Trushank Rameshbhai Joshi vs State Of Gujarat, Chief Information ...
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Gujarat High Court

Trushank Rameshbhai Joshi vs State Of Gujarat, Chief Information ... on 7 May, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                      NEUTRAL CITATION




                              C/LPA/547/2025                                          ORDER DATED: 07/05/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/LETTERS PATENT APPEAL NO. 547 of 2025
                            In R/SPECIAL CIVIL APPLICATION NO. 2021 of 2025
                      =============================================
                                     TRUSHANK RAMESHBHAI JOSHI
                                                 Versus
                         STATE OF GUJARAT, CHIEF INFORMATION OFFICER & ORS.
                      =============================================
                      Appearance:
                      MR KIRTIDEV R DAVE(3267) for the Appellant(s) No. 1
                      MS.HETAL PATEL, ASST.GOVERNMENT PLEADER for the Respondent(s)
                      No. 2,3
                      MR SHIVANG M SHAH(5916) for the Respondent(s) No. 1
                      =============================================
                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                          Date : 07/05/2025

                                                     ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1) Mr.Shivang M. Shah, learned advocate has put in appearance for the Chief Information Officer - Respondent No.1.

2) Having gone through the judgment and order dated 19.02.2025, impugned in the present petition, pertinent is to note that the application moved by the petitioner under the Right to Information Act, 2005 was with vague questions seeking information about the registration of a Trust in the name of 'Raghunath Mandir Trust'.

3) The Information Commissioner namely respondent No.1 has rightly rejected the application stating that the answers to vague questions cannot be given and that out of the record of more than fifty thousand (50,000) registered trusts, it is not possible to make any inquiry to answer the questions raised by the petitioner.

NEUTRAL CITATION

C/LPA/547/2025 ORDER DATED: 07/05/2025

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4) Taking note of the reasoning given by the competent authority, as noted by the learned Single Judge and also the questions put forth by the petitioner in the application under Right to Information Act, we do not find any error in the decision of the competent authority.

5) No infirmity can be pointed out in the judgment of the learned Single Judge. The appeal stands dismissed, accordingly.

(SUNITA AGARWAL, CJ )

(PRANAV TRIVEDI,J) SAHIL S. RANGER