HIGH COURT OF UTTARAKHAND Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard Arvind Vashisth, Advocate for the Petitioner and Sri Vipul Sharma, Advocate for the Respondents.

(2.) This writ petition has been filed by the High Court of Uttarakhand at Nainital through its Registrar General praying for a writ of certiorari to quash the order dated 9.11.2009 as well as order dated 3.12.2009 by which the State Information Commission has taken notice on the appeal filed under Section 19 of the Right to Information Act before it by Respondent No. 3 and had issued notices to High Court and consequently directed the High Court to supply information sought by Respondent No. 3 in 'Hindi' language.

(3.) The brief facts of the case are that Respondent No. 3 sought three informations from the High Court vide his application dated 4.6.2009. The first information sought was as to whether certain persons (who have been named in the application, let us say, A, B, C, D, E, F & G) have anything to do with the case No. 4774 (M/S.) of 2001 (Old No. 11980 of 1991). The second information sought was as to whether the Administrative authorities and other authorities can interfere with an order of the High Court which was passed in the year 1991 and if they do so whether it would amount to contempt, etc. The third information sought was as to how much time does a case which is pending in a land dispute normally takes before it is decided by a High Court. This application was in Hindi and Respondent No. 3 specifically requested vide a note in the application that the entire information should be given to him in "Hindi".