JOHNSON B FERNANDES Vs. GOA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner has challenged the or-der of the Goa State Information Commis-sioner, imposing a penalty of Rs. 2000/- for failure to supply information, in accordance with the provisions of Right To Information Act, 2005. There is no dispute about the fact that the information was sought on 3.5.2010 and was not supplied within 30 days. Ac-cording to the petitioner, the information, in fact, was supplied before the Appellate Au-thority by including it in the reply to the first appeal. However, even that reply, which was filed on 12.8.2010, was beyond the time pre-scribed by law.

(3.) It was contended by Mr. .Lobo, the learned Counsel for the petitioner, that since the information had been supplied by the petitioner in the reply to the appeal memo in the first appeal and this reply was served on respondent No. 2, the demand for informa-tion must be taken to have been complied with and, therefore, the appeal to the State Information Commissioner, was untenable and unwarranted.