CENTURY CLUB Vs. SRI.S. UMAPATHY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is a society registered under the Provisions of the Karnataka Societies Registration Act, 1960 [hereinafter referred to as KSR Act]. As per the petitioner itself, the petitioner club was started by His Highness Maharaja of Mysore Shri Narasimha Raja Wodeyar and Sir M. Visveswaraya. The petitioner club was granted 7.5 acres of land by the then Maharaja of Mysore in the year 1913 for the activities of the petitioner, pursuant to which the said land stood vested in the petitioner club and has been used thereafter for the purpose of carrying out its activities.

(3.) Respondent No.1, a private person had submitted an application to the petitioner under Subsection (1) of Sec. 6 of the Right to Information Act, 2005, [hereinafter referred to as 'RTI Act'] seeking a certified copy of the list of records duly catalogued and indexed as required to be maintained under clause (a) of Subsection (1) of Sec. 4 and as certified under clause (b) of Subsection (1) of Sec. 4.