STATE OF CHHATTISGARH Vs. CHHATTISGARH STATE INFORMATION COMMISSION
LAWS(CHH)-2019-6-43
HIGH COURT OF CHHATTISGARH
Decided on June 24,2019

STATE OF CHHATTISGARH Appellant
VERSUS
CHHATTISGARH STATE INFORMATION COMMISSION Respondents

JUDGEMENT

Goutam Bhaduri - (1.)Heard.
(2.)The present petition is against the order dated 06/12/2012 passed by the Chhattisgarh State Information Commission, Raipur. The main grievance of the petitioner is against the imposition of penalty of Rs 20,000.00 imposed under Sec. 21 of the Right to Information Act, 2005 (hereinafter referred as 'the Act of 2005' ) and Rs 1,000.00 passed under Sec. 19 sub section 8 (b) of the Act, 2005.
(3.)The facts and figures as would enumerate would show that an application was made whereby certain documents along with information was sought for from Public Information Officer/ Divisional Forest Officer, Dhamtari. The said application was received by officer on 13/03/2012. Subsequent thereto, the information was not given within the stipulated period of 30 days which led to first appeal. Thereafter, the Information Officer by a letter dated 10/04/2012 asked the respondent No.3 to deposit an amount of Rs. 6,406.00 being the expenses to be deposited to get the information sought for. The said amount was deposited by the respondent on 16/04/2012, thereafter, the information was given to the respondent No.3 on 18/05/2012. The complainant who sought for the information filed a second appeal, which was adjudicated by the impugned order whereby the imposed penalty and the damages has been ordered for.


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