ARVIND KEJRIWAL Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) These three connected intra court appeals assail the decision dated 30 th July, 2010, disposing of the Writ Petition (Civil) No. 6614/2008 filed by the appellant and the Writ Petition (Civil) Nos. 8999/2008 and 8407/2009, filed by the Union of India. Some interim applications have also been disposed of by the impugned decision.

(2.) Facts of the case need not be stated in detail as the appellant has primarily questioned and challenged the interpretation of Section 11 of the Right to Information Act, 2005 (Act, for short) in the impugned decision. In these circumstances, we refrain and do not go into the other aspects especially as by the impugned decision the matter has been remitted to Central Information Commission.

(3.) The Act in question was enacted on 15 th June, 2005 for setting out a practical regime to enable citizens to secure access to information with the "public authorities" in order to ensure transparency and accountability. The Act ensures greater and more effective access to information and makes the Indian democracy more participatory and meaningful. The introductory note to the preamble of the Act itself stipulates as under:-