SRI BHAVANA RISHI CO OP HOUSE BUILDING SOCIETY KAPRA RANGA REDDY DIST Vs. AP INFORMATION COMMISSION HYDERABAD

JUDGEMENT

(1.) The petitioner, a Co-operative Housing Building Society, questions the legality and validity of an Order passed on 08-04-2008, by the 1st respondent - Information Commission, constituted under the Right to Information Act, 2005 (for short 'the RTI Act) allowing the Appeal preferred by the 2nd respondent here in.

(2.) The petitioner is a Co-operative Housing Building Society, registered under the provisions of the Andhra Pradesh Co-operative Societies Act, 1964 (henceforth referred to as the Co-operative Societies Act). It is formed essentially for the purpose of providing house sites to its members. The area of operation is confined to the erstwhile Medchal Taluq in Ranga Reddy District. The 2nd respondent is a member of the petitioner Society. He filed an application invoking the provisions of the RTI Act for supply of the following information:

(3.) Since, the same was not supplied, he preferred an Appeal to the 1st respondent, which passed the impugned Order on 08-04-2008, negativing the objection raised on behalf of the petitioner Society that it is not a Public Authority and hence, the provisions of the RTI Act, are not attracted to it The 1st respondent has also proposed to impose a penalty of Rs.25,000/- on the petitioner and directed it to show cause in that regard.