Vijay Bishnoi, J. - (1.) This writ petition is filed by the petitioner seeking following reliefs: "It is, therefore, humbly prayed that this writ petition may kindly be allowed and by issuing an appropriate writ, order or direction: 1. The respondent No. 1 may kindly be directed to furnish the information requested by the petitioner vide his application dated 03.05.2016 (Annex.1) and as pronounced by learned State Information Commission vide judgment dated 27.07.2017 (Annex.7) 2. The respondent may also appropriately saddled with exemplary cost for defying and undermining mandate of the RTI Act; 3. The costs of this writ petition may kindly be awarded in favour of the petitioner. 4. Any other writ, order or direction which your Lordship may deem just and proper in the facts and circumstances of the case, may also kindly be issued in favour of the petitioner."
(2.) Brief facts of the case are that the petitioner filed an application to the respondent No. 1 - Public Information Officer of the Department of Commercial Taxes at Nohar with a prayer to supply him a report of survey conducted at his business place on 28.10.2015 and proceedings of record verification for assessment year 2014-2015.
(3.) The said application filed by the petitioner came to be rejected by the respondent No. 1 vide order dated 01.06.2016 while observing that the application is not filed in prescribed format, information sought does not appear to be in larger public interest, fee and charges for photocopies of requisite information are not submitted and as per the provisions of section 94(2) of Rajasthan VAT Act, the information sought can be provided by an order of the Commissioner upon application filed in prescribed format with requisite fees.;