Vaishali Deepak Chavan vs Union Of India Thr The Secretary And Ors on 28 November, 2025

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Bombay High Court

Vaishali Deepak Chavan vs Union Of India Thr The Secretary And Ors on 28 November, 2025

Bench: M.S. Sonak

    2025:BHC-AS:52288-DB                                                906-WP-19478-2024.DOCX




                                                                                                     Amol


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                         WRIT PETITION NO. 19478 OF 2024
                       Vaishali Deepak Chavan                                     ...Petitioner
                               Versus
                       Union of India thr.
                       The Secretary & Ors                      ...Respondents
                       ______________________________________________________

                       Mr. Mohsin M Sayeed, for the Petitioner.

                       Mrs. Shehnaz V Bharucha, i/b, Adv. A. A. Ansari, for the
                            Respondent No. 1.

                       Ms. S. D. Vyas, Addl GP, with Mr. M. M. Pabale, AGP, for the
                            Respondent-State.
                       ______________________________________________________

                                                     CORAM     M.S. Sonak &
                                                               Advait M. Sethna, JJ.

                                                     DATED:    28 November 2025
                       PC:-
AMOL
PREMNATH

JADHAV 1. Heard learned Counsel for the parties.

Digitally signed by AMOL PREMNATH JADHAV Date: 2025.12.01

2. The Petitioner has made a complaint dated 1 October 20:08:12 +0530 2024 to the Telecom Regulatory Authority of India (TRAI) in which the Petitioner has requested the TRAI to do the following:-

"(i) Issue directions to all Internet Service Providers (ISPs) to block access to the following URLs that contain my photographs:

(ii) Take necessary steps to prevent the re-uploading of these photographs on other platforms or websites.

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906-WP-19478-2024.DOCX

(iii) Issue advisory guidelines to social media platforms and content hosts regarding the protection of individual privacy rights and the need for prompt on takedown requests."

3. The learned Counsel for the Petitioner states that the above complaint is not being attended to. He further states that according to him, TRAI is the correct authority duly empowered under the law to issue directions to all Internet Service Providers (ISPs) to remedy the Petitioner's grievance.

4. Since the Petitioner's complaint dated 1 October 2024 has not yet been disposed of, we direct the TRAI to examine the complaint in accordance with law and on its own merits and to dispose of the same as expeditiously as possible and in any event within six weeks from the Petitioner serving an authenticated copy of this order upon the TRAI.

5. Besides, the Petitioner is also given liberty to explore any other alternate remedies that the Petitioner might have in this matter. This Petition is disposed of with the above directions.

6. All concerned to act on an authenticated copy of this order.

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