ADARSH GAUTAM PIMPARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the sides, the matter is heard finally at the stage of admission.

(2.) By the present petition the Petitioner challenges the order dtd. 3/3/2023 passed by the Respondent No.2- Jan Mahiti Adhikari / Assistant State Tax Commissioner, order dtd. 31/3/2023 passed by Respondent No.3- First Appellate Officer/ Deputy State Tax Commissioner and the order dtd. 30/12/2024 passed by the State Information Commissioner, Ch. Sambhajinagar.

(3.) The case in brief of the Petitioner is that on 13/2/2023 he filed an application under the Right to Information Act, 2005 with Respondent No.2- Jan Mahiti Adhikari / Assistant State Tax Commissioner and sought information in respect of submissions of GST from the financial year 2008 to 2023 of six different industries from Tq. Udgir, Dist Latur. Those are M/s. Vyankateshwara Mahila Audyogik Utpadak Sahakari Sanstha, Udgir, M/s. Aniket Trading Company, Udgir, M/s. Mayureshwar Trading Company, Udgir, M/s. New Prasad Products and Agencies, Udgir, M/s. Kalyani Trading, Udgir and M/s. Prasad Industries, Udgir.