GOA CRICKET ASSOCIATION Vs. STATE OF GOA

JUDGEMENT

(1.) This is a Writ Petition filed under Articles 226 and 227 of the Constitution of India. The Writ Petitioners Goa Cricket Association, a Society registered under the Societies Registration Act, and its General Secretary have challenged the order dated 07.10.2010 of the State Chief Information Commissioner allowing the complaint No. 518/SCIC/2010. The State Chief Information Commissioner after overruling the preliminary objection raised by the complainant has directed the Goa Cricket Association to furnish the information to the complainant sought by him by his application dated 12.07.2010.

(2.) Shri M. Sonak, learned counsel appearing for the petitioners has challenged the order on the following grounds :

(3.) On the other hand, respondent no.6- Shri Aires Rodrigues ( now respondent no.4 ) has opposed the petition and supported the impugned decision. Shri Rodrigues has submitted that the impugned decision does not call for any interference, as the Commission has considered all the relevant aspects, including the question of jurisdiction. It is also submitted that this Court would not sit in appeal over the decision of the Commission under RTI Act.