SANJAY MANDYAL Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner applied to respondent No. 2 for seeking information under the R.T.I. Act, 2005. The information sought by the petitioner as alleged in Para-2, is reproduced as under:-

(2.) The details are also given in Annexure P-1 and have been reproduced in the above para.

(3.) Notice of the petition was issued to the respondents, who filed their reply.