H E Rajashekarappa S/O H Eshwarappa vs State Public Information Officer on 1 July, 2008

[Cites 2, Cited by 3]

Karnataka High Court

H E Rajashekarappa S/O H Eshwarappa vs State Public Information Officer on 1 July, 2008

Equivalent citations: AIR 2009 KARNATAKA 8, 2008 (2) AIR BOM R 776, 2008 (4) AIR KAR R 692, 2009 (1) AIR KANT HCR 13, 2009 A I H C (NOC) 252 (KAR), (2008) 1 LACC 149, (2008) 4 MAH LJ 626, (2008) 3 BOM CR 181, (2009) 73 ALLINDCAS 453 (KAR), 2009 (2) CIV LJ 813, (2009) 1 CIVLJ 813, (2008) ILR (KANT) 3646, (2008) 2 ALLMR 490 (BOM), (2009) 2 CIVILCOURTC 48, (2008) 6 KANT LJ 715, (2009) 1 RECCIVR 822, 2009 (1) AIR KAR R 13, 2009 AIHC (NOC) 252 (KAR.)

Bench: K.Bhakthavatsala

 

W.P. No_...1__ 10653/2006
IN THE HIGH coum' or? KARNATAKA AT BAN(3i&!}.()»l??:'E*.';
DATED THIS THE 181' DAY OF JULY_.f250'%E§:A     ~
BEFOREM  W   %  %
THE HON'BLE Dr. JLISFICE 13%.; B»If£A§{1;H2F.§.V"!5&:*i':;€%A;§};1..j:"
WRIT pyrmon No;:o§§3; 2@d6  :5 %% V'
BETWEEN:   L"  %  V

H . E. Rajashckarappa,

Aged about 53 years,   .
S[o.H.Eshwarappa,V  '
Joint Director (Statistics),  V   ., _  .
On Deputation  _'  " 
8zeVctcri1:ta1y     
Podium B1ock,1Amt_)e»:1kaf Vgédiii, "  

Bangalore-{E360 .' ;... -- ...PETi"FIONER

(By s:i.M§$.P;a:h5:¢:a;w-Aau}§"»._:'---«.% %
for Sri. S.«V.  Ariv.)

AND:

 'V 1   Info1;1iiaiiU[191 Oﬂiocr

35 Under  to Government,

 'P1a1'1ni_Iig  Stajﬁ-:§tics Dept,

 S,'Bui'.d'i11,g, V V V "
Ba1:'1ga1o1'§-550A  1.

 Jointu Stfixntétxy to Govzzrnment,

b-2

 "P§a11r1in'g..--3r. Statistics Dept,
.385 Appellate Authority under the

" _ 'Rigbtto Information Act, 2005,
*  I'VﬂF'1oor, M.S.Bui1ding

   _B£ingalorc--56O 001.



W.P.No_.._1_O663/2006

3. Sri.O.Nm'asi111ha Murthy,
Major,
Retired Statistical Inspector,
R] o.Matadha Kurubarahatty,

Chitrazzlurga Taluk as Dist.     ".';'.'R~§,is:%ozsi':3Er£I;<.§' 5 x 

(By Sri.M.'1'.Jaga11 Mohan, Adv. far 3   j' é . 
Sri.R.B.Sathyaz1arayana Siugh, H_C'G_P for{R%f{A& 2)  

This Writ Petition is ﬁled under A.11:icleS«--226  227 of the
Constitution of India, praying to q1'1'é.sh_ thé-- order dt';3(}.6.2GG6 in 131$':
appeal under Section 19(5}.'_df the  Itzfoxznation Act, 2065 of
the 234 Respondcnt--Am1cxm'i:'4(}; 85. i:I3f'c:,du1er passed by the 1"'
Respondent dated 22,4.20O6V_-A nncxurc: 'E":--1n;éi1.ciic.

This Writ P3155511 c.%mii»;g' .f.:s1? 'pmiiminaxy hearing in 'B' Group, this dag; »ﬂ'1r=;' 1'o3Ics2§ri11g:-

._"«.5:)RD§:_;I§ The pcfi'ii(_§11a:1f Court praying for quashing the order date;:d" vat Aﬂxncxum 'G'.

