V. VIDYA Vs. THE STATE INFORMATION COMMISSIONER, CHENNAI

JUDGEMENT

(1.) The petitioner has filed the Writ Petition to issue a writ of certiorarified mandamus to call for the records made in the impugned order dated 19.08.2016 passed by the 1st respondent and to quash the same and direct the 2nd respondent to supply necessary copies of all information sought for by the petitioner in her petition to the PIO, CBCID.

(2.) The brief case of the petitioner is as follows:

(3.) Heard Ms. V. Vidya, petitioner appearing in person, Mr. Niranjan Rajagopal, learned counsel appearing for the 1st respondent and Mr. A.N. Thambidurai, learned Special Government Pleader appearing for the 2nd respondent.