S SANTHANAMOORTY Vs. STATE INFORMATION COMMISSIONER TAMILNADU

JUDGEMENT

(1.) THE petitioner sought for the information under the Right to Information Act, 2005 (hereinafter called as 'act' ). Subsequently, the State Information commission by an order dated 23. 07. 2009 directed the Public Information Officer of the Virudachalam Municipality to furnish the information as directed by the commission on or before 10. 08. 2009 and get the acknowledgement of the petitioner and send the follow up information.

(2.) THE petitioner, who claims to be a District Secretary of V-Pillar India filed the present writ petition seeking for the direction to implement the order passed by the first respondent and to furnish the information as sought for vide his petition dated 14. 06. 2007.

(3.) IT must be stated that the Act itself is a self-contained Code and it is not as if the commissioner did not order for the production of the information. On the contrary, under Section 25 of the Act, the Commissioner has got the power to monitor and report on the informations. Under Section 18 of the Act, the commissioner also has got the power of the Civil Court including summoning and enforcing the attendance of any person, requisitioning any public record or issuing summons for examination of the witnesses or documents. Any disobedience of the Act also visit with a penalty under Section 20 of the Act.