No Acts & Articles mentioned in this case
1
WP_34681_2023
SN,J
IN THE HIGH COURT OF TELANGANA AT HYDERABAD
W.P. No. 34681 of 2023
Between:
Telugu Desam Party
Rep. by its General Secretary
… Petitioner
And
The Union of India
Rep.by its Secretary,
Ministry of Information & Broadcasting
and others
… Respondent s
JUDGMENT PRONOUNCED ON: 22.01.2024
THE HON’BLE MRS JUSTICE SUREPALLI NANDA
1. Whether Reporters of Local newspapers : Yes
may be allowed to see the Judgment?
2. Whether the copies of judgment may be
marked to Law Reporters/Journals? : Yes
3. Whether Their Lordships wish to
see the fair copy of the Judgment? : Yes
_________________
SUREPALLI NANDA , J
2
WP_34681_2023
SN,J
THE HON’BLE MRS JUSTICE SUREPALLI NANDA
W.P. No. 34681 of 2023
% 22.01.2024
Between:
# Telugu Desam Party
Rep. by its General Secretary
..... Petitioner
And
$ The Union of India
Rep.by its Secretary,
Ministry of Information & Broadcasting
and others
… Respondent s
< Gist:
> Head Note:
!Counsel for the Petitioner: Mr Unnam Muralidhar,
S enior designated counsel
^ counsel for Respondents 1 to 4 : Mr A. Narasimha Sharma,
Senior designated counsel
Addl.Solicitor General of India
^Counsel for respondents 5 &6: Mr A.Venkatesh
Senior designated counsel
^counsel for respondent No.7: Mr Rajagopallavan Tayi
? Cases Referred:
1. (2016) 7 SCC 221
2. (1981) 1 SCC 246
3. (2021) 6 SCC 771
4. (1998) 8 SCC 1
5. (2021) SCC online SC 801
6. (2006) 1 SCC 75
7. (1974) 4 SCC 3
3
WP_34681_2023
SN,J
8. 55 American LR 171
9. 1983 (1) SCC 124
10. 2003(8) SCC 361
11. (1978) 1 SCC 248
12. (2001) 5 SCC 664
13. (2010) 9 SCC 496
14. (1951) SCC 1088
15. (1978) 1 SCC 248
16. AIR 2009 Supl SC 561
17. (1974) ICR 120 (NIRC)
18. (2010) 3 SCC 732
19. (2007) 3 SCC 587
20. (2023) 6 SCC 1
21. (2004) 2 SCC 447
22. (2017) SCC online Hyd 426
23. 2021 SCC online SC 3422
24. (1924) 1 K.B.171 by Atkin L.J.
4
WP_34681_2023
SN,J
HON’BLE MRS JUSTICE SUREPALLI NANDA
W.P. No. 34681 of 2023
ORDER:
Heard Mr Unnam Muralidhar Rao, learned senior
designated counsel appearing on behalf of the
petitioner, Mr A. Narasimha Sharma, learned senior
designated counsel, Additional Solicitor General of
India, appearing on behalf of respondents 1 to 4,
learned senior designated counsel Mr A.Venkatesh,
appearing on behalf respondent Nos. 5 and 6 and Mr
Rajagopallavan Tayi, learned counsel a ppearing on
behalf of respondent No.7.
2. In pursuance to the Division Bench Orders dated
03.01.2024 passed in W.A.No. 2 of 2024, this Court
heard the matter on three occasions in three spells on
09
th
, 10
th
, and 11
th
of January 2024 and directed for
listing of the matter on 22
nd
January, 2024 for orders.
3. On 9
th
January 2024 itself, even before this Court
commenced hearing the present case on merits,
referring to a Division Bench Judgement of Bombay
5
WP_34681_2023
SN,J
High Court in similar circumstances, when this Court
suggested for Constitution of a Three Member
Committee for the purpose of watching of the movie
‘Vyuham’ and submitting a report to the Court, the said
suggestion of this Court was welcomed by the Learned
Senior Counsel appearing on behalf of the Petitioner, it
was however opposed by the Learned Senior Counsel
Mr. A. Venkatesh appearing on behalf of Respondents
No.5 and 6 on the ground that the expert body
constituted under the Cinematograph Act, 1952
imposed few cuts and had permitted the release of the
movie “Vyuham” vide impugned proceedings dated
13.12.2023 and therefore the matter has to be heard
and decided on merits, and the Learned Senior Counsel
Mr. Narasimha Sharma, Additional Solicitor General of
India, appearing on behalf of Respondents No.1 to 4,
submitted that the matter should be heard on merits
first and the relevant records perused which had been
submitted to the Court as per the orders of this Court
dated 28.12.2023 passed in I.A.No.2 of 2023 in
W.P.No.34681 of 2023 and thereafter the Court could
6
WP_34681_2023
SN,J
take a decision in the matter and the Learned Counsel
appearing on behalf of the 7
th
Respondent also
expressed that the matter should be heard on merits
first.
4. This Court in its orders dated 28.12.2023 p assed in
I.A.No.2 of 2023 in W.P.No.34681 of 2023 in detail
recorded the submissions of all the learned counsel
appearing in the matter and the said submissions shall
be treated as part of the present order as well. In
addition to the said respective submissions put -forth by
all the learned counsel on record incorporated in the
said order dated 28.12.2023, the written submissions
filed by both the learned Counsel appearing on behalf of
the Petitioner and also the learned Counsel appearing
on behalf of the Respondents No.5 and 6 in the form of
a Brief Note are also brought on record.
5.
The main submissions put -forth on 09
th
, 10
th
and
11
th
of January 2024 by all the learned counsel on
record are as follows:
7
WP_34681_2023
SN,J
I)
The learned Senior Counsel Sri Unnam Muralidhar
Rao appearing on behalf of the Petitioner mainly put -
forth the following submissions :
A) It is the specific case of the Petitioner that t he
Writ Petitioner is a Political Party and registered under
Section 29A of the RP Act, 1951. The main pur pose of
its existence is to contest and win the elections in the
country and that the Petitioner herein has a legacy of
40 years in the Indian Politics and dispensed its duties
as ruling party by forming the Government for 4 times
i.e., for 20 years and as per the clear findings of the
Examining Committee in its report dated 01.11.2023
and also the poster of the movie “Vyuham” which
depicts two of its leaders as buffaloes with the
background of TDP flags and volunteers, the Petitioner
itself is directly defamed through the movie “Vyuham”
thereby defaming and ridiculing the Petitioner and its
leaders.
B) It is further the specific case of the writ petitioner
that the Petitioner was kept in dark about the CBFC
8
WP_34681_2023
SN,J
proceedings, and it was not furnished with any c opy of
the Certificate, or the reasons recorded by Revising
Committee for certifying the film. It had gained
knowledge about the certification from social media and
other public sources when the release date of
29.12.2023 was announced. The writ petitioner had to
pick and gather information/ data relating to the
certification of the film from various sources including a
writ petition filed by the Producers (WP No.32374 of
2023). Accordingly, the writ petition was filed within
(8) days from the date of certification. There is no delay
at all, and the present writ petition was filed diligently a
week before the scheduled release date. The
Petitioner’s main challenge pertains to the release of
the movie “Vyuham” and not the Teasers/ Trailers. The
Writ Petitioner relied on the expert committee
(Examining Committee of CBFC) to conclude that the
entire content in the movie is defamatory. It did not
base its assumptions on the trailers and hence it is
contended by the Learned Counsel appearing on behalf
of the Petitioner on record that there is no delay on the
9
WP_34681_2023
SN,J
part of the Petitioner in filing the present writ petition a
week before the scheduled release date.
C) It is principal contention of the Petitioner that
Rule 24(9) of the Cinematograph Rules is violated and
that the findings of the Examining Committee that the
content in the movie is defamatory is not addressed by
the Revising Committee. The reasonable restrictions
under Article 19(2) of the Constitution of India, covers
'defamation' as one of the grounds under which the
freedom of speech under Article 19(1)(a) can be
restricted. Therefore, the case of the writ petitioner is
that this restriction of Article 19(2) are also mandated
under Section 5B of the Cinematograph Act, 1952 and
also its Guideline No.2(xviii) of S.O.836E. When there is
defamation, the said movie cannot be certified. As such,
the Examining Committee of CBFC has conclusively,
unambiguously and unanimously stated in its report
that the movie is derogatory, defamatory and may
amount of crimina l contempt of court, these aspects
ought to be addressed by the Revising Committee under
Rule 24 of the Cinematograph (Certification) Rules,
10
WP_34681_2023
SN,J
1983 which admittedly has not been done in the present
case.
D) Referring to the judgment reported in (2023) SCC
Online SC Page 366, dated 05.04.2023 in Madhyamam
Broadcasting Ltd., vs. Union of India & Others in
particular paras 63, 64 and 65 of the said judgment the
Learned Senior Counsel appearing on behalf of the
Petitioner contended that when relevant material is
disclosed in a sealed cover there are two injuries that
are perpetuated. First, the documents are not available
to the affected party. Second, the documents are relied
upon by the opposite party in the course of the
arguments, and the Court arrives at a finding by relying
on the material. In such a case, the affected party does
not have any recourse to legal remedies because it
would be unable to prove any inferences from the
material before the adjudicating authority.
E)
This Court in fact in its order dated 28.12.2023
directed the Respondents No.1 and 4 to place the
original records pertaining to the subject impugned
11
WP_34681_2023
SN,J
proceedings dated 13.12.2023 before this Court for
perusal by the Court and the same was kept in a sealed
envelope and the said envelope was passed on to the
Court for perusal by this Court and therefore this Court
opines that the plea put -forth above by the Learned
Senior Counsel appearing on behalf of the Petitioner is
untenable (after hearing the aforesaid submission of
the Learned Senior Counsel appearing on behalf of the
Petitioner soon thereafter however, the Learned Senior
Counsel appearing on behalf of the Respondents No.1 to
4 removed the original record from the envelope and
submitted the original record of the pre sent case to the
Court).
F) Action of the Respondents No.3 and 4 in issuing
the impugned certificate dated 13.12.2023 in favour of
the 5
th
and 6
th
Respondents contrary to the “Refusal” by
the Examining Committee ignoring the complaint/
representation of the Petitioner addressed to the 3
rd
and 4
th
Respondent on 30.10.2023, 04.11.2023 and the
representation/complaint dated 01.12.2023 of the
12
WP_34681_2023
SN,J
Petitioner addressed to the 3
rd
Respondent is in clear
violation of principles of natural justice.
G) Placing reliance on the judgment of the Apex Court
reported in (1980) 4 SCC 379 in S.L.Kapoor Vs.
Jagmohan & Others dated 18.09.1980, in particular
para 22 of the said judgment it is
contended that the
representations dated 30.10.2023, 04.11.2023 and
01.12.2023 made by the Petitioner had been ignored
and the Petitioner had not been provided a minimal
requirement of an opportunity and the impugned
certificate dated 30.12.2023 had been issued by the 3
rd
Respondent prejudicial to the Petitioner ignoring
Petitioner’s specific request not to issue a certificate for
public exhibition of the movie “Vyuham” and hence
Petitioner’s case rests on violation of principles of
natural justice.
H) Placing reliance on the judgment of the Apex Court
reported in Mohinder Singh Gill Vs. The Chief Election
Commissioner, New Delhi reported in (1978) 1 SCC 405
in particular para 56 of the said judgment, it is
13
WP_34681_2023
SN,J
contended that whatever standard of natural justice is
adopted, it is essential that the person concerned shall
have a reasonable opportunity of presenting his/her
case,
in view of the fact that the Petitioner specifically
represented through representations dated 30.10.2023,
04.11.2023 and 01.12.2023 to the authorit ies
concerned in relation to the subject issue and therefore
the Petitioner cannot be denied a reasonable
opportunity for consideration of Petitioner’s request
made vide the said representations .
I) Placing reliance on the judgment of the Apex Court
reported in (1979) 2 SCC 529 in Mahindra & Mahindra
Ltd., Vs. Union of India and Another in particular para
10 of the said judgment it is contended that the
rectificatory power of the revising committee ought to
have been properly exercised by the said commit tee
and the said committee ought to have examined
whether the principles for guidance in certifying films
as stipulated under Section 5(b) had been strictly
followed or not which exercise had not been done in the
present case.
