Kerala High Court
Xxxxxx vs Union Of India on 29 May, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.9247/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
WP(C) NO. 9247 OF 2024(R)
PETITIONER:
XXXXXXXXX
RESPONDENTS:
1. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF
ELECTRONICS AND INFORMATION TECHNOLOGY (GOVERNMENT OF INDIA),
ELECTRONICS NIKETAN, 6, CGO COMPLEX, LODHI ROAD, NEW DELHI, PIN -
110 003.
2. STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF
ELECTRONICS AND INFORMATION TECHNOLOGY, ROOM NO. 264, 2ND FLOOR,
SOUTH BLOCK, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695
001.
3. THE REGISTRAR GENERAL, HIGH COURT OF KERALA, ERNAKULAM, PIN - 682
031.
4. GOOGLE INDIA PVT LTD, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
NO 3, RMZ INFINITY - TOWER E, OLD MADRAS ROAD 4TH AND 5TH FLOORS,
BANGALURU, KARNATAKA, PIN - 560 016.
5. GOOGLE LLC (A LIMITED LIABILITY CO.), REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER, GOOGLE HQ,1600, AMPHIETHEATRE PARKWAY, MOUNTAIN
VIEW, CA 94043, USA, PIN - 94043.
6. INDIAN KANOON, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, POST
BOX NO.3804, BANGALURU, KARNATAKA, PIN - 500 038.
7. CASEMINE, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, 2102-2103
EXPRESS TRADE TOWER 2, SECTOR 132, NOIDA, UTTAR PRADESH, PIN - 201
301.
8. COURTKUTCHEHRY, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, SF
204, THE PEACH TREE COMPLEX BLOCK C, SUSHANT LOK 1, SECTOR 43,
GURUGRAM, HARYANA, PIN - 122 002.
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 direct the respondents 1 and 3 to issue a necessary
instructions to respondents No.4 to 8, to mask or remove the name and
the personal details in Exhibits P1 to P4 published in google search
engine platforms, public domain and their websites pending disposal of
the above case.
P.T.O.
WP(C) No.9247/2024 2/2
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C), this Court's order
dated 14.03.2024 and upon hearing the arguments of SMT.SREELAKSHMI P.S,
Advocate for the petitioner, DEPUTY SOLICITOR GENERAL OF INDIA for R1,
SRI.ANISON M R, STANDING COUNSEL for R3 and of GOVERNMENT PLEADER, the
court passed the following:
ORDER
The petitioner shall take out notice on respondent 4 to 8 through e- mail, Post on 10.06.2024.
Sd/- T.R.RAVI JUDGE 29-05-2024 /True Copy/ Deputy Registrar