TELEGRAM FZ LLC. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed under Articles 226 and 227 of the Constitution of India, 1950 for quashing and setting aside of the interim order dtd. 16/6/2026 ( "Impugned Order ") passed by Respondent No. 1, Union of India, through Ministry of Electronics and Information Technology ( "MeitY ").

(2.) MeitY passed the Impugned Order under Sec. 69A of the Information of Technology Act, 2000 ( "IT Act ") on the request made by Respondent No. 2, Ministry of Home Affairs ( "MHA ") and Respondent No.

(3.) , National Testing Agency ( "NTA "). 3. After filing of the present Writ Petition, Respondent No. 1 has passed the final order dtd. 18/6/2026 ( "Final Order ") confirming the directions contained in the Impugned Order (collectively "Orders ").