Karnataka High Court
Times Publishing House Ltd. vs The Registrar Of Newspapers Of India on 30 December, 2010
Bench: Manjula Chellur, B.S.Patil
IN THE MIG}--1 COURT OF KARNATAKA AT BANGALORI33
I.)A'FEI_) THIS THE 30:12 DAY 01? m5CI.:MI3I3R. 20 3 0
PRIESENT
THE HON'I3LE MRS.JUS'I"iCf:1 M.A.NJULA cms1,;.'LI_'1"'<3_V
AND J
THIS H0N*BI,I+: 1\/II{.JUS'}'ICE B. s. PA"I:"*11.v *
WRIT APPEAL Nos. 1627-28 »o.¥.'. 201!.'.'($"{ <:'.4'{1%'..'V:-Iiti':V';'S)"_:V&V K ''
BETWEEN:
1. Times Publishing E"iOL1S(3 IQtd".--~
A company mcorporated arid
existing under the Compani_§;é-._
Act. 1956, and havihg its régd'. '
Office 211.7, Bahadur-_S'hah._ V
Zafdr ivlarg, New De1h;'.;é 1 1--G'}{)3__
[Now at. No.10, Daliyaganj. ' . ' "
New Dc-:1hiu--.-1' .10 002) V "
also a' '(}.fI";i'e3c at-
S &'_B 'ToWe1's,'«.l"¢*F F"1Q(51--',_
40/ 1 'NIaha'LlTlE1 'G a.;1.d"hiV Rd.'
Ban.ga1C.I:e. + 560 00 ~*
Rep By its.Di1'écto1"
M 1', _S'rig:II"1ara"n~ RamkL1ma1r
' .M1'--.__N~. L-aR€»hn'1ineuayaraarl
S)'0 L,atTe Mr,}~V. Naga1-ajan
-- A "Age-:*d' a'i':0ii:'.. 58 yc;*a1"°£s
»..uR/a1,~1*:IouLj1.::'.A<-=. No.3"/'79.
"1_3IhB Main, HAL II Stage,
E3e111g2j3e11()re ---- 560 008. AI-'PIill.LANTS
{.I:3»V\"I4"';T*5ri. Udaya ITE()IIz::._ Sr. Counsei for M/s. Iioiia ééz 1--Iolia.
V.Adv0Caies}
AN D :
I .
(.31
The Regisirair of i\Iewspapei's of India
A siaiLii'()ry Au1.I:1oriiy under Sec. 19A
of the Press and Regisii*211.i()ii of
Books Aei. I867. havirig its oi'fi_.e.e~a_i_
West Block No.\/III, Wing No.2; ' «.
RK. I'urain. New Delhi M 110 006 A.
. Union of India,
Through the Secretary. I .
Ministry of Information &
Broadcrasiing
Shastri Bhawan M --_
New Delhi - I10 001*'
Addl. COBIIIIISS-_iOn€1'A o1"Po:1i::e"«.,:I"._
[Licensing] I
Police Stai'iori;.._.!.'FIoo.i..e_ V" I »
Defence Coiiony, I*»Eew"£}eIhi* I I{)O'49
SL:,b~Di\riSionaI Vii/Ia.g,3,'i4s't1<z;iie_. _'
[Béurigaioi e Noifth
Visw es1'iwai'a.ya TI"owei:s ' «
I'od1u'm_'_ Block', _ ' &
Dr, Ambed_k2e1\:'eedhi§"
V, I__3anga1oi'e 4» OQI
'I'heA£?ii1:,i'r'i--eViaI Times (India) Pvt. Li.d.,
T ]'i,.C(3'!I1I}?1I'i;\{ i':}corporated and
.§:xis'i.iiig_Lin:ier the Companies A01. "1956
and hé\ri3i_ig its 1'egiste1'ed ()fi'ic.e at
40. NEBSE P2111: II, New DeIhi~ 1. 10 049
. _Ti1€VV}''iI1£1I1(?i£1I Times Lid..
&gc:()r1i;3z11iy incorporated urider
"»1a_.iiei,«:ng1ish companies Acts 1908 to 1917
zirid Iiawing iis rc:gis1e1'ecl (iffice 2-11'
No. 1.. So1.ii.I1weirk Imclge
, is assailed.
London. SE1 QHL _
EI]_£:{1E1l'ld . . .RE€SPONI_) 1313:: :6
(By Sri. Iffiaiszwaraj K. Sood. CGSC for R3 82 R2]
[Sri. T. R8.j211'Eil1}. Advocate for R3}
[Si'i. B. V€'€?I'E~lpp£1. AGA for R4) v_
(Sri. Ajay Gupta, S1'. Coimscl For J. V. Ai3ha1y_-G'aL1hL1rW. ' A i_
Mukerjee. Advocate for Poovayya & ::*6hip:m.y..&f'01j R5" :.1;1d'I{5)
These Writ. Appeals are filed a'uV/ of
High Court Act praying io t.ht;> 0rde1'i'}'>as:$ee'd"in: the * '
WriLPetii1'01'1 N0.20O93~9-<1 /2009'i'ic2.;gu-ri_V 15.20:; io. ';
These Appeals béinéf heiarci;'a.i'id.iirs::ét:1.fved and Corning
on for Pronourlcemcmi day, Maryula
Chellur, J.. c1e1i3x<:.--:¥§ec1-iheigfoEi§xfiri11g;';..','iiV__V' - "
'V X
iritiisgise the order of the learned
Single JL1c1Rg'-u?4_Vfi1c1ieVC'1._IV5.Q4«.é2O10 in WP. N0s.20093--94/2009
_V 'I7I1e \2'vrii petitions were filed qucstioliing the orders
01' i.\3<;'.\vspap(;>.r for India [for short:
V . 'I¥iNi'}" dai¢dv"'15.06.2o09 and 29.11.2009. They had also
~:»:§(3!.1'gg{_l1[ R31." wriéz of 1112-mdz».um1ss 10 the responcicnE"s noi. L0
\E'«;¥_z"ii"y'.' a1}')}:)1'()v@. é,1iE1.i1(iI1ii('£.1fC or 1'cgis1'("31' the tii.1e*.s 'I*'iriam':iaI
\;,I«~»._\,'' .'
Times Facsimile' and / or "F717 Weekencl Facsimile'. During
the pendency of the writ petitions an application cattle
moved by the respondents seeking dismissal of .
petition for want of territorial jmrisdictioii. was heard and tiltiniately the l€£1I"I1€Cl:'.__i3iI}.'gi.f'§. that the petitions were liable to.be.__re}eetedl"on lhéllllgjvdgfid lack of territorial jurisdictiori. ll'*(:lonseqLie'ritiy; writ"
petitions were also dismissed keepjtig '«alt:'coi1te11i.ioI1s open. Aggrieved by the said order learned' Judge. the present writ app§'jl2tl~é?AA;I§i-.1'€ fiied:
3. t'he"--subjeCt'*Ihat.ter relates to 1984.
