SUNIL SINGH Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioners have sought following reliefs:-

(3.) Brief facts in short are that the petitioners have sought information regarding sale and purchase of Christian property. No decision was taken by the District Magistrate, then the petitioner preferred appeal before the Commissioner, Kumaun Mandal, Nainital, who pass the order on 14-05-2009 and directed to give information to the District Magistrate/Public Information Officer in compliance of said order, the District Magistrate issued a letter to Deputy Registrar, Ranikhet, Bhikiyasen asking about the alleged transfer. No information was given to the petitioners then the petitioners preferred second appeal.