CHARANJEET KAUR Vs. STATE INFORMATION COMMISSION AND OTHERS

JUDGEMENT

(1.) Present petition is filed assailing the judgment and order dated 15.10.2012, passed by the State Information Commission whereby penalty of Rs. 25,000/- was imposed on the petitioner.

(2.) As mentioned in paragraph No. 5 of the impugned order, respondent No. 3 sought five information vide letter dated 07.04.2012 and those informations were supplied to the respondent No. 3 on 19.09.2012.

(3.) Respondent No. 3 himself requested the State Information Commission that since he has received the informations sought, therefore, he did not intend to pursue his second appeal. State Information Commissioner too in paragraph No. 10 of the impugned order admitted that such request was made by respondent No. 3 herein.