RAJENDRA VASANTLAL SHAH Vs. CENTRAL INFORMATION COMMISSIONER

JUDGEMENT

(1.) Petitioner has challenged an order dated 26.04.2010, passed by the Central Information Commissioner, insofar as the same is adverse to him.

(2.) Issue pertains to certain information demanded by the petitioner under the Right to Information Act, 2005('R.T.I. Act' for short), concerning the accounts and income tax returns of respondent No.4, Shri. Digambar Jain Svadhyay Mandir Trust ('the Trust' for short).

(3.) Learned Counsel for the petitioner submitted that the petitioner has a keen interest in the functioning of the Trust, as he himself is a donor and belongs to the same religious sub -sect in which the Trust is active. He, further, submitted that the case of respondent No.4 does not fall in any of the exemption clauses contained in Section -8(1) of the R.T.I. Act. He contended that in another order, the Central Information Commissioner has held that Section -8(1)(j) of the the R.T.I. Act cannot be applied to the information pertaining to institutions, associations or corporates.