VYSAKH Vs. UNION OF INDIA

JUDGEMENT

(1.) These cases present a question of seminal importance in judicial information policy followed by the Courts in India. They have been placed before us on a reference order of the learned Single Judge, Justice Anil K. Narendran in W.P. (C).No.6687/2017, dtd. 15/3/2021, to determine the questions involved, finally, by an authoritative pronouncement. In the detailed reference order running up to more than 80 pages, the learned single Judge referred the point of law to be answered by us, thus:

(2.) After the reference, some more cases not related to family matters, have also been placed before us for consideration. The points involved in these cases are related to the publication of Court judgments, other than judgments in which anonymity is protected under the law and allowing free access to such information.

(3.) The brief facts of each case are set out hereunder: