Karnataka High Court
Neekunj Todi vs Union Of India on 13 September, 2023
Author: R Devdas
Bench: R Devdas
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NC: 2023:KHC:33109
WP No. 8392 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO.8392 OF 2023 (GM-RES)
BETWEEN:
1. NEEKUNJ TODI
S/O PRAHALAD AGARWALA,
AGED ABOUT 40 YEARS,
FLAT NO C 304, THIRD FLOOR,
MANTRI GREENS NO 1,
SAMPIGE ROAD, MALLESWARAM,
BENGALURU 560003
2. NAFISA USMANI
W/O NEEKUNJ TODI,
AGED ABOUT 40 YEARS,
FLAT NO C 304, THIRD FLOOR,
MANTRI GREENS NO 1,
SAMPIGE ROAD, MALLESWARAM,
Digitally signed by BENGALURU 560003
DHARMALINGAM
Location: HIGH ...PETITIONERS
COURT OF
KARNATAKA (BY SRI. GANGADHARAIAH A N., ADVOCATE)
AND:
1. UNION OF INDIA
REP BY SECRETARY TO GOVERNMENT,
MINISTRY OF ELECTRONICS AND
INFORMATION TECHNOLOGY,
ELECTRONICS NIKETAN,
6 CGO COMPLEX, PRAGATHI VIHAR, LODI ROAD
NEW DELHI 110003
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NC: 2023:KHC:33109
WP No. 8392 of 2023
2. DECCAN HERALD
THE PRINTERS (MYSORE) PVT LTD,
NO.75, M.G. ROAD
BANGALORE 560001,
BY ITS GRIEVANCE OFFICER,
PULKIT GUPTA,
EMAIL: grievance@decaan herald.co.in
3. AHMEDABAD MIRROR
BY ITS EDITOR,
MR ANIL PILLAI,
NO 139, FADIA CHAMBERS,
TIMES OF INDIA BUILDINGS,
OPPOSITE TO OLD RBI, ASHRAM ROAD,
AHMEDABAD 380006
EMAIL: [email protected].
4. THE NEWS MINUTE
BY ITS EXECUTIVE EDITOR,
MR ANNA ISSAC,
NO 6, SBI ROAD (MADRAS BANK ROAD),
BENGALURU 560001
EMAIL: [email protected]
[email protected].
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN H., DSGI FOR R1
SRI. PRADEEP NAYAK, ADVOCATE FOR R4
R2 SERVED - UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING THE R-2 TO4 TAKE DOWN /DELETE THE NEWS
ARTICLES, NEWS VIDEOS AND COMMENTS AND DISABLE A
USER ACCESS TO THE AFORESAID URLS WITH RESPECT TO
ANNX-B NEWS ARTICLE DTD 09.08.2014 ON THEIR WEBSITE
AND ETC.,
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NC: 2023:KHC:33109
WP No. 8392 of 2023
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel Sri Gangadharaiah.A.N, appearing for the petitioner submits that the prayer made in the writ petition has become infructuous, since respondents No.2 to 4 have complied with the interim directions issued by this court and therefore the petitioner may be permitted to withdraw the writ petition.
2. The submission of the learned counsel for the petitioner is placed on record.
3. Accordingly, the writ petition stands disposed of as the prayer made in the writ petition has become infructuous.
Sd/-
JUDGE KLY CT: JL