HARISH CHANDRA SHAH Vs. CENTRAL PUBLIC INFORMATION COMMISSION

JUDGEMENT

(1.) The petitioner sought information on nine points from the respondent no.2. The information was denied by the impugned order dtd. 3/6/2023 of the respondent no.3 (Annexure 7). It was challenged in first appeal. The first appeal was decided on 10/7/2023. The appellate authority held that information on first point may be given, but the information pertaining to other points i.e. 2 to 9 relates to third party and is exempted under Sec. 8(1)(j) of the Right to Information Act, 2005 ("the Act"). The second appeal was preferred before the Chief Information Commissioner Uttarakhand, which was also rejected on 29/10/2024. Aggrieved by it, the petitioner is before this Court challenging all those orders with the direction to the respondent to provide the information sought for by the petitioner.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner had sought information on the following points:-