G.S.SANDHAWALIA, J. - (1.) The petitioner-State challenges the order dated 30.7.2012 (Annexure P/3) and the order dated 21.08.2012 (Annexure P/4), whereby the respondent-State Information Commission had directed to supply requisite information to the applicant-respondent No.2, Shri Daljit Singh Grewal. The reasoning given by the respondent-Commission was that information as sought by the said applicant was already in public domain and it by no stretch of imagination could be denied.
(2.) It is not disputed that in pursuance of the directions issued on 30.07.2012 (Annexure P/3), the State had sought time before the Commission to provide the said information since it had already provided partial information. Thereafter, the present writ petition was filed challenging the above said orders.
(3.) Learned State counsel has argued that the said orders are not sustainable on the ground that respondent No.2, Daljit Singh Grewal was a chronic litigant and had sought information time and again and therefore, the information pertaining to the third party, namely, K.S. Ghumman, respondent No.3, could not have been supplied as respondent No.3 had objected to the same. Due to this, the same was rightly denied under Section 8(1)(j) of the Right to Information Act, 2005 (for short the 'Act'). Mr. Atul Goyal, learned counsel for respondent No.3 has also supported the said order as well as the stand of the State. ;