Madras High Court
Boopalan B vs Union Of India Through Secretary on 19 March, 2025
Author: S. M. Subramaniam
Bench: S. M. Subramaniam
W.A.No.3686 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.03.2025
CORAM
THE HON'BLE MR. JUSTICE S. M. SUBRAMANIAM
AND
THE HON'BLE MR. JUSTICE K. RAJASEKAR
Writ Appeal No.3686 of 2024
Boopalan B ... Appellant/Party-in-Person
Vs.
1.Union of India through Secretary,
Prime Minister Secretariat,
South Block, Secretariat Building,
Raisina Hill, New Delhi, India
2.Union of India through Secretary,
Ministry of Defence,
IHQ of MoD (Army), South Block,
New Delhi – 110001.
3.Union of India through Secretary,
Ministry of Telecommunication and IT,
Sanchar Bhavan, 20 Ashoka Road,
New Delhi – 110001.
4.Union of India through Secretary,
Department of Space and ISRO HQ
Antariksh Bhavan,
New BEL Road,
Bangalore 560 231.
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1/7
W.A.No.3686 of 2024
5.State of Delhi through Secretary,
In respect of DCP,
DCP Office Complex, P.S.Parliament Street,
New Delhi District
New Delhi – 110001. ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent Act,
against the order dated 28.08.2024 in W.P.No.8072 of 2024.
For Appellant : Mr.Boopalan.B (P-in-P)
For RR1 to 4 : Mr.T.L.Thirumalaisamy
Central Government Standing Counsel
For R5 : Not ready in notice.
JUDGMENT
(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)
Writ appeal has been instituted challenging the writ order dated
28.08.2024 in W.P.No.8072 of 2024.
2. The appellant has filed the writ petition to direct the respondents to
(1) conduct an enquiry on this Havana Syndrome in our country and to
prevent any such high frequency microwave radiations travelling inside the
territory of India, (2) and provide compensation of the above said amount
(i.e) Rs.60 lakhs for practising Society Gathering Module by Military
Intelligence and Defence Space
https://www.mhc.tn.gov.in/judis ( UploadedAgency with
on: 21/03/2025 thepmhelp
04:30:40 ) of civil authorities in
the lost restaurant business (3) and recommend the Hon'ble Central
Government to make the Artificial Intelligence Law for protecting the
citizen of India. The writ Court has considered the issues with reference to
the pleadings of the parties.
3. The appellant appearing in person would submit that he is an Ex-
Serviceman was running a restaurant and sustained loss. The petitioner
states that in view of the high frequency microwave radiations used by the
Defence Space Agency against him, he is suffering health issues. The
grievances of the appellant is that he is suffering from Hawana Syndrome
for few years and he can feel the unknown high frequency microwave
radiations across his body including hitting on spinal area, harming on eyes,
tongue and nose, electricity shock on teeths hitting on brain, headache
chilling, itching on body smelling, heating by emitting infrared rays, severe
aches on his body.
4. Pertinently, the appellant has not produced any medical records to
establish such reactions in his body. The allegation is that Defence Space
Agency is targeting him with the help of radiations, which is causing
harmful effects on his body.
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5. In this context, the Union of India through Secretary, Ministry of
Telecommunication and IT, New Delhi filed a counter affidavit which
states that by using this technology, the respondents can track every
moment of his life even when he is inside a building and those who are
targeting him with the help of this radiation can also increase or decrease
the intensity of the radiation with ease and increase the intensity of
radiation will give him severe headache. In this regard, the appellant has
not attached or produced any evidences in support of these statements and
does not even know who is targeting him. The statements of the appellant
are in nature of disclosing the potential of a (unknown) technology, are
found hypothetical and without any evidence. The appellant has stated that
Havana Technology was first used by Cuba on USA diplomats which
became serious issue in 2016 by making more than 200 diplomats family as
victim of this and whereas he has also attached The Harvard Gazette as
Annexure C in the typed set of papers in the present writ petition as
evidence. In this regard, it is submitted that the said Gazette itself, inter-alia
mentions that intelligence agencies have been unable to determine what's
behind the incident. Further police in Vienna are investigating the incidents,
that the cause of illness has not been identified and that a 2018 FBI report
on the Havana embassy victims declared their conditions psychologically
driven most likely due to( Uploaded
https://www.mhc.tn.gov.in/judis stress.on: The above
21/03/2025 statement
04:30:40 pm ) of the petitioner
pertains to possible incidents beyond the territorial jurisdiction of India,
which are outside the purview of this Department.”
6. The learned Single Judge also considered these factors and formed
an opinion that the appellant has not established any cause for considering
the relief as sought for. This Court has concurred the view taken by the writ
Court and consequently the writ appeal stands dismissed. There shall be no
order as to costs.
(S.M.S., J.) (K.R.S., J.)
19.03.2025
ssi
Index: Yes/No
Speaking Order: Yes/No
Neutral Citation Case : Yes/No
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To:
1.Union of India through Secretary,
Prime Minister Secretariat,
South Block, Secretariat Building,
Raisina Hill, New Delhi, India
2.Union of India through Secretary,
Ministry of Defence,
IHQ of MoD (Army), South Block,
New Delhi – 110001.
3.Union of India through Secretary,
Ministry of Telecommunication and IT,
Sanchar Bhavan, 20 Ashoka Road,
New Delhi – 110001.
4.Union of India through Secretary,
Department of Space and ISRO HQ
Antariksh Bhavan,
New BEL Road,
Bangalore 560 231.
5.State of Delhi through Secretary,
In respect of DCP,
DCP Office Complex, P.S.Parliament Street,
New Delhi District
New Delhi – 110001.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/03/2025 04:30:40 pm )
S. M. SUBRAMANIAM., J.
AND
K. RAJASEKAR., J.
ssi
19.03.2025
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