- (1.) This petition/application seeks review of the judgment and order dated 25.01.2012 passed by a Division Bench of this Court, whereby two writ petitions filed under Article 226 of the Constitution of India, namely, Writ Petition Nos.6993 (M/B) of 2009 and 10875 (M/B) of 2011 were allowed.
(2.) Challenge made in both the aforesaid writ petitions was two notifications dated 07.06.2009 and 25.03.2008, whereby certain works allotted to Confidential Section-1 of Administration Reforms Department of State of Uttar Pradesh were excluded from operation of Right to Information Act, 2005 (hereinafter referred to as 'the RTI Act') and further, Operations and Maintenance, Security and General Administration Units of Civil Aviation Department of U.P. were also excluded from the purview of the RTI Act. By the judgment and order under review, both these notifications have been quashed.
(3.) Heard Shri Raghvendra Singh, learned Advocate General for the review applicants-State of U.P. and Shri S.N. Shukla, the respondent, who appeared in person.;