PANAJI MUNICIPAL COUNCIL Vs. DEVIDAS J S KAKODKAR

JUDGEMENT

(1.) HEARD Counsel for the petitioner and the respondent No. 1.

(2.) THE matter arises under the Goa Right to Information Act, 1997 (hereinafter called as the Act ). The respondent No. 1 had sought some information from the petitioner Municipality in relation to a litigation which was pending in the Civil Court between the proprietor of Naguesh Traders and the petitioner. The respondent No. 1 sought the following information from the petitioner Municipality :-

(3.) HE also told the Municipality that he wants this information for the purpose of producing before the Court. He applied to the Municipality for this information under section 3 of the Act. The Municipality, however, by letter dated 22nd April, 1998 refused to furnish this information on the ground that the information sought was not in the public interest. Against that letter an appeal has been filed under section 6 of the Act to the Administrative Tribunal. The Administrative Tribunal by its order dated 27th October, 1998 passed in Information Appeal No. 40 of 1998 held that the Municipality was wrong in denying the information to the respondent No. 1 and directed to furnish the information. This order is under challenge by the Municipality in this petition.