K. Karuppasamy vs The State Chief Information Commissioner, Tamil Nadu Information Commission, The Public Information Officer-cum-Assistant, Director of Panchayats, Rural Development Department and The Assistant Public Information Officer-cum-Deputy Block Development Officer, Kayathar Panchayat Union

G. Rajasuria, J.—This writ petition has been filed to issue a writ of mandamus to direct the 3rd respondent to furnish the particulars sought for in the application made under Right to Information Act by the petitioner dated 06.06.2008 and consequently to direct the 1st respondent to punish the 2nd and 3rd respondents u/s 20 of Right to Information Act for non-compliance of Section 7 of the Right to Information Act.

Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

The grievance of the petitioner as aired by the learned Counsel for the petitioner is to the effect that the petitioner made an application dated 06.06.2008 to the third respondent to furnish the following informations:

(i) How many houses were allotted in Theethampatty Village till 2008-09 and give explanation to that.

(ii) Under what scheme the houses were allotted.

(iii) Who were the allottees and their address.

(iv) Whether free scheme patta or registered document? Give the copy of same under Right to Information Act.

(v) To give the House Tax receipts of the allottees who are in occupation.

But he has furnished only the name of the allottees and nothing more. Appeal was filed against it to the 2nd respondent and the order was modified. As against which, Second Appeal was filed before the first respondent and the same is pending. The petitioner has approached this Court under Article 226 of the Constitution of India, as he could not get any order from the first respondent.

Be that as it may. The issue here is very limited. The petitioner has sought for five particulars as per the application dated 06.06.2008. On perusal of the said representation, I am of the considered view that the first four items are tenable and the last one is not relevant at all. It appears out of the first four items, only the names of the allottees were furnished to the petitioner.

Hence, in these circumstances, the following direction is issued:

The third respondent shall furnish information to the petitioner under the aforesaid four captions in full within a period of one month from the date of receipt of a copy of this order.

With the above direction, this Writ Petition is disposed of. No costs.