R.K. JAIN Vs. N.G.T.

JUDGEMENT

(1.) COMPLAINANT sought for the following information on the following points:

(2.) CPIO requested the Complainant to come for inspection with respect to Point no A to G with prior notice of 15 days and for Point No. I sought for Rs. 10 for providing 5 pages of information.

(3.) THAT the reply of CPIO was incorrect and illegal and contrary to the provisions of R.T.I. Act.