Calcutta High Court (Appellete Side)
Mousumi Manna vs Union Of India & Ors on 25 March, 2026
Author: Saugata Bhattacharyya
Bench: Saugata Bhattacharyya
35
25.03.2026
Ct. No. 05
adeb
WPA 7029 of 2026
Mousumi Manna
Vs.
Union of India & Ors.
Mr. Sabyasachi Chatterjee
Mr. Pintu Karar
Mr. Sabab Uddin Kaskar
Ms. Megha Choudhury
...for the petitioner
Mr. Vimal Kumar Shahi
Ms. Sangeeta Roy
...for the State
Ms. Amee Rana
Ms. Radhika Roy
Mr. Chetan Kr.Katra
Ms. Komal Pathak
...for the respondent no. 9
Mr. Ajay Gaggar ...for the respondent nos. 1 & 2
1. Affidavit of service filed on behalf of the petitioner is taken on record.
2. Mr. Sabyasachi Chatterjee, learned advocate representing the petitioner submits in reference to a document at page 30 of the writ petition that accessed to petitioner's content on facebook, was restricted. It is also submitted that petitioner's page on facebook was removed.
3. Ms. Amee Rana, learned advocate representing Meta Platforms Inc. being respondent no. 9 2 submits that restricting access to the content of the petitioner on facebook had to be made based on notice received from concerned police authorities. In this regard reliance is also placed on a document at page 30 of the writ petition.
4. State respondents are represented by learned Additional Government Pleader.
5. On posing query to the learned advocate representing respondent no. 9 relating to nature of notice received by the said respondent no. 9 thereby restricting access to the content of the petitioner on facebook, accommodation is prayed for to produce the notice before this Court.
6. Hearing of this matter stands adjourned.
7. List the matter under the same heading on 07th April, 2026 to enable the learned advocate representing respondent no. 9 to produce notice.
(Saugata Bhattacharyya, J.)