14
WP_34681_2023
SN,J
J) Placing reliance on the judgment of the Apex Court
reported in (1961) SCC Online SC 38 in Harinagar Sugar
Mills Ltd., Vs. Shyam Sundar Jhunjhunwala & Others
and in particular referring to para 21 of the said
judgment it is
contended that the mere facts of the
proceedings have to be treated as confidential as per
Rule 22, Clause 4 and Clause 5 of the Cinematograph
(Certification) Rules, 1983 does not prevent the 3
rd
Respondent in disclosing the reasons for not
considering the Petitioners request not to issue a
certificate for public exhibition of the movie “Vyooham”
as put-forth in Petitioners representations/complaints
addressed to the Respondents 3 and 4 herein .
K) Placing reliance on the judgment of the High Court
of Andhra Pradesh at Hyderabad dated 13.12.2005
reported in (2005) SCC Online AP 1008 in Ambati
Srinivasulu Vs. District Collector, Nellore and in
particular paras 2, 3 and 4 of the said judgment it is
contended that the Petitioner is entitled to know as to
why the Petitioners request made vide Petitio ners
15
WP_34681_2023
SN,J
representations/complaints dated 30.10.2023,
04.11.2023 and 01.12.2023 had not been considered by
the Respondents No.3 and 4 .
L) Placing reliance on the judgment of the Apex Court
reported in (2016) 7 SCC 221 in Subramanian Swamy
Vs. Union of India, M inistry of Law & Others, and in
particular paras 50, 51, 52 and 53 of the said judgment
it is contended that reputation is an internal and central
facet of right to life as projected under Article 21 of the
Constitution of India and that the reputation is an
honour which deserves to be equally preserved by the
downtrodden and the privileged and further referring to
paras 98, 132, 133, 136, and 144, of the said judgment
it is contended that in the name of freedom of speech
and expression, the right of anothe r cannot be
jeopardised. Referring to para 195 of the same
judgment it is submitted by the learned counsel that the
right to free speech cannot mean that the citizen can
defame the other and further protection of reputation is
a fundamental right and also a human right and nobody
has a right to denigrate others right to person or
16
WP_34681_2023
SN,J
reputation. Referring to para 198 of the same judgment
it is contended by the learned Senior Counsel that the
Petitioner herein had locus to file the present writ
petition and the Petitioner is the person aggrieved and
the test whether the Petitioner has a reason to feel hurt
due to release of the movie ‘Vooyham’ is a matter to be
determined by the Court depending on the facts of the
present case.
M) Placing reliance on the judgment dated
10.02.2022 of the Madhurai Bench of Madras High Court
in Maridhas Vs. S.R.S. Umari Shankar in particular paras
8 to 11 of the said judgment it is contended that the
Petitioner herein is a recognized political party a nd has
a right to sue and be sued and therefore the Petitioner
is a juristic person. It is the specific plea of the
Petitioner that the Petitioner itself is defamed as per
the propaganda material and the clear findings of the
report of the Examining Committee dated 01.11.2023 .
N) Placing reliance on the judgment of the Apex Court
reported (1981) 1 SCC 246 in Akhil Bharatiya Soshit
17
WP_34681_2023
SN,J
Karamchari Sangh (Railway) Vs. Union of India and
others in particular referring to para 62 of the said
judgment it is
contended that the plea of the
Respondents that the Petitioner has no locus is
incorrect since as per the said judgment infact an
Unrecognised Association can maintain a writ petition
and a technical point that the Petitioner there under
was an unrecognized As sociation was held to be
unsustainable. The Apex Court in the said judgment
observed that large body of persons having common
grievance, though not belonging to recognized union
can still maintain a petition before Supreme Court under
Article 32 of the Constitution of India.
O) Placing reliance on the judgment of the Delhi High
Court reported in (2022) SCC Online Delhi 3093 in Vinai
Kumar Saxena Vs. Aam Aadmi Party and referring in
particular to para 20 of the said judgment it is
contended that Article 1 9(1)(a) of the Constitution
afford the right of freedom of speech and expression to
all persons. However, the same is subject to restrictions
under Article 19(2) which includes defamation.
18
WP_34681_2023
SN,J
Therefore the right to freedom of speech and
expression is not an unfettered right in the garb of
which defamatory statements can be made to tarnish
the reputation of a person.
P) Referring to the counter affidavit filed by the
Respondents No.1 to 4, it is contended that there has
been no objective consideration by the 3
rd
Respondent
herein while issuing the impugned certificate dated
13.12.2023 when admittedly the examining committee
on an earlier occasion unanimously decided to ‘Refuse’
certificate to the film ‘Vyuham’ and in its reasons for
‘Refusal’ of certificate very clearly observed that the
film is derogatory towards few persons and their
political parties which is against the guidelines 2(xviii)
and further observed that the film by its decisive stand
that Chandrababu Naidu has received kickbacks in Skill
Development Scam, may lead to Contempt of Court,
however, without assigning any reasons, without any
justification, the Revising Committee had decided
unanimously to give ‘U’ (Universal) Certificate holding
erroneously that the stipulated procedure as per
19
WP_34681_2023
SN,J
Cinematograph Act 1952, Cinematograph Rules 1983
and Guidelines of the Film Certification U/s. 5B(2) of
the Act had been followed while certification of the film.
Q) There is clear violation of Section 5B of the
Cinematograph Act, 1952 r/w Guideline 2(xviii) of
SO.836(E), There is violation of Rule 24(6) of the
Cinematograph Rules, 1983. There is violation of Rule
24(9) of the Cinematograph Rules, 1983. There is
violation of Article 14 of the Constitution of India.
R) The Learned Senior Counsel based on the
aforesaid submissions contended that the Petitioner is
entitled for the relief as prayed for in the present writ
petition.
5.(II) The Learned Senior Counsel Mr. Narasimha
Sharma appearing on behalf of the Respondents No.1,
2, 3 and 4 mainly contended as follows :
A) That the High Court cannot sit in an Appeal over a
decision of an expert body and the High Court in its
powers under Article 226 can only examine the decision
20
WP_34681_2023
SN,J
making process and not the decision itself and in the
present case the decision m aking process is in
conformity with law.
B) Placing reliance on the judgment dated
07.04.1995 passed in Sri Raghavendra Films, R.R. Road,
Secunderabad Vs. Government of Andhra Pradesh &
Others reported in (1995) 2 ALD 81 and in particular to
paras 30 to 32 of the said judgment, it is
contended that
the opinion of the Advisory Panel must be given full
weight and the Court should not interfere in the present
writ petition with the conclusion of the body specially
constituted to judge the effect of the film on the public,
on the basis of which certificate of unrestricted
exhibition of the film was issued.
C) It is contended that the 9 -Member Revising
Committee constituted as per the rules undertook the
examination of the subject film as mandated U/s.4 of
the Cinematograph Act, 1952 duly following Rule 22 and
Rule 24 of the Cinematograph (Certification) Rules,
1983 and each member duly recorded his
21
WP_34681_2023
SN,J
recommendations in writing in accordance t o law and
therefore no interference is warranted in the present
case.
D) Placing reliance on the aforesaid submissions and
the averments made in the counter affidavit at paras
12, 14, 10, 15, 16 and 17 and also referring to the
judgment of the Ape x Court reported in (2020) 3 SCC
436 in Indibily Creative Private Limited and Others Vs.
Government of West Bengal and Others it is contended
that the writ petition has to be dismissed, since the film
‘Vyuham’ had been duly certified by CBFC and at this
stage there cannot be any infringement of fundamental
right to the freedom of speech and expression
guaranteed under Article 19(1) of the Constitution of
India.
5.(III)
The Learned Counsel appearing on behalf of
Respondent No.7 mainly put -forth the following
submissions :
A) The movie “Vyooham” is an artistic expression
within the parameters of law.
22
WP_34681_2023
SN,J
B) The Petitioner cannot complain deprivation of
principles of natural justice when rules prescribe
confidentiality to be maintained as per Rule 22, Clause
4 & 5 of the Cinematograph (Certification) Rules, 1983.
C) No reputation is damaged as alleged by the
Petitioner.
D) Referring to the representations/ complaints of the
Petitioner dated 30.10.2023, 04.11.2023 and
01.12.2023, it is contended that sinc e it is pointed out
in the said representations/complaints that the movie
“Vyuham’ contains defamatory material and was
produced and directed to tarnish Mr. N.Chandrababu
Naidu’s reputation and influence voters in the State of
Andhra Pradesh at the behest of Mr. Jagan Mohan
Reddy and since the impact is in the State of Andhra
Pradesh and not in the State of Telangana, therefore
this Court at Telangana has no jurisdiction to entertain
the present writ petition.
23
WP_34681_2023
SN,J
E) Learned Counsel placing reliance on the jud gment
of the Apex Court reported in (2020) 3 SCC 436 in
Indibily Creative Private Limited and Others Vs.
Government of West Bengal and Others and in
particular paras 23, 27, 28, 30.1, 30.2, 30.3, 32, 33.1,
34.1, 35.1, 35.2, 36, contended that legitimate cr eation
by a creative artist cannot be gagged or suppressed on
the ground of intolerance of a section of supersensitive
people, not used to hearing dissent, and further that the
rights of artists have to be placed above popular
notions of acceptability and non-acceptability and those
who feel film is unacceptable have option not to watch
it.
F) The Learned Counsel further placing reliance on
the judgment of the Apex Court reported in (2020) 2
SCC Online SC 1892 contends that the film “Vyuham”
has already been given the requisite certificate by the
Central Board of Film Certification (CBFC) under the
Cinematograph Act, 1952 and the same indicates that
the film is not defamatory.
24
WP_34681_2023
SN,J
G) The Petitioner has no locus to maintain the
present writ petition since the authorization filed before
this Court is issued by the President, A.P. State Telugu
Desam Party in favour of Sri Nara Lokesh, Central
General Secretary to represent Telugu Desam Party in
legal cases in the capacity of Central General
Secretary, who is the deponent of the present writ
petition and he had not been authorized by the National
President of the Telugu Desam Party, Sri N.
Chandrababu Naidu.
5(IV)
The Learned Senior Counsel Mr. A.Venkatesh
appearing on behalf of Respondents No.5 and 6 mainly
put-forth the following contentions .
A) Referring to the averments made by the Petitioner
at para 7 of the supporting affidavit filed in support of
the present writ petition it is contended that the
Deponent in the present writ petition is a member of a
political party and a son of a member of a political party
and therefore is not a juristic ent ity. Hence the
Petitioner has no locus to file the present writ petition .
25
WP_34681_2023
SN,J
B) There is no averment in the affidavit which
explains or refers to the details of the alleged
defamation of the petitioner herein i.e., Telugu Desam
Party, Hyderabad in the movie “Vyuham”. No content
which is defamatory has been explained by the
Petitioner in the writ affidavit.
C) Referring to para 7 of the judgment dated
10.02.2022 passed in Maridhas Vs. S.R.S. Umari
Shankar it is contended that there is nothing on record
to show that the Petitioner had been authorised by the
Petitioner’s party President at the National level to file
the present writ petition. Referring to para 12 and para
15 of the said judgment the Learned Senior Counsel
contends that the Petitioner failed to explain the
defamation of the Petitioner political party and the
Petitioner infact had no authorization to file the present
writ petition.
D) Referring to para 8 of the affidavit filed by the
Petitioner in support of the writ petition it is contended
26
WP_34681_2023
SN,J
that the Petitioner herein cannot file the present writ
petition unless the bye-laws are registered.
E) Placing reliance on the judgement (2017) SCC
Online Chattisgarh 1628 and in particular referring to
para 5 and para 6 of the said judgment it is contended
that the Petitioner having been registered U/s.29 -A of
the Representation of the People’s Act, cannot be
treated as a person in eyes of law entitled to file a writ
petition and seek relief under Article 226 of the
Constitution of India, more so when it is averred by the
Petitioner at para 40 of the affidavit filed in support of
the writ petition that the Petitioner is a body of persons
and a registered political party.
F) It is contended that the guideline No.2 (xviii) has
to be read along with its explanation and the Petitioner
had omitted the explanation in the affidavit filed in
support of the present writ petition at para 31 and it is
but essential to read guideline No. 2(xviii) along with its
explanation and not the guideline No.2(xviii) alone, and
further a bare perusal of the explanation clearly
27
WP_34681_2023
SN,J
indicates that the scenes that tend to create scorn,
disgrace or disregard of rules or undermine the dignity
of the Court will come under the term “Contempt of
Court” and therefore the averments made by the
Petitioner at para 30 of the affidavit filed in support of
the present writ petition would not amount to Contempt
of Court as stated by the Petitioner in the said para.
