SHEENAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners seek the following reliefs:

(2.) Heard learned counsel for the petitioners, respondent No.4 and learned AGA for respondent Nos.1 and 2 and perused the material on record.

(3.) The limited grievance of the present petitioners is that, despite the representation at Annexure-A submitted by petitioners pursuant to the directions issued by this Court in W.P.No.19382/2023, the respondent Nos.1 and 2 are not taking any steps to take down/remove the defamatory, illegal content, illegal AI generated, morphed, manipulated, fabricated images, videos and content depicting Dr. D. Veerendra Heggade, his family members, etc., on all social media, URLs, press / media, social media platforms, etc., including the respondent Nos.3 to 6 and as such, petitioners are before this Court by way of the present petition.