Delhi High Court - Orders
Yarlagadda Kiran Chandra vs Union Of India & Anr on 25 May, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8406/2021
YARLAGADDA KIRAN CHANDRA ..... Petitioner
Through: Mr.Prasanth Sugathan, Mr.Prasanna
S., Ms.Mythili Srinivasamurthy,
Mr.Yuvraj Singh Rathore and
Ms.Swati Arya, Advs.
versus
UNION OF INDIA & ANR. ..... Respondent
Through: Mr.Ajay Digpaul, CGSC with
Mr.Kamal Digpaul and Ms.Swati
Kwatra, Advs. for UOI.
Mr.Shriram Tiwary and Mr.Nitin
Agnihotri, Adv. for R-2/SFIO.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 25.05.2022 This writ petition has been preferred seeking the following reliefs:- "A) Issue a writ of Mandamus or any other appropriate writ, order or direction in the nature thereof directing CERT-In to comply with its citizen‟s charter and respond to the grievances raised by the Petitioner vide its letters dt. 11.11.2020, 30.03.2021, 21.04.2021 and 22.05.2021, B) Issue a writ of Mandamus or any other appropriate writ, order or direction in the nature thereof directing CERT-In to respond to the Petitioner‟s representations seeking investigations into the data breaches at Domino‟s, MobiKwik, Air India and BigBasket."
The representations which are referred to and on which the petitioner seeks the Public Grievance Officer of CERT to respond, were submitted by an organization called Free Software Movement of India. The petitioner claims to be the Secretary of that organization. However, the instant writ petitioner has not been instituted on the basis of any authorization by that Signature Not Verified Digitally Signed By:NEHA Signing Date:26.05.2022 17:26:49 organization.
In view of the aforesaid while this writ petition shall stand dismissed, the Court leaves it open to Free Software Movement of India to institute such proceedings as may be permissible in law.
YASHWANT VARMA, J.
MAY 25, 2022/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:26.05.2022 17:26:49