Smt Suma S Kandkur vs The Registrar General on 15 June, 2017

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Karnataka High Court

Smt Suma S Kandkur vs The Registrar General on 15 June, 2017

Bench: A.S. Bopanna

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JUNE, 2017

                       BEFORE

       THE HON'BLE MR. JUSTICE A.S. BOPANNA

       WRIT PETITION NO.24707/2017 (GM-RES)

BETWEEN:

SMT. SUMA S KANDKUR
AGED ABOUT 38 YEARS
DAUGHTER OF
MR. SUBHACHANDRA KANDKUR
RESIDING AT NO.19
2ND A MAIN ROAD
SECTOR - A, YELAHANKA NEW TOWN
BENGALURU - 560 064                   ...PETITIONER

(BY SRI. NIDHISHREE B.V., ADV.)

AND:

THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BENGALURU - 560 001                 ...RESPONDENT

(BY SRI.KIRAN KUMAR T.L, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT RESPONDENT TO REMOVE/MASK/OTHERWISE
CONCEAL THE NAME OF THE PETITIONER IN THE DIGITAL
RECORDS MAINTAINED BY THE HON'BLE HIGH COURT OF
KARNATAKA IN THE ORDER DATED 30.07.2007 PASSED BY
THIS   HON'BLE   COURT IN      THE  CIVIL PETITION
NO.185/2007 IN THE CAUSE TITLE OR BODY OF THE
ORDER, TO THE EXTENT OF THE SAME NOT BEING
VISIBLE IN THE SEARCH ENGINE GOOGLE OR ANY OTHER
SEARCH ENGINES, AVAILABLE ON THE INTERNET.
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    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

                                    ORDER

Learned Government Advocate to accept notice for respondent and file memo of appearance in four weeks.

2. The petitioner is before this Court seeking issue of mandamus to direct the respondent to remove/mask/otherwise conceal the name of the petitioner in the digital records maintained by the High Court in the order dated 30.07.2007 passed in C.P.No.185/2007 and the other digital records maintained relating to the case of the petitioner.

3. The petitioner had filed a petition in C.P.No.185/2007 which was disposed of by the order dated 30.07.2007. In that view, the digitization of the records has resulted in the name of the petitioner being available in the website of the High Court through search engines. Since, the same has caused certain embarrassment and hardship to the petitioner, the 3 petitioner is before this Court seeking that her name be removed/masked from the digital records.

4. Along with the petition, an earlier order dated 23.01.2017 passed in W.P.No.62038/2016 by this Court in respect of another petitioner is filed. A perusal of the order would indicate that this Court had considered such request and the relief had been granted. In that view, in the instant case also, the Registry of this Court is directed to mask/delete the name of the petitioner from the digital records relating to C.P.No.185/2007 as also the order relating to this case and the other records, if any wherein the name of the petitioner would appear. The same shall be complied forthwith on a copy of this order being furnished to the Registry.

The petition is accordingly disposed of.

Sd/-

JUDGE ST

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