Patna High Court - Orders
Gyanesh Pal vs The Secretary To Government, on 21 June, 2024
Bench: Chief Justice, Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8867 of 2023
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Gyanesh Pal S/o- Shri. Krishna Mohan Prasad, R/O Fashion Mart, lakshmi
Chawk, Brahmpura, M.I.T, Muzaffarpur, Bihar- 842003.
... ... Petitioner/s
Versus
1. The Secretary to Government, Union Ministry of Communications,
Government of India, New Delhi.
2. The Secretary to Government, Ministry of Electronics and Information
Technology (MeitY), Government of India, Eletronics Niketan, 6, CGO
Complex, Lodhi Road, New Delhi-110003.
3. The Secretary to Government, Ministry of Women and Child Development,
Government of India, New Delhi.
4. The Official In-charge, Computer Emergency Response Team, Ministry of
Communications, Government of India, New Delhi.
5. The Principal Secretary to Government, Home Department, Government of
Bihar
6. The Director General of Police, Bihar.
7. The Director of Social Welfare, Government of Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vishal Kumar Singh, Advocate
Mr. Anupam Prabhat Shrivastava, Advocate
For the Respondent/s : Mr. P.K. Shahi, AG
For U.O.I. : Mr. Bindhyachal Rai, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 21-06-2024The petitioner has contended that the video games blocked by the Government by Annexure -1 is back in operation and is available in the public domain.
2. The petitioner has also filed a representation before the Secretary, Ministry of Electronics and Information Technology as is seen from Annexure - 4. However, it is merely Patna High Court CWJC No.8867 of 2023(3) dt.21-06-2024 2/2 on the assertion of the fact that banned games are back in the public domain without any evidence to back it.
3. We are of the opinion that there can be no public interest litigation entertained on such mere assertion. We are also of the opinion that when the Government has been apprised of the same, the Government also could look into it and there is no requirement to issue any specific direction.
4. We close the writ petition.
(K. Vinod Chandran, CJ) (Harish Kumar, J) supratim/-
U