- (1.) The petitioner in this WP under art.226 of the Constitution of India dated October 29, 2009 is questioning an order of the West Bengal Information Commission dated September 3, 2009 (WP p.57) imposing on him Rs.25,000 penalty under s.20(1) of the Right to Information Act, 2005.
(2.) The fourth respondent submitted an application under s.6 of the Right to Information Act, 2005 to the State Public Information Officer, Department of Municipal Affairs, Government of West Bengal on November 4, 2008. He requested Uttarpara-Kotrung Municipality to give him the information specified in the application. By a letter dated November 6, 2008 the Municipal Affairs Department transferred the application to the State Public Information Officer and the Chairman of the Municipality.
(3.) While the petitioner, the State Public Information Officer of the Municipality, did not do anything, the Chairman thereof wrote a letter dated December 1, 2008. The relevant parts of the letter are quoted below:- "Your application under Right to Information Act,2005 is vague in material particulars. Then again you applied before the Municipality disclosing an address which is outside the territorial jurisdiction of the Uttarpara-Kotrung Municipality. In such circumstances the Municipality is not in a position to give you the information sought by you.";