Madras High Court
K.Sudhan vs The Secretary on 29 September, 2015
Bench: Sanjay Kishan Kaul, T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.09.2015
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE T.S.SIVAGNANAM
W.P. No.30706 of 2015
and M.P.No.1 of 2015
K.Sudhan, Advocate. .. Petitioner
-vs-
1.The Secretary,
Ministry of Home Affairs,
Govt. of India, North Block,
New Delhi.
2.The Secretary,
Ministry of External Affairs,
Govt. of India, South Block,
New Delhi.
3.The Secretary,
Ministry of Defence,
Govt. of India, South Block,
New Delhi.
4.The Secretary,
Ministry of Law & Justice,
Govt. of India, Shastri Bhawan,
A-Wing, Dr.Rajendra Prasad Road,
New Delhi.
5.The Secretary,
Ministry of Information & Broadcasting,
Govt. of India, Shastri Bhawan,
New Dehli.
6.The Secretary,
Ministry of Communications &
Information Technology, Govt. of India,
Shastri Bhawan, New Delhi.
7.The Secretary,
Ministry of Science & Technology,
Govt. of India, Technology Bhawan,
New Mehrauli Road, New Delhi.
8.The Director General,
Indian Computer Emergency Response Team,
Dept. of Electronics & Information Technology,
Ministry of Communications & Information
Technology, Shastri Bhawan, New Delhi.
9.The Surveyor General of India,
Hathibarkala Estate, Dehra Dun,
Uttarakhand.
10.Apple India (P) Ltd.,
19th Floor, Concorde Tower ''C''',
UB City, No.24, Vittal Mallya Road,
Bangalore, Rep. By its Officer in charge. .. Respondents
Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct respondents 1 to 9 to block Apple Inc publishes the correct map of India as prescribed by the Surveyor General of India in its Maps Application by invoking the provision under Section 69 A of Information Technology Act, 2000 and relevant rules provided there under and further consequentially direct the 9th respondent to forward a criminal complaint with the appropriate prosecuting agency and thereby register an F.I.R against the 10th respondent herein, under Section 2 of the Criminal Law Amendment Act, 1961 and Section 5 of the Official Secrets Act, 1923, for publishing inaccurate map of India in its mapping application Apple Maps.
For Petitioner : Mr.R.Abdul Mubeen
For Respondents : Mr.Su.Srinivasan,
Asst. Solicitor General
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) After some arguments, learned counsel for the petitioner seeks to withdraw the petition and states that he will pursue the matter with the Central Government alone.
2.Writ Petition is dismissed as withdrawn. No costs. Consequently, M.P.No.1 of 2015 is also dismissed.
(S.K.K., CJ.) (T.S.S., J.) 29.09.2015 Index : Yes/No Website : Yes/No sra To
1.The Secretary, Ministry of Home Affairs, Govt. of India, North Block, New Delhi.
2.The Secretary, Ministry of External Affairs, Govt. of India, South Block, New Delhi.
3.The Secretary, Ministry of Defence, Govt. of India, South Block, New Delhi.
4.The Secretary, Ministry of Law & Justice, Govt. of India, Shastri Bhawan, A-Wing, Dr.Rajendra Prasad Road, New Delhi.
5.The Secretary, Ministry of Information & Broadcasting, Govt. of India, Shastri Bhawan, New Dehli.
6.The Secretary, Ministry of Communications & Information Technology, Govt. of India, Shastri Bhawan, New Delhi.
7.The Secretary, Ministry of Science & Technology, Govt. of India, Technology Bhawan, New Mehrauli Road, New Delhi.
8.The Director General, Indian Computer Emergency Response Team, Dept. of Electronics & Information Technology, Ministry of Communications & Information Technology, Shastri Bhawan, New Delhi.
9.The Surveyor General of India, Hathibarkala Estate, Dehra Dun, Uttarakhand.
The Hon'ble Chief Justice and T.S.Sivagnanam, J.
(sra) W.P.No.30706 of 2015 29.09.2015