Uttarakhand High Court
Almora Magnesite Limited vs Chief Information Commissioner And ... on 16 August, 2018
Author: Alok Singh
Bench: Alok Singh
WPMS No. 2242 of 2012 Hon'ble Alok Singh, J.
Mr. B.D. Upadhyay, Sr. Advocate assisted by Mr. Sunil Upadhyay, Advocate for the petitioner.
None for the respondent despite sufficient service.
Petitioner Company is private company registered under the Indian Companies Act, 1956. Petitioner Company does not fall within the definition of "Public Authority" as defined in Section 2 (h) of the Right to Information Act, 2005. Therefore, its provisions are not applicable to the petitioner Company. Accordingly, impugned orders passed by respondent no. 1 are bad in the eyes of law.
In view of the above, writ petition is allowed. Impugned orders dated 25.06.2012 and 18.09.2012 are hereby quashed.
(Alok Singh, J.) 16.08.2018 SKS