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Delhi High Court: Private Media Houses Performing Public Functions are Subject to Writ Jurisdiction - (02 Jul 2026)

MEDIA AND COMMUNICATION

Delhi High Court held that media organisations, though private entities, are amenable to writ jurisdiction under Article 226 as they perform public functions affecting public rights and interests. It observed that it is unrealistic to say the media does not discharge any public function.

Tags : PRIVATE MEDIA HOUSES; PUBLIC FUNCTIONS; WRIT JURISDICTION  

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