RAMESH Vs. DEPUTY COMMISSIONER & ORS.

JUDGEMENT

(1.) Regard being had to the similar controversy involved in above three cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter.

(2.) The petitioner before this court, who is an Editor-cum-Publisher of Weekly Newspaper known as 'Saptahik City Reporter, Indore, (Madhya Pradesh)' has filed this present petition being aggrieved by the order dated 28-12-2005 passed by the Public Information Officer under the provisions of Right to Information Act, 2005 (hereinafter referred as 'the Act of 2005') .

(3.) The petitioner is also aggrieved by the subsequent order passed by the First Appellate Authority dated 15-02-2006 dismissing the appeal of the petitioner and also by order dated 17-07-2006 passed by the Second Appellate Authority under the Act of 2005.