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A division bench comprising of Chief Justice Thottahil B. Radhakrishnan and Justice Arijit Banerjee instructed the government and all its departments to withdraw from all governmental forums and facebook sites any such post that incites tension regarding Anti Citizenship (Amendment) Act, 2019 nad the NRC. The Court further enquired the railways to place an estimate regarding the details of the damages incurred and the loss of railway property. The report was also to include the steps to be taken to recover the damages.
Upon perusal, the Court decided that it would not comment on the ability of a state government to actually spread such radical thoughts regarding a policy issued by the central government at the expense of the state machinery. “We leave open the legal issue as to whether the State or the Government could issue such publications at State expense or using the government machinery for consideration in due course.
Recording the submission, we hereby direct that the said publication be removed from all Government portals and facebook sites of government institutions and departments for the time being.”
The Court also paid due attention to the acceptance of the State Counsel where he accepted that all restrictions on internet services had been lifted, reducing the conditions to normalcy. The counsel also promised that all due publications against the NRC and CAA shall be removed from all government portals.
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