ORAL ORDER
(PER: HONOURABLE MR. JUSTICE AKIL KURESHI)
Draft amendment is allowed.
In this petition in the nature of a public interest litigation, the petitioner has voiced the concerns of the contents of TV shows carrying inappropriate material. The petitioner has inter-alia prayed for laying down guidelines to regulate the contents of the telecast on television networks.
We notice that the Cable Television Network (Regulation) Act, 1995 and the rules framed thereunder provide for a complete mechanism for regulating the contents of programmes exhibited on the cable television network as defined in section 2(c) of the said Act. However, the learned counsel for the Union of India was unable to point out the regulatory mechanism that would cover the cases of other service provides other than the cable television network operators, such as, Direct to Home television service providers.
In this writ petition, notice was issued on 6.9.2012 Since then, the petition has been adjourned from time to time. So far no reply has been filed by the Union of India. At the request of counsel for the Union of India, S.O to 25.9.2014 to file reply. Reply filed after such date shall be accepted only upon depositing cost of Rs. 5000/-.