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In a recent controversy relating to the release of the film Article 15, the Brahman Samaj of India has filed a petition in the Supreme Court seeking cancellation of the certification granted to the film.It has been claimed that the title of the film is a misuse of the freedom of expression guaranteed under Article 19(1) (a) of the Constitution of India and is in violation of Section 3 of the Emblems and Names (Prevention of Improper Use) Act, 1950. It also states that if the film releases with the current title it will cause damage to the public perception regarding Article 15 of the Constitution.
It has been contended in the petition that,using Articles of the Constitution as a title for a feature film without prior permission from the Government of India is illegal.The organization has also stated that the film as being objectionable for spreading caste hatred. According to the Brahman Samaj, the film Article 15, which is claimed to be based on true incidents, is a false and inaccurate depiction of a story.The matter was mentioned for urgent hearing on June 27, just one day before the scheduled release of the film. However, the Vacation Bench of Justices Sanjiv Khanna and BR Gavai refused to hear the matter on an urgent basis
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