ANAND JAYAN Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) This petition to review the judgment in WP(C)No.15311/2020, dated 29.07.2020, has been filed on the specific allegation that what has been recorded by this Court in paragraph 3 thereof are not factually correct.

(2.) Sri.George Poonthottam, learned Senior Counsel instructed by Smt.Nisha George, learned counsel for the petitioner, submits that the stand taken by the Information Officer and which has been recorded in the judgment, is to the effect that all information sought for through the application of his client, which has been marked as Ext.P1 in the Writ Petition, had already been given to him. He says that, however, the truth is contrary to this and no such information had been given.

(3.) Noticing the afore allegation, I had indited an order on 21.08.2020 to the following effect: