BHASKARRAO SHANKARRAO KULKARNI Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally with consent of the parties.

(2.) THIS writ petition is preferred by the Trust against the order passed by the State Information Commissioner as well as the Information Officer.

(3.) A few facts may be stated as follows -Respondent No. 3 claims to be a disciple of Sadguru Pralhad Maharaj. There is a trust known as Shree Govind Ramnand Samarth Sadguru Pralhad maharaj (Ramdasi) Sansthan. The petitioner is the Chief Trustee of the said trust. Respondent No. 3 made an application to the said trust to supply certain information to him under the Right to Information Act. The petitioner trustee informed to respondent No. 3 that information being confidential cannot be supplied. Respondent No. 3, therefore, preferred an appeal to the Information officer i. e. the Charity Commissioner. The Charity Commissioner ordered upon payment of fees the information to be supplied. The petitioner, therefore, preferred second appeal to the State Information Commissioner at Nagpur. The state Information Commissioner rejected the appeal. Hence this writ petition.