On 27.2. l"98Zllt.he sought for approval of newspaper .the._ iit1ev.ElI*'ir1a1:1cial Times' by tiling an
-v..appli¢»a.tionlA' with ''the_ ____ __respoI1dei1t no.4 (Sub. Divisional Al".Magfis»i.i*ateA.*.B«;tfigalore). By letter dated 5.5.1984 RN} ifllCl_'fi'i€.d t.lheQ»r;o'z3;eei'neci District l\/Iagistrate that newspaper title 'll+'ina--iV1oi'atl Times' was available. on verification. A ., 'deal.'-.trtat,iori" in this regard required Lmder section 5(2) of the Registraticm of Books A<tt., '£867 [tor short 'PRB Act') sot.1ght:. Though it \<'\J£-':1.'.5 for the pt.:bliC:.2.1i.ioi'i of 21 daily newspaper. later on it was changed to weekly publicationby another declaration. which was also authenticated by respondent on 7.10.93. By 1990. the appellant-:eonipa'ny started publishing its newspaper lI1__Ellg1lSh' at Bangalore. Due to some ('.OI111I1CI;'f,:'.i.';1lf"p.¥Oblf:IIiS"'it"' discontinued and i"econ1111ei1ced_'i.1_i l993.' V"i'liei*'e-Zfoifeu. U316' appellant company is pL1bliShln.gm':ll-.S:"\'.{C€k1S/i"IlCtt'Spel;p€I' at Bangalore under the title 'Fi:i"ia1i:_.ia}'_Tiii';.es.7 since 1.993.
4. A suit, x "'(;''')i1: respondent 'Financial Tiri1es1':b_i;j1icA1»;»; _agai11si. the appellant c'.ompar1y*'1n"£l:St';f(lE§1ff;'.1Q§b'7.:veo.rit,e11di§rig that the appellants herein Bangalore and they have published newspaper under the title 'FT Bangalore, therefore, the cause of action arose at V"._vBan'galore'wiijhin the jurisdiction of the City Civil Court at Bai11gai'ore; ?W}11{:h"Vh.ad teri'itoria;t jurisdiction to try. entertain
- and d'ispe-se"ol' the suit. It is also pertinent to rnention that 'sari expafle order of ternporaiy injunction came to be granted . by the trial Court. which was questioned by the appellants V "1)('§f()1"e the lliglfi C()'t.I1"'l. in MFA330/1994. This Court set , aside the order of i11_}uiiet.io11 itiz-ikirig certain obs:-n*vat.ions. This order came to be challenged by the 6"-1 respondent. before the Apex Court and on 23.9.1994 i".he Apex Court. declined to iriierfere with the said judgment and pe'rmit'i:ed the appellalits to cont:i11ue to publish the I1B\VS[)zipél'T'all{7l'Vl-. directed expeditious disposal of the suit. In the V' the appellant company was also granted~-perriiissioiii, the second newspaper under the title 'Fihariloiall for publishing the said 11ewspetpVe1=..Vin English '"DelI"ii. Ultimately. the suit came to be on with certain observations, whiei1~llwill.pbel;'7efeif1"edu1.o later. This came to lie No. /2003 and the same is pending eo'r:,sideratiolr'i_..:' V. V' ll U,nCl€I'l""l".'_I_'VlE:1(lZl€ }.:\/iarks Act a certificate issued for A'~.regist,ratio'n. of'«--..vnewspaper titled 'Financial Times' was iiivo'{o by the Assistant' Registrar of Trade V _Marks'---ar1d tl-"se"l same Came to be eliallenged under PRB Act also way of writ petition before the 1'--Iigh Court of ,.»"°""-a<;:i*'~'€~ [9 ll .Delh'i-. Afte1' issuing rule. stay was g1'ar1t:ed. Meanwhile.
trademark registratioii time was extended and is in force till 3l.l2.20l2.
6- In the meantime, in the month of respondent no.5 sought for per111issior1"Vt.o« publishffalseilniilét editions of UK. publication. The a:ppell_ai1ts this through the blogs posted lo1a:.i11te1'n.et._andAli':}1nied'iat"ely addressed several representatioi1's"trtfl;LeVS1)Qnde'n'tvr2.o..lii~ RNI. The appellants filed QL1ia.&l:.)'elhi. High Court inter alia seekingla11_ atlijillrestraiiiing the respondents Times' or "Financial. title similar to the appellants' titles 'notices were also issued in the said h}'.VCClord4in.g' appellants, even in the said suit',.»«é;s ciefenclams'. the present respondents took a stand
--lheVDelhi High Court had ter1'it.oria1. ju'risdiet:ion,
- suit.
the«'sa,idx"Clo'_u_rii~had no jurisdiction to try and entertain the sought for stay of the suit. by filing an V,appli_eat;ioI1 under section l0 as there was earlier suit }5~eIidi'iig between the parties in the Delhi Courts.
7. During the pendenev of the 1it.ig2ti:i(m._ the 1*?"- respondent: proceeded to pass 2 orders on \~'eri'i'yi11g the :.tvaii.abi1it'y of titles 'F'1'iian(:i21l 'I"in1_es F"é1t5s'i.rrii:i<:f.' . and 'Finzmeial Times Weekend Facsimile", in;ifivtt-tiiflo'f..tli'ie .3?"
respondent.. The 3"' respondeiit Villei-compete}-1t'."'-at§1't'i'1ori'tj;,A under sec. 8 of the PRB Aet,__at. Ue_i.hi. xvi'-:>te'VVAi.ov_.th_l§:
respondent by letters dated 2é'.i'5.:l2009 that the title 'Financial Tinj_e;~;=:._' haiid_alreet£1y'--.Ipeei1 registered in favour of the appella.11ts.W_\«Vitir.l'jsiti1il'é1if.l(;o'i:i.t.le11tio11s. written statement. also togybei before the Delhi Courts. At oflltihzel.' i2tvpp'ellai.1ts sought leave of the High C_O¥1iilVll"{Q"\4'§l'llh€il'i'.EJ{;§'Er'»-.flit?-'Suit'. with liberty to file fresh suit. were permitted to withdraw the &7;'LEi'{ with iibertsz initiate fresh proceedings. Under 'these ci'reL1ri1st21r1cesi the appellants have approached this A =Cot.1-rt 2 it a fine eont.i'oversy between the parties with regard lgto 't;er&i'it'.olri2tl "jurisdiet.ion of the ii'i'.igz1't,ioii, viz. Whether it be at lf.)eihi or could it" be at i'32mgai<)1'e'?
9. Contencling that this Court. has no territorial _jiiriscli(3Eior1 to ent.e1'tain the writ petition. responcl_en_t's.._'tiled the application and the same was e11tieI't21i1'.u§f(iuanti. git."-.___e."' .
