R.BANUMATHI,J. - (1.) Leave granted.
(2.) The point falling for determination in this appeal is as regards the right of a third party to apply for certified copies to be obtained from the High Court by invoking the provisions of Right to Information Act without resorting to Gujarat High Court Rules prescribed by the High Court.
(3.) Brief facts which led to filing of this appeal are as follows:- An RTI application dated 05.04.2010 was filed by respondent No.2 seeking information pertaining to the following cases ­ Civil Application No.5517 of 2003 and Civil Application No.8072 of 1989 along with all relevant documents and certified copies. In reply, by letter dated 29.04.2010, Public Information Officer, Gujarat High Court informed respondent No.2 that for obtaining required copies, he should make an application personally or through his advocate on affixing court fees stamp of Rs.3/- with requisite fee to the "Deputy Registrar". It was further stated that as respondent No.2 is not a party to the said proceedings, as per Rule 151 of the Gujarat High Court Rules, 1993, his application should be accompanied by an affidavit stating the grounds for which the certified copies are required and on making such application, he will be supplied the certified copies of the documents as per Rules 149 to 154 of the Gujarat High Court Rules, 1993.;