Andhra Pradesh High Court - Amravati
M/S. Jayalakshmi Fertilisers vs The State Of Andhra Pradesh on 16 March, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF-ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE SIXTEENTH DAY OF MARCH,
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
WRIT PETITION NO: 7332 OF 2026
Between:
1. M/s. Jayalakshmi Fertilisers, Rep. by its Deputy General Manager, Sri
Parimi Venkateswara Rao, Venkatarayapuram, Tanuku, West Godavari
District.
2. Parimi Venkateswera Rao, S/o Satyanaryana Aged about 57 years.
Deputy General Manager, M/s Jayalakshmi Fertilisers,
VenkatrayapUram, Tanuku, West Godavari District.
...Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Home
Department, Secretariat, Velagapudi, Amaravati, Pin-522238.
2. The Union of India, Represented by its Secretary, Ministry of Electronics
and Information Technology (MeitY), Electronics Niketan, 6, CGO
Complex, Lodhi Road, New Delhi - 110003.
3. The Superintendent of Police, West Godavari District, Bhimavaram. Pin-
534202.
4. The Station House Officer, Tanuku Rural Police Station, West Godavari
District. Pin-534146.
5. Meta Platforms, Inc. (Facebook), Rep. by its Grievance Officer - India,
Unit 28 and 29, DLF Cyber City, Gurgaon, Haryana. Pin-122002.
...Respondents
WHEREAS the Petitioners above named through their Advocate
Sri Kanukolanu Sri Sai Sanjay, presented this Petition under Article 226 of the
Constitution of India praying that in the circumstances stated in the affidavit
filed therewith, the High Court may be pleased to issue a Writ of Mandamus or
any other appropriate Writ, Order, or Direction
a. Directing Respondent Nos. 1 to 4 to forthwith exercise their statutory
powers and authority under the Information Technology Act, 2000 read with
the Information Technology (Intermediary Guidelines and Digital Media Ethics
Code) Rules, 2021, to issue appropriate orders/directions to Respondent No.
5 to immediately deactivate and block the impersonating account operating
under the name Jayalakshmi Fertilisers Jayalakshmi Fertilisers accessible at
https.//www.facebook.com/profile.phpid 61561549075539, and to remove all
defamatory and derogatory content published on 23.02.2026, 24.02.2026,
25.02.2026, 26.02.2026, 28.02.2026, 01.03.2026, and 02.03.2026;
b. Directing Respondent Nos. 1 to 4 to issue appropriate orders/directions to
Respondent No. 5 to preserve and transmit ail relevant IP logs, metadata,
user registration details, login records, and other associated digital information
pertaining to the said impersonating account to Respondent No. 4 for the
purpose of identification of the person(s) operating the said account and for
initiation of appropriate legal proceedings;
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri Kanukolanu Sri Sai Sanjay,
Advocate for the Petitioners and of GP for Home for Respondent Nos. 1, 3
and 4 and of Additional Solicitor General of India for Respondent No.2,
directed issue of notice to the Respondent No.5 herein to show cause as to
why this WRIT PETITION should not be admitted.
You viz:
The Grievance Officer - India, Meta Platforms, Inc. (Facebook), Unit 28 and
29, DLF Cyber City, Gurgaon, Haryana, Pin-122002.
be and hereby are directed to show cause, either appearing in person or
through Advocate, as to why in the circumstances set out in the petition and
the affidavit filed therewith (copy enclosed) this WRIT PETITION should not
be admitted on.
lA NO: 1 OF 2026
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct Respondent Nos. 1 to 4 to issue takedown
directions to Respondent No. 5 to immediately block, deactivate, and suspend
the fraudulent, fake, and impersonating account operating under the name
"Jayalakshmi Fertilisers Jayalakshmi Fertilisers" accessible at
https://www.facebook.com/profile.php?id=61561549075539 and to forthwith
remove all defamatory, derogatory, and obscene posts published on
23.02.2026, 24.02.2026, 25.02.2026, 26.02.2026, 28.02.2026, 01.03.2026,
and 02.03.2026, more particularly the content targeting the modesty and
dignity of the female staff of the Petitioner Firm, pending disposal of
WP No. 7332 of 2026, on the file of the High Court.
