(1.) Heard learned advocates appearing on behalf of respective parties.
(2.) Though notice, issued by this Court, is served to respondent No.3, no appearance is filed by respondent No.3 and no advocate is engaged by respondent No.3, therefore, in absence of respondent No.3, matter is heard and decided finally by this Court.
(3.) The petitioner being a Chief Officer of Talaja Municipality has challenged order of penalty passed by respondent No.1 Chief Information Commissioner dated 20th May 2010 in Appeal under Section 19 of Right to Information Act, 2005 in Appeal No.450/08-09 preferred by Respondent No.3 Asarafbhai Nanubhai Chauhan.