The Madras High Court had observed that Court is not there to impose sanctions or guidelines to regulate the social media platforms. There are other executive agencies and legislature to do so.
“It will be open to the petitioner to propagate the kind of philosophy that the petitioner seeks to espouse and the rights of choice that are constitutionally guaranteed will not stand in the way. The petitioner may approach the appropriate legislature or executive to effectuate the petitioner's ideas; the Courts cannot impose the conditions as the petitioner desires.”
The above observations were made by a division bench of Madras High Court comprising of Chief Justice Sanjib Banerjee and Justice R. Hemalatha while dealing with the petition filed by the petitioner named S.Umamaheswaran. The petitioner sought invocation of the extraordinary jurisdiction of High Court under Article 226 of the Constitution of India to play the role of a conservative censor board to monitor and control the content of what is broadcast over the social media.
The Bench dismissed the petition by giving the petitioner- the liberty to approach the appropriate authority in accordance with law.
Case Details
Case: W.P.(MD)No.1306 of 2021
Petitioner: S.Umamaheswaran
Respondent: Union of India & Ors
Quorum: Chief Justice Sanjib Banerjee and Justice R. Hemalatha
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