HITENDER KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Cm No.8924/2018

(2.) Issue notice. Mr. Jasmeet Singh, who appears on advance notice says that given the order which I propose to pass, he does not wish to file a counter affidavit in the matter.

(3.) The petitioner has been denied information under the Right to Information Act, 2005 (in short 'the Act') on the single ground that he is not a citizen of India. The petitioner is an overseas citizen. As per the record, the petitioner has in his possession an OCI card.