MAHENDRA Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner.

(2.) This writ petition takes exception to the order passed by the State Information Officer, Nashik dated 27/03/2012 in Appeal No. 31/2011.

(3.) It is the case of the petitioner that, respondent No. 2 herein, filed application and sought certain information from the office of the petitioner under the Right to Information Act,2005 (for short, "said Act") on 30/11/2010. After receipt of the said application immediately the petitioner on 13/12/2010 forwarded the said application/part of the said application to the concerned Talathi and Block Development Officer and instructed them to provide the information required by respondent No. 2 to enable him to provide the same to respondent No.2 and accordingly, informed in this regard to respondent No. 2.