Mr. Xxx vs The Registrar General on 4 July, 2019

[Cites 2, Cited by 0]

Karnataka High Court

Mr. Xxx vs The Registrar General on 4 July, 2019

Bench: Alok Aradhe

                              1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4th DAY OF JULY 2019

                           BEFORE
         THE HON'BLE MR. JUSTICE ALOK ARADHE

       WRIT PETITION NO.20443 OF 2019 (GM-RES)

BETWEEN:
Mr. XXX
                                            ... PETITIONER
(By Mr. PRABHUGOUDA B TUMBIGI, ADV.)

AND:
1.      THE REGISTRAR GENERAL
        HIGH COURT OF KARNATAKA
        BENGALURU - 560 001.

2.      M/S GOOGLE INDIA PVT LTD
        NO.3 R M Z INFINITY-TOWER E
        OLD MADRAS ROAD
        3RD 4TH & 5TH FLOORS
        BENGALURU - 560 016.
                                            RESPONDENTS
(By SMT. PRATHIMA HONNAPURA, AGA FOR R1,
 NOTICE TO R2 - SERVED AND UNREPRESENTED)
                          ---

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
R-1 TO DELINK (REMOVAL OF META-TAG) THE DETAILS OF THE
PETITIONER IN RESPECT OF CRL.P.NO.5620/2017 FROM THE
SEARCH ENGINES OF GOOGLE AND OTHER SEARCH ENGINES BY
CONSIDERING    THE    REPRESENTATION    PRODUCED    VIDE
ANNEXURES-K MADE BY THE PETITIONER; AND ETC.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-
                                 2



                           ORDER

Mr.Prabhugouda B. Tumbigi, learned counsel for the petitioner.

Smt.Prathima Honnapura, learned Additional Government Advocate for the respondent No.1.

2. The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

3. In this petition, the petitioner has prayed for the following reliefs:

a) issue writ of mandamus thereby directing the 1st respondent to delink (removal of Meta- Tag) the details of the petitioner in respect of Crl.P.No.5620/2017 from the search engines of Google and other search engines by considering the representations produced vide Annexure-K made by the petitioner, in the interest of justice and

b) issue writ of mandamus thereby directing the 2nd respondent to remove the petitioner's personal details in respect of 3 Crl.P.No.5620/2017 from their website by considering the representations produced vide Annexure-D, F and H.

4. When the matter was taken up today, learned counsel for the petitioner, while placing reliance on the order passed by this Court dated 23.01.2017 in W.P.No.62038/2016, submitted that the Registrar General of this Court be directed to ensure that the name of the petitioner is masked from the website of this Court in respect of Crl.P.No.5620/2017.

5. On the other hand, learned Additional Government Advocate submits that in view of the orders passed by this Court on the previous occasion and with a view to maintain parity, suitable action shall be taken in accordance with law.

6. In view of the aforesaid submissions and for the reasons assigned in the order dated 23.01.2017 passed in W.P.No.62038/2017, the petition is disposed of with a 4 direction to the Registrar General of this Court to mask the name of the petitioner from the records of Crl.P.No.5620/2017 as well as this writ petition.

Sd/-

JUDGE RV

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