G) Placing reliance on the judgment of the Federal
Court of Malaysia dated 27.04.2022 in Lim Lip Eng Vs.
Ong Ka Chuan and in particular referring to paras 6, 24,
34, 36, 39, and 61 of the said judgment it is contended
that the persons holding public offices m ust not be thin-
skinned with reference to the comments made on them.
Placing reliance on the judgement reported in (2014)
SCC Online Delhi 1369 in particular para 19 of the said
judgment, the Learned Senior Counsel contended that
person holding a public office should be thick skinned
so as to complain about the allegations or about the
write ups against a person holding a public office in the
media or through telecast unless and until they are
grossly defamatory per se.
28
WP_34681_2023
SN,J
H) It is contended that the judgme nt relied upon by
the Counsel for the Petitioner reported in (1981) 1 SCC
246 does not apply to the facts of the present case and
that it is only the individual who can be defamed and
not a political party and the Petitioner is not a body
corporate.
I) Placing reliance on the judgment reported in 2006
(90) DRJ 714 in particular paras 12 and 13 of the said
judgment it is contended that an action for defamation
can be instituted only by a person who is defamed and
not by others viz., family members, relat ives and
friends etc.
J) Placing reliance on the judgment reported in
Balasaheb Keshav Thackeray Vs. State of Maharashtra
and another reported in 2003 (1) Mh.L.J, it is contended
that the writ petition filed by the member of the
political party alleging defamation against its leader
including President of the party is not maintainable
since the Petitioner is the not the person aggrieved
U/s.199(1) of Criminal Procedure Code.
29
WP_34681_2023
SN,J
K) Placing reliance on the judgment of the Apex Court
reported in 1994 (6) SCC 632 in R. Rajagopal and
another Vs. State of Tamilnadu and others in particular
para 22 of the said judgment and further placing
reliance on the judgment reported in (2022) SCC Online
Delhi 679 in Kailash Gahlot Vs. Vijender Gupta and
others and in particular referring to para 45 of the said
judgment, and placing reliance on para 78 of the
judgment reported in (2022) SCC Online Delhi 3368 in
Ruba Ahmed & Others Vs. Hansal Mehta & Others, it is
contended that neither the government nor the officials
who apprehend that they may be defamed, have the
right to impose a prior restraint for release of a movie
which has been certified for release by competent
authority under the Rules and the remedy of the public
officials will arise only after watching the movie on its
release since the Court would not have any material
before it to take prima facie view that what would be
released would infact result in loss of reputation and
hence the defamation essentially can be asserted only
after the movie has been released.
30
WP_34681_2023
SN,J
L) Placing reliance on the judgment reported in
(2017) SCC Online Delhi 9576, it is contended that
though the teaser is released in mid of October 2023,
the Petitioner approached the Court only December
2023 only with a malafide intention to obstruct the
release of the movie, since once the expert statutory
authority has granted the due certificate for exhibition
of the film the release of the movie cannot be stopped.
M) Placing reliance on the judgment reported in
(2014) SCC Online Delhi 1369 it is contended that the
Petitioner herein failed to explain even in one line in
what manner defamation is done.
N) Placing reliance on the judgement reported in
Manu/SCOR/42447/2015, dated 30.03.2015 in
Harinder Singh Sikka Vs. Union of India, it is contended
that it is well settled that the CBFC sometimes grants
certificates subject to certain excisions and
modifications and once the same are carried out there
cannot be any kind o f obstruction for exhibition of a
film.
31
WP_34681_2023
SN,J
O) Placing reliance on the judgement reported in
(2012) SCC Online 231 of the High Court of Andhra
Pradesh at Hyderabad in Suryalok Film Factory, Mumbai
Vs. R. Maheshwari & Others, it is contended that the
Central Board of Film Certification after thoroughly
considering the recommendations of the revising
committee and after considering all the aspects had
granted certification to the film in question and the
same cannot be interfered at this stage.
P) Placing reliance on the judgement reported in
(2018) 1 SCC 761 in Viacom 18 Media Private Limited &
others Vs. Union of India and in particular referring to
para 16 of the said judgment it is contended that once
the certificate has been issued, there is a prima fa cie
presumption that the authority concerned has taken
into account all the guidelines including public order.
Q) Placing reliance on the judgement of the Apex
Court reported in (2018) 1 SCC 778 in Nachiketa
Walhekar Vs. Central Board of Film Certification &
another, it is contended that since Respondent No.3 has
32
WP_34681_2023
SN,J
granted the certificate and only something with regard
to the Petitioner which was shown in the media is being
reflected in the film, this Court should restrain itself in
entertaining the writ petition or granting injunction.
R) Placing reliance on the judgement of the Apex
Court reported in (2018) 17 SCC 516 in Adarsh Co -
operative Housing Society Ltd., Vs. Union of India &
Others, it is contended that once the certificate has
been issued by the 3
rd
Respondent there is a prima facie
a presumption that the authority concerned has taken
into account all the guidelines including public order.
S) The Petitioner herein is a political party which is
only recognized U/s.29 -A of Representative of PP’s Act,
1951 and hence the Petitioner cannot maintain a writ
petition much less for defamation since the Petitioner is
not a juristic person.
T) The General Secretary through whom the writ
petition has been filed does not possess the Authority to
file the instant writ petition. Letter of Authority filed
33
WP_34681_2023
SN,J
before the Court was executed on 22.12.2023 whereas
the present writ petition was filed on 21.12.2023.
U) The Letter of Authority ought to have been given
by Mr. Nara Chandrababu Naidu himself who is the
National Party President and not by Mr. K. Atchannaidu
who is A.P. State President of the Petitioner party.
V) Political party is not a body recognized unde r law.
W) Letter and Pleading show that the President of
Petitioner party was defamed and not the political party
itself.
X) Recommendations of the Revising Committee
which consist of not more than 9 members of the Board
and Chairman is above the Exami ning Committee which
consists of 4 members of Advisory Panel and an
Examining Officer and hence the decision of the
Revising Committee is final.
Y) As per Section 7F of Cinematography Act, 1932 no
legal proceeding shall lie against CBFC or its Office rs/
34
WP_34681_2023
SN,J
Members in respect of anything that is done in good
faith or intended to be done under this Act.
Z) As per Rule 24(8) the Revising Committee is
furnished with translations of the dialogues, speeches
and songs featuring in the film.
AA) Filing of the present writ petition without viewing
the film is premature as admitted by the Petitioner at
para 25 and 29 of the affidavit filed by the Petitioner in
support of the present writ petition.
AB) No averments have been made with respect to
defamation vis-a-vis the Petitioner party.
AC) There is delay on the part of the Petitioner in filing
the writ petition. The teaser was released on
23.06.2023 and 24.06.2023 and trailer was released on
15.08.2023, 13.11.2023, the revised release date of the
movie was announced to be 29.11.2023 and the writ
was filed only on 22.12.2023 and the Petitioner
therefore cannot approach the Court at the eleventh
hour.
35
WP_34681_2023
SN,J
AD) Telugu Desam Party is not an ascertainable body
and therefore cannot claim defamation under Sec, 499
of IPC.
AE) It is contended that in Indian National Congress vs
Union of India, Division Bench of Chattisgarh High Court
held that merely because the party is recognized under
Sec. 29-A of Representative of Peoples Act, 1951 would
not be sufficient to recognize the pa rty as a juristic
person and would not entitle it to institute proceedings.
AF) In R. Rajagopal vs. State of TN the Supreme Court
held that public figures cannot seek prior restraint on
publication of defamatory content.
AG) In Balasaheb Keshav Thackery vs. State of
Maharashtra the Supreme Court while dealing with a
criminal complaint filed by congressmen alleging
defamation held that even assuming that the alleged
statements attributed are defamatory to the
Congressmen as a class, still it cannot be said that the
complainant is entitled to file the complaint since
congressmen are not an ascertainable body of persons.
36
WP_34681_2023
SN,J
AH) In Krishnaswami vs. CH Kanaran it was held by
Kerala High Court that Marxist Communist Party is an
unascertainable body and it cannot be said that each
and every member of such party can allege defamation.
AI) In RBEF (Ritnand Balved Education Foundation)
vs. Alok Kumar it was held by Delhi High Court that
when defamatory statements are aimed against
members of the institution then such members would
not have the locus standi to bring in an action in name
of the institution.
AJ) In Viacom 18 Media (P) Ltd vs Union of India it
was held by the Supreme Court that once the
certification has been issued there is prima facie a
presumption that the authority concerned has taken
into account all the guidelines.
AK) In Harinder Singh Sikka vs. Union of India Court it
was held by Supreme Court that once the
modifications/excisions are carried out there cannot be
any kind of obstruction for exhibition of the film.
37
WP_34681_2023
SN,J
AL) In M/s Suryalok Film Factory, Mumbai vs. R
Malleshwari and Others Telangana High Court held that
once certification is made by a high- powered board of
film certification which is a specialized composition
there is an unrebuttable presumption in favour of the
statutory certificate.
AM) In Ruba Ahmed & Others vs. Hansal Mehta &
Others, Delhi High Court held that defamation can only
be asserted after the movie has been released.
AN) In Tamil Nadu Telugu Yuva Sakthi vs. Union of
India the division bench of the Hon'ble Telangana High
Court held that when the movie has not been released
and the person is unaware of the contents of the movie,
it will be dangerous to interfere with the release of the
movie.
AO) In Vadlaprasad Naga Vara Prasad vs. CBFC A.P.
High Court held that allegations of defamation based on
inference drawn in print media when movie has not
38
WP_34681_2023
SN,J
been released cannot be sufficient for asserting
defamation.
AP) In Kailsh Gahlot vs. Vijender Gupta, D elhi High
Court held that the remedy for the person, who fears
that he would be defamed would arise only after the
publication. On a probability that a publication could
defame a person there is no right to seek a prior
restraint.
AQ) In Essel Infra Projects Ltd. vs. Devendra Prakash
Mishra, Bombay High Court and in Challa Subbarayadu
vs. Darbha Ramakrishna the A.P. High Court held that in
a case for libel the petitioner must specify the
defamatory words and how such words are defamatory.
AR) In Naveen Jindal vs. Zee Media Corporation Ltd.
Delhi High Court relying upon Kartar Singh case held
that public persons should be thick skinned. Publication
will not constitute defamation even if content is
inaccurate, distorted and not fully true.
39
WP_34681_2023
SN,J
AS) In Bennett Coleman and Co vs. K Sarat Chandra,
Telangana High Court held that least protection from
defamation is given to public officials and when officials
are accused of something that involves their behavior in
office they have not only to prove all elements of
defamation but also that person acted with actual
malice.
AT) In Goldsmith and Another vs. Bhoyrul and Others
Queens Bench U.K. decision, and others the court held
that in a democratic society it would be contrary to
public interest to permit a politica l party which is
putting itself forward for office or to govern to institute
cause of action for defamation.
AU) In F.A Picture International vs. CBFC, Supreme
Court held that Protection guaranteed under Article 19
permits makers to allude to incidents which have taken
place and present a version of those incidents.
AV) In Ujwal Anand Sharma vs. Union of India the
Delhi High Court refused to stay release of the film on
the grounds of delay and laches alone.
40
WP_34681_2023
SN,J
AW) In Adarsh Cooperative Housing Society Ltd. vs.
Union of India and Others, Supreme Court held that
doctrine of sub-judice may not be elevated to such an
extent that some kind of reference or allusion to
member of society would warrant negation of right to
freedom of speech and expression.
AX) In Krishna Kishore Singh vs. Sarla Sarogi, Delhi
High Court held that that investigative agencies do not
rely on films for investigation or judicial
pronouncements. In order to claim right to fair trial the
person must demonstrate how the film would impair the
fairness in investigation or trial.
AY) In Nachiketa Walhekar vs. CBFC & Anr the
Supreme Court held that when the film merely depicts
what was portrayed in the media the court should
restrain itself from entertaining the writ petition.
AZ)
Placing reliance on the aforesaid submissions the
Learned Senior Counsel appearing on behalf of
41
WP_34681_2023
SN,J
Respondent No.5 and 6 submitted that the writ petition
has to be dismissed.
