ARCHBISHOP PATRIARCH Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Mr.J. E. Coelho Pereira, learned Senior Advocate who appears along with Mr.B. Fernandes and Mr.Sagar Rivankar for the Petitioner and Mr.J. P. Mulgaonkar, learned Senior Advocate who appears along with Ms Deeksha Sharma for Respondent No.2.

(2.) The challenge in this petition is to the order dtd. 16/12/2014 made by the Goa State Information Commissioner holding that the petitioner, in his capacity as the Patriarchal Tribunal of the Archdiocese of Goa and Daman, is a "public authority", within the meaning of Sec. 2(h) of the Right to Information Act, 2005 (RTI Act).

(3.) The respondent no.2, by her application dtd. 19/4/2011, applied to the Public Information Officer (PIO) of this Court for the following information:-