{Name Redacted} vs The Registrar General on 4 January, 2018

[Cites 2, Cited by 0]

Karnataka High Court

{Name Redacted} vs The Registrar General on 4 January, 2018

Bench: A S Bopanna

                              1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 4TH DAY OF JANUARY , 2018

                       BEFORE

       THE HON'BLE MR. JUSTICE A S BOPANNA

   WRIT PETITION Nos.36554-36555/2017 (GM-RES)
BETWEEN:

{Name Redacted}
S/O V.KANDAGANG
OCC: SERVICE
ADD NO.1/550, TPN GARDEN
K.CHETTIPALYAM,
DHARMAPURAM ROAD,
TIRUPUR-641608
TAMIL NADU.
                                    ... PETITIONER
(BY SRI VENKATESH P DALWAI, ADV.)

AND:

  1. THE REGISTRAR GENERAL
     HIGH COURT OF KARNATAKA
     BANGALORE-01.

  2. STATE OF KARNATAKA
     W AND M SQUAD, CCB
     REP. BY THE POLICE INSPECTOR
     N T PET, BENGALURU-2
                                    ... RESPONDENTS
(BY SRI K P YOGANNA, HCGP.)

     THESE PETITIONS ARE FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO DIRECT
R-1 & 2 TO IMPLEMENT THE REQUEST MADE IN
REPRESENTATION DATED 30.03.2017 PRODUCED AT ANNEX-C
AND DIRECT R-1 & 2 TO MORPH THE NAMES AND ADDRESS
THE PETITIONER AND HIS DAUGHTER IN ANY SEARCH
ENGINE IN INTERNET RELATING TO CRI PET NO.1599/2015
AND W.P.NO.62038/2016 AND INCLUDING THE PRESENT
PROCEEDINGS.
                             2

     THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                      ORDER

The petitioner is before this Court seeking that a mandamus be issued to respondents No.1 and 2 to implement the request of the petitioner made in the representation and to morph the names and addresses of the petitioner and his daughter in any Search Engine, relating to Crl.P.No.1599/2015 and W.P.No.62038/2016.

2. The daughter of the petitioner had certain matrimonial issues which was the subject matter in Crl.P.No.1599/2015. This Court has admittedly concluded the said proceedings through the order dated 15.06.2015. In that process, since the details relating to the petitioner and his daughters appear in the electronic records of this Court, the petitioner had filed W.P.No.62038/2016 which was disposed of by the order dated 23.01.2017 seeking that their names be morphed so 3 that the names would not be available in the public domain. This Court though had ordered so, since subsequently the name is found in the matter relating to W.P.No.62038/2016, the petitioner is seeking morphing of the names of the petitioner and his daughters in the electronic documents maintained by this Court. In addition, the petitioner is also seeking that such direction be issued to other search engines wherein the names of the petitioner and his daughter is likely to appear.

3. Insofar as the electronic records maintained by this Court, the same being within the control of respondent No.1 such morphing is possible and accordingly a direction is issued to respondent No.1 to take note of the aspects put forth in this petition and morph the name of the petitioner and his daughters in the electronic records maintained by this Court relating to Crl.P.No.1599/2015, W.P.No.62038/2016 and also the name as appearing in this petition. Insofar as the 4 direction sought to respondent No.2 since the representation is stated to be made by the petitioner, respondent No.2 may take note of the same and verify the feasibility of any action that could be taken in that regard.

In terms of the above directions, these petitions stand disposed of.

Sd/-

JUDGE akc/bms

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