MR.ASHOK KUMAR GAUR, J. - (1.) The instant petition has been filed by the petitioner challenging order dated 08.06.2018 passed by the State Information Commission, Rajasthan in appeal No.2673/2018.
(2.) The brief facts of the case are that the petitioner had filed an application on 03.08.2017 under section 6 of the Right To Information Act, 2005 for seeking information from the respondents. The petitioner sought information with regard to Pattas issued by the Panchayat from the year 2007-2017, photocopy of the Quorum Registrar of Gram Panchayat, photocopy of cash book from the year 2009-2017 and further copies of tenders invited from the year 2009-2017. The petitioner has pleaded in his writ petition that he had received a letter on 04.09.2017 to appear before the Gram Panchayat on 20.09.2017 for perusal of the record and to identify the documents. The petitioner has appeared in the Office of the respondent but he was not allowed to peruse the record and he was forced to sign on the blank papers.
(3.) The petitioner has pleaded in his writ petition that he had filed First Appeal and when the first appeal was not decided, then he filed second appeal before the State Information Commission. The State Information Commission has decided the appeal and the same is dismissed in view of the provisions contended in Section 7(9) of the RTI Act, 2005.;