GOKALBHAI NANBHAI PATEL Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) Leave to delete respondent Nos.3 and 4 is granted.

(2.) Rule. Learned counsels for the respective parlies waive service of notice of Rule on behalf of the respondents.

(3.) The present petition has been preferred to ventilate the grievances about misuse of powers vested in Chief Information Commissioner, who is Second Appellate Authority under the Right to Information Act,2005 (hereinafter referred to as "the Act.2005").