- (1.) THE writ petition has been filed by the petitioner praying for relief that respondent No.2 be restrained from publishing the advertisements which are derogatory to the moral values and shows the women in suspect.
(2.) IT is submitted that such advertisements were published in the newspaper dated 25.10.2011 under the guise of beauty fitness, which is shocking and amounts to indirect prostitution. Following seven instances have been given by the petitioner: "1. Anjali Massage Parlour � Boys/ girls of every age group may earn upto (5000-8000) daily by making friendship. Every facility � 09811053827, 09811031907, 07838312047. 2. Chandni Massage / Friendship Club � require smart boys who may earn 20000-25000 by giving massage to female bodies/ by making friendship [Cab + Training facility] 095440635148, 08826858324, 09540367505. 3. Body line Massage Club � require smart boys who may earn 20000-25000 by giving massage to female bodies [Cab + Training facility] 8447235482, 08860881978, 09873275716, 09873273915. 4. VLCC Massage Club � require smart boys who may earn 20000-25000 by giving massage to female bodies [Cab + Training facility] 08447339972, 07838346471, 08447339973. 5. Pooja Massage Parlor � Boys/ girls of every age group may earn upto (4000-9000) daily by making friendship [Cab Suvidha] 09719269790, 097719270103, 09536106722. 6. Angel Friendship Club (Regd.) - Earn from 10000 to 30000 daily by making full enjoyment, friendship, dating, chating, with women of high society [Cab + Training facility available] 09810297098, 09810296684, 09555442513, 09555644256. 7. Payal Massage Club � require smart boys who may earn 20000-25000 by giving massage to female bodies [Cab + Training facility] 08874075807." It is also averred by the learned counsel appearing on behalf of petitioner that in a news channel on 17.11.2011, he saw that Delhi police arrested a lady and two other persons who were involved in the case and the lady was running Call Centre and engaged about 10-12 girls and cheated more than 700 persons. The advertisements are also source of cheating and are published for playing fraud; it spoils indian culture and there is every likelihood that the youngsters would indulge themselves into criminal activities, as such, the said advertisements cannot be published. The State Government in its reply has submitted that advertisements are vulgar. It is also submitted that advertisement spoils indian culture as well as future of the young generation, resulting into increase the criminal and immoral activities. Mr. Mahendra Shandilya, learned counsel appearing on behalf of respondent No.2-Newspaper has submitted that advertisements in question were not designed by respondent No.2, they were published in usual course. At the same time, it was mentioned in the newspaper that respondent is not responsible for correctness and genuineness of the facts mentioned in advertisements. It has been mentioned in the reply to notice filed by respondent No.2 that the newspaper has instructed its concerned staff not to publish such advertisements/facts in future. He has also submitted that on being instructed by respondent No.2 that it will not publish such advertisements in future also and requisite directions have been issued by the respondent No.2 to his staff. In view of the aforesaid, let such advertisements not to be published in future in the newspaper in question. Ordered accordingly.
(3.) WITH the aforesaid direction, the writ petition is disposed of. Civil Misc. Stay Application No.14936/2011 is also disposed of.;