CENTURY CLUB Vs. SRI S. UMAPATHY

JUDGEMENT

(1.) VENKATESH NAIK T. 1. This appeal is filed by the appellant-Century Club challenging the order of dismissal dtd. 8/7/2025 passed by the learned Single Judge in Writ Petition No.13336 of 2018 (GM-RES).

(2.) The brief facts of the appellant's case are as under:

(3.) The present proceedings arise by virtue of the impugned order which holds that the Century Club is a 'Private Authority' under the provisions of the Right to Information Act, 2005, (for short, 'RTI Act') and the consequences that follows. Respondent No.1 had filed an application dtd. 11/12/2012 seeking for certain information under Sec. 6 of the RTI Act. In response to the said application, the Century Club has replied with an endorsement dtd. 19/12/2012 stating that the Century Club is not a 'Public Authority' as defined under Sec. 2(h) of the RTI Act. Therefore, respondent No.1 instituted a complaint dtd. 26/6/2013 under Sec. 18 of the RTI Act bearing KIC No.6921 PTN/2013 before respondent No.2 seeking inter alia the following reliefs: