NARESH TREHAN Vs. RAKESH KUMAR GUPTA

JUDGEMENT

(1.) These petitions are filed inter alia impugning a common order dated 14.12.2009 passed by the Central Information Commission (hereafter 'CIC') directing the Public Information Officers, Commissioner of Incometax (hereafter 'PIO') to provide inspection of the records and also other information sought for by the respondent relating to the income tax returns filed by the petitioners (other than the petitioner in W.P.(C) No.214 of 2010).

(2.) Brief facts which are relevant for examining the controversy in the present petitions are that on 13.01.2009, Rakesh Kumar Gupta respondent, who is stated to be an informer to the income tax department, filed an application under the Right to Information Act, 2005 (hereafter the 'Act') with the PIO inter alia seeking information and all the records available with the Income tax department in respect of nine assessees (out of the said assesses one assessee was deleted due to repetition) for various assessment years. The respondent had also sought:-

(3.) The details sought by the respondent of the eight assessees (hereinafter collectively referred to as 'assessees') including the details of the assessment years are as under:-