PARAMJEET SINGH DHALIWAL,J. - (1.) The instant writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents No. 1 to 5 to ban the screening of film "Sarbjit" as no sanction or consent has been taken by the respondent No. 6 to 8 from petitioner No. 2 nor its script has been discussed with him.
(2.) The case set up by the petitioner in the writ petition is to the effect that film 'Sarbjit' is based on the life of Sarbjit Singh who is related to petitioner No. 2 and was confined in Kot Lakhpat Jail, Lahore, Pakistan. In the said film, Mr. Ankur Bhatia is playing the role of petitioner No. 2 as a husband of Smt. Dalbir Kaur, sister of said Sarbjit Singh. The said film has been produced by respondents No. 6 and 7 and directed by Sh. Umung Kumar, respondent No. 8. The producers and director have not discussed the script of the said film with the petitioners.
(3.) I have heard the learned counsel for the petitioners and perused the paper book.;