GOODS & SERVICE TAX NETWORK Vs. INFORMATION COMMISSIONER

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking an appropriate writ of certiorari for quashing order dated 13.10.2016 passed by respondent No.1/Information Commissioner, CIC.

(2.) It is pleaded in the petition that the petitioner is a non-government private limited company registered under Section 25 of the Companies Act, 1956. The Government of India holds 24.5% equity in the Company and all States of Union of India including Government of NCT of Delhi and Puducherry together hold 24.5% equity shares. Balance 51 % equity shares are held by other non-governmental financial institutions. It is stated that the Company was set up primarily to provide IT infrastructure and services to the Central and State Governments, tax payers and other stakeholders for implementation of the Goods and Services Tax.

(3.) It is pleaded that the petitioner Company is responsible for providing a uniform interface for the tax payer and a common and shared IT infrastructure between the Central Government and the States.