relevant. facts are already referred to at t.he_--be.'gi{{inin*g of the order. The learned single Judge has l'3€,ld' ti:-ai...t.1'1"e e=:-i"t1_se«,oi7 action arose wit':l1i11 the _jt1.*'4'iSCli(3t'l»{)vI"i!' of ;D'eihi'_ thougii appellants have a branch ol'i'ieeVlat..ifiaataiitay '
10. According to lea_rned.tl's'eni.o"pcounsel Mr. Udaya Holla appearing for the the appellant to the title F accrued.._toxlti1en1 at Bangalore. by their ~alt"Ban.gal'oi'e with the title Financial Times, its l'}L}angalo1'e, by the deposit of the declaration a Clo-1__1rii~.at'bangalore which clothed them with a Ijightito nse t'h'e«.tit_le 'Fiiianeial Ti.n1es' exclusively as per Act and hence this Court has territorial jt§risdictl.ioiift'.oAf=eVntei'tain the writ petition. He contends that. if iuI"1it.'4ia!_V oecla1'at.io1'1 of publication for publishirig the l"i,neew.spapler at Bangalore was not there, autornatically the a--ppellants could not liave had permission to publish the VV ""newsp2i-tper at Delhi. Ac('o.rcling to him, it was not the ease oi' 10 the appeiianis that because of 1.116;'. branch offioe at BE111g'd.lOI"(?, they could approach this Court and i1Txa.1_,H._1fi':~?.ii' case from ihe beginriiiig has been is that auihei_1iiictaifio1?i'~--and_" . d€C1Ei1'E11.i()l"l was ai Bangalore aim... the saiii'ef'_'is W:.1ear1y mentioned in the rejoinder. i'here;fo1'c;'."eI".he'=1ea1'ii'ed' :Sii1g}_C' Judge was not justified in so;-_ The pe'r5...j..s-'clip oil the avermenis in the writ petition the rej'o.i;icier would no doubi. indicate that th'ei_:base oi'.ihe'u_appe11ani.s regarding jurisd.ici;ion was._wit.h _I..'€,§E,'.I_"€'1'1(.'L€"iI,p(){hey'"d6i?'1aI'a{iOI1 having been auihen_ti--::ate§£'i' aL.Ban:zM_§aiore':
1y'1i;'" Leajrneaeif:.;se;1ior---ooasiiisel. Holia relies on TIMES PUBLE;'5HING' _;vs-- FINANCIAL TIMES LTD. LONDONVVVSE.' (1) Karnataka Law Journal 2&9] toV_~"i:onie:1d. printing and publishing under a ' par1.iCL.iiar "ii_{Te.__ prior approval of Registrar of Newspapers is of title regulates the riéihi, to Publish a Newspaper 4' iii hidia. Press and Registration of Books Act 2 A'1es.t_.rict,s pubiicatioii of any newspaper in India by a 'nor1~ as-iesitient. This judgriiem Coi1i,em1)ia£es that tihe procedure 11 under PRB At has to be czonlplied with as regist.r2Ii':iOII of title regII.ia1t.es the right to publish a newspaper in indie}.
jurisdiction to eIIt.ert.aI'n the writ petition, he I'<3_1Iérs * '12. On the question whether this Couri has following decisions on the aspect oI'__r:.»zms¢ oif"21ctit)IAI;v»
a) bi KUSUM INGOTS & ALLOYS LTI5;.__ ivgl UNION OF es: ANOTHER {2004{6) soc OM PRAKASH SR1'./fASTAV;A--.. IINI ON--.. OF INDIA [2006[8}SCC 2071: i V .NAVINcI1AN.1.):I<A ' ITi!iA V STATE OF I\IAvI3IA13LA.1sn'I7i'fR.A_':'I:2o0O')"-£7)Soc 540; ALC'I~I_I%:"IvIIsT-_ L*I51f) :&~.._AI¢OTHER vs. STATE BANK OF I'3.;ii§"I{EM aé O1jI%-I'«I:'Rs"' [@0071 11 sec 335}; V'CANAI2AA~.«_BANI?§m vs VASUDEVA RAO [ILR 1985 V' II ' IREXO vs. TI--{E UNION GOVERI\iMEN'I' 5: ORs., x T [AI'R,__I?'974 MYSORE 39}(DB}:
NIRANGAPPA Vs. AMIDAYALA V¥ENKATA.PPA [1965 (1.) MYS LJ 201]:
12
h} RAJISNDRAN C}**III\§GA1t{AV'I€E,U VS. RK. MISHRA, ADDI'fION./XE. COMMISSIONER OF INCOME TAX «S: ORS.. [2010 (1) SCC 45?]
13. in tliese deoisioii. their Loi-ciships 1*:-.i'e:1f:i9V_i'ng"
meaning of Cause of action proceed to 11()}Li"'i11::€tE.>'Vt'h()'11gi'1__ definition of cause of action finds }no :pioa6:e€°;it}1éI= i1';V"C_iv<§§aA Procedure Code or in the Cori'st.§.tL1tioi:.V.o'f plf'€Cf3d€111S it wouid mean fact vtiotild be necessary for the p1ai11tifi'»~M,.to j,'o'i*den' touhsdhmit. his right. to jtidgmento A b'und_1v'e' soft a party to fi1£ii11'LaiF1"z'1'1"i'€1tT.t;jOI1"iij1"'E1'C{)t;1.I"( is""(:-aiise of action'. The said bundle of facts' afe~:i'iotiit1ig..but essential and material facts required to 'b£_V'p1v'0\/"6»"'.1 1oy"1;hé petitioner t:o secure an order in 'his V it is p_QS{Sib1f.' that that bundle of facts could _Vmor'o,'than_ at one place but at the option of the pei,iti*oi1e1* h§:--..<é2:f.n chose eit.her of the places or any of the
-- pletces, if'gii' is more than two places if a fractioii of cause of »ao*t'io:i has arisen at such macro, to initiate action to decide O t.I:i._é '1'ight' of the pO1.iT,i()1'1€'.l'. 13
14. Article 226(2) of the Constitution refers to the t.er1*it,o1'ial juriscliction 01" a Court to e11t'e1'tain the writ' petitions. The expressions used in Article 226(2) of"-the Const.itut'ion are similar to Section 20(0) of Civil l31i'oce'Cl:ure*.. Code. Therefore, in several decision referred to *:§1bo$Je._bth'eir_"" H Lordships have said that even if a --p"art..oi' f;'at1Vse'i*oi' act_ifor17., arises within the _}'L1risdi(:tion of have jurisdiction to eritertainh rnatt'er_. V Ali"tVe1"'v..t'l*1'e~V~}:2"'3 amendment to the Cor1st__itution,_..thAe..High Co1i1*t., issue writs against the a1i'th&o1'iti-est-,V its territorial jurisdiction provided withih"'th:e tVe'rr,iii_oi'i.ai jtiirisdiction of that Court tl': e ca:,.i,sVe'i'csf a_ctiori'..ai'0se.whoily or in part.
