AMISH DEVGAN Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2020-12-21
SUPREME COURT OF INDIA
Decided on December 07,2020

Amish Devgan Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

SANJIV KHANNA, J. - (1.) Applications for intervention are allowed.
(2.) The writ petitioner, Amish Devgan, is a journalist who, it is stated, is presently the managing director of several news channels owned and operated by TV18 Broadcast Limited, including News18 Uttar Pradesh/Uttarakhand, News18 Madhya Pradesh/ Chhattisgarh and News18 Rajasthan.
(3.) The petitioner hosts and anchors debate shows 'Aar Paar' on News18 India and 'Takkar' on CNBC Awaaz. On 15th June, 2020, at around 7:30 p.m., the petitioner had hosted and anchored a debate on the enactment[1] which, while excluding Ayodhya, prohibits conversion and provides for maintenance of the religious character of places of worship as it existed on 15th August, 1947. Some Hindu priest organisations had challenged vires of this Act before the Supreme Court, and reportedly a Muslim organization had filed a petition opposing the challenge. [1] The Places of Worship (Special Provisions) Act, 1991. ;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.