SURESHCHANDRA MANEKLAL DHOLAKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India is filed seeking directions to the respondent authorities to provide information, details and documents demanded by the petitioner in his application dated 19.04.2018 under the Right to Information Act .

(2.) At the outset, considering the age of the petitioner being 87 years, notice came to be issued with a purpose that the information and documents required by the petitioner, if made available, then the same could be used by

(3.) Learned advocate for the petitioner submitted that though the application was filed in the year 2018 giving specific details about the information and documents required, the Public Information officer and Mamlatdar,Bhachau had refused to entertain the application merely on the ground that the information, sought for, by the petitioner pertains to third party, and therefore, it is privilege information under Section 8(1)(d) of the Right to Information Act .