V V MINERAL REGISTERED FIRM Vs. DIRECTOR OF GEOLOGY AND MINING GUINDY AND APPELLATE AUTHORITY UNDER THE RIGHT TO INFORMATION ACT

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India to issue a WRIT of Certiorarified Mandamus calling for the records of the 1st respondent in Rc.No.6051/PMI/2007 and quash the orders passed on 4.6.2007 passed by the 1st respondent and direct the 1st respondent to dispose of the appeal in accordance with law.)The petitioner is a registered firm involving in quarrying of beach mineral in the coastal areas of Tirunelveli and he has been in the business for several years.

(2.) THE 4th respondent herein invoking the provisions of the Right to Information Act, 2005, [Central Act, 22/2005] (hereinafter called as "RTI Act") sought for certain informations regarding the petitioner's business. THE precise information that was sought for from the third respondent was the details regarding the lease granted in favour of M/s. V.V.Mineral and M/s. Beach Mineral Co.Ltd., for the past 10 years and also the transport permits obtained by these two companies during that period.

(3.) ON receipt of the said letter, the third respondent being the Assistant Principal Information Officer (APIO) passed an order dated 30.4.2007 rejecting the request of the 4th respondent by placing reliance upon Section 8(1)(d) of the RTI Act. However, no reason is recorded for denial of the said documents except stating that the writ petitioner had objected to the same.