PUBLIC INFORMATION OFFICER DEPUTY COMMISSIONER OF ARCHIVES AND HISTORICAL RESEARCH Vs. STATE CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner is the Deputy Commissioner of Archives and Historical Research of Tamil Nadu Archives, Chennai. They have filed the writ petition seeking to challenge the order, dated 29.4.2009 issued by the first respondent.

(3.) It is seen that the third respondent claiming to be a Managing Partner of a Real Estate firm, asking for certain information from the office of the petitioner, relating to old maps, settlement records and title deeds and also the details of court of wards. On receipt of the requisition from the third respondent, the petitioner informed the Central Land Survey Office, Chepauk that they should send two staff for one month period to take over the records from the Archives. They have also stated that they should provide the District, Taluk and village numbers and a complete records, for which records are required. A copy of the letter, dated 31.10.2008 was also marked to the third respondent. Further, a letter was also sent to the Land Reforms Department, Chepauk with reference to providing settlement records, title deeds and court of wards index. They have sought for permission from the department to provide such information.