NIDHI KESARWANI Vs. S.RAMHAOLENG, IRONG

JUDGEMENT

(1.) THIS Appeal is filed by the writ petitioner of WP(C) No.802 of 2010 under Rule 2 of Chapter 2 -A of the Gauhati High Court against the Order dt 21.12.2010 passed by learned single Judge in W.P.(c) No. 802 of 2010.

(2.) BY impugned order, the learned Single Judge ( writ court) dismissed the appellant's writ petition and in consequence upheld the order dt 15.11.2010 passed by the State Chief Information Commissioner , Manipur which was impugned by the writ petitioner in the said writ petition .

(3.) THE appellant is serving as Deputy Commissioner and at the relevant time was posted at District Senapati (Manipur). The respondent no 1 ­ a private person and resident of the said area filed one application dt 2.9.2009 ( annexure -A -1 ) under section 6 of the Right to Information Act 2005 (for short hereinafter referred to as The Act) before the appellant in her capacity as State Information Commissioner under the Act and sought information in relation to following matters: -