ARUN KIRAN Vs. THE REGIONAL PASSPORT OFFICER AND PUBLIC INFORMATION OFFICER, REGIONAL PASSPORT OFFICE AND ORS.

JUDGEMENT

(1.) In W.P. No. 53403 of 2014

(2.) Firstly, it is to be stated, as against the order passed by the First Appellate Authority, an appeal is provided under Section 19 of the Right to Information Act to the Central Information Commission. Though the papers disclose that an appeal had been filed, the same was returned for due compliance and there is no material to indicate that the same has been resubmitted to the Central Information Commission.

(3.) Be that as it may, having perused the communication and the order at Annexure-D, the reasons indicated is justified in view of the provision contained under Section 8(1)(j) of the Right to Information Act. Hence, the same, does not call for interference. The learned Counsel for the petitioner would submit that there are certain matrimonial dispute between the petitioner and his wife Smt. Pushpa Mandikal Chandrashekar. It is in that view, the information had been sought, for taking appropriate steps in the said litigation. Needless to mention that it is always open for the petitioner to file appropriate applications in the said proceedings and such application would be considered in accordance with law in the said proceedings.