Kerala High Court
Google Llc vs State Of Kerala on 11 April, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.15238/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
WP(C) NO. 15238 OF 2024(D)
PETITIONER:
GOOGLE LLC 1600, AMPHITHEATRE PARKWAY, MOUNTAIN VIEW, CA, 94043,
USA. REPRESENTED BY ITS CONSTITUTED ATTORNEY AND POWER OF ATTORNEY
HOLDER, MS. PREETIKA KASHYAP, PIN - 94043
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
ELECTRONICS AND INFORMATION TECHNOLOGY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2. FR. JOBY K. ANTONY, VIA NARNI 29, 00181, ITALY, ALSO AT MARYMATHA
PROVINCIAL HOUSE, ANGAMALY, KERALA, INDIA, PIN - 683573
3. MICHAEL PRABHU, METAMORPHOSE, #12, DAWN APARTMENTS, 22, LEITH
CASTLE SOUTH STREET, CHENNAI, TAMIL NADU, INDIA, PIN - 600028
4. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF
ELECTRONICS AND INFORMATION TECHNOLOGY, DEPARTMENT OF ELECTRONICS
NIKETAN, 6, CGO COMPLEX, LODHI ROAD, NEW DELHI, PIN - 110003
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the effect and operations Exhibit P1 Impugned Order dated
April 5, 2023 and Exhibit P2 Impugned Order dated August 9, 2023 passed by
Respondent No.1, pending disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, KURYAN THOMAS, JOSON MANAVALAN,
RAJA KANNAN, PAULOSE C. ABRAHAM & JAI MOHAN, Advocates for the petitioner,
GOVERNMENT PLEADER for respondent 1 and of CENTRAL GOVERNMENT COUNSEL for
respondent 4, the court passed the following:
ORDER
Admit. Government Pleader takes notice for the 1st respondent. Central Government Counsel takes notice for the 4th respondent.
Issue notice by speed post returnable in two weeks to respondents 2 and 3. There will be an interim order as prayed for, for 3 months.
Post in the 1st week of June 2024.
Sd/- T.R.RAVI, JUDGE 11-04-2024 /True Copy/ Assistant Registrar WP(C) No.15238/2024 2/2 APPENDIX OF WP(C) 15238/2024 Exhibit P1 TRUE COPY OF THE ORDER DATED APRIL 5, 2023 BEARING NO.
GO (RT.) NO. 81/2023/ITD ISSUED BY THE SECRETARY, DEPARTMENT OF ELECTRONICS & INFORMATION TECHNOLOGY, GOVT. OF KERALA, IN HIS CAPACITY AS THE ADJUDICATING OFFICER UNDER THE INFORMATION TECHNOLOGY ACT, 2000. Exhibit P2 TRUE COPY OF THE ORDER DATED AUGUST 9, 2023 BEARING NO.
IT-B2/68/2019-ITD ISSUED BY THE ADDITIONAL SECRETARY, DEPARTMENT OF ELECTRONICS & INFORMATION TECHNOLOGY, GOVT. OF KERALA UNDER THE INFORMATION TECHNOLOGY ACT, 2000.