BISHESWAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition in under Article 226 of the Constitution of India whereby and whereunder the order dated 22.03.2019 passed in Appeal Case No.175 of 2016 dated 07.03.2019 is under challenge.

(2.) The brief facts of the case of the petitioner is that one application has been filed by the respondent No.5 before the respondent No.2, Public Information Officer, Department of Mines and Geology, Ranchi on 05.08.2015 under the Right to Information Act, 2005 for obtaining information/documents in respect of the mining lease application 28.01.1986 for minerals bauxite over an area 144 acres in Mouza Harrup (Bishunpur) in Gumla District in erstwhile State of Bihar.

(3.) The said application has been filed before the Public Information Officer, Ranchi on 05.08.2015 which was forwarded by the PIO Ranchi to the PIO Gumla on 12.08.2015 but the information has not been furnished as demanded, therefore, the respondent No.5 has filed first appeal but even in course of first appeal, the information has not been furnished, therefore, after lapse of statutory period provided to supply the information, at the stage of first appeal the respondent No.5 has preferred second appeal before the State Information Commission.