HITESH BHAGVANJI SONI Vs. GUJARAT INFORMATION COMMISSIONER

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India a challenge is made by the petitioner to an order dtd. 21/12/2017.

(2.) The background of the facts is that the petitioner was filed an application on 30/9/2016 under the provisions of Right to Information Act, 2005 for seeking information about the construction of 11000 Check Dam, Water Ponds and Toilets in detail (Name of Village, Number of Check Dams and Expenditure) and also sought for the action taken by authority in regard to fraud and misappropriation of funds done by the then MLA. The said RTI application has been forwarded to the respondent authority, but the grievance of the petitioner is that the information which has been provided is not legible enough and thereby has not properly reacted to his request which has been made on 30/9/2016, and as such, has prayed for following reliefs:

(3.) When the matter is taken up for hearing, Mr. Ravi B. Shah, learned advocate representing the petitioner has submitted that a specific request has been made by an application dtd. 30/9/2016 for providing certain informations which are mentioned in it but the authority has not provided any legible information, as per the wish of the petitioner and as such has submitted that appropriate relief be granted in the interest of justice so as to see that all legible information can be provided to the petitioner. No other submissions have been made.