MANGAL SINGH Vs. UTTARAKHAND INFORMATION COMMISSION, DEHRADUN

JUDGEMENT

(1.) HEARD Learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari for quashing the judgment and order dated 19 -3 -2010 passed by the Respondent No. 2 in Complaint No. 2720/ C(2)/728/2010 annexed as annexure No. 1 to the writ petition whereby the application was rejected by the Respondent No. 2 on the ground that the information's, which was sought have been given on 20 -10 -2009.

(3.) LEARNED Counsel appearing for the Petitioner has vehemently urged that the detailed information was not given that in whose name the ration card exists. 2