SHONKH TECHNOLOGY INTERNATIONAL LTD Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) These Writ Petitions were heard together. Since common arguments were canvassed and common questions are involved, they are disposed of by this judgment.

(2.) Rule. The Respondents waive service. By consent, heard forthwith.

(3.) The petitions impugn the orders dated 23.03.2011 passed by the State Information Commissioner, Konkan Region. The proceedings are under the Right to Information Act, 2005 (hereinafter for short referred to as RTI Act ).