- (1.) Heard Sri Raghvendra Singh, learned Advocate General assisted by Sri Neeraj Tripathi, learned Additional Advocate General, Sri Shashank Shekhar Singh, Additional Chief Standing Counsel and Smt. Archana Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) Privacy is a fundamental human right recognized in the United Nations Declaration of Human Rights, the international convenant on civil and political rights and many other international and regional treaties. The privacy underpins human dignity and key values of a democracy. Nearly every country in the world recognizes a right of privacy explicitly in their constitution. In our country, where privacy is not explicitly recognized as fundamental right in the constitution, the Courts have found such right protected as an intrinsic part of life and personal liberty under Article 21 of the Constitution of India. This fundamental right provides lungs to the edifice of our entire constitutional system. A slightest injury to it is impermissible as that may be fatal for our values designed and depicted in the preamble of the constitution.
(3.) In this public interest writ proceedings, undertaken by the Court at its own, the simple question is the legitimacy of the display of photographs, name and address of certain persons by the district administration and police administration of the city of Lucknow through banners. The banners came up at a major road side with personal details of more than 50 persons those accused of vandalism during protest in the month of December, 2019. The poster is seeking compensation from the accused persons and further to confiscate their property, if they failed to pay compensation.;