K. CHIRANJEEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the Petitioner seeks permission to withdraw W.P. No.24132 of 2009 stating that the prayer therein is not pursued by the Petitioner. He has also made an endorsement to that effect recording which, W.P. No.24132 of 2009 is dismissed as withdrawn.

(2.) This Order, thus disposes W.P. No.24131 of 2009, wherein, the challenge is to an Order, dtd. 3/4/2009, passed by the Second Respondent, the Additional Commissioner of Income Tax, Media Range, Chennai/R2.

(3.) The Petitioner is a noted Film Artist. He had, in the year 2008, started a regional Political party, by name, Praja Rajyam. R4, upon whom several attempts were made to serve Notice of this Writ Petition, albeit unsuccessful, is stated to be the Political opponent of the Petitioner. R4 had filed an Application under the Right to Information Act, 2004 (in short 'RTI Act') before the Deputy Commissioner of Income Tax (CPIO), Media Circle I/R3 (in short 'CPIO') seeking the following information in relation to the Petitioner: