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Judgment
Though a letter was circulated on behalf of the Respondent No.3 seeking three weeks time to seek instructions, yet we have thought it apt to take up the matter regard being had to the directions issued in the previous order. The respondent No.3 may file the additional affidavit within a period of three weeks and that shall be adverted to on the next date of hearing.
At this juncture, on a query being made, whether the Central Government has any device to see that the Respondent Nos.3 to 5 or such entities can be controlled not to show anything on their website which would violate the Indian Law, Mr. Ranjit Kumar, learned Solicitor General, being instructed by Dr. Gulshan Rai, Director General, Ministry of Information and Technology, submitted that there are certain areas which can be controlled and there are certain areas which may not be possible to control by the Central Government. We would like the competent authority to file a comprehensive affidavit which can be of assistance to this Court. Needless to say, the affidavit that shall be filed by the competent authority should be in consonance with the provisions contained in the Information Technology Act, 2000. The affidavit shall be filed within three weeks from today.
Let the matter be listed on 28.01.2015.