REGENT COMPUTRONICS PVT. LTD.

X Corp. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JUDGEMENT

(1.) Petitioner, claiming to be an Intermediary under the Information Technology Act, 2000 (hereafter 'Act'), is knocking at the doors of Writ Court complaining against certain Blocking Orders issued by the respondents, whereby it is directed to bar access of certain information to the public, by effecting suspension of some accounts on Twitter i.e., www.twitter.com. In the alternative, petitioner seeks a direction at the hands of this court 'to modify the Blocking Orders to the extent of Table A of Annexure S to revoke the account level directions and instead identify specific tweets which are violative of Sec. 69A of the IT Act with reasons.' The respondents vide letter dtd. 27/6/2022 have warned the petitioner of serious consequences such as withdrawal of protection availing under Sec. 79(1) of the Act and initiation of criminal proceedings as well if these orders are not complied with.

(2.) In the above circumstances, this Petition being devoid of merits, is liable to be dismissed with exemplary costs, and accordingly, it is. Petitioner is levied with an exemplary cost of Rs.50,00,000.00 (Rupees Fifty Lakh) only, payable to the Karnataka State Legal Services Authority, Bengaluru, within 45 days, and delay if brooked attracts an additional levy of Rs.5,000.00 (Rupees Fife Thousand) only, per day.

(3.) This Court places on record its deep appreciation for the able assistance rendered by a Chamber Intern, Mr. Chanakya Subbaramaiah.

Click here to view full judgment.

X CORP. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address