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Judgment
The complaint of the petitioner is over the inaction of the adjudicating authority as against the malicious publications circulated in social media. It is stated that despite various representations before the respondents 1 to 4 as well as the Commissioner of Police, effective action is not taken and the circulation of the publications seriously affect the petitioner which is engaged in the business of real estate, construction of flats, development and sale of land, villas, plots etc.
The learned Government Pleader points out that appropriate authority whom the petitioner should have approached is the Secretary to Government, Department of Electronics and Information Technology.
The petitioner has submitted Ext.P7 representation before the Secretary to Government, Department of Information Technology describing him as adjudicator appointed under Section 46 of the Information Technology Act, 2000.
Therefore, the 3rd respondent shall forward the representation, Ext.P7 to the adjudicating authority which is the Secretary to Government, Department of Electronics and Information Technology, who shall take action on it in accordance with law within a period of six weeks from the date of receipt of a copy of the judgment.
The Writ Petition is accordingly disposed of.