EHTESHAM QUTUBUDDIN SIDDIQUE Vs. CPIO

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner is a death row convict who is currently in the Nagpur Central Prison, Nagpur, Maharashtra. He has filed the present writ petition challenging the order of the Central Information Commission (hereinafter 'CIC') dtd. 13/6/2019. The CIC in its decision had directed the Jail Superintendent, Nagpur Central Prison, to facilitate the downloading of copies of the documents sought by the Petitioner.

(3.) The Petitioner filed an RTI application dtd. 4/2/2019 addressed to the Central Public Information Officers (hereinafter 'CPIO') Publication Division, Ministry of Information and Broadcasting (hereinafter 'MIB') seeking hard copies of the following publications: