AIR 2000 CALCUTTA 43 ::(1999) 4 CivLJ 242 ::1999 (2) Cal LT 183 ::1999 (1) CalLJ 438 ::(2000) Cal WN 88

Calcutta High Court

Hon'ble Judge(s): Tarun Chatterjee, B. M. Mitra , JJ

(A) Civil P.C. (5 of 1908) , O.6 R.15— Verification of pleadings - Defect in - Pleading not to be generally rejected - Writ petition - Jural portion of affidavits not properly filled up - Amounts only to defective pleading - A mere irregularity - Plea that writ petition be dismissed for such defective verification - Overlooked. (Para 20) (B) Constitution of India , Art.14— Legitimate expectation - Telecasting of programme on Doordarshan - Internal decision of Doordarshan authorities to introduce news and current affairs programme on Doordarshan - Communicated to petitioner who was to produce that programme - Petitioner acting on that communication and making preparations and investment - Doordarshan authorities can be pinned down with liability flowing from the communication - Resolution passed by Doordarshan authorities not to allow private parties to telecast news and current affairs programme and to cancel approval given to petitioner also in isolation - Liable to be set aside. (Para 22) (C) Constitution of India , Art.226— Locus standi - Doordarshan granting approval to telecast programme produced by a private company - Writ petition to give effect to such decision and to comm....