GAYATRI DAS CHOUDHURY Vs. REGISTRAR ADMINISTRATION

JUDGEMENT

(1.) Heard Smt Siji Malayil, counsel for the petitioner, Smt.Vidhyulatha, counsel for respondents No.1 and 2 and Smt.Rashmi Patel, HCGP for respondent No.3.

(2.) The present writ petition is filed seeking for the following reliefs :

(3.) It is the case of the petitioner that privacy is required to be mentioned to ensure confidentiality of the legal proceedings initiated by her. A request was made vide letter dtd. 30/7/2022, (Annexure- C to the writ petition) to respondent No.1 for removal of the name and details from the digital records of this Court. Since the same has not been done, the present writ petition is filed.