15. gist'of above Cases is to the effect that in order_{to iimaintainfllla writ. petition, the petitioner has to legal right claimed by him has prima facie bsgeri inf1'i;'i1g';edV.l'-or is t'hreat'eiied to be i1ifrin;_fed by the oppo's_it.e within the territorial limits of the courts j'urisdi(:1,ic--r1 and such intringenient. may take place by _ t.,a1tis.ir1g him actual injury or threat: thereon. The operative v..l};1.C?::f'.s'% which cor1s1;itute ("$211136 of actior: give rise to one or 14 more places of SL1i}']j__.__§ c§e.11)e11(ii1T1g L1[.')011 wilcre and hoxv 11'10sse 0}3e1'21t.ifig facts have come into CXiS{'.f3I1C€. If :1 (?01'§1p1ai1T1i. is lodged on false gmu;1ds at one? mace co;1l4e;'1diz1g rna§af'ide intentiorl to harass 1'ht>. pet'1't.}'0:1cr with regard 1.0 s1':ayrE§.. ihc other piace will also have t£:r'r"iE':01*}'2:1I ju1"isdic:tio11 £1 pari of cause of action arises wi'L.hiI1 this terriF;jO}--'ia1E_IV1;<1:i'iH 't1£' its ju1'isci1'Cii011. ._
16. As against the above, a'Mr ',-.Aj21y »C-.u.p1ia,«. 1"c-_~.;§:li'1~'.1.):{"c.i._ senior counsel arguing for U}.C""i~"_(".'E:'>I3()iV.1tZ1,__€I1'{:':} 1"1:a sV;~,EOr1[é:I1c[cd"
that the registered ofiéce Of At}"1t?:A 'c'*i'})'§3€:1'1E1I]E"fi€VVSpEi})€I' is 2-11 New Delhi and a11.1'1oLiggf1T'Aa'pL;;)1§§.¢at'j.6'15i:A_ A.f(.)1= detem1im'ng the avai1a bi11'Ey' af{he.V"ti1'1e4"~'fF}'na'nCi211 Times" was madr;' by the appeiiantjoé g-es"pofi:ie»n1.""no.4, the same appeared to 1'1avc> "E\onVardx€:d._V_ bV3'/ R:-4 to R-I at Delhi on the same day _:WI1ve1'e0f' by order (f£1t("('I 15.5.1984 R-- 1. made .a1'\'£*'€;i1a1'b!§§'«.j'_FiJja1'icia1I Times" and Enéxlcte no pi-1I'i of cz'.1use of 2-1C€;«i0n..__ari;ssé E11 E3a11g21l0}'e. He has f1,.1rt:i'1e1' co11t'er1dec! that as .' .t.11e Ce*1*Eific:21i',e of RegisL1'a1i.0I1 in I%u»'ot}r of 1,119. e11.)peI.i.a;1ti \1.'2'1s ' i's:§I_1*é%d at New Delhi and the titles "Fir1e1nciz'.11 'I'i1z';cs4; ..E7 as;ci1r;i1c." amt} "E*".f' W<_*c;'kend i"a1svi111i§e" w-'c=,1'(~> vcrifieci :-1;':(.1 _ WA LLSC,,,1_26} 15 allotted in £'avour ofRespoI1de1'11i No.5 by respo11deni'. no.1 31 Delhi which are 1116 Lmbjeci, mailer of ciaaiisiago iI1"v':5.1'1 t'-.'_'{'»;'.f[_'iE petition no part of cause of actioxl has arisen 2}-$'§V__B'a11g'a.1o;i;:__.V"_ He has further urged thai. even {T16>A{SpF6Sfi'Ii'i:.Ei'i~.-ifizlfiv"£1g'iiiI'1$'f. the said al1ot:n1ent to ihc: 5"? 1'espo.:1dc:_*nt..were 1n£1€1e'V tslgé appellant by its registered off'i_(:'e._'at D<f:lh1' 1 .o_:R,_LNo';} at "; New Deihi compiaining"ag21ins1.__oi1-oi) GL;gp'{,a relies on the following "V.s¢'A1L:;;.A."g1f:;p€(3i!'AOi: 'cause of action': A h > V'
3) STATE --wvs-- M /s. SWAIKA pRo1PEimELé;»":ANi) [1«i'g9é5(3) sec 217];
b) ANAL)' ._:ooVMM1ss;oNER wvs-- UTPAL KUMAR {199444} soc 7111;
c) {JNIQN uC)Iif If\I}31A '---vé3; ADANI EXPORTS LTD [AIR 2002 '53- ;.N:C;oTS & ALLoYs LTD. ~vs-- UNION OF A ANOTHER 1200446) sec: 254];
Ae) ALc_ 1%-114:M1s'r LTD. wvs~ STATE BANK OF S1KKIM V' - 'A"g~2oo7{} 1) soc 3351 :
1) 16 EASTERN COAL FIELDS LTD. -vs-- KALYAN IBANERJIEPZ E20088) SCC 456] ;
MOSARAI?' HOSSAIN KHAN mVs-- I31**iAG}fiiE3ERE;5iii§iA _ LTD {(2006) 8 SCC 658] ; _ M/S. DROLIA ELECTRO sT12:Ei,, WT... :'L'{"i)_.1,~A.'~i'rs}'"i;i1ei§iI€§i\EA' 012' INDIA as: OTHERS (\z\:;V'}f%.____1\'Eo,'"1.7'828/:2OC§.:p.D;§ July 2008); s V TAMILNAD MERo;éi§3'iiLfi: ;_ VA * » _SHAi§eHoLDERs WELFARE ASSOCIAT£{5.I\E:V~xie5' AND OTHERS [2oo9(fZ3_ 'V V' EAsTEf<NV KALYAN BANERJ BE'.
[[2:io8}: _ V HINDUSTAN BHAGWAN SINGH BHATI {;2oo8)3"'soc' 4962]};-
*._i"n__1he above oases aiso their Lordships were '*:eIerriIig."{.o ihiza i.er1'iio'ria1. jurisdiction of a Court depending upon \'vh.eihe'r the whole or part of czmse of action had arisen AAi1"I~."{.'(1211:':COLlI't.. The principles laid down in the above said deoisions are to the effect. iihai Cause of action is iiothing but. bt.i.I1CHC'. of facts which are i'Ei'.q1.ii1'€'.Ci {.0 be proved by the @ ygtftotts 1*e(;L1_it*e:'11e.1V1't,s of PRB Act to obtain the right to }.1t,_tV1f>1is1:1.t:At}n:Ve'i1:._ newspaper were complied with at Bangaiore. The 1'e11'eyt»'§:ig.,~"p1'ovtsioz"as have to be understood. with " Apet.it:i.0r1.-er.
19 According to the appellants. bejrxg dominus litus. __f0rt.1'm shopping does not apply to them. as once t:11e"Vstz.i_t'V-Vvis witllcirawxt, it is Virtually treated as not V- avemtems, he seeks for aiiowing t.11e..21ppea11s'Vby'"se:t.t.'ti':tgv the orders ofthe leanted single . it h h t
19. En order to t1nde'rsi.a[_hd_t11eA.itétt.trre eVtA of V the petitioners, viotatieh of is"«.eom.t§l'athed_.s11d as to whether t.he atppeliantsté"ee.:;13(t-- Court, we need to examine J[}'1<E4.'.':f'('._1.€fV¢':1I:"1'iV":' Act. so also the essenttetl appellants have to to the appellants. Cause of aett-Qn within the territorial j1.1I"iSdiC1.iO11 of this High C0111-'I '23 i1Oi'11f;dItd€d in the Writ _pet..ition because ret"e_1'e11:rZe 1';(§}"1.11e ma1'.er1'a1 and essentiai facts pleaded by the WE PR3 Act:
"Section.3: Pd.I'[i(TLIIEiI'S to be prir1.t:ed_T(31)['-._ books and pa_persw Ejvely book o1'**--p_2j;p_e'r ' primed within (India) shall have_ p1tfnied' Iegibly on it the nan_1e...o_f the the place of printilagi and fi3"'4"£ehe.,.bookVie; paper by pub1i_shed) v[l}'1"e_ 1121n1:e}.:o'f "the publisher. and j9_1§1(3€ oPpub}iVC:f1ti'onV§'""" S "Section¢5§ Ruléé as toeepublicéitioh of newsgapérs'-T--.' VV .% No pubiishecl e_x'ee.pt .._in:jcon£,"o"1V"V}:11ity with the Z' I"i*.:_1_.'1Vf»,"_S x('Li'5;'_--«.Wi!eehoL1f'"prejudice to the provisions '- of' copy of every such n'ew'spaji;ef".sha1l contain the names of owner and editor thereof printed _¢1eariy on such Copy and also the date of ' ifLVS"p'L1b1l'C3.i.iOI1] ('{2} The p1'in1.er and the publisher of every such {newspaper} shall appear (in person or by agent authorised in this behalf in accordance with rules Inade :,.mdeI' Section 20. before 2.1 District. _\m \\\(2:'*-is Presidency or Siib-divisicmal Mag_gisE.rat.e within whose local. juI'iSdi(',ti()F1 such iiexvspaper shall be printed or ptablished [**"') and shall make and subscribe.
du'pli(:ate_ the followiiag declaration: l r "1.AB.. declare, that I printer (or p'ublis?-fiei', 'Or. pr1':it,e._r_u'-- and publisher) of the :[nlexlvspla*pei*)_ 2 entitlecl-»{ arér;_l*--..t.o be-..plr--it1t,ei0l:
published. or pri1'*:'{-ec&l'"a511cl:':§ published], as'.Atilie'le:ase""may be at A1a§l..:tl1.g v.l'.1"'ll:"t{".l: form of be' filled up with 21 true and pree:i'sVe'e1.ee'01}.1-it, of the premises Where 2 the vprimixig 'oi.j.pu.blicati0n is conducted.