6. The Learned Counsel on record appearing on
behalf of the Petitioner in reply to the submissions
made on behalf of all the learned counsel appearing on
behalf of all the Respondents, mainly puts -forth the
following submissions.
i) Placing reliance on the judgment of the Apex Court
reported in (2012) 7 SCC 340 in DESIYA MURPOKKU
DRAVIDA KAZHAGAM (DMDK) and Another Vs. Election
Commission of India, in particular paras 110 and 112 it
is contended that political parties are no doubt not
citizens, but their members are generally citizens and
therefore any restriction imposed on political parties
would directly affect the fundamental rights of its
members. The learned Counsel on record appearing on
behalf of the Petitioner further contended that the 10
th
Schedule which is a recent addition to the Constitution
refers to the political partie s either recognized or
unrecognized and therefore the present writ petition is
42
WP_34681_2023
SN,J
maintainable against the Respondents herein and the
writ petitioner has the locus to file the present writ
petition.
ii) Placing reliance on para 62 of the judgment
reported in (1981) 1 SCC 246, it is reiterated that the
present writ petition is maintainable and the impugned
certificate dated 13.12.2023 issued by the 3
rd
Respondent is in clear violation of Article 14 and Article
21 of the Constitution of India.
iii) Placing reliance on the judgment of the Apex Court
reported in (2020) 19 SCC 241, in Popatrao Vyankatrao
Patil Vs. State of Maharashtra and others and in
particular referring to para 14 of the said judgment it is
contended that the State Government must do what is
fair and just to the citizen and should not as far as
possible take up a technical plea to defeat the
legitimate and just right of a citizen.
iv) Placing reliance on the judgment of the Apex Court
reported in (2006) 1 SCC 75 in Uday Shankar Triyar Vs.
Ram Kalewar Prasad Singh & Another dated 10.11.2005
43
WP_34681_2023
SN,J
and referring in particular to para 17 of the said
judgment it is contended that procedural defect s and
irregularities which are curable should not be allowed
to defeat substantial rights or to cause injustice.
v) Placing reliance on the judgment reported in
(2023) SCC Online Calcutta 2287 in Chattisgarh Sponge
Iron Manufacturers Association Vs. Union of India, it is
contended that an executive authority must rigorously
hold to the standards by which it professes its actions
to be judged, and it must scrupulously observe those
standards, on pain of invalidation of an act in violation
of them and the Respondents No. 3 and 4 in the present
case inspite of receiving representations/complaints
from the Petitioner dated 30.10.2023, 04.11.2023 and
01.12.2023 failed to respond to the same and the 3
rd
Respondent hastily issued the impugned certificate dt.
13.12.2023 in favour of the 6
th
Respondent for
theatrical release of the film/movie “Vyuham” and thus
failed to pass the test of non-arbitrariness.
44
WP_34681_2023
SN,J
vi) Referring to Section 499 IPC which deals with
definition of defamation it is contended that the
Petitioner herein is a person aggrieved since the
Petitioner political party is in existence for the last 40
years and the same is being defamed.
vii) Referring to the judgment of the Apex Court
reported in (2016) 7 SCC 221 in Subramanian Swamy
Vs. Union of India in particular referring to para 144 of
the said judgment it is contended that the right to
reputation is a constituent of Article 21 of the
Constitution of India and the reputation being an
inherent component of Article 21 should not be allowed
to be sullied solely because another individual can have
its freedom.
viii) Referring to the judgment dated 10.02.2022 of the
Madhurai Bench of Madras High Court in Maridhas Vs.
S.R.S. Umari Shankar in particular para 13 of the said
judgment which further refers to the judgment of the
Apex Court reported in (2001) 6 SCC 30 in John Thomas
Vs. K.Jagadeesan (Dr) it is contended that the
45
WP_34681_2023
SN,J
Petitioner being a political party for the last more than
4 decades is being defamed and therefore the present
writ petition filed by the Secretary of the party would be
definitely maintainable.
ix) It is contended that the Petitioner is an aggrieved
person as per Section 499(2) I PC r/w Section 3 (42) of
the General Clauses Act, 1897 which defines that
person “shall include any company or association or
body of individuals whether incorporated or not”, and
further that the Petitioner is a political party and a
distinct entity in it self enjoying constitutional
recognition on account of introduction of the X Schedule
in the Indian Constitution and the Petitioner herein
itself is a separate entity and therefore the present writ
petition filed by the Petitioner herein under the scheme
of Article 32 of the Constitution is a constitutionally
recognised body under the scheme of constitution itself.
x) The learned Counsel based on the aforesaid
submissions contended that the present writ petition
has to be allowed as prayed for and furthe r submitted
46
WP_34681_2023
SN,J
that the Petitioner is also entitled to know the reasons
which necessitated the issuance of the certificate dated
13.12.2023 in favour of the 6
th
Respondent for
theatrical release of the film/movie “Vyuham” without
considering the Petitioner’s complaints/representations
dated 30.10.2023 and 04.11.2023 addressed to the
Respondents No.3 and 4 herein and 01.12.2023
addressed to the 3
rd
Respondent herein which had been
received by the Respondents No.3 and 4 but however,
had been totally ignored by t hem in clear violation of
principles of natural justice.
DISCUSSION :
7. The preliminary objection raised by the
Respondents herein in so far as the locus of the
Petitioner in filing the present writ petition is concerned
is discussed and answered as u nder :
1) The Writ Petitioner is a political party registered
under Section 29A of the RP Act, 1951. It is an
Association/Body of Persons.
47
WP_34681_2023
SN,J
2) A bare perusal of Section 499 of IPC indicates that
Section 499 of IPC penalizes harming the reputation of
any person. Explanation 2 to Section 499 of IPC is
extracted hereunder :
499 IPC : “Whoever, by words either spoken or
intended to be read, or by signs or by visible
representations, makes or publishes any
imputation concerning any person intending to
harm, or knowing or having reason to believe that
such imputation will harm, the reputation of such
person, is said, except in the cases hereinafter
excepted, to defame that person”.
Explanation 2. It may amount to defamation to
make an imputation concerning a company or an
association or collection of persons as such .
3) A bare perusal of Explanation 2 to Section 499 IPC
(referred to and extracted above) indicates that it may
amount to defamation to make an imputation
concerning a company or an association or collection of
persons as such.
4) Section 3 (42) of General Clauses Act, 1897
defines person as under :
48
WP_34681_2023
SN,J
(42) “person” shall include any company or
association or body of individuals, whether
incorporated or not;
5) Explanation 2 to Section 499 of IPC, r/ w Section
3(42) of General Clauses Act, 1897 clearly indicates
that the expression person occurring in the main part of
Section 499 of IPC would obviously include a political
party i.e., the Petitioner herein.
6) The expression “political party” is defined in para
2(1)(h) of the Election Symbols (Reservation and
Allotment) Order, 1968, as under :
“political party” means an association or
body of individual citizens of India registered with
the Commission as a political party under Section
29A of the Representation of the People Act, 1951;
7) Although till recently the constitution has not
expressly referred to the existence of political parties,
by the amendments made to it by the constitution (Fifty
Second Amendment) Act, 1985, there is now a clear
recognition of the political parties by the constitution as
distinct entities enjoying constitutional recognition and
49
WP_34681_2023
SN,J
the Tenth Schedule to the constitution which is added
by the above Amending Act acknowledges the existence
of the political parties. Thus a recognized political party
is also a separate person apart from its members.
8) In the judgment dated 10.02.2022 of the Madurai
Bench of Madras High Court in Maridhas Vs. S.R.S.
Umari Shankar at para 9 and 11 it is observed as under:
“Para 9 - "The expression "person" occurring in the
main part of Section 499 of IPC has to be inclusively
construed. Section 3(42) of General Clauses Act, 1897
defines that "person" shall include any company or
association or body of individuals, whether incorporated
or not. It would obviously include a political party.
Para 11 - "... it has been observed that political parties
are not bodies corporate but are only associations
consisting of shifting masses of people, a recognized
political party is very much a distinct entity enjoying
constitutional recognition. This is particularly on account
of the introduction of the X Schedule in the Indian
Constitution. The legislative wing of a political party can
issue commands through its whip. If they are
disregarded by the individual legislator, then
consequences as contemplated by law will follow. Just as
a company was held to be a separate entity apart from
its shareholders in the celebrated decision in Salomon
50
WP_34681_2023
SN,J
Vs. A Salomon & Co. Ltd [(1897) AC 22], a recognized
political party is also a separate person apart from its
members."
9) The Apex Court in the judgment reported in
(2016) 7 SCC 221 in Subramanian Swamy Vs. Union of
India at para 198 of the said judgment observed as
under :
“The said provision is criticised on the
ground that "some person aggrieved" is on a
broader spectrum and that is why, it allows all
kinds of persons to take recourse to defamation.
As far as the concept of "some person aggrieved"
is concerned, we have referred to a plethora of
decisions in course of our deliberations to show
how this Court has determined the concept of
"some person aggrieved". While dealing with
various Explanations, it has been clarified about
definite identity of the body of persons or
collection of persons. In fact, it can be stated that
the "person aggrieved" is to be determined by the
courts in each case according to the fact situation .
It will require ascertainment on due deliberation
of the facts. In John Thomas v. K. Jagadeesan,
while dealing with “person aggrieved”, t he Court
opined that the test is whether the complainant
has reason to feel hurt on account of publication is
51
WP_34681_2023
SN,J
a matter to be determined by the court depending
upon the facts of each case. In S.Khushboo, while
dealing with "person aggrieved", a three -Judge
Bench has opined that the respondents therein
were not “persons aggrieved” within the meaning
of Section 199(1) CrPC as there was no specific
legal injury caused to any of the complainants
since the appellant’s remarks were not directed at
any individual o r readily identifiable group of
people. The Court placed reliance M.S. Jayaraj V
Commr. of Excise and G. Narasimhan and observed
that if a Magistrate were to take cognizance of the
offence of defamation on a complaint filed by one
who is not an “person agg rieved", the trial and
conviction of an accused in such a case by the
Magistrate would be void and illegal. Thus, it is
seen that the words “some persons aggrieved” are
determined by the courts depending upon the
facts of the case.
10. In the Apex Court judgment dated 14.11.1980
reported in (1981) 1 SCC 246 in Akhil Bharatiya Soshit
Karamchari Sangh (Railway) Vs. Union of India and
Others at para 62 it is observed as under :
“A technical point is taken in the counter
affidavit that petitioner is an unrecognised
association and that, therefore, the petitioner to
52
WP_34681_2023
SN,J
that extent, is not sustainable. It has to be
overruled. Whether the petitioners belong to a
recognised union or not,
the fact remains that a
large body of persons with a common grievance
exists and they have approached this Court under
Article 32. Our current processual jurisprudence is
not of individualistic Anglo -Indian mould. It is
broad-based and people -oriented, and envisions
access to justice through ‘class actions’, ‘public
interest litigation’ and ‘representative
proceedings’. Indeed, little Indians in large
numbers seeking remedies in courts through
collective proceedings, instead of being driven to
an expensive plurality of litigations, is an
affirmation of participative justice in our
democracy. We have no hesitation in holding that
the narrow concept of ‘cause of action’ and
‘person aggrieved’ and individual litigation is
becoming obsolescent in some jurisdict ions. It
must fairly be stated that the learned Attorney -
General has taken no objection to a non -
recognised association maintaining the writ
petitions.”
11) This Court taking into consideration the view
taken by the Madras High Court in Maridhas v SRS
Umari Shankar and the Apex Court in the judgments
(referred to and extracted above) holds that the writ
53
WP_34681_2023
SN,J
petitioner as a political party has the locus to file the
present writ petition and is a person aggrieved as per
Explanation 2 of Section 499 of IPC r/w Section 3(42)
of General Clauses Act, 1897 . The Petitioner is a distinct
entity enjoying constitutional recognition on account of
the introduction of the Tenth Schedule in the Indian
Constitution. The Petitioner herein fits into the
definition of ‘person’ as per Section 3(42) of General
Clauses Act, 1897. This Court opines that the judgments
relied upon by the learned Senior Counsel appearing on
behalf Respondents No.5, 6 and 7 on the point of locus
and maintainability of the present writ petition do not
apply to the facts of the present case.
12. Taking into consideration the contents and the
clear findings in the report of the Examining Committee
dated 01.11.2023 pertaining to reasons for ‘Refusal’ of
Certificate after watching /examining the movie
“Vyuham” on 31.10.2023 and also the specific
observations made there under in the said report that
there is striking resemblance of characters in the film
with actual public and political figures/celebrities and
54
WP_34681_2023
SN,J
observation and a clear finding that the film is
derogatory to few persons and their political parties
which is against guidelines 2 (xviii) and duly
considering the contents of the 2
nd
paragraph of email
letter (print out) dated 07.11.2023 addressed by the
Regional Officer, Central Board of Film Certification,
Secunderabad, to the Additional Chief Electoral Officer
(which is part of the original record submitted to the
Court) wherein it is observed that the film depicts the
real incidents that happened in A.P. following death of
ex-CM Y.S. Rajasekhar Red dy, including formation of
present Government of Sri Y.S. Jagan Mohan Reddy and
Skill Development Scam and it presents many political
personalities in a defamatory manner and the
propaganda material i.e., the Poster, this Court
determines that the Petitioner is the person aggrieved.
