P VASANTHAKUMAR, PUBLIC INFORMATION OFFICER & CHIEF ADMINISTRATIVE OFFICER Vs. KARNATAKA INFORMATION COMMISSION, REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Additional Government Advocate and the party-in-person.

(2.) The petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard for final disposal.

(3.) In these writ petitions filed under Article 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 05.10.2018 insofar as issuing of the show cause notice and imposing of the fine of Rs.5,000/- on the petitioner under Section 20(1) of the Right to Information Act, 2005.