- (1.)DECISION M.M.Ansari, 1. The appellant had sought certain information about an on-going investigation related to M/s Hindustan Motors Ltd, West Bengal. He has, in fact, raised queries and sought the opinion of the CPIO on such questions as to when the investigation would be completed.
(2.)The CPIO refused to divulge the information on the ground that the appellant was in no way an affected person and that the investigations are in progress. Hence, he has claimed exemption Under Section 8(1)(h) of the Act from disclosure of the information sought. The appellate authority has upheld the decision of the CPIO.
In view of the above, the decision of the CPIO is justified. The appeal is accordingly disposed of.