- (1.) Tersenessly, the facts, which require to be noticed for a limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, are that one Khushi Ram (Respondent No. 2) moved an application dated 27.1.2009 (Annexure P1) to the Central Public Information Officer (for brevity "the CPIO"), seeking the information mentioned therein and here-in-below, pertaining to one M/s Rajesh Gas Service, an authorized distributor of LPG, invoking the provisions of The Right to Information Act, 2005 (hereinafter to be referred as "the Act"). The CPIO did not supply the complete information, which necessitated him (Respondent No. 2) to prefer first appeal, which was dismissed as well, by the First Appellate Authority (for short "the FAA") (Respondent No. 3), by virtue of order dated 16.3.2009 (Annexure P4)
(2.) Aggrieved by the action of not supplying the information by the CPIO and FAA, Respondent No. 2 filed the appeal (Annexure P5) before the Central Information Commission (for brevity "the CIC"), which was partly accepted by way of order dated 23.7.2009 (Annexure P8).
(3.) The Petitioner-Hindustan Petroleum Corporation Ltd. (for short "the Petitioner-Corporation") had earlier challenged the order (Annexure P8), by virtue of Civil Writ Petition No. 14163 of 2009, which came to be disposed of by this Court. The order (Annexure P8) was set aside and the matter was referred back for its re-adjudication by the CIC, after passing a reasoned order, vide order dated 1.9.2010 (Annexure P10).;