13) In so far as the plea of the Learned Senior Counsel
appearing on behalf of the Respondents No.5 and 6 is
concerned that the Petitioner ought to have complained
in respect of the film ‘Vyuham’ which has been certified
for public exhibition, to the Board as per Rule 32 of the
55
WP_34681_2023
SN,J
Cinematograph (Certification) Rules, 1983 is concerned,
which the Petitioner failed to do.
8. This Court answers the said plea as under :
The Division Bench of Apex Court in a judgment
dated 20.04.2021 reported in (2021) 6 SCC 771 in M/s.
Radhakrishnan Industries Vs. State of Himachal
Pradesh, referred to Whirlpool Corporation Vs.
Registrar of Trade Marks (reported in (1998) 8 SCC 1)
and further the said view had been reiterated by a Full
Bench of the A pex Court (3 Judges) in a judgment
reported in (2021) SCC Online SC page 801 in Magadh
Sugar and Energy Limited Vs. State of Bihar and Others
dated 24.09.2021 and in the said judgment it is
observed as under :
28. The principles of law which emerge are that:
(i) The power under Article 226 of the
Constitution to issue writs can be exercised
not only for the enforcement of fundamental
rights, but for any other purpose as well ;
(ii) The High Court has the discretion not to
entertain a writ petition. One of the
restrictions placed on the power of the High
56
WP_34681_2023
SN,J
Court is where an effective alternate remedy
is available to the aggrieved person;
(iii) Exceptions to the rule of alternate remed y
arise where (a) the writ petition has been
filed for the enforcement of a fundamental
right protected by Part III of the Constitution ;
(b) there has been a violation of the principles
of natural justice; (c) the order or proceedings
are wholly without jurisdiction; or (d) the
vires of a legislation is challenged;
(iv) An alternate remedy by itself does not divest
the High Court of its powers under Article 226
of the Constitution in an appropriate case
though ordinarily, a writ petition should not
be entertained when an efficacious alternate
remedy is provided by law;
(v) When a right is created by a statute, which
itself prescribes the remedy or procedure for
enforcing the right or liability, resort must be
had to that particular statutory remedy before
invoking the discretionary remedy under
Article 226 of the Constitution. This rule of
exhaustion of statutory remedies is a rule of
policy, convenience and discretion; and
(vii) In cases where there are disputed questions
of fact, the High Court may dec ide to decline
57
WP_34681_2023
SN,J
jurisdiction in a writ petition. However, if the
High Court is objectively of the view that the
nature of the controversy requires the
exercise of its writ jurisdiction, such a view
would not readily be interfered with.”
9. This Court opines that the present case falls under
28(i), 3(a), 3(b), (referred to and extracted above) and
hence the plea of the Respondents No.5 and 6 that the
Petitioner ought to have complained to the Board under
Rule 32 in respect of “Vyuham” film which has been
certified for public exhibition is negatived.
10. In so far as the plea of the Respondents herein is
concerned that there is delay on the part of the
Petitioner in approaching the Court, this Court had
already answered it in its order dt. 28.12.2023 passed
in I.A.No.2 of 2023 in W.P.No.34681 of 2023 at paras 24
and 25 of the said order referring to the judgement of
the Division Bench of the Apex Court dt. 21.02.2022 in
Writ Petition (Civil) No.1052 of 2021 in Sunil Kumar Rai
Vs. State of Bihar reported in (2022) SCC Online 232
and held that delay by its itself cannot be used as a
weapon to veto an action under Article 226 when
58
WP_34681_2023
SN,J
violation of fundamental rights is clearly at stake .
Hence the plea of the counsel for the Respondents No.5
and 6 on the point of delay is negatived.
11. In so far as the plea of the Respondents No.5, 6
and 7 are concerned that the letter of Authority was
executed in favour of the Petitioner herein on
22.12.2023 and the Writ Petition had been filed on
21.12.2023 and the said letter of Authority had been
given by one Mr.Kinjarapu Atchannaidu instead of Mr.
Nara Chandrababu Naidu, this Court opines that a
curable defect cannot become a fatal ground while
adjudication of the writ petition, this Court opines that
a procedural requirement cannot be elevated to such a
level that the same would entail that non-compliance is
visited by a dismissal of a writ petition . Jurisdiction of
Judicial Review under Article 226 of Constitution of
India vested in the High Courts is plena ry in the sense
that the Court can also su-moto take into cognizance of
illegalities and violation of rights perpetrated by public
authorities, provided the illegality or violation is
brought to the notice of the Court. It is sufficient that
59
WP_34681_2023
SN,J
the cause of action of the writ is brought to the notice
of the Court by way of an affidavit, for writ court to
enquire into the legality or otherwise of the impugned
action. The Apex Court in judgment reported in (2006)
1 SCC 75 in Uday Shankar Triyar Vs. Ram Kalewar
Prasad Singh & Another at para 17 observed as under :
“Non-compliance with any procedural
requirement to a pleading, memorandum of appeal
or application or petition for relief should not
entail automatic dismissal or rejection, unless the
relevant statute or rule so mandates. Procedural
defects and irregularities which are curable should
not be allowed to defeat substantive rights or to
cause injustice.
Procedure, a handmaiden to
justice, should never be made a tool to deny
justice or perpetuate injustice, by any oppressive
or punitive use”.
12. In so far as the plea of the Learned Counsel
appearing on behalf of Respondent No.7 that the impact
of the movie would be in the State of Andhra Pradesh
and not in the State of Telangana and therefore this
Court has no jurisdiction to adjudicate the present writ
petition is not tenable and rejected as per Article
60
WP_34681_2023
SN,J
226(2) of the Constitution of India which reads as
under :
“The power conferred by clause (1) to issue
directions, orders or writs to any Government,
authority or person may also be exercised by any
High Court exercising jurisdiction in relation to the
territories within which the cause of action, wholly
or in part, arises for the exercise of such power,
notwithstanding that the scat of such Government
or authority or the residence of such person is not
within those territories”.
13. In the present case the address of the Petitioner is
at Road No.2, Banjara Hills, Hyderabad and the
impugned Certificate dated 13.12.2023 is issued by the
3
rd
Respondent who operates from CGO Towers,
Kavadiguda, Secunderabad .
14. In pursuance to the orders of this Court dated
28.12.2023 passed in I.A.No.2 of 2023 in W.P.No.34681
of 2023 the relevant record pertaining to the present
impugned proceedings dated 13.12.2023 issued by the
3
rd
Respondent had been placed before this Court by the
learned Senior Counsel i.e., learned Additional Solicitor
General of India, appearing on behalf of the
61
WP_34681_2023
SN,J
Respondents No.1 to 4 and a bare perusal of the ten
Form VIII reports placed on record pertaining to the
report of Ten (10) Members of the Revising Committee
which had examined and watched the movie on
04.12.2023 “Vyuham” and issued ‘U’ certification
clearly indicates :
15. The Column III as under :
III. Reasons for refusal of certificate or grant of “UA” /
“A” / “S” Certificate.
The Column IV as under :
IV. Details of excisions/modifications (please see
Notes below :
Sl.
No.
Reel No. Clear specific
description of
excisions or
modifications
Reasons with
specific reasons
to guidelines
1.
16. This Court is rather surprised to bring on record
that eight out of the said ten Form VIII reports had
Column III in blank and one Form VIII report referred
to 4 deletions in Column III rather than reasons and in
only one Form VIII report it is simply stated in Column
III as under :
62
WP_34681_2023
SN,J
“EC recommendations were also discussed
and unanimous decision was taken for ‘U’ with
deletions”.
17.
None of the ten (10) Form VIII reports of the ten
(10) members of the Revising Committee gave reasons
with specific reasons to guidelines as per Column IV of
Form VIII.
18. However, the undated examination report which
bears no single signature of any of the Members of the
Revising Committee referring to the
Excisions/Modifications gives reference to the
Guidelines which admittedly does not indicate as being
part of the original record since all the ten (10) Form
VIII reports issued as per Rules 22(9) and 24(9) of the
Cinematograph (Certification) Rules, 1983, of all the ten
(10) members of the R evising Committee are blank in
so far as the column IV, pertaining to reasons with
specific reasons to guidelines is concerned and the
record does not contain the Examination Report in
original.
63
WP_34681_2023
SN,J
19.
This Court is shocked at the style of functioning of
a responsible Expert Body which is bestowed with
responsibility as per the Cinematograph Act, 1952 to
deal with (A) a duty of examination and certification of
films as suitable for public exhibition, and (B)
regulation of cinemas including their licensing .
20. This Court also perused the reports of the
Examining Committee i.e., the five Form VIII reports of
the Examining Committee dt. 31.10.2023 which had
watched/examined the movie “Vyuham” on the said
date and also the reasons stated there under in Column
III of all the five Form VIII reports and a bare perusal
of the same clearly indicates few reasons in the said
five Form VIII reports as under :
(i) that all the characters in the movie are living
characters.
(ii) the film evidences defamation of the
characters
(iii) the movie may cause unrest.
(iv) movie aims at political interest.
(v) contempt of court and also prejudice since
the Skill Development case is pending in the
64
WP_34681_2023
SN,J
Court against the National President of t he
Petitioner herein.
21. This Court in principle agrees with the view of the
Apex Court in its catena of judgments that once a
specialised body has reviewed the film in its entirety by
taking into consideration the parameters prescribed
under the law it is deemed that the film is in accordance
with law.
But in the present case as borne on record, a
bare perusal of the original record clearly indicates that
the Specialized Expert Body failed in its duty in
reviewing the film in its entirety taking into
consideration the parameters p rescribed under the law.
RELEVANT PROVISIONS :
22. Section 5B of the Cinematograph Act, 1952, which
deals with Principles for Guidance in Certifying Films
reads as under :
(1) A film shall not be certified for public
exhibition if, in the opinion of the authority
competent to grant the certificate, the film or
any part of it is against the interests of [the
sovereignty and integrity of India] the
security of the State, friendly relations with
65
WP_34681_2023
SN,J
foreign States, public order, decency or
morality,
or involves defamation or contempt
of court or is likely to incite the commission
of any offence.
(2) Subject to the provisions contained in sub -
section (1), the Central Government may
issue such directions as it may think fit
setting out the principles which shall guide
the authority competent to grant certificates
under this Act in sanctioning films for public
exhibition.
23. Rule 22, Clause (8) of the Cinematograph
(Certification) Rules, 1983, reads as under :
The Examining Committee shall examine the film
having regard to the principles for guidance in
certifying films specified in section 5B(1) and the
guidelines issued by Government under section
5B(2).
24. Rule 24 of the Cinematograph (Certification)
Rules, 1983, Clause (6) reads as under :
The provisions of sub-rule (4) to (8) of Rule 22
shall apply mutatis mutandis to the examination of
film by the Revising Committee or the Board.
66
WP_34681_2023
SN,J
25. Guidelines issued by the Government of India,
Ministry of Information and Broadcasting, New Delhi,
dated 06.12.1991, 2(xviii) is extracted hereunder :
“Visuals or words involving defamation of an
individual or a body of individuals, or contempt of
court are not presented;
EXPLANATION : Scenes that tend to create scorn,
disgrace or disregard of rules or undermine the
dignity of court will come under the term
“Contempt of Court”.
26.
A bare perusal of the above referred provisions
clearly indicates that a duty is cast on the Examining
Committee and the Revising Committee to ensure that
visuals or words involving defamation of an individual
or a body of individuals, or contempt of court are not
presented. A bare perusal of Rule 24(6) (referred to and
extracted above) clearly indicates that the provisions of
sub-rule (4) to (8) of Rule 22 shall apply mutatis -
mutandis to the examination of film by the Revising
Committee or the Board and a bare perusal of Rule
22(8) further indicates that the Examining Committee
shall examine the film having regard to the principles
for guidance in certifying films specified in Section
67
WP_34681_2023
SN,J
5B(1) and the Guidelines issued by the Government
under Section 5B(2) and thus the Revising Committee is
also clearly bound by the provisions of Section 5B and
the Guideline 2(xviii).
