S. UMAMAHESWARAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner seeks the High Court in exercise of the extraordinary jurisdiction under Art. 226 of the Constitution of India to play the role of a conservative censor board to monitor and control the content of what is broadcast over the social media.

(2.) It is open to the petitioner to live in the stone age or to protect his family or his children from the advances of technology. Though specific complaints may be entertained, Courts are not there to impose sanctions or guidelines on how the media or even social media operates and it is for the other agencies to do so, based on the policy decision taken by the legislature of the day or the executive arm.

(3.) It will be open to the petitioner to propagate the kind of philosophy that the petitioner seeks to espouse and the rights of choice that are constitutionally guaranteed will not stand in the way. The petitioner may approach the appropriate legislature or executive to effectuate the petitioner's ideas; the Courts cannot impose the conditions as the petitioner desires.