Karnataka High Court
Abdul Mansoor Murtuza Sayed vs The State Of Karnataka on 25 February, 2022
Bench: Chief Justice, Krishna S Dixit
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF FEBRUARY, 2022
PRESENT
THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE KRISHNA S. DIXIT
AND
THE HON'BLE MS. JUSTICE J. M. KHAZI
WRIT PETITION NO. 3942/2022 (GM-RES-PIL)
BETWEEN:
1. ABDUL MANSOOR MURTUZA SAYED,
S/O MORTUZA SAYYAD,
AGED ABOUT 46 YEARS,
R/AT GURUWAR PETH VIDYAGIRI,
KITTUR, KITTUR, BELGAUM,
KARNATAKA 591 115.
MOBILE NO.9620107948
AADHAR NO.422008665555
2. MOHAMMED KHALEEL,
S/O LATE MOHAMMED ZAKRIA,
AGED ABOUT 39 YEARS
R/AT NO.40, 5TH CROSS,
NEW BAMBOO BAZAAT ROAD,
SHIVAJINAGAR,
BANGALORE NORTH, HKP ROAD
BANGALORE,
KARNATAKA 560 051.
MOBILE NO.9741967174
AADHAR NO.688833606359.
3. ASIF AHMED,
S/O ABDUL KAREEM,
AGED ABOUT 38 YEARS,
R/AT NO.52, 2ND CROSS ,
SULTAN PALYA MAIN ROAD,
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BHUVANESHWARI NAGAR,
ANN MARIYA SCHOOL,
BANGALORE NORTH BANGALORE NORTH,
BANGALORE KARNATAKA 560 032.
MOBILE NO.7019260124
AADHAR NO.437918146535.
... PETITIONERS
(BY SRI. S BALAKRISHNAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP BY SECRETARY,
HOME AFFAIRS,
VIDHANA SOUDHA
BANGALORE - 560 001
2. THE STATE OF KARNATAKA
DEPT OF EDUCATION SECRETARY,
VIDHANA SOUDHA
BANGALORE - 560 001
REP BY ITS SECRETARY
3. KIRAN
MEDIA REPRESENTATIVE
KANNADA TIMES MEDIA GROUP
145, 6TH CROSS, BEML 3RD STAGE,
R R NAGAR, BENGALURU - 560 098
4. KANNADA TIMES MEDIA GROUP
REPRESENTED BY ITS EDITOR IN CHIEF
145, 6TH CROSS, BEML 3RD STAGE,
RR NAGAR, BENGALURU - 560 098.
5. SAMYUKTA KARNATAKA
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.2, 2ND CROSS,
OPPSOITE BISHOP COTTON BOYS SCHOOL,
RESIDENCY ROAD,
BANGALORE - 560 025
6. KANNADA PRABHA NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.1 EXPRESS BUILDING, QUEENS ROAD
BENGALURU - 560 001.
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7. VIJAYA KARNATAKA NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.4, KSCCF COMPOUND,
PAMPA MAHAKAVI ROAD,
CHAMARAJPET, BENGALURU - 560 018.
8. VIJAYAVANI NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
SRI SAIRAM TOWERS,
24, 5TH MAIN ROAD,CHAMARAJPET,
BENGALURU - 560 018
9. PRAJAVANI NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.75, M G ROAD,
BANGALORE - 560 001
10.UDAYAVANI NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
MANIPAL DIGITAL NETWORK
UDAYAVANI ROAD, ESHWAR NAGAR,
MANIPAL - 576 104
11.HOSADIGANTA
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.1/1, 1ST LOOR, BHAVURAO
DESHPANDE BUILDING,
6TH CROSS, 8TH MAIN ROAD,
MALLESWARAM, BANGALORE - 560 003
12.VISWAVANI NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
DHANUSH PLAZA, 2ND AND 3RD FLOOR,
IDEAL HOMES TOWN SHIP, RR NAGAR,
BANGALORE - 560 098.
