ABDUL MANSOOR MURTUZA SAYED Vs. STATE OF KARNTAKA

JUDGEMENT

(1.) This public interest litigation has been filed wherein the prayer column reads as under: "Wherefore in view of the above facts and circumstances it is humorder of restraining the Respondents Nos. 3 to 73 from videographing and photohraphing of children and teachers near to their schools while they were removing their hijabs and burqa still the disposal of the main petition, in the interest of justice and equity."

(2.) Petitioners claim to be social workers, associated with an NGO registered under the provisions of the Karnataka Societies Registration Act, 1960. However, no material particulars of the said Association have been furnished. Neither Memorandum of Association nor the byelaws of the Association have been placed on record to ascertain the averred credentials. They are not even cursorily referred to in the petition. The respondent Nos.1 & 2 happen to be the State of Karnataka. The other respondents i.e., 3 to 73 happen to be the news agencies and online media instrumentalities.

(3.) The petition is accompanied by media reports as well as a CD allegedly containing visuals of school students being put to hardship because of they being videographed and said videos being circulated for public consumption. The CD is accompanied by a certification u/s 65-B of the Indian Evidence Act, 1872.