MOHAMMED SHOHARAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Adinarayan, learned counsel for the petitioner. Sri.Sharath Gowda, learned counsel for respondent No.2. Smt.Prathima Honnapura, learned Additional Government Advocate for respondent Nos.1, 3 to 5.

(2.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks for a direction to respondent No.5 to provide information as sought in his Right to Information application dated 01.07.2017 and to impose penalty on respondent No.5.