SUO MOTU Vs. GUJARAT NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Kamal B Trivedi, learned senior advocate assisted by Ms. Dharmistha Raval, learned counsel for the respondent University and perused the record.

(2.) The instant petition in the nature of Public Interest Litigation has been registered on the suo motu cognizance taken by this Court vide order dtd. 25/9/2023 on a daily newspaper (Ahmedabad Mirror) report published on 22/9/2023 of an incident relating to two students of Gujarat National Law University (GNLU).

(3.) In the order dtd. 11/10/2023, having noted the stand of the University on an affidavit filed by the In-charge Registrar, it was recorded that an overt anxious effort was made by the In-charge Registrar to dilute the whole matter by making inquiries in a summary way on his own and then stating that there does not appear to be any substance in the anonymous post posted in Instagram, which was quoted in the newspaper, viz. 'Ahmedabad Mirror' dtd. 22/9/2023.