STATE OF MANIPUR Vs. MANIPUR INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Mr. S. Napolean, learned Government Advocate appearing for the petitioners, and Mr. J. Hillson, learned counsel appearing for respondent No. 1.

(2.) The petition has been filed for quashing and setting aside the impugned orders dated 31.03.2011 and 20.04.2011 passed by the State Chief Information Commissioner, Manipur in Complaint (Appeal) Case No. 80 of 2010.

(3.) On 12.03.2010, respondent No. 2 submitted an application to the State Public Information Officer, Excise Department, Government of Manipur under Section 6(i) of the Right to Information Act, 2005. Relevant portion is extracted below: