NARESH JINDAL Vs. INDIAN MEDICAL ASSOCIATION

JUDGEMENT

(1.) THE petition has been filed claiming the following relief:-

(2.) THE writ petition came up first before this Court on 7 th July, 2011 when it was the case of the counsel for the petitioner that the documents aforesaid are needed for the purpose of ensuing elections and to prevent IMA, Haryana from changing the list of members and office bearers. Finding that the relief sought for was against the IMA Haryana, it was enquired from the counsel for the petitioner as to how this Court would have territorial jurisdiction. THE counsel for the petitioner was also directed to show as to under which Rule/Regulation the respondents were obliged to maintain the documents sought and/or owed a duty to supply the same to persons such as the petitioner and as to why the provisions of RTI Act, 2005 could not be invoked.

(3.) EVEN though notice of the writ petition had not been issued but IMA Haryana has since, under cover of index dated 20 th July, 2011 filed a list of Presidents and Secretaries of local branches of IMA Haryana as on 31 st March, 2011 as well as the list as on 1st April, 2011, the list of Central Council Members, State Members of Local Branches etc. The counsel for the petitioner also confirms that the documents insofar as demanded from IMA Haryana stand supplied to the petitioner.