Mehinder Singh Sullar, J. - (1.) TERSENESSLY , the facts, which require to be noticed for a limited purpose of deciding the sole controversy, involved in the instant writ petition and emanating from the record, are that petitioner Bhupinder Singh Jassal moved an application dated 18.5.2010 (Annexure P2) to the Assistant State Public Information Officer (for brevity "ASPIO") of the office of Excise & Taxation Commissioner (respondent No. 3) and sought the following information, invoking the provisions of The Right to Information Act (hereinafter to be referred as "the Act") : Who are the owners/partners of M/s Punjab Ice and General Mills, Gurudwara Road, Shahkot having VAT No. 03601023849.
(2.) THE application was rejected by the ASPIO, by virtue of single line impugned order dated 27.5.2010 (Annexure P3). Aggrieved by the; order (Annexure P3), the petitioner filed the appeal/complaint dated 12.82010 (Annexure P4), which was dismissed as well, by the State Information Commission, Punjab (for short "SIC) (respondent No.l), by way of impugned order dated 16.11.2010 (Annexure PS).'
(3.) THE petitioner still did not feel satisfied and preferred the instant writ petition, challenging the impugned orders. (Annexures P3 and PS), through the medium of the provisions of Articles 226 and 227 of the Constitution of India.;