- (1.) ISSUE a writ of mandamus commanding the respondent No.1, Ministry of Information and Broadcasting to immediately remove Ms. Leela Samson, Chairman, Central Board of Film Certification (Censor Board for short -respondent No.2) from her post and to dissolve the entire Censor Board by removing all its present members for their anti -Hindu attitude whereby they have been acting incessantly against the statutory provisions under the Cinematographer's Act 1952 (the Act, for short) as explained in the Writ Petition.
(2.) ISSUE a writ of mandamus commanding the respondent No.1 to appoint a retired Hon'ble High Court or Hon'ble Supreme Court Judge as the Chairman of the Censor Board along with a few retired/serving IAS and IPS officers considering the statutory nature of work done by the Censor Board along with a few members of various religious groups like the Hindu Personal Law Board, the Muslim Personal Law Board and others to take consideration of the religious sentiments of the various important religious groups. Issue a writ of mandamus commanding the respondent No.4, the Central Bureau of Investigation to enquire into the way presently dates of release of feature films get fixed even before the submission of the film before the respondent No.2, Censor Board and the films actually get released on those pre -announced dates which gives a very strong inkling that some kind of illicit and improper collusion remains between the Censor Board and the film makers which makes the film makers so confident as to announce the date of release even much earlier than the film has been submitted for certification before the Censor Board.
(3.) ISSUE any other order or direction in the interest of the petitioner or in the interest of justice as this Hon'ble Court may deem fit in the circumstances of the case. On 31.10.2013, a coordinate Bench of this Court passed the following order: - "Petitioners are aggrieved from Chairman, Censor Board and other members with regard to alleged anti -Hindu sentiments and accordingly prayer has been made for removal. A prayer has also been made for appointment of other qualified person. Writ petition seems to has been preferred in public interest. Let it be placed before a Bench seized with the PIL matter today itself as fresh". In pursuance of the aforesaid order dated 31.10.2013, this petition has been sent to this Bench which as per roaster determined by Hon'ble the Chief Justice is having the jurisdiction to hear the PIL matters.;