KUNNATHNAD TALUK PRIMARY COOPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD, ERNAKULAM Vs. PUBLIC INFORMATION OFFICER/ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES, ERNAKULAM

JUDGEMENT

(1.) This petition is filed for reviewing the judgment dated 26.02.2019 rendered by us in W.A.No.45/2019.

(2.) The petitioner is the appellant. It is a Primary Cooperative Agricultural and Rural Development Bank which is incorporated under the Kerala Co-operative Societies Act, 1969 (hereinafter referred to as 'the Act'). The writ appeal was filed by the petitioner bank challenging the judgment of the learned Single Judge in the writ petition W.P.(C) No.19185/2018.

(3.) Respondents 4 and 5 had sought certain information from the first respondent, the Public Information Officer/ Assistant Registrar of Co-operative Societies, Ernakulam under the Right to Information Act, 2005. The information sought by them related to granting of loans by the appellant and the expenses incurred by the appellant in connection with the cases instituted in regard to certain loan transactions and other matters. The first respondent sent Exts.P5 to P8 letters to the appellant, directing it to furnish him the aforesaid information. The Secretary of the appellant bank sent Ext.P9 reply to the first respondent stating that the bank is not a public authority and it is not liable to furnish the information. Thereafter, the sixth respondent, who is the Co-operative Inspector in the office of the first respondent, sent Ext.P10 letter to the appellant with a direction to furnish the information. The petitioner bank filed the writ petition challenging Exts.P5 to P8 and P10.