27. A bare perusal of Rule 24, Clause 9 (referred to
and extracted above) clearly in dicates that immediately
after examination of the film, each member of the
Revising Committee shall before leaving the preview
theatre record his recommendations in writing in Form
VIII set out in the Second Schedule spelling out in clear
terms the reasons there for and stating whether he or
she consider that the film is suitable for unrestricted
public exhibition i.e., fit for ‘U’ certificate.
28. Form VIII set out in Second Schedule is extracted
here under :
FORM VIII
(See Rules 22(9) and 24(9)
CENTRAL BOARD OF FILM CERTIFICATION
REPORT OF MEMBER OF EXAMINING/REVISING
COMMITTEE
N.B. : Please study the guidelines issued by Government
once again before you preview the film.
68
WP_34681_2023
SN,J
Title of the film and language…………………………..
Colour/Black and White Length of the film …………..
(metres)/Running time ……………. (minutes) .
Reels…………….. Casette ………………………. Gague
………………………..
Date of examination……………………… Name of the
member………..
I. I certify that I have carefully examined the above
film with reference to the guidelines.
I recommend refusal of certificate to the film. OR
I recommend the grant of following certificate
U/UA/A/S with excisions or/and modifications without
excisions or/and, modifications
[Delete whichever is not applicable)
II. In the case of grant of 'S' certificate, please
specify the class or group of persons which should
constitute the specialised audiences-
…………………………………………………………………………………………
…………………………………………………………………………………………
III.
Reasons for refusal of certificate or grant of
"UA'/'A'/'S' certificate.
……………………………………………………………………………………………
…………………………………………………………………………………………
Note.-U-Unrestricted public exhibition.
‘UA’ - Unrestricted public exhibition with an
endorsement that it is necessary to caution that the
question as to whether any child below the age of twelve
years may be allowed to see the film should be
considered by the parents or guardian of such child.
'A' - Public exhibition restricted to adults.
69
WP_34681_2023
SN,J
‘S’ - Public exhibition restricted to members of any
profession or any class of persons.
IV.
Details of excisions/modifications (Please
see notes below)
Sl. Reel Clear and specific description Reasons with
of excisions or modifications specific
reference to
guidelines
___________________________________ __________
V. Thematic classification (only in the case of feature
films):-
VI. Any other remarks (including justification for
permitting certain visuals and/or wo rds prima facie
appear to be objectionable)
VII. I certify that there would be no infraction of the
guidelines if the film is granted a certificate as
recommended above.
I also certify that the film has been judged in its entirety
from the point of view of its overall impact; that the film
has been examined in the light of the period depicted in
the film and contemporary standards of the country and
the people to which the film relates; and that the film
does not deprive the morality of the people.
I certify that while recommending the film for
unrestricted public exhibition I have satisfied myself that
the film is suitable for family viewing, including children.
Signature………………..
Notes : 1. While recommending excisions the beginning
and end of the excision should be clearly described and
the length of the excision may be given as a percentage
of the total scene or in meters/feet.
70
WP_34681_2023
SN,J
2. If a scene or sequence is to be reduced to a flash,
only 1/2 to 1 metre will be kept in the film.
3. Also if certain portions are to be completely deleted
while reducing a scene or sequence these should be
specified.
29.
A bare perusal of Form VIII set out in the Second
Schedule extracted above clearly indicates that a duty is
cast upon the Revising Committee to examine and
ensure that there would be no infraction of the
Guidelines if the film is granted a certificate for its
release, after watching/examining the movie and
judging the same in its entirety from the point of view
of its overall impact and thereafter only ce rtify the
same for exhibition duly recording and spelling out in
clear terms the reasons there for as stipulated under
Rule 24, Clause 9 of the Cinematograph (Certification)
Rules, 1983.
30. A bare perusal of the report of the Examining
Committee dated 0 1.11.2023 pertaining to reasons for
‘Refusal’ of Certificate after examining/watching a
movie on 31.10.2023 clearly indicates a finding that
there is striking resemblance of characters in the film
71
WP_34681_2023
SN,J
with actual public and political figures/celebrities and a
clear finding that the film is derogatory to few persons
and their political parties which is against Guidelines
2(xviii). A bare perusal of the letter dated 07.11.2023
addressed by the Regional Officer, Central Board of Film
Certification, Secunderabad, t o the Additional Chief
Electoral Officer (which is an email print out and finds
place in the original record submitted to the Court),
indicates the date of screening and certificate refused
by examination committee as 31.10.2023 and further
the 2
nd
paragraph of the said email letter dt. 07.11.2023
reads as under :
The film depicts the real incidents happened in AP
following death of ex CM YS Rajashekhar Reddy,
including formation of present government of Shri Y.S.
Jagan Mohan Reddy and Skill Development Scam. It
presents many political personalities in a defamatory
manner.
31. The excisions that had been carried out which are
as under as per the print out of the examination report
72
WP_34681_2023
SN,J
placed in the original record are as under (the copy of
the original examination report however is not part of
the original record submitted to the Court) :
1. Delete the visuals of Director’s Disclaimer and
insert “based on true events with cinematic
liberties”.
2. Excise the name “Skilled Development Scam”
wherever it appears.
3. Excise the original footage of Godavari
Pushkaralu wherever they occur.
4. Excise the liquor brands wherever it appears.
5. Excise the word NTR wherever applicable.
6. Excise the word Mugguru Ammailtho.
32. At para 9 of the Counter Affidavit filed on behalf of
the Respondents No.1, 2, 3 and 4 it is stated that the
applicant removed/reduced in duration 1 minute 51
second of objectionable content before issuing of
Certificate. This Court duly considering the av erments
made at para 9 of the counter affidavit and also the
aforesaid deletions/excisions is of the firm opinion that
the aforesaid deletions/excisions admittedly are not
sufficiently addressing the conclusive findings of the
Examining Committee. The reco rd neither indicates any
73
WP_34681_2023
SN,J
reasons for differing with the view of the Examining
Committee as expressed in its report dated 01.11.2023
pertaining to reasons for ‘Refusal’ of Certificate nor
indicates any reasons for issuing the impugned
certificate dated 13.12.2023 by the 3
rd
Respondent in
favour of the 6
th
Respondent for theatrical release of
the film/movie “Vyuham”.
33. Article 19 of the Constitution of India deals with
protection of certain rights regarding Freedom of
Speech etc., and Article 19(1)(a) indicates that all
citizens shall have the right to Freedom of Speech and
Expression, Article 19(2) was Amended by the 1
st
Amendment to the Constitution on 18.06.1951 w.e.f.,
26.01.1950 and after the Amendment the new
incarnation is as follows :
“19 (2) Nothing in sub-clause (a) of clause (1)
shall affect the operation of any existing law, or prevent
the State from making any law, insofar as such law
imposes reasonable restrictions on the exercise of the
right conferred by the said sub-clause in the interests of
the security of the State, friendly relations with foreign
States, public order, decency or morality or in relation to
74
WP_34681_2023
SN,J
contempt of court, defamation or incitement to an
offence”.
34. The Apex Court in Subramaian Swamy Vs. Union of
India reported in (2016) 7 SCC 221 held that though
Article 19(1)(a) of the Constitution of India gives a
fundamental right of speech and expression yet it is
circumscribed with certain reasonable restrictions, as
the freedom of speech cannot be regarded as so
righteous that it would make the reputation of another
individual absolutely ephemeral. It is further held that
the Court when called upon to decide case of such
nature, a balance between the fundamental rights and
the reasonable restrictions imposed by the statutory
provisions is required to be made in this regard. It is no
doubt true that the right to freedom of speech and
expression is always regarded not only as a
Constitutional Right but a right inhe red in every human
yet, such right is not absolute as it is circumscribed
with reasonable restrictions. It is thus held that the
balancing of a fundamental right with the reasonable
restriction is an inviolable constitutional necessity. The
75
WP_34681_2023
SN,J
Apex Court in the said judgment reported in
Subramanian Swamy Vs. Union of India at para 144
observed as under :
“The aforementioned authorities clearly state that
balancing of fundamental rights is a constitutional
necessity. It is the duty of the Court to strike a balance
so that the values are sustained. The submission is that
continuance of criminal defamation under Section 499
IPC is constitutionally inconceivable as it creates a
serious dent in the right to freedom of speech and
expression. It is urged that to have defamation as a
component of criminal law is an anathema to the idea of
free speech which is under the Constitution and,
therefore, criminalisation of defamation in any form is
an unreasonable restriction. We have already held that
reputation is an inextricable aspect of right to life under
Article 21 of the Constitution and the State is in order to
sustain and protect the said reputation of an individual
has kept the provision under Section 499 IPC alive as a
part of law. The seminal point is permissibility of
Criminal defamation as a reasonable restriction as
understood under Article 19(2) of the Constitution. To
elucidate, the submission is that criminal defamation , a
pre-Constitution law is totally alien to the concept of free
speech. As stated earlier, the right to reputation is a
constituent of Article 21 of the Constitution. It is an
individual's fundamental right and, therefore, balancing
76
WP_34681_2023
SN,J
of fundamental right is imperative. The Court has
spoken about synthesis and overlapping of fundamental
rights, and thus, sometimes conflicts between two rights
and competing values. In the name of freedom of
speech and expression, the right of another cannot be
jeopardised.
35. Reputation being an inherent component of Article
21, “Reputation” of one cannot be a llowed to be
crucified at the altar of the others right of free speech.
36. It has been specifically contended by the Learned
Senior Counsel appearing on behalf of the Petitioner
that the Petitioner herein had been demeaned and
ridiculed through propaganda material, trailers and
teasers. Through posters 2 members of the Petitioner
party, herein had been projected as buffaloes which is
in violation of Section 5B of the Cinematograph Act and
Guideline 2(xviii). The same is evident in the report of
the Examining Committee dated 01.11.2023 and also in
the letter dated 07.11.2023 addressed by the 4
th
respondent to CEO.
77
WP_34681_2023
SN,J
37.
The right to preserve ones reputation is
acknowledged as a right in rem i.e., a right against the
entire world. Reputation of an individual is an important
part of ones life. The observations from an American
decision in B.F.Marion Vs. Minnie Davis reported in 55
American LR 171 reads as follows :
“The right to enjoyment of a private
reputation, unassailed by malicious slander is of
ancient origin, and is necessary to human society.
A good reputation is an element of personal
security, and is protected by the Constitution
equally with the right to enjoyment of life, liberty
and property.
38. The Apex Court in the judgment reporte d in Board
of Trustees of the Port of Bombay Vs. Dilip Kumar
Raghavendranath Nadkarni reported in (1983) 1 SCC
124 observed that the right to reputation is a facet of
Right to Life of a Citizen under Article 21 of the
Constitution.
39. The Apex Court in the judgment reported in
(2003) 8 SCC 361 in State of Bihar Vs. Lal Krishna
Advani & Others at para 6 observed as under :
78
WP_34681_2023
SN,J
The International Covenant on Civil and
Political Rights, 1965 (ICCPR) recognizing the
right to have opinion and the right of fre edom of
expression subject to the right of reputation of
others. The covenant provides :
(i) Everyone shall have the right to hold
opinions without interference.
(ii) Everyone shall have the right to freedom of
expression, this right shall include freedom
to seek, receive and impart information and
ideas of all kinds, regardless of frontiers,
either orally, in writing, or in print, in the
form of art, or through any other media of his
choice.
(iii) The exercise of the rights provided for in
para 2 of this article carries with it special
duties and responsibilities. It may therefore
be subject to certain restrictions, but these
shall only be such as are provided by law a nd
are necessary :
(a) For respect of the rights or reputations of
others.
(b) For the protection of natural security or
of public order (or of public health or
morals).
40.
It is thus amply clear that one is entitled to have
and preserve one’s reputation and one also has a right
79
WP_34681_2023
SN,J
to protect it. In case any authority in discharge of its
duties fastened upon it under the law, traverses into
the realm of personal reputation adver sely affecting
him, it must provide a chance to him to have his say in
the matter.
41. In “E.P. ROYAPPA v. STATE OF T.N., reported in
(1974) 4 SCC page 3, the Apex Court held that an
arbitrary State action is violative of Article 14 of the
Constitution. Again , in “MANEKA GANDHI v. UNION OF
INDIA” reported in (1978) 1 SCC 248, this Court
reiterated that the principles of non-arbitrariness
pervades Article 14. An administrative action can be
tested for constitutional infirmities under Article 14 on
four grounds: (i) unreasonableness or irrationality; (ii)
illegality; (iii) procedural impropriety, and (iv)
proportionality.”
