H. RAMAKRISHNA GOWDA Vs. KARNATAKA INFORMATION COMMISSION

JUDGEMENT

(1.) Aggrieved by the order dated 16-7-2008, passed by the learned Single Judge in W.P. No. 7953 of 2007, dismissing the writ petition, the petitioner has filed the present appeal. The learned Counsel for the appellant contends that various information was sought for by the respondent. He is aggrieved by that portion of the information sought for which has been produced by him at Annexure-K, to the writ petition dated 18-9-2006, wherein particulars with regard to his house, as to in whose name it is, when it was constructed, etc. has been sought for. Aggrieved by the same, he filed the instant writ petition.

(2.) The learned Single Judge was of the view that the information sought for is not exempted and hence he is required to furnish the same. Being aggrieved, the present appeal is filed.

(3.) The learned Counsel for the appellant contends that excluding the information as sought for in terms of Annexure-K all other information will be provided.