VIDYADHAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition is against the order dated 24-05-2014 passed by the Chief Information Commissioner, Raipur in appeal proceeding No.A/2861/2013 whereby the second appeal was rejected. The petitioner initially on 24/09/2013 sought information that at village Fafadih Tahsil & District Raipur, Mr. Satyadev and Jagnarayan son of Raja ram Mishra owned a land bearing Khasra No. 2292 ad-meauring 2.02 acres. It was stated that the said land was sold between the year 1935 and 1943 and two informations/details were sought i.e.,

(2.) The said application was rejected by the Information Officer of the office of Sub-Registrar, Raipur on 11/10/2013. The petitioner preferred First Appeal before the appellate authority i.e. Registrar under Section 19 of the Right to Information Act on 02/11/2013. The appellate authority too dismissed the appeal and thereafter the second appeal was preferred before the Chief Information Commissioner on 04/2/2014. The said appeal was dismissed by impugned order dated 24/05/2014 on the ground that particulars of the information sought for has not been provided and information so required is in the form of questionnaire and therefore the information can not be supplied.

(3.) Learned counsel for the petitioner would submit that the information so sought for is comprised within the records of Sub-Registrar and it will be covered under the definition of of 2(f) of the Right to Information Act 2005 as such by denial of information, the illegality has been committed. Consequently the respondent may be directed to supply such information to the petitioner.