(_2AA)l§Ver*j,*--«rieclaration under Rule [2] shall the title of the newspaper, the in which it: is to be published the periodicity of its publiemion and shall eoiitain such other pa1'ti(:LIlars may be p1'e,scribec:l.) (213) Where the }')1'l1'1l<;',1' or publisher of 21 newspaper r:1aliii'ig 21 Cl("3(',l'cill'E}.lll()I'l unrrler Rule (2) is not the owner thereof, the-"n._ 22 de(rl:1raH.i()1'1 shall specify the name of owrler and shall also be a(?(?<)111;3a111i_ed"by*-..__: " » an aL1Lho1'it.y in w1'it]i11g from 'thC. ()V\'£-'1'}:V(-A,";;*. ' aL1i,h01"ising such p€I'S'i3IT-.(O rI1a1:4e";:-1'p_c1 ' sL1bsc:ribe such ciecrEa11'21'{i011;"e .. (2-C) A dec£ara'1T:.idnz i11A'v-resgnecfiv newspaper made flnitielf Rule «[2] and aL1the11tica€e:1_ L1x1.d'é'i-'*s'¢qic.:_1 6 sh3.11 be necessary b'ef'01"e«:ne{fvS'pa%p'e1' can be published. . * _ {-ZED) (§i"'aH}f newspaper or Viis7:..}V:éfng1i3g€ 't§'1'..'the Vgjerioclicity of its "p'u;."p1ica?i.io11.' Changed in decialation " _sha11V~e"ease__.fJo_};ave effect and 3 .new "s1 1};.11 be necessary before the pV-u'bliC'aii01i' of the newspaper can be ».C011tinL1' 'V "{2'=~E)_}~ As often as the ownership of a 5?' /7 "e:1'f;t=r5vspa1;)er is changed, 21 new de<:1ara1.i(m .'Sha11 be 11ecessary.} (3) As ofien as the place of p1'1'm"i:1g or p1,1l:)1icz1E'i011 is ehatxgecl. 21 new <:iec1z1ra1.1'0n shall be r1ecessa1"y:
,,\\g% (5) Every dee1z11*at.i011 rllade in 1*esspec'£' of a 1'1<-éwspaper shall be void. where t}j1_ev._ " 24
newspaper does not. eo1111n_e.r.1;":e. ' ~ pt,1b11'ca1io11w (at) wit hin six weeks jh héipl" _ ' '--.1.}°1e ' ~ aU.i1'1€11'[.iCEtl.iO11 of ihe de_e.1:a1ja1i0n'pride?' Section 6], in the of 3'' newspVa:pe'1f_V"[GVVV be pubhshed once a xifeek Q1' oi't:eh.erfi and}
(b) wilh1'n"= ~'i'jh19ee ;%11u6'h:1"i1e'h (of the atuthenticatiofa the :_dee'1af'e1.'T;Vinf1 u.m:1er Se(j1i(m':'.6). ing any other __n4e'év's_p3é.pe.!.'," . ' afi'dh'Vi.n_&eV.e1'y<'Such case, 21 new declaration 'shail. be'V'*:.1:e(:eéss14ij§.r before the newspaper e:_an .beV'puVt)1iShe.ii.
,(_6) AA in any period of three 1',_1--n:.O*nVt_11s. any daily, Lri--week1y, bivweekly. or f0.Ifmig1'1t:1_V newspaper p'L1bl.i.shes {he number of which is less than half of what should have been published in accordance with the cieczlarzxiicm made in 1'espeCt thereof. the dc3c:1a.m1,i.o1"1 shall e.e21se {.0 have eI'fe.ct€: and a new cie(:1arm'.i011 xv' de(:Ia1'at.i(>'x'1 inade in respect: of 21 28 newspaper should be Cancelled. he 1113.3:
Elfiffil" giving the person (?OI'1C€1'I1€d.~~~£31}~_'"
0p130rt,u.i.:ity of showing (tause e1g21i11"st." t.}f1e, ' action proposed to be_..t.,21}_<_e11,_--'he>1c1~.t'_"a1i'= iriquiry into the matter »£3.I_'lC:i _a1t7f.e1"i.'vv considering the 03.1156, i1'i__ai:iy. shotwliby such person a11d._etfTt.er giving opportunity of being he that» it it t It (1) the newspaper', ':resp_e.etf .y_Vi1iCh the deeiarmion jhas'"rbeeiif~.;11ade. "is being p1V1b'1§.ShV€d it ed1i'ti'ai}§eni.i0n of the Vp1'Q'{risi0'1Vt;s' ()'f,_"t.his Z-Xet or rules made ' thereu1.i'd.er,»i. or "
(ii) t:he'ii.v'11eiX-rsgiezpel' n'1eni.i.0r1ed in the <:teciar'z"1t:ier1« «bears a titie which is the same ash. or similar to, that of any other published either in the same . tlmigtiage or in the same State; or iii]the )ri11ter or .ub1isher has ceased to 1 be the printer or publisher of the i.:ewspa.pe1' I'.E1€I11.i01'1(:'.Ci in such dc:eI21r21E':.i()r'1; O I' Provided that the Appellate ¥30ard may eiiteriairi an appeal after 'U16 expiry of 3 the said period. if ii. is satisfied that 30 appellam was prevemed by su1"£'i;iieiit,»_' cause from preferring the appeaii iifi 'tV.ii1"1e.i . i' (2) One receipt of gig appes1V._L1ndei_j1:hi's '~ section. the Appelia1e""*~E30ar.d .n1:3y,V calling for ihe recordVs__:i;i"c>;11'.1:he Ma-¢gisi',r2iie and after n'1ai:i:r"ig sL.i_VA(tl3:{ALV1i"i'1. 1j:e_f'~i.iiquiries it thinks fit, C0riIf'iAVr"rhi.='inbd_€.i§%=ezipibset. aside the pi-¢1:er__ .. 2 {3} Sijbjeetto"-{iieupriiviisioris Contained in ,._:Vt'ne«ApVpVe§1late Board may, by 're"g1i_13_te_' its practice and * p~i'0eed1i1'e; ._ "' (4) "ideeisien of the Appellate Board shall bHC§V'1'¢i'i"1?1Vl..)"