13.DECCAN HERALD NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
75, MAHATMA GANDHI ROAD,
HARIDEVPUR, FM CARIAPPA COLONY,
SHIVAJINAGAR, BENGALURU - 560 001.
14.THE NEW INDIAN EXPRESS
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.29, 2ND MAIN ROAD,
AMBATTUR INDUSTRIAL ESTATE,
CHENNAI - 600 058.
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15.THE TIMES OF INDIA NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
NO.40/1, S AND B TOWERS, M G ROAD,
BANGALORE - 560 001.
16.DECCAN CHRONCILE NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
5TH FLOOR, BMTC COMMERCIAL COMPLEX
80 FT ROAD, KORAMANGALA
BANGALORE - 560 095
17.THE HINDU NEWSPAPER
REP. BY ITS EDITOR/PRINTER/PUBLISHER
19 AND 21, BHAGWANMAHAVIR ROAD,
INFANTRY ROAD, BEHIND INDIAN EXPRESS,
BENGALURU - 560 001
18.BTV NEWS CHANNEL PRIVATE LIMITED
REP. BY ITS EDITOR IN CHIEF CRESCENT TOWER,
32/1-2, CRESCENT ROAD,
NEXT TO GOLDFINCH HOTEL,
HIGH GROUNDS, GANDHI NAGAR,
BENGALURU - 560 001.
19.TV 9 KARNATAKA PRIVATE LIMITED
REPRESENTED Y ITS EDITOR IN CHIEF
CIVIL STATION, NO.13, RHENIUS ST,
RICHMOND TOWN,
BENGALURU - 560 025.
20.PUBLIC TV NEWS CHANNEL PRIVATE LIMITED
REPRESENTED BY ITS EDITOR IN CHIEF
4TH FLOOR, TTMC BMTC BUILDING,
YESHWANTHPUR TUMKUR ROAD,
BENGALURU - 560 022.
21.SUVARNA NEWS 24X7
REPRESENTED BY ITS EDITOR IN CHIEF 36,
OPPOSITE MALLIGE HOSPITAL,
SHIVANANDA CIRCLE,
GANDHI NAGAR, CRESCENT ROAD,
BENGALURU - 560 001.
22.KASTURI TV CHANNEL
REPRESENTED BY ITS EDITOR-IN- CHIEF
NO.12 AND 12/1, OPPOSITE YES BANK,
SHANTHALA NAGAR, SAMPANGIRAMA NAGAR,
KASTRUBA ROAD, BENGALURU - 560 001.
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23.NDTV NEWS,
REPRESENTED BY ITS EDITOR-IN-CHIEF
60/1, COLES RD, CLEVELAND TOWN,
PULIKESHI NAGAR, BENGALURU - 560 001.
24.TIMES NOW NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
ASHA ENCLAVE, 20, CHURCH ST,
ASHOKNAGAR, BENGALURU
SHANTHALA NAGAR, BANGALORE - 560 001
25.INDIA TODAY NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
FC-8, SECTOR - 16A, FILM CITY
NODIA - 201 301.
26.POWER T V NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
NO.7, 11TH MAIN, MATHIKERE MAIN ROAD,
1ST STAGE, GOKULA EXTENSION,
YESWANTHPUR, BENGALURU - 560 054.
27.TV5 NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
PLOT NO.129, RAILWAY PARALLEL RD
KUMARAPARK WEST,
KUMARA PARK WEST,
SESHADRIPURAM, BENGALURU - 560 020.
28.DIGVIJAYA NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
NO.131/3, LALBAGH ROAD,
BANGALORE - 560 027.
29.DIGVIJAYA NEWS
REPRESENTED BY ITS EDITOR-IN-CHIEF
4TH FLOOR, SILVER JUBILEE BLOCK,
CSI COMPOUND, UNITY BUILDING
3RD CROSS, MISSION RD,
BENGALURU - 560 027.
