CHANDUSINH KESHAJI DARBAR Vs. MAMLATDAR

JUDGEMENT

(1.) The petitioner claiming to be a social activist, has filed the present petition for holding the Mamlatdar, Viramgam (Public Information Officer) guilty of not performing his duty, and to penalize him for his willful default in performing his duty and for noncompliance of the order passed by the State Chief Information Commissioner.

(2.) At the outset, it is required to be stated that this is one of the gross cases of misuse of the Right to Information Act, 2005 (hereinafter referred to as 'the said Act'). The petitioner had applied on 05.08.2016 to the respondent Mamlatdar, the Public Information Officer for providing the information in respect of 25 issues, which are as follows : -

(3.) As could be seen from the aforestated application, the so called "information" sought for was not only huge in quantity but was vague, incomprehensible and frivolous. It appears that since the petitioner was not provided the said information, as sought for by him within the prescribed time limit, he had approached the Appellate Authority by filing the First Appeal on 14.09.2016. The Appellate Authority and the Assistant Collector, Viramgam Prant, Viramgam had directed the Public Information Officer by the order dated 25.01.2017 to provide the information as sought for by the petitioner within 15 days of the receipt of the order.