K. MADHAVAN Vs. PUBLIC

JUDGEMENT

(1.) The order passed by the Central Information Commission under the provisions of the Right to Information Act, is under challenge in the present writ petition.

(2.) The petitioner states that he had submitted an application on 11/11/2012 seeking certain informations from the Pubic Information Officer. The petitioner further states that in Mallavaripalem Village, Andhra Pradesh lands measuring about 1000 acres were acquired by the Government of Andhra Pradesh for the specific purpose of establishing a Special Economic Zone for the benefit of the public and allotted to M/s.Sri City Pvt. Ltd., who executed Equitable Mortgage by deposit of title deeds in favour of Bank of Baroda and registered in the Office of the Sub Registrar, Sathyavedu as document No.4287/2010 for a loan of Rs.100.00 crores and farmers have filed writ petition questioning the acquisition itself.

(3.) In this context, the petitioner submitted an application on 11/11/2012 under Sec. 6 of the Right to Information Act, seeking the following informations:-