KUNAL KAMRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitions contain a substantive challenge to certain recent amendments to the Information Technology Rules. On the last occasion, the learned Additional Solicitor General had made a statement operative until 5/7/2023.

(2.) We propose to take up the Petitions for final disposal from 6/7/2023 onwards. The two fresh Petitions at Sr. No. 902, and Writ Petition (ST) No. 14702 of 2023 (not on board), both recently filed, are to be served in the course of the day today.

(3.) All replies are to be filed and served on or before 20/6/2023. Affidavits in Rejoinder, if any, are to be filed and served on or before 28/7/2023.