42. This Court opines that film makers have no
unbridled right to tarnish the image and reputation of
any individual or political part y or institution.
Reputation is the only jewel that cannot be bought and
80
WP_34681_2023
SN,J
is built over the years and a person who is robbed of it
is no less than a destitute.
43. In so far as the request of the Learned Counsel on
record appearing on behalf of the Pet itioner for a
direction to the Respondents No.1 to 4 herein to furnish
a copy of the reasons of the Revising Committee in
issuing the impugned certificate dated 13.12.2023 by
the 3
rd
Respondent in favour of the 6
th
Respondent for
theatrical release of the film/movie “Vyuham” contrary
to the report of the Examining Committee dated
01.11.2023 pertaining to reasons for “Refusal” of
Certificate, this Court opines that the said prayer is not
even pleaded by the Petitioner in the affidavit filed in
support of the present Writ petition, but however, on
perusal of the original record this Court does not find
any single reason recorded by the 3
rd
Respondent in
issuing the impugned certificate dated 13.12.2023
contrary to the clear findings of the report of the
Examining Committee dated 01.11.2023 pertaining to
reasons for ‘Refusal’ of Certificate,
since the Form VIII
reports set out in the 2
nd
Schedule of the 10 Members of
81
WP_34681_2023
SN,J
the Revising Committee which permitted the release of
the movie ‘Vyuham’ by issuing the impugned ‘U’
Certificate, referred only to the deletions proposed in
the said reports and did not record any single reason for
the said deletions and kept Column III of Form VIII
dealing with reasons for ‘Refusal’ of Certificate or grant
of ‘UA/A/S’ certificate blank in so far as 8 Form VIII
reports out of 10. It is also borne on record that none of
the 10 Form VIII reports of the 10 Member Revising
Committee filled up the column reasons with specific
reference to guidelines at Column IV of Form VIII
reports of the 10 Member Revising Committee leaving
the same unanswered in all the 10 Form VIII reports of
the 10 Member Revising Committee .
44. In so far as Column III of ten (10) Form VIII
reports of the ten (10) member Revising Committee
dealing with reasons for ‘Refusal’ of Certificate or grant
of Certificate :-
1. In 8 (eight) Form VIII Reports – Column III
is blank.
2. In 1 (one) it reflects as under :
82
WP_34681_2023
SN,J
E.C. recommendations were also discussed
and unanimous decision was taken for ‘U’ with
deletions.
3. And in one as under :
45. It referred only to the deletions and did not reflect
any single reason which words infact are un-
understandable to this Court to even extract the same
below.
46. Hence as borne on record, on perusal of the
original records pertaining to the impugned certificate
dated 13.12.2023 issued by 3
rd
Respondent it is clear
and evident as per the Form VIII reports o f the 10
Member Revising Committee that no single reason has
been recorded by the 10 Member Revising Committee,
CONCLUSION :
47. In so far as the plea of the Respondents No.1 to 7
is concerned that High Court cannot sit in appeal over a
decision of an e xpert body constituted as per the
provisions of the Cinematograph Act, 1952, and the
83
WP_34681_2023
SN,J
Court can only examine the decision making process the
same is answered as under :
48. This Court is conscious of the fact that the words
“judicial review” as the words imply, is not an appeal
from a decision, but a review of the manner in which
the decision was made. It is true that this Court has to
confine itself to the question of legality and its concern
should be,
TO EXAMINE :-
(I) Patent illegality i.e., Committed an error
of law.
(II) Breach of Rules of Natural Justice.
(III) Procedural impropriety.
(IV) Irrationality – A decision is vitiated by
irrationality when no person acting
reasonably could possibly have taken the
decision having regard to the material on
record.
(V) Whether decision making Authority
exceeded its powers and abused its powers.
(I) Patent illegality.
49. This Court opines in the present case there is
patent illegality or apparent error. The error apparent
84
WP_34681_2023
SN,J
as borne on record, on the face of the decision itself is
the failure to comply with the procedure stipulated
under Rule 24(9) of Cinematograph (Certification)
Rules, 1983. On perusal of the original record it is
evident that none of the Form VIII reports set out in the
second schedule of all the 10 Member Revising
Committee indicate one single reason, which apparently
is a patent illegality and an evident error apparent on
the face of the impugned decision, which goes into the
root of the impugned decision dated 13.12.2023 of the
3
rd
Respondent herein and vitiates the very decision
making process itself. The Examining Committee after
watching the movie “Vyuham” on 30.10.2023 recorded
few specific reasons and unanimously decided to refuse
certificate to the film vide its report dated 01.11.2023
with the specific observations there under in the said
report that there is striking resemblance of characters
in the film with actual public and political figures/
celebrities and the observation and finding that the film
is derogatory to few persons and their political parties
which is against Guidelines 2(xviii).
85
WP_34681_2023
SN,J
50.
As already discussed at paras 29 to 32 and at 43
to 46 of the present judgment to explain the patent
illegality and error of law committed by r espondents 3
and 4 herein it is reiterated here again that t he 10
Member Revising Committee after watching the movie
“Vyuham” on 04.12.2023 did not record one single
reason as mandated under Rule 24(9) of the
Cinematograph (Certification) Rules, 1983 in any of the
10 Form VIII Reports set out in the 2
nd
Schedule and
the 3
rd
Respondent proceeded and issued Certificate
No.DIL/1/45/2023-Hyderabad, dated 13.12.2023 in
favour of the 6
th
Respondent for theatrical release of
the film/movie “Vyuham”, contrary to the clear findings
in the report of the Examining Committee dated
01.11.2023 pertaining to reasons for refusal of
certificate after watching/examining t he movie
“Vyuham” on 31.10.2023, since the original record does
not indicate one single reason except stat ing EC
recommendations were also discussed and unanimous
decision was taken for ‘U’ with deletions in clear
violation of Rule 24(9) of the Cinematograph
86
WP_34681_2023
SN,J
(Certification) Rules, 1983. A bare perusal of the Rule
24(9) of the Cinematograph (Certification) Rule s, 1983,
clearly indicates that immediately after examination of
the film each member of the Revising Committee before
leaving the preview theatre record his/her
recommendations in writing in Form VIII set out in the
2
nd
schedule spelling out in clear term s the reasons
therefor whether he/she consider that the film is
suitable for unrestricted public exhibition i.e., fit for ‘U’
certificate which exercise as borne on record does not
reflect in the original records.
51. Reason is the soul of justice, reaso n is the heart
beat of every conclusion, recording of reasons is
principles of natural justice as it ensures transparency
and fairness in decision making. This Court as explained
above opines that the 3
rd
and 4
th
Respondents herein
committed an error of law which is a patent illegality in
the decision making process itself.
52. Few Judgments of the Apex Court on the point of
recording of reasons.
87
WP_34681_2023
SN,J
a.
The Apex Court in the judgment reported in
(2001) 5 SCC 664 in Tandon Brothers Vs. State of West
Bengal & Others at para 34 observed as under :
“Governmental action must be based on utmost
good faith, belief and ought to be supported with reason
on the basis of the State of Law – if the action is
otherwise or runs counter to the same the action cannot
be ascribed to be malafide and it would be a plain
exercise of judicial power to countenance such action
and set the same aside for the purpose of equity, good
conscience and justice. Justice of the situation demands
action clothed with bonafide reason and necessities of
the situation in accordance with the law.”
b. The Apex Court in the judgment reported in
(2010) 9 SCC 496 in Kranti Associates Private Limited &
Another v. Masood Ahmed Khan & Others at para 47
observed as under :
Para 47 : Summarising the above discussion, this Court
holds:
(a) In India the judicial trend has always been to
record reasons, even in administrative decisions, if such
decisions affect anyone prejudicially.
(b) A quasi-judicial authority must record reasons
in support of its conclusions.
88
WP_34681_2023
SN,J
(c) Insistence on recording of reasons is meant to
serve the wider principle of justice that justice must not
only be done it must also appear to be done as well.
(d) Recording of reasons also operates as a valid
restraint on any * possible arbitrary exercise of judicial
and quasi-judicial or even administrative power.
(e) Reasons reassure that discretion has been
exercised by the decision-maker on relevant grounds
and by disregarding extraneous considerations.
(f) Reasons ha ve virtually become as
indispensable a component of a decision- making process
as observing principles of natural justice by judicial,
quasi-judicial and even by administrative bodies.
(g) Reasons facilitate the process of judicial review
by superior courts.
(h) The ongoing judicial trend in all countries
committed to rule of law and constitutional governance
is in favour of reasoned decisions based on relevant
facts. This is virtually the lifeblood of judicial decision-
making justifying the principle that reason is the soul of
justice.
(i) Judicial or even quasi-judicial opinions these
days can be as different as the judges and authorities
who deliver them. All these decisions serve one common
purpose which is to demonstrate by reason that the
relevant factors have been objectively considered. This
is important for sustaining the litigants' faith in the
justice delivery system.
89
WP_34681_2023
SN,J
(j) Insistence on reason is a requirement for both
judicial accountability and transparency.
(k) If a judge or a quasi-judicial authority is not
candid enough about his/her decision -making process
then it is impossible to know whether the person
deciding is faithful to the doctrine of precedent or to
principles of incrementalism.
(l) Reasons in support of decisions must be
cogent, clear and succinct. A pretence o f reasons or
"rubber-stamp reasons" is not to be equated with a valid
decision-making process.
(m) It cannot be doubted that transparency is the
sine qua non of restraint on abuse of judicial powers.
Transparency in decision-making not only makes the
judges and decision-makers less prone to errors but also
makes them subject to broader scrutiny.
(n) Since the requirement to record reasons
emanates from the broad doctrine of fairness in
decision-making,
(o) In all common law jurisdictions judgments play
a vital role in setting up precedents for the future.
Therefore, for development of law, requirement of giving
reasons, for the decision is of the essence and is
virtually a part of “due process”.
c. The Supreme Court in case of Commissioner
of Police, Bombay Vs. Gordhandas Bhanji reported in
(1951) SCC 1088 observed as under :
90
WP_34681_2023
SN,J
“We are clear that the public orders, publicly
made, in exercise of a statutory authority cannot be
construed in the light of explanations subsequently given
by the Officer making the order of what he meant, or of
what was in his mind, or what he intended to do. Public
orders made by public authorities are meant to have
public effect and are intended to effect the acting’s and
conduct of those to whom they are addressed and must
be construed objectively with reference to the language
used in the order itself.
d. Former Chief Justice of India, Late Justice
Y.V. Chandrachud in judgment reported in (1978) 1 SCC
248 in Menaka Gandhi Vs. Union of India held that law
cannot permit any exercise of power by an executive to
keep the reasons undisclosed if the only motive for
doing so is to keep the reasons away from judicial
scrutiny.
e. The Apex Court in case of
Steel Authority of
India Limited Vs. Sales Tax Officer, Rourkela -I Circle,
AIR 2009 Supplement SC 561 observed as under :
“Reason is the heart beat of every conclusion. It
introduces clarity in an order and without the same it
becomes lifeless”.
91
WP_34681_2023
SN,J
f. In
Alexander Machinery (Dudley Limited) Vs.
Crabtree reported in (1974 ) ICR 120 (NIRC) it was
observed
“Failure to give reasons amounts to denial of
justice. Reasons are live links between the mind of
the decision-taker to the controversy in question
and the decision or conclusion arrived at. Reasons
substitute subjectivity by objectivity. The
emphasis on recording reasons is that if the
decision reveals the “Inscrutable face of the
sphinx” it can, by its silence, render it virtually
impossible for the Courts to perform their
Appellate function or exercise the power of judic ial
review in adjudging the validity of the decision.”
g. The Apex Court in judgment reported in
(2010) 3 SCC 732 in Secretary and Curator, Victoria
Memorial Hall Vs. Howrah Ganatantrik Nagrik Samity &
Others at para 41 observed as under :
“Reason is the heart beat of every
conclusion, it introduces clarity in an order and
without the same, it becomes lifeless. Reasons
substitute subjectivity by objectivity. Absence of
reasons renders the order unsustainable
particularly when the order is su bject to further
challenge before a higher forum”.
92
WP_34681_2023
SN,J
(II)
Breach of Principles of Natural Justice.
