Puttandurai Kanniyakumari District.
6 The President
Film Producers Union Anna Salai
Chennai 600 002.
... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the 1st and 2nd respondents to
examine the film Mandela produced by the 3rd respondent directed by the 5th
respondent and direct them to deletion of the objectionable scenes and dialogues
hurting the feeling of Maruthuvar Community / MBC and then telecast the film for
public /view.
For Petitioner : No appearance
For Respondent : Mr.M.Ramamurthi
Senior Panel Counsel for Central Government -R1
Mr.K.Harishankar – R3 & R5
Mr.S.Karthikei Balan - R6
No appearance – R2 & R4
ORDER
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https://www.mhc.tn.gov.in/judis W.P.No.9879 of 2021 There is no representation for the petitioner. The petitioner, the Tamil Nadu Hair Dressers Union, prays for a mandamus directing the 1st and 2nd respondents, i.e., the Union of India and the Regional Officer, Southern Region, Central Film Censor Board to examine the film 'Mandela' produced by the 3rd respondent, Ynot Studios and directed by the 5th respondent and delete the objectionable scenes and dialogues that are stated to hurt the feelings and sentiments of the Maruthuvar Community/MBC prior to the telecast of the film for public.
2. Counters have been filed by the respondents to the effect that the film has been released and telecast after removing the scenes that might have hurt the sentiments of the community. In any event, the Writ Petition is of the year 2021 and the film has been in public domain for some time. The apprehension of the petitioner thus appears to have been addressed, particularly seeing as there is not even any representation on its behalf before me today.
3. Recording the above, this Writ Petition is closed. No costs. Connected Miscellaneous Petition is also closed.
Sl 25.04.2022
Index : Yes / No
Speaking Order / Non Speaking Order
Dr.ANITA SUMANTH,J.
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W.P.No.9879 of 2021
Sl
To
1 Union of India
Rep. by the Secretary Government of India Ministry of Information and Broad Costing New Delhi.
2 The Regional Officer Southern Region Central Film Censor Board Shastri Bhavan Haddows Road Chennai 600 034.
W.P.No.9879 of 2021 and WMP No.10504 of 2021
25.04.2022 4/4 https://www.mhc.tn.gov.in/judis