AMRESH CHANDRA MATHUR Vs. CENTRAL INFORMATION COMMISSIONER

JUDGEMENT

(1.) This Letters Patent Appeal has been filed under Clause X of the LPA against the Order dtd. 24/5/2022 of this Court passed in W.P.(C) No. 8178 of 2022 wherein the writ petition filed by the Appellant herein was dismissed.

(2.) The facts, in brief, leading to the instant petition are as under:

(3.) Mr. Amresh Chandra Mathur, who appears in person before this Court, submits that the learned Single Judge failed to peruse the record while rendering the impugned Order dtd. 24/5/2022. He states that the learned Single Judge did not consider the fact that the impugned decision of the CIC, wherein the Complaint of the Appellant under Sec. 18 of the RTI Act was dismissed, was based on the submissions of NHPL which was a third party to the proceedings before the CIC. Mr. Mathur further submits before this Court that he is mainly aggrieved by the fact that the information that was sought by him with regard to the scheduled drug Vigamox being marketed by NHPL has not been provided, despite the same pertaining to public interest at large.