SHAILESH GANDHI Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Rule, with the consent of the Learned Counsel for the parties made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court is invoked against the order dated 1552013 passed by the Respondent No.1 i.e. the Central Information Commission by which order, the Second Appeal filed by the Petitioner under the Right to Information Act 2005, (hereinafter referred to as the said Act) came to be dismissed and resultantly, the orders passed by the Central Public Information Officer (CPIO for short) of the Income Tax Department and the order dated 522013 passed by the First Appellate Authority came to be confirmed.

(3.) The Petitioner abovenamed claims to be an RTI activist and is a former Central Information Commissioner (CIC). Presently, the Petitioner is the Chairman of the Technical Advisory Committee set up by the Municipal Corporation of Greater Mumbai to advise on RTI, in a honorary capacity.