ANUJ PUBLIC SCHOOL SOCIETY Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

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

(2.) By means of this writ petition the petitioners have sought a writ in the nature of certiorari for quashing the impugned letter dated 03-05-2010 whereby the respondent No. 3 sought information from the petitioners.

(3.) Learned counsel for the petitioners has submitted that according to the petitioners they are not public authority. These schools are unaided, self-financed and private managed institutions, the averment to this effect has been made in para no.-7 to the writ petition.