G V F L LTD Vs. ANUBHAV SINGHI

JUDGEMENT

(1.) By this petition under Article 226 of the constitution of India, the petitioners have challenged the order passed by respondent no.2 Gujarat State Information Commission holding that the petitioners are "public authorities" within the meaning of section 2(h) of the Right to Information Act, 2005 ("Act­2005" for short)

(2.) Brief facts giving rise to this petition is as under. Petitioner no.1 GVGL Limited and petitioner no.2 GVFL Trustee company private limited are companies duly constituted and registered under the provisions of the Companies Act, 1956.

(3.) This Court (Coram : Hon'ble Mr. Justice K.S Jhaveri) passed the following order on 20th April, 2006 "Notice returnable on 24th April, 2006. Ad interim relief in terms of para 25(B) till then. D.S. permitted."