D VIJAYALAKSHMI Vs. TAMILNADU INFORMATION COMMISSION, THIYAGARAYA STREET

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of certiorarified mandamus, to call for the records of the first respondent relating to the impugned order in case No. SA-12689/Tamilnadu Information Commission/2015, dated 08.04.2016, passed by the first respondent and quash the same and consequently, direct the second respondent to supply the required information to her.

(2.) Heard Mrs.D.Vijayalakshmi, appearing in person, the petitioner, Mr.Niranjan Rajagopalan, the learned counsel for the first respondent and Ms.R.Mithra, the learned counsel for the second respondent.

(3.) It is case of the petitioner that on 13.03.2010, she was evicted from her house with the help of Advocate Commissioner, who was appointed by the First Additional District Munsif Court, Coimbatore. Thereafter, the petitioner filed a complaint to the Registrar General of this Court, against the Munsif. She also filed another complaint to the Registrar General of this court in the same matter. The complaints lodged by the petitioner were assigned Roc No.242/2012 and Roc No.15/2014. Thereafter, the petitioner filed a petition under Right To Information Act, 2005, on 09.07.2015, seeking information regarding the complaints made by her.