RAHUL SHEORAN Vs. COLLECTOR

JUDGEMENT

(1.) This petition is filed in order to assail the validity of the order dated 29.11.2012 passed by the Collector-cum-Sub Divisional Officer, Karnal, dismissing the application filed by the petitioner by which he had asked for discovery of documents in terms of Section 8 of the Haryana Public Premises (Eviction and Rent Recovery) Act, 1972 (hereinafter referred to as the 'Act').

(2.) Shorn of unnecessary details, the petitioner, working as an Assistant Security Officer, was prosecuted in terms of Section 7 of the Act on the ground that he is in un-authorized possession of H.No. A-4 in the Mills Campus.

(3.) During the course of hearing, the petitioner made an application under Section 8 of the Act seeking discovery and production of certain documents. The Collector, vide impugned order, dismissed the application, relegating the petitioner to seek his remedy under the Right to Information Act, 2005 (hereinafter referred to as 'the Act of 2005').