Surya Prakash Kesarwani, J. - (1.) Heard Sri Manoj Kumar Sharma holding brief of Sri Namit Kumar Sharma, learned counsel for the petitioner, Sri Mohan Srivastava, learned standing counsel for respondent No.1 and Sri Rahul Jain holding brief of Sri Kunal Ravi Singh, learned counsel for respondent Nos.2, 3 & 4. Facts:
(2.) Briefly stated facts of the present case are that to obtain certain informations the petitioner moved seven separate applications before different authorities/ Offices as under:-...[VARNACULAR TEXT OMITTED]...
(3.) It is alleged by the petitioner that since the information as required by the aforesaid applications were not given by the concerned office/ officer and as such the petitioner filed single appeal on 02.06.2015 before the Chief Information Commission, Indira Bhawan, Lucknow, which was dismissed by the impugned order dated 11.10.2017 on the ground that under Section 19(1) or under Section 19(3) of the Right to Information Act, 2005 (hereinafter referred to as 'the Act'), separate appeals shall lie against each decisions or non-submission of information.;