QAMAR HASNAIN Vs. SYED WASEEM RIZVI

JUDGEMENT

(1.) Aggrieved with an online self-publication titled "Muhammad"?, purportedly authored by Defendant No.1, Plaintiff has approached this Court seeking orders restraining Defendant No. 1 from making derogatory, demeaning and incendiary statements against the religion of Islam, the Holy Qur'an and Prophet Mohammed and other revered personages. The suit contains following prayers:

(2.) Plaintiff states that he is a responsible and concerned citizen of India, a religious scholar, and a concerned follower of Islam. He avers that he represents the interests and concerns of the Shia community at large and is on a personal mission to create inter-religious dialogue and promote communal harmony.

(3.) Defendant No. 1 is purportedly the author of the impugned book. Defendant No. 2 is Facebook India Online Services Private Limited, Defendant No. 3 is WhatsApp Application Services Private Limited, Defendant No. 4 is Google India Private Limited and Defendant No. 5 is Twitter Communications India Private Limited. The relief qua Defendants No. 2 to 5, as sought in prayer (e), are only consequential reliefs founded on prayer (a).