MARIO DINIZ, R/O. AQUEM BAIXO, NAVELIM, SALCETE, GOA Vs. THE GOA STATE INFORMATION COMMISSION THROUGH THE STATE CHIEF INFORMATION COMMISSIONER GROUND FLOOR, SHRAMA SHAKTI BHAVAN, PATTO PLAZA, PANAJI, GOA,

JUDGEMENT

(1.) HEARD Shri J. A. Lobo, learned Counsel appearing for the Petitioner and Shri Aires Rodrigues, learned Counsel appearing for the Respondent no. 2. Rule. Heard forthwith. Learned Counsel appearing for the Respondent no. 2, waives service.

(2.) LEARNED Counsel appearing for the Petitioner states that the remaining parties are formal parties and, as such, notice to the said Respondents for final disposal be dispensed with.

(3.) AT the hearing of the above Petition, Shri Aires Rodrigues, learned Counsel appearing for the Respondent no. 2, in fairness accepted the position that the Petitioner is a third party and otherwise entitled for a notice under Section of the Right to Information Act. But, however, learned Counsel, has pointed out that such irregularity, if any, was on account of the default on the part of the authorities and nothing to that effect can be attributed to the Respondent no. 2 herein.