30.YOUTUBEINDIA PVT LTD
REPRESENTED BY ITS MANAGING DIRECTOR/OO
4TH FLOOR, TOWER E, RMZ INFINITY NO.3,
SWAMI VIVEKANANDA ROAD,
SADANANDANAGAR, BENNIGANAHALLI,
BENGALURU - 560 016.
-6-
31.TWITEER COMMUNICATIONS INDIA PRIVATE LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR/CIO
C-20, G BLOCK, NEAR MCA BANDRAKURLA COMPLEX
BANDRA (E) MUMBAI - 400 051.
32.NEWS 9,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
NO.13, 2ND FLOOR, RHENIUS STREET
RICHMOND TOWN, BANGALORE - 560 025
33.NEWS 18,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
4TH FLOOR, SILVER JUBILEE BLOCK,
CSI COMPOUND, UNITY BUILDING
3RD CROSS, MISSION ROAD,
BENGALURU - 560 027.
34.BANGALORE MIRROR,
REP BY ITS EDITOR/PRINTER/PUBLISHER,
NO.17, 9TH FLOOR, DUPARC TRINITY,
TRINITY CIRCLE, M G ROAD,
BANGALORE - 560 001.
35.RAJ NEWS KANNADA,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
NO.16/1, KKMP, MILLER TANK,
BUND ROAD, VASANTH NAGAR,
CUNNINGHAM ROAD,
BANGALORE - 560 052.
36.SAMBRAMA T V,
REPRESENTED BY ITS EDITOR IN CHIEF
NO.349/352/6/1/1, DOMINOS BUILDING,
MAIN ROAD, CHANDRA LAYOUT,
BANGALORE-560 040.
37.SAMACHARA.COM,
REPRESENTED BY ITS EDITOR IN CHIEF,
NO.315, GANJAM, III FLOOR 14TH CROSS,
9TH MAIN II BLOCK,JAYANAGARR,
BENGALURU-560011.
38.PRAJAA T V,
REPRESENTED BY ITS EDITOR-IN-CHIEF
SHEZAN LAVELLE, 4TH FLOOR,
15, WALTON ROAD, SHANTHALA NAGAR,
ASHOK NAGAR, BENGALURU-560001
-7-
39.WHATSAPP INDIA PVT LTD,
REPRESENTED BY ITS MANAGING DIRECTOR/ CIO
NO.14, OPUS TOWERS,
MINDSPACE CYBERABAD,
SURVEY NO.64(PART),
APICC SOFTWARE LAYOUT,
HI TECH CITY, MADHAPUR,
HYDERABAD-500 081.
40.VARTHA BHARATHI,
REPRESENTED BY ITS EDITOR IN CHIEF, NO.4/1,
2ND FLOOR, HAMEED SHAH,
COMPOUND, CUBBON PET,
BENGALURU-560002.
41.SANJEVANI,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
11, 2, QUEENS ROAD,
SHIVAJI NAGAR,
BENGALURU-560 052.
42.EE SANJE,
REPRESENTED BY ITS EDITOR/
PRINTER/PUBLISHER,
UDHAYAM NAGAR, RAJAJINAGAR,
BENGALURU-560 010.
43.CNN IBN,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
NO.1 AND 2, 6TH FIR,
THE MILLENIA TOWER,
C BLK MURPHY ROAD, ULSOOR,
BANGALORE-560 008.
44.REPUBLIC T V,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
BOMBAY DYEING COMPOUND, WORLI,
MUMBAI-400018
45.ONE INDIA,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
NO,.74/2, 4TH FLOOR, SANJANA PLAZA,
ELEPHANT ROCK ROAD, 3RD BLOCK,
JAYANAGAR,
BENGALURU-560082.
