UNION OF INDIA Vs. ANITA SINGH

JUDGEMENT

(1.) The respondent before this Court vide application dated 8.8.2011 sought the following information from the PIO of the Passport Office, Ministry of External Affairs:

(2.) The aforesaid information was refused by the PIO on the ground that being a third-party information, it was exempt from disclosure under Section 8(1)(j) of the Right to Information Act. Being aggrieved from the refusal of the PIO to furnish the desired information, the respondent approached the Central Information Commission. Vide impugned order dated 1.5.2012, the Commission, inter alia, held as under:

(3.) The issue involved in this writ petition came up for consideration before this Court in Union of India versus Rajesh Bhatia W.P(C) No.2232/2012 and other connected matters decided on 17.9.203 and the following view was taken by this Court: