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Raj HC | In absence of any factual foundation to show whether a particular entity is State or not, writ jurisdiction not maintainable

Rajasthan High Court: Mahendar Kumar Goyal J. dismissed the petition being not maintainable against a private entity. 

The instant petition was filed seeking issuance of an appropriate Writ, to set aside the action of removal of videos of petitioner on his YouTube channel and subsequent termination of his YouTube channel by respondent No.2 and further direct respondent no.2 to restore the YouTube channel of petitioner which was maintained on YouTube portal with the name and style of “Gurudev Siyag Sidh Yoga Free” and allow him to operate the aid channel.

Counsel for petitioner Mr. Ashish Davessar submitted that his YouTube account has been terminated by the respondent 2 without issuing any show cause notice or affording any opportunity of hearing, thus, the writ petition deserves to be allowed.

The Court observed a perusal of the prayer clause reveals that entire relief has been claimed against the respondent 2, a limited liability company. Although, it has been submitted that it is amenable to the writ jurisdiction on account of the State having its deep and pervasive control over its affairs and also for the reason that it discharges the functions of public importance which are closely related to the Government functions; but, the writ petition is bereft of any such averment.

The court further observed that there is not a whisper of averment in the entire writ petition as to the true nature of functions being discharged by the respondent 2 or the same being of public importance. In absence of any factual foundation to substantiate the submission that the respondent No.1 has deep and pervasive control over the affairs of the respondent No.2 or it discharges the public functions which are akin to the Government functions, this Court is not persuaded to accept the submission made by learned counsel for the petitioner.

The Court held, “Therefore, the writ petition is dismissed being not maintainable against a private entity.”[Dharmendar Kumar Sharma v. Union of India, 2022 SCC OnLine Raj 531, decided on 07-03-2022]


Arunima Bose, Editorial Assistant has reported this brief.

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