As per case facts M s KVN Productions LLP sought censor certification for their film Jana Nayagan The Examining Committee recommended a UA certificate with excisions which the petitioner complied ... with After verification the certificate was not issued due to a portal issue Subsequently the film was referred to a Revising Committee based on a complaint from an Examining Committee member despite the Board having already accepted the initial recommendations The question arose whether the competent authority having already accepted the Examining Committee's recommendation had the right to revise its earlier decision Finally the High Court ruled that the Chairperson's power to refer to a Revising Committee ceased once the Board accepted the initial recommendation The subsequent referral based on a post-decision complaint was without jurisdiction The Court allowed the Writ Petition setting aside the Chairperson's decision and directing the immediate issuance of the certification