Kumar Nayan vs Union Of India & Anr
2026 Latest Caselaw 2006 Del

Delhi High Court

Kumar Nayan vs Union Of India & Anr on 6 April, 2026

                 $~86
                 *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                 +       W.P.(C) 4377/2026
                                                          Date of Decision: 06.04.2026

                 IN THE MATTER OF:

                         KUMAR NAYAN                                     .....Petitioner
                                          Through:    Mr. Apar Gupta, Mr. Nakul Gandhi,
                                                      Ms. Indumugi C., Mr. Naman Kumar,
                                                      Ms. Avanti Deshpande, Ms. Siddhi
                                                      Sahoo, Advocates


                                          versus


                         UNION OF INDIA & ANR.                           .....Respondents


                                          Through:    Mr. Chetan Sharma, ASG with Ms
                                                      Akanksha Gupta (SPC) with Ms Priya
                                                      Shankar, Advocate for UOI.
                                                      Mr. Ankit Parhar, Mr. Tejpal Singh
                                                      Rathore, Mr. Abhishek Kumar, Ms.
                                                      Tanish Gupta, Ms. Sanchli Sethi,
                                                      Advocates for R-2/ X Corp.

                 CORAM:
                 HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                          JUDGEMENT

PURUSHAINDRA KUMAR KAURAV, J. (ORAL) CM APPL. 21383/2026 (EXEMPTION) CM APPL. 21384/2026 (EXEMPTION)

Signed By:AMIT KUMAR Signed

Signing Date:07.04.2026 By:PURUSHAINDRA 20:06:30 W.P.(C) 4377/2026 Page 1 of 3 KUMAR KAURAV

1. Exemptions allowed, subject to all just exceptions.

2. Application stands disposed of.

W.P.(C) 4377/2026 and CM APPL. 21382/2026 (INTERIM RELIEF)

3. This Court vide an order passed on even date dealt with an almost similar lis in Prateek Sharma v. Union of India and Ors.1 The submissions made by the petitioner and the respondents are also, largely, the same.

4. The same directions, are, therefore being passed, which are as under:

(i) Let the petitioner to approach the Review Committee2 and furnish necessary details to the Ministry of Electronics and Information Technology ("MeitY") regarding his identity;

(ii) On doing so, subject to verification, let MeitY to intimate the petitioner what the allegedly objectionable tweets are and to also provide the blocking order vide which the said tweets were directed to be blocked. Let respondent no. 2-X Corp. ("X") to temporary block/suspend the same subject to adjudication by the Review Committee;

(iii) Subject to the aforenoted tweets being temporarily blocked/suspended, let the petitioner's X account be restored immediately.

(iv) The MeitY shall be at liberty to monitor the material posted on the petitioner's X account and, in case, any objectionable material is posted, it shall be at liberty to take appropriate recourse in accordance with law.

W.P.(C) 4040/2026.

Established under Rule 14 of the Information Technology (Procedure and Safeguards For Blocking For Access of Information by Public) Rules, 2009.

Signed By:AMIT KUMAR                                                                      Signed

Signing Date:07.04.2026                                                                   By:PURUSHAINDRA
20:06:30              W.P.(C) 4377/2026                         Page 2 of 3               KUMAR KAURAV

5. With the aforesaid directions, the petition, along with pending application, stands disposed of.

6. All rights and contentions of the parties are left open.

(PURUSHAINDRA KUMAR KAURAV) JUDGE APRIL 6, 2026/aks.

Signed By:AMIT KUMAR                                                          Signed

Signing Date:07.04.2026                                                       By:PURUSHAINDRA
20:06:30              W.P.(C) 4377/2026                 Page 3 of 3           KUMAR KAURAV