AMOL VAMAN TILVE Vs. GOA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Mr D'Silva for the Petitioner in all these Petitions. Ms Nishad appears for Respondent No.3-contesting Respondent in all these Petitions.

(2.) Since substantially common issues of fact arise in all these three Petitions, the learned Counsel for the parties agree that a common judgment and order can dispose of all these Petitions. Accordingly, Rule in each of these Petitions. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) In all these Petitions, the challenge is to the orders made by the Goa State Information Commission (GSIC), imposing penalties of 5,000/-, 3,000/- and 3,000/- respectively, upon ? ? ? the Petitioner for delaying furnish of the information to Respondent No.3.