MEENA SHARMA Vs. NAND LAL

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to impugn the orders dated 03.05.2016 and 11.03.2016 passed by the CIC.

(2.) The case of the petitioner is that the petitioner is a practicing lawyer in Delhi for the last 28 years. She has also been performing the duties as a Notary Public for the last 18 years. The petitioner has been furnishing annual returns to respondent No. 2 under the Notaries Act, 1952. It is further stated that the role of a Notary Public is of a confidential nature and the information in respect of notarization cannot be revealed to a third party.

(3.) It is stated that Sh. Nand Lal respondent No.1 alleged that his immovable property was transferred by an advocate and the concerned document was attested and authenticated by the petitioner. It is further alleged by the respondent Sh.Nand Lal that the petitioner in 2015 refused to provide any information pertaining to the transaction claiming it to be a third party information.