Regin Vinny vs Union Of India
2023 Latest Caselaw 8314 Ker

WP(C) No.5515/2023                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Tuesday, the 1st day of August 2023 / 10th Sravana, 1945
                               WP(C) NO. 5515 OF 2023(R)
      PETITIONER:

               REGIN VINNY, HOUSE NO.43, MAMPILLY LANE, EROOR (S) P.O.,

               THRIPUNITHURA, 682 306, REPRESENTED BY HIS POWER OF

               ATTORNEY HOLDER, MR.K.M VINNY, HOUSE NO.43, MAMPILLY LANE,

               EROOR(S) P.O., THRIPUNITHURA - 682 306.

      RESPONDENTS:

         1. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF LAW AND
            JUSTICE, 4TH FLOOR, A-WING BHAVAN, NEW DELHI - 110 001.
         2. MINISTRY OF TELECOMMUNICATION, REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF TELECOMMUNICATION, SANCHAR BHAVAN 20, ASHOKA ROAD,
            NEW DELHI - 110 001.
         3. HIGH COURT OF KERALA, REPRESENTED BY THE REGISTRAR GENERAL,
            MARINE DRIVE, PIN - 682 031.
         4. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM, KERALA- 695 001.
         5. INDIAN KANOON, REPRESENTED BY ITS PROPRIETOR SUSHANT SINHA, 1ST
            FLOOR, 9TH CROSS ROAD, 10TH MAIN, INDIRA NAGAR, BENGALURU,
            KARNATAKA - 560 038.
         6. GOOGLE INDIA PVT. LTD., REPRESENTED BY ITS CEO, NO.3, RMZ
            INFINITY TOWER E, OLD MADRAS ROAD, 4TH AND 5TH FLOOR, BANGALORE,
            KARNATAKA- 560 016.
         7. GOOGLE LLC (A LIMITED LIABILITY COMPANY), REPRESENTED BY ITS
            MANAGING DIRECTOR, 1600, AMPHITHEATRE PARKWAY, MOUNTAIN VIEW, CA
            94043, USA.


           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 to redact the name and personal
      details of the petitioner from Exhibit P3 judgment forthwith, and stop
      links from appearing in its search results upon any search made using
      his name, till the final disposal of this writ petition and may be
      pleased to pass orders accordingly.

                                                             P.T.O.
 WP(C) No.5515/2023                          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 20/02/2023 and upon hearing the arguments of M/S S.SANTOSH KUMAR &
      DEEPAK THOMAS, Advocates for the petitioners, SRI.S.MANU, Advocate for
      R1, SRI.K.V.SREE VINAYAKAN, CENTRAL GOVERNMENT COUNSEL for R1 & R2,
      SRI.SUNIL JACOB JOSE, Advocate for R3, SENIOR GOVERNMENT PLEADER for R4
      and of M/S. RIJI RAJENDRAN, MITHA SUDHINDRAN, BHARADWAJARAMASUBRAMANIAM
      R., R.S.DIWAAGAR, BHAIRAVI S.N & SOURADH C. VALSON, Advocates for R7,
       the court passed the following:

                                       ORDER

The counsel appearing for the 7th respondent seeks time to file

counter affidavit. Counter affidavit, if any shall be placed on record within two weeks.

Sd/- P.V.KUNHIKRISHNAN JUDGE

01-08-2023 /True Copy/ Assistant Registrar