CENTRAL BOARD OF FILM CERTIFICATION Vs. STATE

JUDGEMENT

(1.) The appellants approached the learned Single Judge by filing a writ petition under Article 226 of the Constitution of India alleging that there were certain contentious dialogues in the Tamil film Velai Illa Pattadhari in respect of the educational institutions run by Sri Ramakrishna Mission. The learned Single Judge vide impugned order dated 8.9.2014, has dismissed the petition noticing that the Central Board of Film Certification had directed the producer of the film to remove the contentious dialogues; but, in the meantime, the film had already run it's time in the theatre. Not only that, the learned Single Judge has referred to the teaching of Swamy Vivekananda to conclude that he was able to deal with ridicule of people, who thought ill of him. In this behalf, we may only quote para 8 and 9 of the impugned order, which read as under:-

(2.) We are in agreement with the conclusion of the learned Single Judge that the endeavour of the appellants would only give publicity to the film and facilitate a re-run of the film. We hope, that cannot be the objective of the appellants. We are, thus, in complete agreement with the observations of the learned Single Judge as contained in 10, which reads as under:-

(3.) We find no ground to interfere with the impugned order. The writ appeal stands dismissed. No costs. Consequently, connected MP is also dismissed.