THE COURT MADE THE FOLLOWING ORDER:
Issue notice to Respondent No.5.
The learned counsel for the petitioners is permitted to take out
personal notice to Respondent No.5 and file proof to that effect.
Heard the learned counsel for the petitioners and the learned
Assistant Government Pleader for Home.
The Respondent No.5 shall act upon the instructions or directions
issued by Respondent Nos.1 to 4 and remove all defamatory,
derogatory, or obscene posts published on 23.02.2026, 24.02.2026,
25.02.2026, 26.02.2026, 28.02.2026, 01.03.2026, 02.03.2026, or any
subsequent postings containing content that targets the modesty or
dignity of the female staff of the petitioners firm.
A learned Single Judge of the High Court of Delhi, in X v. Union of
lnida\ at paragraph No.91, issued certain directions, which are extracted
hereunder:
/. Based on a "grievance" brought before it, a contemplated in Rule 2(1)(j)
of the 2021 Rules or otherwise, and upon a court being satisfied in any
proceedings before it, whether at the interim or final state, that such
grievance requires immediate redressal, the court may issue a direction
to remove such content from the website or online platform, forthwith an
in any even within 24 hours of receipt of the court order. Since this
timeframe is mandated in Rule 3(2)(b) of the 2021 Rules read with Rule 10
of the 2009 Rules for other similar kinds of offensive content, in the
opinion of this Court, the same timeframe ought to be applied if the court
is satisfied that any offending content requires immediate removal.
V. Directions should also be issued to the concerned law enforcement
agency/ies, such as the jurisdictional police, to obtain from the
concerned website or online platform all information and associated
records, as the URL (Uniform Resource Locator), account ID, handle
name, Internet Protocol address and hash value of the actual offending
content aionwith the metadata, subscriber information, access longs and
such other information as the law enforcement agency may requires, in
line with Rule 3(1)(j) of the 2021 Rules, as soon as possible but not later
than seventy-two hours of receipt of written intimation in this behalf by
the law enforcement agency."
The learned Assistant Government Pleader for Home, on written
instructions, submits that he has also issued certain communications to
Respondent No.5 to act immediately and delete the objectionable
postings, however. Respondent No.5 has been giving evasive replies for
one reason or another.
List after four (04) weeks.
SD/- T. SRINIVASA RAO
assistant registrar
i
//TRUE COPY// SECTION OFFICER
(2021) 2 HCC (Del) 16
To,
1. The Principal Secretary, Home Department, State of Andhra Pradesh,
Secretariat, Velagapudi, Amaravati, Pin-522238.
2. The Secretary, Ministry of Electronics and Information Technology
(MeitY), Union of India, Electronics Niketan, 6, CGO Complex, Lodhi
Road, New Delhi - 110003.
3. The Superintendent of Police, West Godavari District, Bhimavaram. Pin-
534202.
4. The Station House Officer, Tanuku Rural Police Station, West Godavari
District. Pin-534146.(Addressee Nos. 1 to 4 by RPAD)
5. The Grievance Officer - India, Meta Platforms, Inc. (Facebook), Unit 28
and 29, DLF Cyber City, Gurgaon, Haryana. Pin-122002, (by RPAD-
along with a copy of petition and affidavit)
6. One CC to Sri Kanukolanu Sri Sai Sanjay, Advocate [OPUC]
7. One CC to ADDITIONAL SOLICITOR GENERAL OF INDIA [OPUC]
8. Two CCs to GP FOR HOME, High Court of Andhra Pradesh. [OUT]
9. One spare copy.
PSD
HIGH COURT
DR.YLR,J
DATE:16/03/2026
LIST AFTER FOUR (04) WEEKS
NOTICE BEFORE ADMISSION
WP.No.7332 of 2026
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