Vibhu Bakhru, J. - (1.)The petitioner has filed the present petition impugning an order dated 04.09.2013 (hereafter "the impugned order") passed by the Central Information Commission (hereafter "the CIC").
(2.)The petitioner had filed an application dated 06.11.2010 under the Right to Information Act, 2005 (hereafter "the Act") seeking certain information including the certified copy of a report sent by the then Governor of Karnataka to the Union Home Ministry relating to the political situation in the State of Karanataka and for imposing President's Rule in that State. The petitioner had also sought information as to what action had been taken by the Government of India on the said report and also the file notings in respect of the said report.
(3.)The said information was declined to the petitioner. The petitioner appealed against such denial to the First Appellate Authority (FAA) under Section 19 (1) of the Act, but was not successful. Aggrieved by the order passed by the FAA, the petitioner preferred a second appeal under section 19(3) of the Act, which is stated to be pending consideration before the CIC.