MASRUR ALAM Vs. CANARA BANK

JUDGEMENT

(1.) By this intra-court appeal, writ petitioner has challenged the order dated 22nd of July, 2022 dismissing W.P.A. 10599 of 2022.

(2.) Appellant had filed the petition with the plea that he was the borrower from the respondent No.1 bank and had come to know on 4th of February, 2019 that the secured asset at 24/1A, Chandra Nath Roy Road was sold by the bank. The petitioner had alleged in the petition that due process was not followed by the bank. It was further alleged that the petitioner had filed application seeking information under Right to Information Act, 2005 which was not supplied and the first appeal filed under the RTI Act was also wrongly rejected.

(3.) Learned Single Judge has dismissed the petition taking the view that the information sought for by the petitioner comes within exemption 8(1)(j) of the RTI Act and the information sought for by the petitioner appears to be a mere ploy to interfere with the proceedings taken by the bank under SARFAESI Act, 2002.