GAJRAJ SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD Mr. V.K. Kohli, Senior Advocate, assisted by Ms. Vandana, Advocate for the Petitioner.

(2.) NOTICE on behalf of Respondent No. 1 has been accepted by Mr. Vipul Sharma, Advocate, who is being represented by Mr. B.C. Joshi, Advocate.

(3.) MR . V.K. Kohli, Senior Advocate has vehemently urged that the Petitioner is not a Public Authority and therefore, it is not amenable to jurisdiction under the Right to Information Act. With this argument of the learned Counsel for the Petitioner, this Court is prima facie not in agreement. Public Authority has been defined under Section 2(h) of the Act, which reads as follows: