SUPRINTENDENT OF POLICE CENTRAL RANGE OFFICE OF THE DIRACTORATE VAGILANED AND ANTI CORRUPTION Vs. R KARTHIKEYAN

JUDGEMENT

(1.) These two writ petitions were filed by the Superintendent of Police, Central Range, Office of the Directorate of Vigilance and Anti-Corruption, Chennai.

(2.) In the first writ petition, a challenge is to the order made by the State Information Commission dated 16-10-2009, wherein the Commission directed the petitioner to furnish the information sought for by the first respondent free of cost. In the second writ petition, the challenge is to the order, dated 24-9-2009 passed by the second respondent the State Information Commission. By the said order, the Commission directed the petitioner to make available the information to the first respondent within two weeks of the said order.

(3.) In both the writ petitions, notice of motion was ordered on 17-11-2009 and an interim stay was granted. As both the writ petitions raised identical contentions and hence they were grouped together. Heard the arguments of Mr. M. Dhandapani, learned Special Government Pleader for petitioners and Mr. G. Rajagopal, learned Senior Counsel appearing for M/s. G.R. Associates for the second respondent Commission and Mr. Krishna Anand for the first respondent.