A. KANAGARAJ Vs. TAMIL NADU STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) Challenging the order passed by the State Information Commissioner, the first respondent herein dated 03.02.2016 directing the second respondent to permit the petitioner to peruse documents relating to the query raised by the petitioner under Sec. 6 of the Right to Information Act, 2005 (for brevity, "the Act") and to give copies of the documents not exceeding 50 pages, the present writ petition has been filed.

(2.) Heard Mr. M. Jerin Mathew, learned counsel appearing for the petitioner and Mr. K.K. Senthil, learned counsel appearing for the first respondent and Mr. R. Anandaraj, learned Government Advocate appearing for the second respondent.

(3.) The case of the petitioner, in brief, is as follows:- The petitioner has approached the second respondent seeking list of documents relating to the land revenue, land survey and the list of officers in charge at the time of formation of Dindigul District by way of an application dated 14.11.2013. Since no order has been passed, the petitioner filed first appeal dated 17.12.2013 before the District Revenue Officer, Dindigul under Sec. 19 (1) of the Act. The said appeal has also not been considered by the District Revenue Officer, Dindigul. Therefore, the petitioner has filed a Second Appeal by way of a letter dated 03.02.2014 under Sec. 19(3) of the Act. Thereafter, the first respondent has passed an interim order directing the second respondent to give information to the petitioner as sought for by him in his application dated 14.11.2013 and submit a report within 30 days from the date of receipt of a copy of the order. While so, the second respondent sent a letter dated 20.11.2013 as if he has provided information as sought for by him. Therefore, the petitioner submitted another representation dated 11.07.2014 before the first respondent in this regard. As there was no response, the petitioner has filed W.P(MD)No. 5783 of 2015. This Court, by an order dated 16.04.2015 disposed of the said writ petition and directed the first respondent to dispose of the appeal filed by the petitioner dated 11.07.2014 within a period of eight weeks from the date of receipt of a copy of the order. It is further stated that as per the direction given by this Court in the above said writ petition, the present impugned order came to be passed directing the second respondent to permit the petitioner to peruse documents relating to the query raised by the petitioner under Sec. 6 of the Act and to give copies of the documents not exceeding 50 pages. Aggrieved over the same, the present writ petition has been filed.