M.M. KASHYAP Vs. CHIEF MINISTER OF DELHI

JUDGEMENT

(1.) This hearing has been held by way of a video-conference.

(2.) The Petitioners have filed the present petition seeking prohibition on the social media coverage of the event held in Delhi's Nizamuddin area by the Tablighi Jamaat. According to the Petitioners, the coverage on social media including the Respondent No.1's Twitter handle has a communal colour. The allegation is that the coverage in social media having been communalized, members of the community are being socially ostracized.

(3.) Ld. ASG appearing for the UOI, submits that a similar matter is already pending before the Supreme Court and the scope of that petition covers the prayers sought for in this petition. The maintainability of the present petition is also challenged.