R ATHISESHAN Vs. DEPUTY REGISTRAR AND ORS

JUDGEMENT

(1.) Petitioner has approached this Court with a prayer for issuance of writ in the nature of certiorari, for quashing the order dated 29.01.2008 passed by the 1st Respondent directing, the 2nd Respondent to furnish the loan details of the Petitioner, to the 3rd Respondent.

(2.) The Petitioner is a member of the 2nd Respondent bank with membership No. 3673. The 3rd Respondent filed application under Right to Information Act, for obtaining information regarding the personal loan, and benefits of the waiver of the loan, given by the Government to the Petitioner. The requisite information was not supplied to the 3rd Respondent.

(3.) The case of the Petitioner is that the object of 3rd Respondent was to blackmail the Petitioner, and other similarly placed members of 2nd Respondent. The 3rd Respondent made an application to the 2nd Respondent under Section 8(J) Right to Information Act, though he had no legal right, therefore no order was passed by the 2nd Respondent.