' T};ev._§'1*§£éf of the case leading to the ﬁling of the writ 'may as umicsr:

" fI'h:: Rcsﬁondcnt No.3 who is a nattired Statistical Inspector, 'anf?app1icat:ion dated i?'.(}3.2006 (Anrmxum-B) to the 1"

to furnish copy of Assets and Liabilities statement of the pcfiﬁoncr for the period 2002-03, 2003-04 and 2004-05. The L w; P,No. 15365312006

4. It is ncccssaxy to refer and excerpt Section 2(.i}",. and Section 3 of the Right to Information Act, 2005 (in Q "2 (1) "information"

form, including records, _doco1noiits, 11}.<im'os,: eff mails, opinions, advicrcs; Io1eascs:.,. j orders, Iogbooks,_ samples, models,' Dciata in any elcctmnic form and' VA to any privatc Vovby public altthoxity time being in force; " ..

(QM """ .

(11) 'public authoﬁtf'V1;1oa:1s"a;1y«.au3'tho:*ity or body or institutzioxz %o§_se1r--gwéﬁ;m¢2:tgmiabnshed or ooxizstituted-» _ _.. _ (a) by'-otrvundor tint"-Coasﬁtuﬁon; an§"Loi!§:ér..'1aw made by Parliament; (!._;) - " law made by State V . (cl) issued or order made by nth: "z2p;pmp1iatc Government and 5 izgchgdes any-» Z V body owned, controlled or " ~-'sirubstantialiy ﬁnanced;

(ii) non-Govcmmcnt organisation substantially financed, dimcﬂy or L W. P.No. 16563/2005 indirectly by funds provided "

aP13!'€rI>riatc Government; " af' ' (1') "right to itxformation" TtA}j;e'«?T>rig.ht information accessible Imdgr thié;i1e'}(1n by or under the control of' includcst.hc11'ghtto- _v

(i) . inspcctjon'{§i'wor!i,

(ii) taking moms; hr copies of docuingntsidr'I't=:%5pfd5;t*.._ ' V' " '

(iii)

(iv) the form of

-------- video casscttcs ._ mode or through ilifonnation is stored "in 3 computer- 61* in any other device."

of is to pmvide right to information for citizéxgs' §§"§t€.t:,*é§:;£.s to infonnation under the control of public promote t:ranspart::m:y and a<::co1mtabi1:i1y in ivgrking cizrczy pubiic authority. In View of the above provisions 'it cannot be said that Section 26} of the Act eﬁcompasscs V" infomlation of the oﬁiciais of the public authcsrity. The ' of the legislation is to pm-vidc right to information to a };=.-amen pertaining to public aﬂhﬁs of the public authority. Therefore, L w. P.N<:s.. --.1Q663/ 2006 the respondent No.3 had no right under the Act. to infonnaﬁon of the petitioner. The mspondcxﬁ authority has (f2I'I'€:d in dircctzing ﬂ_lﬂ~~ fuiigish information as sought for by re:~5§pe):i3dé:nt"' tho.' 3 n=:spo11dc11t's application is vcxaftiomf. . is made: to scttic scores with the petitioner, it i:$ 'a.v:ﬁ£..oaso to« heavy costs in favour of the pctitionor jttopondcnt No.3

6. For the frqroﬁoing ":i5'c9vtitio11 is allowed with costs of ' .fa:yo=:.1r "-offthe petitioner and against I€Sp0I1d€3I1t ''' :£.:::::,- '-

--». 1'1EiL:1V;')1ig':}.e:~do1der dated 30.6.2006 at Annm:11re-¢I3VfVis q1iasiﬁ"l;:"» No. 3 is dimctod to dcpoﬁt costs of Rs.5,0Q{3.[ 4 in three mtmths ﬁom today.

sd/-

Judge "* Corre-cm-d vide Ciozzrt ﬁrder risked 12.9.2008

Unlock Advanced Research with PRISMAI

Karnataka High Court