AMBADI MADHAV Vs. KARNATAKA INFORMATION COMMISSION

JUDGEMENT

(1.) The present writ petition is filed challenging the order dtd. 3/9/2012 passed by the Karnataka Information Commission in Case No.KaMaaAA 6070 Dooru 2011.

(2.) Brief facts of the case are as follows: Respondent No.3 filed RTI Application dtd. 19/1/2011 and sought for information regarding representations of villagers of Alur, Sakleshpura Taluk, facing Elephants entering into their fields and action taken report, Post Mortem Report of death of two baby Elephants, reasons for death, date and time of death, details of cases registered and steps taken to protect the Elephants, by paying an initial fee of Rs.10.00. The Petitioner who was discharging his duties as Deputy Conservator of Forest at Hassan as Public Information Officer (PIO) received the said application on 22/1/2011 and in turn, informed his subordinates by making necessary endorsement on 31/1/2011 to furnish the copies to the Respondent No.2 as requested by him on an emergent measure. That the gathered information along with enclosures were furnished by the Petitioner to Respondent No.2 on 4/2/2011. Subsequently, the Respondent No.2 was requested to bear the sufficient copying charges and was intimated of the amount to be paid. However, despite the amount not being paid by the Respondent No.2, the entire information was furnished to him by the Petitioner's office on 5/1/2012.

(3.) Respondent No.2 who had made the application under RTI Act for the information, filed an appeal before the Conservator of Forest, Hassan Circle on 17/2/2011 contending that the information sought for has not been furnished. On 27/5/2011, Respondent No.2 filed a second appeal before Respondent No.1 having regard to the delay in furnishing the information.