Karnataka High Court
Boopalan B vs Union Of India on 25 October, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:42582
WP No. 18098 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 18098 OF 2025 (GM-RES)
BETWEEN:
BOOPALAN B
AGED ABOUT 42 YEARS,
S/O R. BALACHANDRAN
F.NO. 105, SLV GALLERY
NEAR BY NATIONAL PUBLIC SCHOOL NORTH
KOGILU, YELAHANAKA,
BANGALORE-560064
...PETITIONER
(BY SRI. BOOPALAN B(PARTY-IN-PERSON)
AND:
1. UNION OF INDIA
THROUGH SECRETARY,
PRIME MINISTER SECRETARIAT,
SOUTH BLOCK, SECRETARIAT BUILDING.
Digitally signed RAISINA HILL,
by SHWETHA NEW DELHI, INDIA
RAGHAVENDRA
Location: HIGH
COURT OF 2. UNION OF INDIA
KARNATAKA THROUGH SECRETARY,
MINISTRY OF DEFENCE
IHQ OF MOD (ARMY), SOUTH BLOCK
NEW DELHI 110001
3. UNION OF INDIA
THROUGH SECRETARY,
MINISTRY OF HOME AFFAIRS,
NORTH BLOCK, RAISINA HILL
NEW DELHI-110001
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NC: 2025:KHC:42582
WP No. 18098 of 2025
HC-KAR
4. UNION OF INDIA
THROUGH SECRETARY,
MINISTRY OF TELECOMMUNICATION AND IT
SANCHAR BHAVAN, 20 ASHOKA ROAD
NEW DELHI 110001
5. UNION OF INDIA
THROUGH SECRETARY,
DEPARTMENT OF SPACE AND ISRO HQ
ANTARIKSH BHAVAN,
NEW BEL ROAD
BANGALORE 560 231
6. STATE OF DELHI
THROUGH SECRETARY
IN RESPECT OF SHO,
NORTH AVENUE POLICE STATION
NORTH AVENUE ROAD AREA PRESIDENTS ESTATE
NEW DELHI DISTRICT
NEW DELHI-110001
...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN H., DSGI FOR R1 TO R6;
V/O DATED NOTICE TO R1 SHALL STAND DEFERRED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO INSTRUCT THE
RESPONDENT TO ENFORCE NEURO RIGHT LAW FOR PROTECTING MY
PRIVACY AND MY FUNDAMENTAL RIGHTS OF INDIAN CONSTITUTION
AND ETC.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
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NC: 2025:KHC:42582
WP No. 18098 of 2025
HC-KAR
ORAL ORDER
1. The petitioner is before this Court seeking for the following reliefs:
a. Instruct the respondents to enforce Neuro Rights Law for protecting my privacy and my Fundamental Rights of Indian Constitution.
b. And issue any other writ, order or direction as this Hon'ble Court deems fit and proper relief's as this Hon'ble Court deems fit and proper under the circumstances of this case.
2. The submission of learned DSGI is that similar petition having been filed by the petitioner before the Hon'ble Madras High Court in W.P. No.8072/2024 came to be dismissed on 20.08.2024, challenging which a writ appeal in W.A. No.3686/2024 had been filed, which also came to be dismissed vide order dated 19.03.2025.
3. The petitioner, party-in-person submits that he has approached the Hon'ble Supreme Court by filing Special leave Petition.
4. Since already Special leave Petition has been filed, the present petition would not be maintainable. -4-
NC: 2025:KHC:42582 WP No. 18098 of 2025 HC-KAR Reserving liberty to the petitioner to raise all contentions in the Special leave Petition so filed, the petition stands disposed.
SD/-
(SURAJ GOVINDARAJ) JUDGE LN List No.: 1 Sl No.: 91