G. GANESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard learned Senior Counsel(s)/Counsel(s) for the parties, especially the Committee constituted by this Court, headed by Ms. Mukta Gupta, learned Senior Counsel, and Mr. S.D. Sanjay, Convenor/Coordinator.

(2.) At the outset, we have been informed that in terms of the earlier order dtd. 22/5/2026, all the States were required to register an FIR upon receipt of any information regarding any missing person.

(3.) Today, we are shocked to learn that some of the States are under the impression that the expression "person" refers only to children and does not include adults. We find this to be a deliberate and mala fide bogey raised by such States. The language of our earlier order is clear and unambiguous. The expression "person" means every person, irrespective of age or gender. If any State/Union Territory has failed to comply with the order in its true letter and spirit, notice of contempt shall be issued to the concerned Chief Secretary and Director General of Police. They shall remain personally present before this Court and file their respective show-cause affidavits explaining why they should not be proceeded against and punished for their deliberate defiance and non-compliance with the orders of this Court.