Andhra Pradesh High Court - Amravati
Unknown vs High Court Of Andhra Pradesh :: ... on 16 March, 2026
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.No.7332 of 2026
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
02. 16.03.2026 Dr.YLR, J
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 Inida1, at paragraph contd...
1 (2021) 2 HCC (Del) 16 2 Dr.YLR, J Dated 16.03.2026 W.P.No.7332 of 2026 SL. DATE ORDER OFFICE NO. NOTE
16.03.2026 No.91, issued certain directions, which are extracted hereunder:
i. 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 alonwith 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, contd...
3 Dr.YLR, J Dated 16.03.2026 W.P.No.7332 of 2026 SL. DATE ORDER OFFICE NO. NOTE
16.03.2026 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.
_________ Dr.YLR, J Note:-
Issue C.C by 17.03.2026 B/o KMS