R. VIJAYAN Vs. COMMERCIAL TAX OFFICER, SATHYAMANGALAM

JUDGEMENT

(1.) Heard Mr.R.Vijayan, appellant appearing in person; and Mr.C.Harsharaj, learned Additional Government Pleader (Taxes) on behalf of respondents 1 and 2.

(2.) The present appellant filed W.P.No.18300 of 2013 seeking directions against the first respondent to furnish information sought under the Right to Information Act, 2005 [for brevity, "the Act of 2005"] with exemplary costs.

(3.) The learned Single Judge observed that the appellant is supplied with the information upon filing of the writ petition and the question of payment of compensation does not arise at all. The said order is assailed in the present appeal.