- (1.)This writ petition is directed against an order of 28/9/2021 in terms of which an application made by the petitioner purporting to invoke the provisions of the Right to Information Act, 2005 has come to be rejected.
(2.)From a perusal of the application as tendered, it transpires that the petitioner was essentially aggrieved by non-completion of certain civil works in a government quarter which had been allotted to him. It was in that connection that the provisions of the Act were sought to be invoked.
(3.)Learned counsel for the petitioner would contend that the inspection of premises and properties would fall within the ambit of the Act in light of the provisions made in Sec. 2(j). According to learned counsel, the use of the word 'work' in Sec. 2(j) would indicate that the provisions of the Act could extend to the prayers as made and laid before the respondents.