JAGMOHAN BANSAL, J. (Oral)
1. The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent Nos.1 to 3 to take action on his complaints dated 11.11.2025 and 19.11.2025 and ensure immediate identification and removal of objectionable and offensive content from digital and public domains including social media platforms such as Facebook.
2. The petitioner claims that respondent No.4 is impersonating him. He is uploading contents which are causing irreparable loss to him as well as hurting sentiments of his followers. He has made multiple representations to Authorities to take appropriate action in terms of Section 79(3) of Information Technology Act, 2003 (for short 'IT Act').
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3. Learned State counsel on being confronted with Section 79(3) of IT Act submits that officer competent to examine the matter would look into petitioner's complaints and take an appropriate decision within a week from today. If it is found that contents uploaded by respondent No.4 on public platforms should be removed, an appropriate action as per Section 79(3) would be taken.
4. Learned counsel for the petitioner agrees to the aforesaid arrangement.
5. In the wake of statement of both sides, the petition stands disposed of.
(JAGMOHAN BANSAL)
JUDGE
06.04.2026
Mohit Kumar
| Whether speaking/reasoned |
Yes/No |
| Whether reportable |
Yes/No |
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