:a"_~vv§e'e:_ti6n.11»-B: Copies of newspapers to ' fieiidelivered to Press Registrar»-Subject. to any rules that may be made under Lhis Act. the publisher of every newspaper in India shall deliver free 01." expense 'to the Press Registrar one copy of each issue of W .,,,~,,,J/;s.»;w» ' ...r such newspaper soon as it is pL1b1iSh€d_.}.'f:
Section»13 Per1a.11.y for keeping without nlaking deCla1'at.ion requ'i'rei(i~.. by, Section 4- I V _j A __ u "Whoever shall iii his possession any s1jTg:h--._V.p1'essv.as aIoif_esa:.id.... [in co11h*avention of of t.he'p1fioVisioh?s Contai11ed in ~Sxectio1'1M4' AC1'};VVS'haVlV}. on Convictioanhhh Tbef-o._1'Ves:.a 2V'I'.'/I_heJ.gfi,.ist_re1te. be punished by... 11o"L_ e';§Ceei§i';1g {two 1ho'uésfid) rU,.;:e~es,"= simple i1iip'::is_o1i_me--mf'vfor_a* term not exceeding ' {six both."
«Funishment for making false V'sta£-sment-
"Any person who shall, in 111s.k1'n.g ._:(z;i1Aj§y.-iieciaration or other sia1E;en1ent;) u.11de.r " \L»"f?( authority of this Act, make 9.
Vstatemellt which is false. and which he either knows or beheves to be false. or "5'.:ex?e.eeding A «[.l._,w_Qv does not believe 1.0 be true.
e0nv1'CE.:'0n before 21 punished 'ny fine not "
thousand.) rupees. and :'11'1pris()n11'1e1'14_.for'2"; term not exceeding [six 1_nn1'1_t_hs)._""' Section-15: Penalty of publishing neWspaper.Wi1;hou€ 'C,{51}fpriIiii1gv.1§9 rules-
(1] Whoever sl1é1i1._&[edi.i.]';mprin1 ié3r_&p'ubIié}1 éiny [newspaper]. urit}1e'u't.; ' en'r_1_fn»1j3ni1VigV:A_ the rules herein belbre laidvd-awn; e1+_v.{}1ee'\fe:r"' $31511 (edit), print or;';jLi'g11.§s}1,'orisi"ié11l'"e§iufée..Le be (edited) priniede. [3t;{:Ei>lVIsl9£e£«1:;" a113,?"[n'eV{vspape1~). knowing t.I '1.g1'. '§.hC'.~Se;tEd"-;j'i,ii3$' }],e1'/'5"}.'1.OJ[. been observed with 1"espeet 10 (tha't;AVi:e\ux/e_1"5aV.13er). shall on conviction Vbeforeéka EVV/ia_gistrateA.""..be punished with fine not th0u.san.d) rupees, or i1npr13onn.1nen1'. for 21 ienn not exceeding (six 3 V111.-nnthe)forfbotla.
I2)" ' an offence is ('.Ol"1'1I1'1i1.{€'-(1 in relzsltinn 'En newspaper under subwsecrtinml). the A ' '-._Magis11'al.e may. in addition 1.0 the pu.n.Esh.n1ent \\Jm 7iI11p0se(i u.1'1de1" the S2-lid .'51,.1b«se('.E.i()1'1. also e211'1eel the de(:1a1:'z1l.i02.'1. in mspeel 0f'E.}'1e :'1ewss;;)e'11:)e1*.] shall, on Mag.;istra1,e, he _T " T 32 exeeeciing ~{'1'.x{()V._ ' "Section.19-C: Certificates of registratiom O1-1 receixrixlg from the Ma1§;§iSt1'a1,e under Section 6, af 33 copy of the deC1arai'.i()n in respect. of a r1e\vs;321p'ér' {and on the publication of such newspz1pe;";._ me! V Press Reg};ist.rar shall). as soon as 1)z.'::.c:t.i_:('1{1bie;' thereafter. issue 3. C€I'fIifiCE1'[l(;'.;"{)f 're':gi_s3Era1;i()n ' fine ' res-xpeet. of that newspaper bio 7*Z._Al'T1"e: 1):L1}_>_Aii:»3he;' thereof."
REGISTRATION OF NEW-S:PAPER ._(_CEm'R};1.} RULES 1956 I_{y.le 7:
Afaierelizaifi ":g3'»,:;f=fCf1('-',»'. iiétéw V 'iJ :';l'h'e 'Press':VRegi»Si4'i'a,r"Shali rnaiI1'Lai11 3 Register of NeWs_p apeIV"s_ iI1.FCrIii; .111.
The p:i ge.s 91' the Register shaii be numbered corn-.§ee_L1'*i1ye1y and entries in respect. of a. i}+3w's;1jaj§c:1_' rghaii start" from a fresh page. When '"*f)ax't«i(:i'1j}:a.rs enun1e1*ai.e<;1 in }?<'orn1 I have been "ezrfi;-eredfirl the Regiséer in respect. of 21 newspape1*, 1h.e._."Press Regietrar shal} allot 21 regist,r'a.ti0I'1 '3'1t.1I1l'I)('3l' 1.0 t.h.a'1 1'1ews[')a'per. lm"1.iai e1'1tr1'es in 'the Reg1's'.r.-:1' and :sL1bseq1.1e11't'. £'.hanges. if arrv. :~";I'1a.1} be duly at1t.he1'1tieated under the sig1'1z11ure of t.he:"' 3-"res:~; Regisi1'ar.
3} The Press Regisirar shaii. in I'€SpC(?f.*~."()f»~ 34 newspaper, eaiise relevant en.tries to' bci'._1m«1cie_ inu, ' the Register and before 111ak1'.1"1g 2a.i1}?' --e.1itry thereiin he may make such ve1*ificfatiQn of the stateV;ner1vt:--s. furnished to him by' the nvuewjspaperiizis rziaiy consider necessary.
Rule 10:
Certy'"icate~v Qf'««régisti:iai'ion.?1 {'iV)T\'2'»'?51r1ereVVV.:z«1 pubiisher makes€- £1 Magistrate, the Prese VS}1 a_1H.: £iS" sieieiivfipraetieable, after reeeipt'AOi7the :t;v.(V)'p'_',' Of_ ilh'E3 declaration, issue to 1hé"Appu:._11shéi~ of registration in Form V. 2/Q11wreceiiitib'f"inI'0rn1at.ion furriished by the .pt1b_iisEie1't°o_I' newspaper and upon a.l10tt1'ng 21 registrati().n number to that '-..4ne\2irs;32_1;§'ei'. the Press Registrar may also issue to the publisher.' a eertificat,e of registreuion in Form