53. This Court opines that the Respondents No.1 to 4
herein ignored the complaints/representations of the
Petitioner to CBFC, through which the Petitioner herein
made a specific request not to certify the subject film as
it contains defamatory content even as per the clear
findings of the Examining Committee as per its report
dated 01.11.2023, having rejected its screening on
31.10.2023 after examining/watch ing the said movie
on 31.10.2023, but however, in the counter affidavit at
para 12 it is stated that the representation of the
Petitioner dated 30.10.2023 and 04.11.2023 was kept
before the Revising Committee and the Revising
Committee has taken due cogniz ance of the
representation as well as the report of the Examining
Committee before issuing the impugned certificate
dated 13.12.2023 by the 3
rd
Respondent herein.
54. A bare perusal of the original record indicates the
receipt of the representations/complaints of the
Petitioner herein by the Respondents herein, but
93
WP_34681_2023
SN,J
however, admittedly the Petitioner was not provided an
opportunity to have Petitioner’s say in the matter. The
original record pertaining to the impugned proceedings
dated 13.12.2023, neither refers to the representations
of the Petitioner nor records any reasons or any
discussion evidencing consideration of Petitioner’s
representations nor the report of the E xamining
Committee dated 01.11.2023 and therefore it is clear
that the averments made at para 12 of the counter
affidavit filed by Respondents No.1 to 4 herein are
factually incorrect.
55. This Court opines that violation of principles of
natural justice will have to bear the scrutiny of judicial
review.
A) The Apex Court in the judgment reported in
(2007) 3 Supreme Court Cases 587 in “State of
Maharashtra v. Public Concern for Governance Trust”
held that a decision taken by any authority affecting the
right to reputation of an individual has civil
consequences. Therefore, in such situations the
principles of natural justice would come into play. The
94
WP_34681_2023
SN,J
Court held that any order or decision of the authority
adversely affecting the personal reputation of an
individual must be taken after following the principles
of natural justice : (SCC p.606, para 41) observed as
under :
“41. It is thus amply clear that one is entitled to
have and preserve one’s reputation and one also
has a right to protect it. In case any authority in
discharge of its duties fastened upon it under the
law, travels, into the realm of personal reputation
adversely affecting him, it must provide a chance
to him to have his say in the matter.
In such
circumstances, right of an individual to have the
safeguard of the principles of natural justice
before being adversely commented upon is
statutorily recognized and violation of the same
will have to bear the scrutiny of judicial review.”
B. This Court opines that fairness in action requires
that procedures which permit impairment of
Fundamental Rights ought to be just, fair and
reasonable.
C) The Apex Court i n the judgment reported in
(2023) 6 SCC 1 in State Bank of India & Ors., Vs. Rajesh
Agarwal & Ors., at para 85 observed as under :
95
WP_34681_2023
SN,J
A Constitution Bench of this Court in Union of
India and Anr. Vs. Tulsiram Patel and Ors. has
categorically held that violation of the principles
of natural justice is a violation of Article 14.
The Court held that any State action in
breach of natural justice implicates a violation of
Article 14: (SCC p. 476, para 95)
"95. The principles of natural justice have
thus come to be recognised as being a part of the
guarantee contained in Article 14 because of the
new and dynamic interpretation given by this
Court to the concept of equality which is the
subject-matter of that article. Shortly put, t he
syllogism runs thus: violation of a rule of natural
justice results in arbitrariness which is the same
as discrimination; where discrimination is the
result of State action, it is a violation of Article 14:
therefore, a violation of a principle of natur al
justice by a State action is a violation of Article
14. Article 14, however, is not the sole repository
of the principles of natural justice.
What it does is to guarantee that any law or
State action violating them will be struck down.
The principles of natural justice, however, apply
not only to legislation and State action but also
where any tribunal, authority or body or men, not
coming within the definition of “State” in Article
12, is charged with the duty of deciding a matter.
96
WP_34681_2023
SN,J
In such a case, the principles of natural justice
require that it must decide such matter fairly and
impartially.”
D) In "MANGILAL V. STATE OF M.P., reported in
(2004) 2 SCC page 447, a two -Judge Bench of Apex
Court held that the principles of natural justice need to
be observed even if the statute is silent in that regard.
In other words, a statutory silence should be taken to
imply the need to observe the principles of natural
justice where substantial rights of parties are affected:
(SCC pp.453-54, para 10) observed as under:
"10. Even if a statute is silent and there are no
positive words in the Act or the Rules made
thereunder, there could be nothing wrong in
spelling out the need to hear the parties whose
rights and interest are likely to be affected by the
orders that may be passed, and making it a
requirement to follow a fair procedure before
taking a decision, unless the statute provides
otherwise. The principles of natural justice must
be read into unoccupied interstices of the statute,
unless there is a clear mandate to the contrary. No
form or procedure should ever be permitted to
exclude the presentation of a litigant's defence or
97
WP_34681_2023
SN,J
stand. Even in the absence of a provision in
procedural laws, power inheres in every
tribunal/court of a judicial or quasi- judicial
character, to adopt modalities necessary to
achieve requirements of natural justice and fair
play to ensure better and proper discharge of their
duties. Procedure is mainly grounded on the
principles of natural justice irrespective of the
extent of its application by express provision in
that regard in a given situation. It has always
been a cherished principle. Where the statute is
silent about the observance of the principles of
natural justice, such statutory silence is taken to
imply compliance with the principles of natural
justice where substantial rights of parties are
considerably affected. The application of natural
justice becomes presumptive, unles s found
excluded by express words of statute or necessary
intendment.
Its aim is to secure justice or to
prevent miscarriage of justice. Principles of
natural justice do not supplant the law, but
supplement it. These rules operate only in areas
not covered by any law validly made. They are a
means to an end and not an end in themselves .”
(III) Procedural Impropriety :
98
WP_34681_2023
SN,J
56.
It is settled law when a statute describes or
requires a thing to be done in a particular manner it
should be done in that manner or not at all .
A) (M.Shankara Reddy Vs. Amara Ramakoteswara
Rao reported in (2017) SCC Online Hyd 426).
B) The Division Bench of Apex Court in its judgment
dated 04.10.2021 in Supertech Ltd., Vs. Emerald Court
Owner Resident Welfare Association and Ors., reported
in 2021 SCC Online SC 3422 , referring to Taylor Vs.
Taylor, 1875 (1) Ch D426, Nazir Ahmed Vs. King
Emperor reported in (1936) L.R.63 Ind Ap372 and
Parbhani Transport Co -operative Society Ltd., Vs. The
Regional Transport Authority, Aurangabad & Ors .,
reported in AIR 1960 SC 801 at para 13 observed as
under :
“It is that where a power is given to do a
certain thing in a certain way, the thing must be
done in that way or not at all and that other
methods of performance are necessarily forbidden.
Hence when a statute requires a particular thing
to be done in a particular manner, it must be done
in that manner or not at all and other methods of
performance are necessarily forbidden. This Court
99
WP_34681_2023
SN,J
too, as adopted this maxim. This rule provides that
an expressly laid down mode of doing something
necessarily implies a prohibition on doing it in any
other way.
In the present case, the procedure laid down
under the statute has been totally ignored by the
Revising Committee.
(IV)
Irrationality
C) This Court opines that a decision is vitiated by
irrationality when no person acting reasonably could
possibly have taken the decision having regard to the
material on record.
57. This Court opines that the 3
rd
and 4
th
Respondent
herein irrationally without appreciating the material on
record issued the impugned certificate dated
13.12.2023, contrary to the report of the 5-Member
Examining Committee dated 01.11.2023 and also
contrary to paragraph 2 of the letter dated 07.11.2023
addressed by the Regional Officer, Central Board of Film
Certification, Secunderabad, to the Additional Chief
Electoral Officer, Telangana, Hyderabad, in clear
100
WP_34681_2023
SN,J
violation of Rules 22(8) 24(6), 24(9) of the
Cinematograph (Certification) Rules, 1983, and Section
5B of the Cinematograp h Act, 1952, Guidelines 2(xviii)
issued by the Government of India, Ministry of
Broadcasting, New Delhi, dated 06.12.1991 and
committed a serious error of law and a serious
deficiency in the decision making process itself which is
irrational and unwarrante d.
(V) Whether decision making Authority exceeded its
powers and abused its powers .
In view of the explanation above, this Court
opines that the decision making Authority
exceeded its powers and abused its powers .
58. The principle enunciated in “Rex Vs. Electricity
Commissioners” (1924) 1 K.B.171 by Atkin L.J. applies
to this case. Atkin L.J. laid down the following test :
“….. wherever any body of persons having
legal authority to determine questions affecting
the rights of the subjects and having the duty to
act judicially act in excess of their legal authority,
they are subject to the controlling jurisdiction of
101
WP_34681_2023
SN,J
the Kings Benc h Division exercised in these
writs”.
59. This Court opines that the decision making
Authority as borne on record has not applied its mind
and the 3
rd
Respondent proceeded and issued the
impugned certificate dated 13.12.2023 irrationally,
exceeding its powers in clear abuse of its powers
contrary to Rules 22(8), 24(6), Rule 24(9), Section 5B
and Guideline 2(xviii).
60. This Court opines that judicial review of a decision
making process under Article 226 must be available “to
remedy injustice wherever it is found and technicalities
should not come in the way of granting that relief under
Article 226 of the Constitution of India”. Any action
without reasons is nonest in law and it is now well
settled that any decision be it executive, administrative
or quasi-judicial is amenable to the power of judicial
review of the writ court under Article 226 of the
Constitution of India when such decision has adverse
civil consequences. In the present case there is a
serious deficiency in the decision making process itself,
102
WP_34681_2023
SN,J
since a bare perusal of the original records pertaining to
the order impugned dated 13.12.2023 issued by the 3
rd
Respondent clearly indicates that there is a serious
flaw, a patent illegality, procedural impropriety,
irrationality and a breach of the rules of natural justice
in the decision making process itself by the Expert Body
as explained above and hence under these
circumstances this Court opines that the judgements
relied upon by the Learned Counsel appearing on behalf
of the Respondents 1 to 7 have no application to the
facts of the present case and this Court is constrained
to reject the plea put forth by the Learned Counsel
appearing on beh alf of Respondents No.1 to 7 that the
decision making process is in conformity with law and
that the Expert Body empowered under the Act had
examined the movie “Vyuham” and found the same as
not defamatory, since admittedly as borne on record the
decision making process is not in conformity with law
and is in fact contrary to law to law since the findings of
the Examining Committee made in its Report dated
01.11.2023 had not been addressed by the Revision
103
WP_34681_2023
SN,J
Committee at all and there has been no objective
consideration by the 3
rd
respondent while issuing the
impugned certificate dated 13.12.2023. In the present
case as borne on record, a bare perusal of the original
record clearly indicates that the specialized expert body
failed in its duty in reviewing the film in its entirety
taking into consideration the parameters prescribed
under the law.
61. In the light of the above discussion and duly
considering the view of the Apex Court and other High
Courts in the various judgments referred to and
extracted above in the present order by this Court , and
also the view taken in the various judgments relied
upon by the Learned Counsel on record appearing on
behalf of the Petitioner (referred to and extracted
above) and duly considering the submissions put -forth
by all the learned counsel appearing on behalf of the
Petitioner and Respondents No.1 to 7 and duly taking
into consideration the facts and circumstances of the
present case and on perusal of the original records
pertaining to the subject issue, this Court opines that
104
WP_34681_2023
SN,J
the Petitioner is entitled for the relief as prayed for in
the present writ petition.
62. For all the reasons stated above the Writ Petition
is allowed as prayed for and the impugned Certificate
No.DIL/1/45/2023-HYD, dated 13.12.2023 issued by
the 3
rd
Respondent in favour of the 6
th
Respondent for
theatrical release of the film/movie “Vyuham” is
quashed and the matter is remitted to the 3
rd
and 4
th
Respondents for reconsideration of the subject issue
afresh, in accordance to law , in conformity with
principles of natural justice strictly adhering to the
relevant provisions of the Cinematograph Act, 1952 and
the relevant Cinematograph (Certification) Rules, 1983,
read with Section 4 of the Cinematograph Act, 1952,
within a period of 3 weeks from the date of receipt of
the copy of the order and duly communicate the
decision to all concerned pertaining to the certification
of the film “Vyuham”. However, there shall be no order
as to costs.
105
WP_34681_2023
SN,J
Miscellaneous petitions, if any, pending s hall stand
closed.
__________________
SUREPALLI NANDA, J
Dated: 22.01.2024
Note: L.R. copy to be marked
b/o
kvrm
Issue c.c today.
b/o kvrm
Legal Notes
Add a Note....