NATIONAL INVESTIGATION AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner - National Investigation Agency (hereinafter 'NIA') is knocking at the doors of Writ Court grieving against the order dtd. 22/9/2021 (Annexure K) issued by the 2nd Respondent - Unique Identification Authority of India (hereinafter 'UIDAI') whereby, requisition dtd. 26/8/2021 for disclosure of information of Aadhar Card registration in respect of private respondent nos. 3 - 14 has been turned down in light of the bar enacted in sec. 33 of the Aadhar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (hereinafter 2016 Act).

(2.) After service of notice, the answering first respondent having entered appearance through the learned Assistant Solicitor General opposes the petition making submission in justification of the impugned rejection of said requisition. Learned ASG contends that, the information in question being classified as personal to the individuals concerned, without a sanction order at the hands of this Court, cannot be parted with whoever be the requisition authority.

(3.) BRIEF FACTS: