- (1.) Keeping in view the averments made in the application, delay of 31 days in filing the appeal is condoned subject to all just exceptions.
(2.) Appellant is aggrieved against an order passed by the learned Single Judge of this Court on 28.5.2012 whereby an order declining information sought by the appellant was upheld. The appellant has sought information in respect of the complaint filed by one Shri Mukesh Malhotra, the then Inspector, Criminal Investigation Department, now posted as Deputy Superintendent of Policey, Yamuna Nagar against Shri Sukhbir Goyat, District Attorney when he was posted at Panchkula.
(3.) The information sought has been declined for the reason that Criminal Investigation Department of the State is exempt under Section 24 of the Right to Information Act, 2005 (for short the 'Act') as such information does not relate to corruption and/or human rights violations.;