SADHANA DEVI Vs. STATE INFORMATION COMMISSION & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned order dated 26.02.2016 and 04.05.2016 (both contained as Annexure 1 to the writ petition) passed by respondent no. 1, whereby it has directed the respondent authorities to grant water connection to the respondent no. 3 in proceedings under appeal no. A (PI)19485 / 2015 under Section 19(3) of Right to Information Act, 2005.

(2.) The facts giving rise to the present writ petition are that the petitioner is a village Pradhan of village Kanda, District Pauri Garhwal, and according to her, the entire village is adversely affected by the impugned orders dated 26.02.2016 and 04.05.2016. Respondent no. 2 sought some information under the Right to Information Act from respondent nos. 4, 5 and 6. Dissatisfied, respondent no. 2 filed an appeal before respondent no. 1 under Section 19(3) of the Right to Information Act, 2005. While disposing of the appeal, respondent no. 1 directed respondent nos. 4 to 7 to grant water supply connection to respondent no. 3, which is subject matter of challenge in the present writ petition. According to the petitioner, there is shortage of water in the area, in which respondent no. 1 has directed the respondent authorities to grant water supply connection in favour of respondent no. 3.

(3.) Since the entire village of the petitioner is affected by the impugned orders, therefore, a review application has been filed on behalf of the entire village before respondent no. 1 and the same is pending disposal before the said respondent.