ARUN LUTHRA Vs. CHHATTISGARH STATE INFORMATION COMMISSION

JUDGEMENT

(1.) This petition has been filed by the petitioner assailing legality and validity of order dated 31-05-2008 (Annexure P-1) passed by the Chhattisgarh Information Commission, Raipur. By the impugned order, the State Chief Information Commissioner has directed the Public Information Officer of the Raipur Development Authority to supply the information in the form of order sheets and note sheets and has also directed certain steps to be taken.

(2.) Learned counsel for the petitioner raised four fold submissions to assail the correctness and validity of the order which are as below:-

(3.) On the other hand, learned counsel for respondent No.1 submits that the Chief Information Commissioner has passed the order in exercise of power conferred under the Act as an appellate authority, and therefore, he is a formal party.