Right to Expression—Exhibition of films—Once the film is granted certificate by the competent statutory board; it is the duty of the State to facilitate the enjoyment of right which has the sanction of law
. (2018) 2 LawHerald(SC) 319 SUPREME COURT OF INDIA FULL BENCH HARINDER SINGH SIKKA — Appellant Vs. UNION OF INDIA — Respondent ( Before : Dipak Misra, CJI., A.M. Khanwilkar and Dr.…