V. VIDYA Vs. STATE CHIEF COMMISSIONER

JUDGEMENT

(1.) The petitioner Ms.V.Vidya appears in person and her detailed submissions as well as those of Mr.Niranjan Rajagopalan, learned Standing Counsel for the State Chief Commissioner, Tamil Nadu Information Commission/R1 and Mr.J.Ravindran, learned Additional Advocate General for Mr.Veda Bagath Singh, learned Special Government Pleader for R2 and R3, being the Deputy Secretary, Home Department and Special Branch, CID., office of the Director General of Police, have been heard.

(2.) The question that arises for determination in this writ petition is one of considerable importance. The petitioner has sought the quash of an order passed by R1 on 8/1/2014 and a consequential direction to supply the information sought for by her, being the report of the Special Branch, CID (in short 'SBCID').

(3.) The petitioner claims to be an industrialist catering to large scale industrial sector. She was also carrying out transactions in real estate and in the course of such activities, engaged with one Mr.K.C.Bose and his associates. According to her, the aforesaid individual and his associates had defrauded her.