STATE PUBLIC INFORMATION OFFICER & DEPUTY REGISTRA Vs. KARNATAKA INFORMATION COMMISSION M S BUILDING

JUDGEMENT

(1.) These two writ petitions are inter-connected with each other. Hence the matters are clubbed together, heard and disposed of by this common order.

(2.) These writ petitions are directed against the order passed by the first respondent, both dated 30.04.2013 in KIC No.10682/PTN/2012 in W.P.No.26762/2013 and in KIC No.10684/PTN/2012 in W.P.No.26763/2013 (Annexure-F).

(3.) The brief facts of the case are that the second respondent herein filed an application on 07.05.2012 in W.P.No.26762/2013 seeking certified copies of notices received by the office of the Registrar General from advocate Dr.S.Krishnamurthy seeking to desist from continuing to use pirated Surabhi 2000 Kannada software, action taken on the notices received from advocate Dr.S.Krishnamurthy, replies sent to the notices received from advocate Dr.S.Krishnamurthy and names and contact details of the Registrar Generals of the High Court of Karnataka during 2009-10. In W.P.No.26763/2013 application dated 04.06.2012 is filed seeking information pertaining to bringing to the knowledge of the supplier of Surabhi 2000 Kannada software about copying of Surabhi Kannada software and its installation in the computers of courts subordinate to High Court of Karnataka and other similar information. The applications filed under Section 6(1) of the Right to Information Act, 2005 ('RTI Act' for short) are produced as Annexure-A to both the petitions. Pursuant to the applications, the State Public Information Officer had issued endorsements dated 25.06.2012 and 21.06.2012 in W.P.No.26762/2013 and W.P.No.26763/2013, respectively.