Delhi High Court - Orders
Wokeflix Through Megha Choubey vs Union Of India & Ors on 7 February, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3899/2022 & CM APPL. 38830-31/2023
WOKEFLIX THROUGH MEGHA CHOUBEY ..... Petitioner
Through: Mr. Mukesh Sharma, Mr. Raghav
Awasthi, Ms. Lohitaksha Shukla and
Mr. Kunal Tiwari, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vaibhav Gaggar, SPC with
Mr. Jitendra Tirpathi, GP, Mr. Vidur
Mohan, Mr. Somdev Tiwari and
Ms. Shefali Munde, Advocates for
UOI.
Ms. Shloka Narayanan and
Mr. Abhishek Kumar, Advocates for
X Corp/R-2.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 07.02.2024
1. The present petition is filed under Article 226 of the Constitution for quashing of decisions dated 19.10.2021 and 28.11.2021 taken by the respondent no. 2 by suspending the petitioner's Twitter account. The petitioner has made the following prayers:
a) Issue a Writ/Order/Direction in the nature of Certiorari quashing the impugned decisions dated 19.10.2021 & 28.11.2021 taken by Respondent No.2 and further directing the Respondent No.2 to not to take any kind of action pertaining to the Instagram handle of the Petitioner "@wokeflix" without affording any opportunity of hearing to the Petitioner.
b) Issue a Writ/Order/Direction in the nature of Certiorari quashing the impugned decision of the Respondent No.3 dated This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2024 at 21:31:26 01.03.2022 whereby the Petitioner's Twitter account "@Wokeflix_" was permanently suspended.
c) Pass any other Writ(s)/Order(s)/Direction(s)/Relief(s) in favour of the Petitioner and against the Respondents in the in the interest of justice.
2. The counsel for the respondent no. 2 stated that the Twitter account of the petitioner has already been restored by the respondent no. 2.
3. The counsel for the petitioner stated that as the Twitter account of the petitioner has already been restored by the respondent no. 2, the prayers made in the present petition are satisfied as such, he seeks permission to withdraw the present petition.
4. Accordingly, the present petition along with pending applications, stands dismissed as withdrawn.
DR. SUDHIR KUMAR JAIN, J FEBRUARY 7, 2024 N/ak This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/02/2024 at 21:31:26