Madras High Court
S.N.Ravichandran vs The Secretary To Government on 19 January, 2024
Author: D.Bharatha Chakravarthy
Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy
W.P.No.14062 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.01.2024
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.14062 of 2020
S.N.Ravichandran .. Petitioner
vs
1.The Secretary to Government,
Union Ministry of Communications,
Government of India,
New Delhi.
2.The Director General/Officer In-charge,
Indian Computer Emergency Response Team,
Department of Electronics and Information Technology,
Ministry of Communications &
Information Technology,
Government of India,
Electronics Niketan, 6, CGO Complex,
Lodhi Road, New Delhi-110 003.
3.The Chief Secretary,
Government of Tamilnadu,
Fort St. George, Chennai-600 009.
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W.P.No.14062 of 2020
4.The Secretary,
Department of Information Technology,
Government of Tamil Nadu,
Fort St. George, Chennai-600 009.
5.The Director General of Police,
Police Headquarters,
Dr. Radhakrishnan Salai,
Chennai-600 004. .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
seeking issuance of a writ of mandamus directing the respondents
to regulate online gaming and implement the existing statutory
provisions and the directions issued by this Hon'ble Court on
12.09.2017 in Suo Motu W.P.(MD) No.16668 of 2017 in light of the
petitioner's representation dated 20.09.2020 and various statutory
provisions and judicial pronoucements.
For the Petitioner : Mr.K.S.Karthik Raja
For the Respondents : Mr.G.Karthikeyan
ASGI
for respondents 1 and 2
: Mr.K.Karthik Jagannath
Government Advocate
for respondents 3, 4 and 5
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W.P.No.14062 of 2020
ORDER
(Order of the court was made by the Hon'ble Chief Justice) We have heard Mr.K.S.Karthik Raja, learned counsel for the petitioner; Mr.G.Karthikeyan, learned ASGI for respondents 1 and 2;
and, Mr.K.Karthik Jagannath, learned Government Advocate for respondents 3, 4 and 5.
2. The present petition is filed to regulate the online gaming.
3. Learned Government Advocate submits that new Act, namely, the Tamil Nadu Prohibition of Online Gambling and Regulation of Online Games Act, 2022 (Act 9 of 2023) has been passed.
4. In the light of that, the prayer made in the writ petition now may not survive. Accordingly, the writ petition is disposed of. There shall be no order as to costs.
(S.V.G., CJ.) (D.B.C., J.)
19.01.2024
Index : Yes/No
Neutral Citation : Yes/No
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1.The Secretary to Government, Union Ministry of Communications, Government of India, New Delhi.
2.The Director General/Officer In-charge, Indian Computer Emergency Response Team, Department of Electronics and Information Technology, Ministry of Communications & Information Technology, Government of India, Electronics Niketan, 6, CGO Complex, Lodhi Road, New Delhi-110 003.
3.The Chief Secretary, Government of Tamilnadu, Fort St. George, Chennai-600 009.
4.The Secretary, Department of Information Technology, Government of Tamil Nadu, Fort St. George, Chennai-600 009.
5.The Director General of Police, Police Headquarters, Dr. Radhakrishnan Salai, Chennai-600 004.
__________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.14062 of 2020 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.
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