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46.HEADLINES TODAY,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
201,RICHMOND TOWER,
2ND FLOOR, 12 RICHMOND ROAD,
BANGALORE-560025
47.AAJ TAK,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
EC 8, INDIA TODAY MEDIAPLEX,
NOIDA SECTOR, 16K, NOIDA-201301.
48.NDTV 24X7,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
NEW DELHI TELEVISION LIMITED,
B 50-A, 2ND FLOOR, ARCHANA COMPLEX,
GREATER KAILASH-1,
NEW DELHI-110048.
49.NEWS X,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
DIRECT NEWS PVT LTD.,
MEDICA HOUSE, 275-276,
CAPTAIN GAUR MARG, SRINIVASAPURI,
NEW DELHI-110065.
50.NEWS 24 (INDIA),
REPRESENTED BY ITS EDITOR-IN-CHIEF,
FC-23, NOIDA SECTOR 16A,
NOIDA-201301.
51.ZEE NEWS,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
14TH FLOOR, A WING MARATHON FUTUREX,
N M JOSHI MARG, LOWER PAREL,
MUMBAI-400013.
52.ABP NEWS,
REPRESENTED BY ITS EDITOR-IN-CHIEF,
301, BOSTON HOUSE, 3RD FLOOR,
SUREN ROAD, ANDHERI EAST,
MUMBAI-400093.
53.INDIA TV
REPRESENTED BY ITS EDITOR,
JANPATH MARG,BLOCK C,
SECTOR 85, NOIDA-201305
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54.HAI BENGALURU JOURNAL,
REP BY ITS EDITOR/PRINTER/PUBLISHER.
NO.2, PADMANABHA NAGAR,
2ND STAGE, KADIRENAHALLI CROSS,
BANASHANKARI,PADMANABHANAGAR,
BENGALURU-560070.
55.AGNI KANNADA JOURNAL,
REP BY ITS EDITOR/PRINTER/PUBLISHER
NO.3/A, 9TH B MAIN ROAD,
KANAKAPURA ROAD, BANGALORE-560062.
56.THE PUBLISHERS AND BROADCASTERS
WELFARE ASSOCATION OF KARNTAKA
REP BY DIRECTOR,
MEMBERS PRESS CLUB,
BENGLAURU 560 001.
57.JANATHA T V,
REP BY ITS EDITOR IN CHIEF,
NO 12, MARUTLII ELITE, 8TH CROSS,
MALLESHWARAM, BANGLAORE 560003.
58.B N TV,
REP BY ITS EDITOR INCHIEF,
NO 963, 2ND FLOOR, 41ST CROSS,
RAJAJINAGAR, BANGALORE 560010.
59.LANKESH PATRIKER,
REP BY EDITOR /PRINTERO/PUBLISHER,
NO 5/2, UNIT NO 001,
TRUMP TOWER, EAGLE STREET,
LANGFORD TOWN, BENGALURU 560 002.
60.GOOGLE INDIA PRIVATE LIMITED,
REP BY MD/CIO, NO. 3,
SWAMI VIVEKANADNA ROAD,
SADANANDA NAGAR,
BENNIGANAHALLI, BENGALURU 560 016.
61.FACEBOOK INDIA PRIVATE LIMITED,
REP BY ITS MD /CIO,
NO 14, OPUS TOWERS,
MINDSPACERCYVBERABAD,
SURVEY NO 64(PART), APICC SOFWATER LAYOUT,
HITECH CITY, MADHAPUR,
HYDERBAD 500 081.
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62.MUKTA TV,
REP BY ITS EDITOR IN CHIEF,
BRAHMAGIRI, UDUPI 57610.
63.YAHOO INDIA PRIVATE LIMITED,
REP BY ITS MANAGING DIRECTOR / CIO,
TORREY PINES,
EMBASSY GOLF LINKS BUSINESS PARK,
OFF INDIRANAGAR KORAMANGALA,
BENGALURU 560 071.
