S. SAVITHRAMMA Vs. KARNATAKA INFORMATION COMMISSION

JUDGEMENT

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

(2.) The petitioner had approached the respondent No.3 seeking for furnishing of the asset and liability statement of one Sri.S.P.Jayapal S/o Papanna, who was working as the Deputy Controller at the Central Office, KH Road, Bengaluru during 1990-2002, on the ground that he had fraudulently obtained the sale deed from the petitioner and there being civil suits which were pending, these documents were required by the petitioner.

(3.) The said application came to be rejected by respondent No.3 on the ground that the same would come within the purview of Clause (j) Sub-sec. (1) of Sec. 8 of the Right to Information Act, 2005 (for short hereinafter referred to as "RTI Act, 2005"), namely that it relates to personal information, the disclosure of which has no relationship to any public activity or interest or which would cause unwarranted invasion of privacy of the individual. It is challenging the said order the petitioner had approached respondent No.1. The respondent No.1 upheld the order passed by respondent No.3 and it is in that background that the petitioner is before this Court seeking for the aforesaid reliefs.