20. The object. of PR8 Act is for regulating. printing and pu'olishing newspapers in India.
21. Section 5 of the PRB Act, refers to rL11€'§5pVi~a'si._to publication of newspapers and proceeds to s_a3?"t;}:i_at,_: "no newspaper can be pubiished in India except--in.:"aoo'ofdanee"
with the rules mentioned therein. f above section, it is underst.oo'r:§A "'-'£1131,ud:bA€_¥IfC)I't3 the Colnmencement of pub1ioa.tion. tviieiiiprinterptibiisher of a newspaper has to s'1'\:/Ipaséistrate xvirithin whose local jurisdiction he intends-to a newspaper. He has«'to* a"-dee1arat'isi'iV: narrating the place of printing, the plaice"-.oI'"piibiicatiozl, name of the printer and the nameef the p'i*1bl'isher"a_srequired under See.3 of the Act. The Proviso 71i'0._Seet.ior1'*.6his also relevant: which is referred abo_ve'«:. This is""w..i.thv reference to authentication of a CieoIarat.i'o.ri _by._._the Magistrate who must, be satisfied, after I L-'§t,_ie.s. e17.,q'u.iry V '*;'f1fo.111 the concerned authoaity, the Press Regi_st:ra1',_ :-'ha:-11_1e title of the proposed newspaper is not the f same ou1'VSi.I1iil211' to that ofan exis'i.ing newspaper eit,h.er in the ,SEi.3'I'3{j3 language or in the same St,a'te. T11e1'e is exeepi.ion in 36 the ease of the se1n1e owner. Belbre a newspaper c<>Lr-lei be publisl1ed»,1.he declaraixion made under section 5(2) auther1li(:at.ed and before such autl1e1'11.i<é.a1aiofi. decl.arati011 by the Magistrate, he Hl.1,1'S{.»b'(§ enquiry that the title of the proposed or similar to that of an eXiS'ii;11g due. the * declaration and aut'he_m.ieatie_1_1_i= irzrlvporlvant and relevant requirements with before a newspaper could. V be authenticated declaration Jtltizlellloi' a newspaper in favour of ita ':l'anv§§,1age all over India or in any x .Stat'e. Wherever there is a Change arlyof particulars, the same have to be furnished afreSl'1"i.e.V,' a declaration regarding the name of llthe flame publisher, name of the printer, title eafida. a'1,:i'u_e"an_d_}.precise account of the place where the p1'in.'rir1g jtjrol be c:<mdu.eted has to be fur1'1ished again if "-there is" may change in such partic'L1lars. Similarly. the place V".{ryl1eréi'A_«the publieaiiorl has to be efleeted and the language in U which ii is p'i'op0se.cl {.0 be published have to be {'L1rnished. ll. 37 is also provided under the very same section 5 that a person who is not o1'dii'1arily residing in india, is not ;)e1'mi.tte_d'..to irxake dec1.a1'atio11.
22. The other provisions oi' the Aci"~--a.l:sol'p1'oVidel depositing one of the o1'i._girials,A_ oi'-..the3_a1it'heliiti'eat.cfi.l declaration with the High Couijt or th.e'.Pri. of original jurisdiction in the placei'i'i;ylhe1fe thlerlfieciaratioii shall have to be made. A copy of authenticated declaration attested by the oilllthfe said Court as empowered by 'toia;e:V1'*PRl3 Actfiitreated as sufficient eVider1ce"i'fi' Civiifljor c'rirI'1i.nal l"pi*oceeCiiI'1gs.
23.. Sectiori'8f'B_ispeaks--~of cancellation of declaration. The regist1*at1~mi' oftte19t'i_fica'i,e of title is provided under Rule Ce11t1'al"R--ul.'es of 1956. Rule I0 contemplates riot.iiicat.ion oi' the title in the register. Without cdmpiymg the PRB Act, if printirig and publishing of newspiaper takes place. it att.raets prosecution and penalty ..j~=.mdie:: various provisions. St.1b--rule 3 of Rule 7 iiidicates that the l31*ess Regiswar shall in respect of every newspaper' 38 cause relevant entries to be macfe in the register. Before niaking any entry, h.e is required to make such verifie.at'ion..._of the statement" fumished to him by the nexvspapeif as Consider necessary. The question is w'heT_}1'e.r-- ..ifsst1"a.11(te of registration eert.ifi(:at.e by" the 1-ii\Jl' fl dee,is.iV'e the.' declaration and its autheritiéeatiott by t':3:1e'd@Cvor1Ceifned magistrate is of paramount iniporganee. On. eo1i"side§rat.io11 of the facts, it is seen that de_eIarat.'io_r1. authentication is mandatory before ptlblieatiodn newspaper. Authenticationi's'««yai'so a; lviagistrajte.referred to under the proviso to seeti:.o'nrE§t:a.n,d"'nfi'eetu"byitheyi R1\i1. The only exercise RN} does p;j_dcess.V:is.he .w_'ou1c£ Verify and inform about the avaifdabiléity of the Magistrate enquires with the RN! for the ..av'aiiabiiiteyTol' the proposed title. If the title is in eXi.st':e11ee.V"'t.'t1ere cannot: be any declaration and its 'As already stated above, that authenticated cteC,iai'atio1i to be with the Pr}. Civil Court having 'v.;jt1rtsdlC:t::joi;i. The cancellation of a declaration is referred to "«.i11VSe"et.io11 8(8). There is no reference to Canee}.}.a.t.ion of a " regisi":"2i'1.io1i ee1'tifieat:e issued by the RNI. A close serutmy of 39 Section 8(8) indicates that, it is the Magisti'21t'e who holcis enquiry and makes an order for (?&1I}(?€H£1'{.iOl'1 of deeitrliration made on an application by the Press Regis't,ra_i_', . powers are not vested with the RN}. »AV1't,e1' (',£'.1"1VCE€'i'~i£:1"e1'p()V1'"iw.(If_t.h£ declaration by the Magistrate, it is i1}t.iI};:e1fie:d to RN} arid'-esi__1ie:;3A only RN} couid remove the i'.it}e-from the V1*egist.er' n1a_i_nta'ined by him.
24. Section 8C IDVE-£Z)_\;'V:1"C1'€S"_fOi§V" against an order passed by a AMagistrate._ to':Qyauthenticate a deciaration. Sectifoztiwl .113re;qr1ire_sAde'iive--;3? of a newspaper to the RNI'byet-he"j;pui5i§;sher-..p "If theieis: a violation, a complaint can bedodged Penalties in reiation to declaration is_VVVpro\rided._1§y.Sections 13, 14, and 15 of the Act. N0 -8'£:,Ch 1(:oI1seqnenee__Ai,s provided with regard to issuance of ~eert»ifica,te«of.registrai,i0r1. The entire procedure wouid Show tnat=d'eciara!.io1piand authentis::at.ion are conciitions precedent for publirtation of a newspaper. Certificate of regist1'at:ion is ._:is;3t:e_c1 the RN} after p1.1biieai,ion of the newspaper. _ 'i'T11erei'(>i'e, issuaiice of regisi'.rat:io:'1 eert.ifie.at.e is a formal act '*7 / /
--. "w'lfi1ieI%1 c:oz,:.Id be aseeriairzed froin reading S("3('.1,iO1'1 19~C. No ellquiry whai'soever is eohtemp121i.ed for the issuance of the eeriificate, whereas, detailed enquixy is conterriplmed before the aL1.Ehen1,i.eatjon oi' declaration or cra1r1cell21'Lic;)h"»ioi' autherltieateci deciaration is done.
declaration becomes void, ceri',ifi<:ation of regis'1;ra{:i_o:1 wiii. Cease au.'{,omatiCa11y.
aui:hent:iCat'ion are Very essential for 'isstzallce regist.ra._fi'o.n ' certifieaie.