64.DAIJIWORLD MEDIA PRIVATE LIMITED,
REP BY ITS EDITOR IN CHIEF,
SI, 4/72, DAIJIWORLD RESIDENCY AIRPORT ROAD,
BONDEL POST, MANGALORE,
DAKSHINA KANNADA 575 008.
65.NAMMA T V,
REP BY ITS EDITOR IN CHIEF,
2ND FLOOR, SRI. GANESH BUILDING,
KULAI, MANGALORE 575 019.
66.V4 NEWS,
REP BY ITS EDITOR IN CHIEF,
AIRPORT ROAD, YEYYADI,
MANGALORE 575 008.
67.SPANDANA T V,
REP BY ITS EDITOR IN CHIEF,
NO. 174/B-3,
HANUMAN MOTORS BUILDING,
VEERA HANUMAN MARG,
CHITPADI, UDUPI 576101
68.KARAVALI ALE,
REP BY ITS EDITOR/PRINTER/PUBLISHER
35, SEA VIEW TOURIST LANE,
PANDESHWAR, MANGALORE 575 001.
69.SADDI BIDUGADE,
REP BY ITS EDITOR/PRINTER/PUBLISHER,
SRIRAMPETE NATIONAL HIGHWAY 275,
SULLIA 574 239.
70.JANATHA MADHYAMA KANNADA,
REP BY ITS EDITOR /PRINTER/PUBLISHER,
RACE COURSE ROAD, HASSAN, HASSAN 573 201.
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71.JAYAKRIRANA,
REP BY ITS EDITOR/PRINTER/PUBLISHER,
CIRCUIT HOUSE, DCMN STREET,
BEJAIDOTWN ROAD,
MANGALORE 575 004.
72.CHALAGARA,
REP BY ITS EDITOR/PRINTER/PUBLISHER,
THIRTHAHALLI TOWN,
THIRTHAHALLI,
SHIMOGA 577 432.
73.INSTAGRAM,
REP BY ITS MANAGING DIRECTOR/CIO,
NO.14, OPUS TOWERS,
MINDSPACE CYBERABAD,
SURVEY NO.64(PART),
APICC SOFTWARE LAYOUT,
HITECH CITY, MADHAPUR,
HYDERABAD 500 081.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSITUTION OF INDIA PRAYING TO RESTRAINING
THE RESPONDENT NOS.3 TO 73 FROM VIDEOGRAPHING AND
PHOTOGRAPHING OF CHILDREN AND TEACHERS NEAR TO THEIR
SCHOOLS WHILE THEY WERE REMOVING THEIR HIJABS AND
BURQA STILL THE DISPOSAL OF THE MAIN PETITION.
THIS PETITION COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING THIS DAY, KRISHNA S. DIXIT, J., MADE
THE FOLLOWING:
ORDER
This public interest litigation has been filed wherein the prayer column reads as under:
"Wherefore in view of the above facts and circumstances it is humorder of restraining the Respondents Nos. 3 to 73 from videographing and photohraphing of children and teachers near to their schools while they were removing their hijabs and burqa still the disposal of the main petition, in the interest of justice and equity."
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2. Petitioners claim to be social workers, associated with an NGO registered under the provisions of the Karnataka Societies Registration Act, 1960. However, no material particulars of the said Association have been furnished. Neither Memorandum of Association nor the bye- laws of the Association have been placed on record to ascertain the averred credentials. They are not even cursorily referred to in the petition. The respondent Nos.1 & 2 happen to be the State of Karnataka. The other respondents i.e., 3 to 73 happen to be the news agencies and online media instrumentalities.
3. The petition is accompanied by media reports as well as a CD allegedly containing visuals of school students being put to hardship because of they being videographed and said videos being circulated for public consumption. The CD is accompanied by a certification u/s 65-B of the Indian Evidence Act, 1872.
4. Learned counsel for the petitioners argues that the activities of the respondents in videographing the
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school children being asked to remove the hijab by the teachers and others as a precondition for gaining entry to the school premises amounts to enormous cruelty to the children and therefore, the respondents should be restrained from doing the same.
