STATE OF ASSAM Vs. BANASHREE GOGOI.

JUDGEMENT

(1.) Heard Mr. D. Saikia, learned Senior Counsel representing the review petitioners, who are respondent nos.4, 5, 6, 7 and 8 in PIL No.78/2019.

(2.) Review petitioners seek review of our interim order dated 19.12.2019 to the extent that modification be made so as to provide specific timing of the mobile internet service and also allow the State authorities to take steps for restraining such services in the night hours for few days.

(3.) The order dated 19.12.2019, which is under review, was passed after hearing parties on either side. In the operative part we made a direction to the State respondents, particularly the respondent no.5 i.e. the Additional Chief Secretary to the Government of Assam, Home and Political Department, to restore mobile internet services of all mobile service providers in the State of Assam, commencing 5 P.M. of 19.12.2019. We also made an observation that it would be open to the State authority to take steps to curb and stop dissemination of explosive messages, videos on various social media platforms which may have a tendency to incite violence and disruptions affecting public safety on cogent and justifiable grounds and materials.