Calcutta High Court (Appellete Side)
(Indranil Chatterjee vs Union Of India & Ors.) on 1 April, 2026
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
01.04.2026
Ct 5/Sl. 32
tkm
W.P.A. 7292 of 2026
(Indranil Chatterjee vs. Union of India & Ors.)
Mr. Pintu Karar
Ms. Meghna Chowdhury
... ... for the petitioner
Mr. Santanu Kr. Mitra
Mr. Subhabrata Das
... ... for the State
Mr. Rajen Dutta
Mr. Sourav Sengupta
... ... for UOI
Ms. Amee Rana (VC)
Mr. Tanvi Raina
Ms. N Nath
... ... for respondent no. 9
1. Affidavit of service filed on behalf of the petitioner is taken on record.
2. The grievance ventilated in this writ petition is restricting access of the petitioner to his facebook account and facebook page at the instance of Meta Platforms Inc, being respondent no.9. In support of such contention, reliance is placed on a document at page 26 of the writ petition wherefrom it appears that respondent no. 9 took steps thereby restricting access of the petitioner to his Facebook account and Facebook page pursuant to a notice received by the respondent no. 9 from Law Enforcement Agency.
3. Ms. Amee Rana, learned advocate represents respondent no. 9 on virtual mode and has prayed for accommodation to produce notice which 2 respondent no. 9 has received from Law Enforcement Agency.
4. Hearing of this matter stands adjourned.
5. List this matter under the same heading for further consideration on 8th April 2026 in order to enable learned advocate representing respondent no. 9 to produce notice.
(Saugata Bhattacharyya, J.)