5. Having heard the learned counsel for the petitioners and having perused the Petition Papers, we decline indulgence in the matter for the following reasons:
(a) This Special Bench is at the conclusion of the hearing of the hijab cases i.e., W.P.No.2146/2022 & other connected matters, in which the following interim direction has been issued on 10.2.2022:
"10. In the above circumstances, we request the State Government and all other stakeholders to reopen the educational institutions and allow the students to return to the classes at the earliest. Pending consideration of all these petitions, we restrain all the students regardless of their religion or faith from wearing saffron shawls (Bhagwa), scarfs, hijab, religious flags or the like within the classroom, until further orders.
11. We make it clear that this order is confined to such of the institutions wherein the College Development Committees have prescribed the student dress code/uniform."
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This direction makes it abundantly clear that wherever there is prescription of dress code, the students should adhere to the same, pending disposal of the said cases. This direction equally applies to school authorities as well, in the sense that they will ensure adherence to the prescribed dress code. If the students are asked to remove the hijab to gain entry to the classroom, that is perfectly in accord with the direction.
(b) The essential grievance of the petitioners is that what all happens at the school gates namely videographing of the hijab wearing students, and the school authorities asking them to remove the same as a precondition for gaining entry to the classroom and further circulating these videos in the media & social media are "an attempt to create an adverse public image of the sect, community who have particular faith, customs, culture, identity etc." Although petitioners claim to have given representations to the respondent Nos.1 & 2 for taking necessary steps against the same, not even a single copy of such representations is placed on record. No particulars as to when and who made these representations and to which
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officials of the Govt. they were made, are not forthcoming in the petition averments. Similarly, the specific officials who have failed to respond to these representations are not made parties to nor mentioned in the petition nor any explanation is offered for not arraying them as respondents. This is a serious lacuna in petition of the kind, inasmuch as the Apex Court has time and again insisted upon all material particulars being averred in public interest litigations and furnishment of prima facie proof regarding the same vide KALYANESHWARI VS. UNION OF INDIA (2011) 3 SCC 287.
(c) It hardly needs to be stated that there are Human Rights Commission, Child Rights Commission, Karnataka State Commission for Women and such other authorities who can be approached for the redressal of grievances of the kind. There is not even a whisper as to why the petitioners have not made any representation to these statutory authorities which ordinarily will have expertise in the matters like this and necessary personnel & agencies to collect requisite information from the quarters that be, and to grant redressal in accordance with law. The
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silence of the petition in this regard constitutes another lacuna, inasmuch as the social action litigants ordinarily have to exhaust all remedies availing in law before knocking at the doors of the court of PIL jurisdiction. No exceptional circumstances are shown nor any prayer is made to dispense with such a requirement.
(d) The above apart, there are other regulatory authorities such as Press Council of India, Registrar of Newspapers of India, Telecom Regulatory Authority of India or the like about whom no mention is made in the petition. Petitioners appear to have rushed to the Writ Court without making minimum effort to have their grievance redressed at the hands of these statutory authorities. The petition only refers to K.S.PUTTASWAMY vs. UNION OF INDIA (2017) 10 SCC 1 and about the discussion being taking place for putting in place a regulatory regime for protecting personal data, etc., through the Personnel Data Protection Bill, 2019 "...pending consideration of the Indian Parliament and may undergo significant changes in its current forms based on a report submitted by a Joint Parliamentary Committee... The PDP Bill is expected to come into effect in
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early 2022." How all this is relevant, we are at loss to know especially when a Bill per se is not a law.
In the above circumstances, this Writ Petition being devoid of merits, is rejected in limine.
However, it is open to the petitioners to make appropriate representations, which if made, the jurisdictional authorities shall consider the same in accordance with law and without brooking any delay.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Sd/-
JUDGE Snb/