VIKRAM SIMON Vs. UP STATE INFORMATION COMMISSIONER LACKNOW

JUDGEMENT

(1.) PETITIONER before this court has been arrested in reference to the first Information Report in the case being case Crime No. 457 of 2007 under Section 452/506 IPC and has been confined to prison. The petitioner made an application under the Right to Information Act, 2005 seeking information in respect of the following two questions : a. Whether Dr. R. S. Upadhyaya has lodged an F. I. R. with the Station House Officer, Highway, Mathura against the petitioner who is a resident of 883-A, masihaganj, Sipri Bazar, Jhansi on 15-7-2007 or not. b. Whether the petitioner was arrested outside the house of R. S. Upadhyaya and was sent to jail as was reported in the daily newspaper Amarujala dated 17-7-2007.

(2.) THE application so made by the petitioner was not replied in time and, therefore, he filed an Appeal before the State Information Commissioner, u. P. The Appeal was numbered as Complaint No. S- 4/95/ (C)/08. The Commissioner under the impugned order dated 11-6-2008 has recorded that the information asked for by the petitioner has been supplied to him as has been admitted by the applicant before the Appellate Authority.

(3.) HOWEVER the applicant has further insisted that there was delay in supply of the information and therefore, cost should be imposed. On the aforesaid second prayer the appellate Authority has recorded that the records shall be examined and the order shall be communicated to the petitioner within twenty days. The appeal was accordingly disposed of.