Madras High Court
K.Suthan vs The Central Board Of Film Certification on 15 November, 2023
Author: D.Bharatha Chakravarthy
Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy
W.P.No.17186 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.11.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.17186 of 2019
K.Suthan .. Petitioner
vs
1.The Central Board of Film Certification,
100 Ft Road, Santhosapuram,
2nd Block, Koramangala,
Bangalore,
Karnataka-560 034.
2.The Chief Secretary,
Government of Tamilnadu,
Office of the Secretariat,
Secretariat, Chennai-600 001.
3.The Home Secretary,
Government of Tamilnadu,
Office of the Secretariat,
Secretariat, Chennai-600 001.
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W.P.No.17186 of 2019
4.The Director General of Police,
Dr. Radhakrishnan Road,
Mylapore,
Chennai-600 004.
5.The Commissioner of Police,
Veppery,
Chennai-600 007.
6.The District Collector,
Singaravelan Maaligai,
Parrys, Chennai-600 004.
7.The Managing Director (Star Vijay Television),
No.15, Vijay House, Opposite Ganpath Hotel,
Jaganathan Road,
Nungambakkam,
Chennai-600 034.
8.The Indian Broadcasting Foundation (BCCC),
No.B-304, Third Floor, Ansal Plaza,
Khelgaon Marg,
New Delhi.
9.M/s.Endemole India Private Ltd.,
No.16th Floor,
Grandeur, Veera Desai Road, Extn.,
Andheri (W)
Mumbai-400 053, Maharashtra.
10.Kamal Hassan ..
Respondents
(Petition against 10th respondent is dismissed
as not pressed vide order dated 19.6.2019 passed
in the writ petition)
Prayer : Petition filed under Article 226 of the Constitution of India
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W.P.No.17186 of 2019
seeking issuance of a writ of mandamus directing the 8th respondent
to take appropriate action against the 7th and 9th respondents for
conducting programmes in derogation with IBF's Content Code &
Certification Rules, 2011 and consequently to form a committee to
Censor the Television Programme before broadcasting similarly as
Central Board of Film Certificate (CBFC) within a time frame
stipulated by this Court and direct the 7th respondent not to
broadcast the Reality Show without censor certificate.
For the Petitioner : M.Elangovan
For the Respondents : Mr.N.Ramesh
for respondents 1 and 3
: Mr.T.K.Saravanan
Government Advocate
for respondents 2 to 6
: Mr.Harishanker Mani
for respondents 7 and 9
: Mr.Abishek Malhotra
for respondent No.8
ORDER
(Order of the court was made by the Hon'ble Chief Justice) Learned counsel for the petitioner submits that the relief claimed has become infructuous.
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2. The writ petition, as such, is dismissed as infructuous.
There will be no order as to costs. Consequently, W.M.P.No.16733 of 2019 is closed.
Since the writ petition is dismissed as infructuous, W.M.P.No.17876 of 2019 filed to implead the proposed parties as respondents 11 to 13 is closed.
(S.V.G., CJ.) (D.B.C., J.)
15.11.2023
Index : Yes/No
Neutral Citation : Yes/No
bbr
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1.The Central Board of Film Certification, 100 Ft Road, Santhosapuram, 2nd Block, Koramangala, Bangalore, Karnataka-560 034.
2.The Chief Secretary, Government of Tamilnadu, Office of the Secretariat, Secretariat, Chennai-600 001.
3.The Home Secretary, Government of Tamilnadu, Office of the Secretariat, Secretariat, Chennai-600 001.
4.The Director General of Police, Dr. Radhakrishnan Road, Mylapore, Chennai-600 004.
5.The Commissioner of Police, Veppery, Chennai-600 007.
6.The District Collector, Singaravelan Maaligai, Parrys, Chennai-600 004.
7.The Indian Broadcasting Foundation (BCCC), No.B-304, Third Floor, Ansal Plaza, Khelgaon Marg, New Delhi.
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