SWARAJ SURI Vs. COMMISSIONER OF POLICE AND ORS.

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dated 31st August, 2012 passed by Central Information Commission (for short 'CIC') whereby petitioner's second appeal was dismissed. It is the case of petitioner that his second appeal was dismissed in violation of principles of natural justice inasmuch as no notice of date of hearing was given to him.

(2.) A perusal of the paper book reveals that two notices were sent by CIC in the name of the appellant but at the address of chamber of appellant's advocate. Due to the aforesaid mistake it seems that the petitioner never received intimation of the date of hearing.

(3.) Dr. L.C. Singhi, learned Counsel for respondent-CIC admits that a mistake was committed by the Registry while feeding the name and address of the appellant at the time of registration of second appeal.