R CHANDRAMOHANAN NAIR Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) The writ petition has been filed by the petitioner challenging Ext.P10 order whereby the petitioner has been imposed with a penalty of Rs. 25,000/- under the Right to Information Act, 2005 (for brevity, "the Act").

(2.) The facts emerging from the pleadings are as follows:-

(3.) It appears that the 4th respondent did not receive the said reply and the 4th respondent thereupon preferred an appeal before the 3rd respondent under Section 19(1) of the Act. The said appeal dated 03.02.2011 was dismissed by the 3rd respondent appellate authority as per order dated 10.02.2011 on the ground that it is highly belated.