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In Re: vs Shri K. Natarajan, State Information ... on 6 January, 2017

Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud

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     ITEM NO.22                          COURT NO.1                SECTION IIIB


                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

     REFERENCE UNDER SECTION 17(1) OF THE RIGHT TO INFORMATION ACT, 2005

     IN RE : SHRI K. NATARAJAN, STATE INFORMATION
     COMMISSIONER, KERALA

     (With appln.(s) for early hearing and office report)
     (For final disposal)
     WITH
     SLP(C) No.35644/2014
     (With appln.(s) for permission to file additional documents and
     permission to replace the page and Interim Relief and Office
     Report)
     (REF.U/A 317(1) No.1/2013)

     Date : 06/01/2017 This Reference/petition was called on for hearing
     today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)               By Courts Motion

                                     Mr. Ramesh Babu M. R., Adv.


     For Respondent(s)              Mr.Krishnan Venugopal, Sr.Adv.
     For Mr.K.Natarajan             Mr.Deepak Prakash, Adv.
                                    Mr.Vishal Somany, Adv.
                                    Ms.Swati Ghildiyal, Adv.
                                    Mr.Shruti Srivastava, Adv.
                                    Mr.Subhash Chandran K.R., Adv.
                                    Mr.Raneev Dahiya, Adv.
                                    Mr.Kunal Singh, Adv.
                                    Ms.Saumiya Sinha, Adv.
                                    Ms. Usha Nandini. V, Adv.

     For State of Kerala            Mr.Jaideep Gupta, Sr.Adv.
                                    Mr. G. Prakash, Adv.
Signature Not Verified
                                    Mr.Jishnu M.L., Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.01.06
17:21:21 TLT
                                    Mrs.Priyanka Prakash, Adv.
Reason:
                                    Mrs.Beena Prakash, Adv.
                                    Mr.Manu Srinath, Adv.
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    Upon hearing the counsel the Court made the following
                       O R D E R

REFERENCE UNDER SECTION 17(1) OF THE RIGHT TO INFORMATION ACT, 2005 Prayer for early actual date is declined.

Admitted for hearing.

Leave granted.

(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR