Karnataka High Court
Tresa Betty Alex vs The Registrar General on 2 February, 2024
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NC: 2024:KHC:4558
WP No. 15154 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 15154 OF 2020 (GM-RES)
BETWEEN:
TRESA BETTY ALEX
ALSO KNOWN AS THERESA BETTY ALEX
AGED 62 YEARS
DAUGHTER OF C.K. JOHN AND
WIFE OF ALEXANDER ANTHONY DOSS
ALSO KNOWN AS ANTHONY DOSS AROCKIANATHAN
ALEXANDER
PRESENTLY RESIDING AT
NO.14, JANAKIRAM LAYOUT
1ST CROSS,
(NEAR HOLLOW BLOCK FACTORY)
GEDDALAHALLI
BANGALORE-560043
...PETITIONER
Digitally signed
(BY SRI. REGO L P E., ADVOCATE)
by SUNITHA
GANGARAJU AND:
Location: High
Court of
Karnataka THE REGISTRAR GENERAL
HIGH COURT OF KARNATAKA
BENGALURU-560001
...RESPONDENT
(BY SRI. S.R. KHAMROZ KHAN, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO-ISSUE
DIRECTION TO THE RESPONDENT TO REMOVE / MASK /
OTHERWISE CONCEAL THE NAME OF THE PETITIONER IN THE
DIGITAL RECORDS MAINTAINED BY THE HON'BLE HIGH COURT
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NC: 2024:KHC:4558
WP No. 15154 of 2020
OF KARNATAKA IN RESPECT OF THE ORDER DATED 27.11.2015
PASSED IN MFA NO.10910/2013 BEFORE THE HON'BLE HIGH
COURT OF KARNATAKA, BANGALORE IN THE CAUSE TITLE OR
BODY OF THE ORDER, TO THE EXTENT OF THE SAME NOT
BEING VISIBLE IN THE SEARCH ENGINE OF THE GOOGLE OR
OTHER SEARCH ENGINES AVAILABLE ON THE INTERNET AS
PER ANNEXURE-E AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The petitioner filed this writ petition seeking for mandamus directing the respondent to mask the name of the petitioner in the digital records in respect of the order dated 27.11.2015 passed in MFA No.10910/2013 vide Annexure-E.
2. Learned counsel for the petitioner has placed reliance on the order passed by the Co-ordinate bench of this Court in W.P.No.20443 of 2019 disposed of on 04.07.2019 and submits that the Registrar General of this Court directed to ensure the name of the petitioner is masked in MFA No.10910/2013 disposed of on 27.11.2015.
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NC: 2024:KHC:4558 WP No. 15154 of 2020
3. On the other hand, learned Additional Government Advocate submits that in view of the order passed by this Court and with a view to maintain the parity, suitable action shall be taken in accordance with law.
4. In the aforesaid reasons assigned in the order dated 04.07.2019 in W.P.No.20443/2019, the petition is disposed of with a direction to the Registrar General of this Court to mask the name of the petitioner from the records of MFA No.10910/2013 disposed of on 27.11.2015 as well as this writ petition.
Sd/-
JUDGE SKS