GANESAN E Vs. STATE OF KERALA

JUDGEMENT

(1.) The orders under challenge in this writ petition (civil) are those which have been rendered by the original authority and the appellate authority constituted under the provisions of the Right to Information Act, 2005 whereby the request made by the petitioner for disclosure of third party information pertaining to additional contesting respondent No.5 has been denied by the said authorities on the ground that it is exempted under the provisions of Section 8(1)(j) of the Right to Information Act, 2005. The prayers in this writ petition (civil) are as follows:-

(2.) Heard Sri.E.Narayanan, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for contesting respondents 1 and 4. But having regard to the nature of the orders proposed to be passed in this petition it is ordered that notices to respondents 2, 3 and additional respondent No.5 (third party) will stand dispensed with.

(3.) Sri.E.Narayanan, learned counsel appearing for the writ petitioner would submit on the basis of the instructions from the party that having regard to the nature of the controversy, the petitioner has been advised to approach the execution court concerned who is dealing with E.P.No.218 of 2017 on the file of the Munsiffs Court, Parappanangadi, seeking execution of Ext.P1 decree secured by him against additional respondent No.5 (JD) in the matter of attachment of salary of that JD and that appropriate reliefs will be sought for by filing necessary execution applications by the petitioner in that E.P., so as to know the details of the salary and other benefits being paid to respondent No.5 (JD), so as to effectively seek orders of attachment of salary.