Supreme Court Protects Punjab Kesari, says “Newspapers Cannot Be Stopped”
Apex court halts Punjab government’s coercive action against printing press
Interim relief ensures uninterrupted publication until High Court verdict
By Our Legal Reporter
New Delhi: January 21, 2026:
In a significant ruling that reinforces the freedom of the press, the Supreme Court of India has granted interim relief to the Punjab Kesari newspaper group, halting coercive action by the Punjab government and the Punjab State Pollution Control Board against its printing press.
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The Court, led by Chief Justice of India Surya Kant, along with Justices Joymalya Bagchi and Vipul Pancholi, directed that the newspaper’s printing operations must continue uninterrupted. The interim order will remain effective until the Punjab and Haryana High Court pronounce its judgment, and for one week thereafter, giving the parties time to seek appellate remedies.
Background of the Case
- The Punjab Kesari group alleged that after publishing articles critical of the state government, coercive actions were initiated against its printing press.
- These included disconnection of electricity supply and notices citing alleged environmental violations.
- The newspaper management approached the Supreme Court urgently through Senior Advocate Mukul Rohatgi, who argued that the matter was extraordinary and required immediate intervention.
- The Punjab and Haryana High Court are already hearing the group’s petition challenging the state’s actions, but its verdict is still awaited.
Court’s Observations
The Supreme Court made strong remarks in defence of press freedom:
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- “Newspapers cannot be stopped” – The Court emphasized that publication must not be interrupted by administrative actions.
- Interim protection: The printing press must continue functioning until the High Court delivers its verdict.
- Balance of rights: The Court clarified that its order was without prejudice to either side’s rights and did not express any opinion on the merits of the case.
- Time buffer: The interim relief will extend for one week after the High Court’s pronouncement, allowing parties to seek appellate remedies.
Why This Judgment Matters
This ruling carries wider implications for press freedom and governance in India:
- Freedom of the press: Reinforces constitutional protections under Article 19(1)(a).
- Checks on state power: Prevents governments from using administrative measures to silence critical media.
- Judicial oversight: Highlights the role of the judiciary in safeguarding democratic institutions.
- Public confidence: Ensures readers continue to access independent journalism without disruption.
Likely Impact on Media and Governance
- Media houses: Gain reassurance that courts will protect them from arbitrary state action.
- Governments: Must exercise caution before initiating coercive measures against press institutions.
- Public: Readers benefit from uninterrupted access to news, strengthening democratic discourse.
- Legal precedent: Sets an example for future cases involving press freedom and state interference.
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Reactions to the Judgment
- Legal Experts: Welcomed the ruling as a reaffirmation of press freedom.
- Journalists: Saw it as a protective shield against attempts to silence critical reporting.
- Civil Society: Expressed relief that constitutional values were upheld.
- State Authorities: Await the High Court’s verdict, which will determine the legality of their actions.
Broader Context
India’s press freedom has often faced challenges, with media houses alleging harassment through administrative and regulatory measures. The Punjab Kesari case highlights how critical reporting can trigger state action, raising concerns about misuse of power.
By intervening, the Supreme Court has sent a strong message that press freedom is non-negotiable and must be protected even while legal disputes are pending.
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Conclusion
The Supreme Court’s interim relief to Punjab Kesari is a landmark moment for press freedom in India. By declaring that “newspapers cannot be stopped”, the apex court has reinforced the principle that journalism must remain free from arbitrary state interference.
As the Punjab and Haryana High Court prepares to deliver its verdict, the Supreme Court’s intervention ensures that the newspaper continues to publish without disruption, safeguarding both democratic values and the rights of readers.
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