M. LOGANATHAN Vs. TAMIL NADU PUBLIC

JUDGEMENT

(1.) The writ on hand has been instituted to quash the order of rejection, rejecting the application submitted by the writ petitioner under the Right to Information Act, 2005 [in short, 'RTI Act'] to provide information with reference to Question No.2 raised in the application submitted by the petitioner.

(2.) The petitioner is an Advocate by Profession and served as Electoral Secretary of Coimbatore Bar Association. The petitioner is involved in various public activities and also a Public Information activist. The petitioner submitted an application to the 2 nd respondent / TASMAC to provide certain informations.

(3.) The petitioner in his application sought for six informations with reference to the activities of the 2 nd respondent / TASMAC. In respect of five questions, informations were already provided to the writ petitioner admittedly. Regarding the query that the details of purchase from the respective Distillery and Breweries, the 2 nd respondent has not furnished the details.