24. After referririgto me 'proxrisions émhei Act, we have to now see whei;her"r-this has territoriai jurisdiefioii to 'e:;nte'f;;ain"--rhe. nia.t'tei~»_-- 257 " according to the learned Single the e1iALi_r'ei..e'ause of action arose Within the jL1ris€i:ici'ion O;{'.'1I'l'i'€._Q'(')'i,v.iI"L' at Delhi. Therefore this Court rcarmoi. e11't.e1*tViafn__ the present' writ. peiihoil merely because the petoiiionevr' h_'a_s"aVVbra'r1eh in Karr1ai.aka.. From ihe reading of the 'above d'eeisi.o:1s. it is very ciear that though the entire ayavermeofs in {he writ. petition would not cor1si.i.tui,e a cause <35.' action if the essential ma1fleri.al giving rise to siibstarltial or '>«\3"%s When L" the Therefore deciaration 21;} z iv' 41 part of cause of action has arisen within the limits oi" this Court, it will also get the jtirisdici.ioi'1 to entertain the n1ai.tj_eii,_
26. Froiii a reading ol" the provisions of it would indicate that declaration and its atiili'iei1iic.atZionaare "
essential ingredients to have t'he=__ 1'€gl-S'tzI.;:'c1t.l'f}Il.JC'€T{.tfi'C_§1t€:._ f Such declaration under Seetli.on.__.5 of authentication for the isaai and the publication is such declaration ancl__its the appellants 'V their newspaper.
Certificate "after submitting the publicatiori '1'oi'.:,5g all the details required. Definitely these' be termed as essential and material facts. V_VV'I'he.i--'efoi'e,°ii is not. the mere fact of having a {office at 'Bangalore but the essential and material ,__.fa«31,_s'eAre1;1t»Eiig "to declaration and authentication as II1€1Tl{'lOI1€_'.C.i' alooixve that would coiist.it:u't.e substa.ntial portion of V._the ca'use of action at Bangalore. Therefore. the opinion of the learned Single Judge to the contrary is not justified.
27. According to the learned Single Judge, the appellants have their registiered office at New Delhi. The impugned order sought to be quashed are isstiedélrlpy respondent Nos. 5 and 6 at Delhi. 'l'heref'ore. oi' action would arise at Bangalore except for t:he.1';aettlie"
appellarits/ petitioners have the pub4lisj.hi'ng:4_'c.en--t:i"er.at Bangalore. As already stated : abovef thlie newspaper: ofl"}t.he appellants under the title Tiines"e--Vcarne to be registered because the ':depclara't.ioii;-l"authentication and publication took place at Ba1i_ga'loreV. of fact, the office of the 61}? iesppondzent United Kingdom and even the"3'_.1l _re3spo--ndie'iit. has his branch office only at New Delhi. 4. in case, the appellants claim exclusive "right./for -t;ht%_v'l13tihlication of newspaper 'Financial 'l'in1,es"lVaiid in" to get t.his title, the ii:npoi"t:ant and V'i'elei%ant"l:' material facts were the declaration and its 5Laiithent.ie_alt'iVonwhich has happened at Bangalore. Though iilie "-cei'tiii€:'a.te'p:=Vol" registration is also relevant, the said C€1'l.ll"':(?E1.'l:€ isonly a record to show that all the formalities to = _"mu,:e the title cl' a newspaper are coI1iplei:ed alter due verification. The necessary p1'ocec1u1'e did emanate from Bangaloie. and only after the l()i'H'ia.liti€S being eornpleteci at Bangaloie, Elie registrat'ion ee1't.iiie.ate of the paper uraVse.gi\ren at New Delhi because the office of RNI is at of getting at 1'egisti'2it.ioi'i ce1*t.ilieai:e at E)(:l.l?1i,_u_: V "
contended that part of Cause of aC';tioI1_Aaros'e_ e'iren_ léityijellti but the fact reniains that a stfostantiail fiari 0Ti7v--tiie"c:auee of action has arisen at Bangaio1'e"ut'or» the i'e:a_sons nieritioried above.
28. The learned Couiisel fortiie _reié'p.oifid_k:nts contended that 1*esponderit'N,ol$--. 1 16x Delhi and even the two R_N_i emerge out of the office of RN] at "High Court has no jurisdiction to erit--e.1.'tain. prvesei1tl.iiv1'it, petition. As held in several ."'ji,idgniefi't'i oi' the A_l1:ie§:"lCoui't the expression used in Article (2}::o»£T_«ltiieVi.Constitiition of India, is similar to the one usedin 20(o ) of the Civil Procedure Code. It is W.,iI1deed" this reaisori that in several jiidgments the Apex V.'-lCo_t1rt_~l:1aS held that even if a part of Cause of action has U aifiiseii within the terriiorial _j1ii'issc1i(:i.io'1'1 of one Court and {we 44 other part within the territorial jurtsdictiion of other Court. neither of them would be incompetent, to deal with petition as both will have jurisdiction by \-'irtt.ie.§e't"'partfoiif _ cause of action arising in the jurisdiction of"thei:'1'.es'p,ective_ it Courts. Therefore, the argument rot' tl1e§eet1nsel- respondents is untenable.
29. It is well settled that eeinipnses of material/ integral ne_e.dedVl' by the appellants/ petiti0i_1e1's getting the relief they seek. "::n.aterial facts Consist of deelaratidn. aiilislyublication. it is the their rights to the title Financial by virtue of the legislative manda/t;e e0h'tained..'-- of the Act. This averment is l' "V..niad-e<'i}:ift:he nw'rit:"j()e'tl'i:ien by referring to and extracting the _p"rQylis0:t.QV.Set'.,ES"';ind stating clearly that declaration in terms authent,ieated by Rule 4 a.t I-Bangalore which *._was valid till date and that the news paper was being by the first pet.it':.i011e1' in English language from l3§a11gal0re since 1990. lt therefore, eonixended by the learned coimsel for the appellant stibstzmtiating these averiiients that the right: for exclusive use of the title "i?'inancial Times" has accrued in favour of the a1.)pe1i21Ii't.:1i, Bangalore as an integrzil and 6858111118.} COI11pO1'1€j1T['.'Of~ and hence the integral part. of appellant's CE1L1'E'af?,v'€}'i":.E1V(':"¢.1':t')f}'_HHS" ' arisen due to the alleged breach oi thie'i§ig'hi. Whether there is any such breacli iS*--t_l1e.dispute.0i1l'rne.rits. As long as the right asserted l5y£t§'l'ie peti'ti0rierV-iis on declaration of t.he title. it'Sl.let1;i't--l't€i'ttiC;1'{iOI1lveil. Bangalore and of the publication of the with the title "Financial Tim:es"~'.._Vl{_eepi§t'1g :.lI1.,.,.t11l1f1('Z'l"'l{:l",.€: "provisions contained in the ;{3tCt ii_ielLi.dirig'.see.tVi0:.ifs 5 6, we are of the Clear View that a subsltztntiialll fieartV"0.1_'l'tlie cause of action for the writ petitien l1asl'a::ilsen7'2it:Barigaiore and hence this Court. has ."'-g,ot"j--tiriStlicttion to tlleéilllwith the matter. The decision of the "QMPRAKASH SRJVATSAVA vs. UNION or 1ND_iA AiSE.I3:Q_fI"i;nIE;RS W 2000 {6} sec 207 particularly para 12 V'-,Stlpp()fl}SA'l.l1€ e.or1t.enti.0n of the appellant.s. 'W80. As 21 matter of fact except. the situs of some of the l re}-sp0i'1dei1t.s being at Delhi and the i'ac.:t; that the regis'i'.1'at'.ioii 49 37'. 1\CC01*ding1y. we set aside the 01."de1' of the learned Single Judge holding, that the Hig_,§h Court. 0fKamat21ka has territorial jm'isdiCt.ion E0 e11't.erE.ai11 the prasem writ peti€iQ--:.':.__ sd.f4&LV% :% 2 _':"E;D*GiE* Sak/nsu.