CAMPAIGN AGAINST HATE SPEECH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though there are office objections along with office note, since the writ petition is filed through e-mail, keeping open the office objections, we have heard the learned Counsel for petitioners.

(2.) This writ petition is stated to be filed in a public interest. The first petitioner is an unregistered organization called 'Campaign against Hate Speech', (CAHS) which is stated to be a group with highly accomplished academics, lawyers and concerned citizens from different professional backgrounds who work to combat hate speech emanating from sections of media, public personalities and on social media; the second petitioner is stated to be a social anthropologist, a former Professor at the National Institute of Advanced Studies, Bengaluru while the third petitioner is stated to be an accomplished researcher based in Bengaluru who is engaged in the work and analysis of issues pertaining to human rights and social justice.

(3.) The petitioners have filed this writ petition styling it as a public interest petition and seeking the following prayers and interim prayer: