- (1.) It appears that despite service of notice, Respondent No. 3 has not appeared at all and neither has the Respondent-State Information Commission appeared. Rather, from the letter which has been received from the office of the Information Commission, it is declared that the State Information Commission is not interested to defend the impugned order which it had passed.
(2.) Counsel for the Respondent-State, however, is present offering assistance, for deciding the issues raised by the petitioner in this writ application.
(3.) Heard Counsel for the petitioner and Counsel for the State.;