Public Information Officer ... vs P.B.Suresh Kumar
2021 Latest Caselaw 15370 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                         WP(C) NO. 10458 OF 2012
PETITIONERS:

         1    PUBLIC INFORMATION OFFICER SHRI.J.J.RENJITH
              AGED 49 YEARS
              DEPUTY GENERAL MANAGER (FINANCE & ACCOUNTS), KERALA STATE
              INDUSTRIAL DEVELOPMENT CORPORATION LTD., KESTON ROAD, KOWDIAR,
              THIRUVANANTHAPURAM-695003.

         2    THE APPELLATE AUTHORITY
              SHRI.ALKESH KUMAR SHARMA, IAS, KERALA STATE INDUSTRIAL
              DEVELOPMENT CORPORATION LTD., KESTON ROAD, KOWDIAR,
              THIRUVANANTHAPURAM-695003.

             BY ADV SRI.P.U.SHAILAJAN, SC, KSIDC
                   ADV.SRI.PRASAD V.P, SC, KSIDC


RESPONDENTS:

     1       P.B.SURESH KUMAR
             T.C.15/1221, KUKILIYA LANE, DPI JUNCTION, JAGATHY,
             THIRUVANANTHAPURAM-695013.

     2       SHRI.K.NADARAJAN
             STATE INFORMATION COMMISSIONER, THE STATE INFORMATION
             COMMISSION, KERALA, PUNNEN ROAD, THIRUVANANTHAPURAM-
             695004.

             BY ADVS.
             S.SHYAM
             SRI.N.K.KARNIS
             SRI.N.SUKUMARAN SR.

             SRI.M.AJAY-R2
     THIS    WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 10458/2012                  2



                            JUDGMENT

Heard the counsel for the petitioners, the counsel for the first

respondent and the learned standing counsel for the State Information

Commission, Kerala.

The first respondent submitted Ext.P2 appeal before the State

Information Commission, Kerala which led to the passing of Ext.P7

impugned order. When the matter came up for consideration today, the

learned counsel for the first respondent submits that the information

sought for by the first respondent pursuant to his application dated

23.12.2009 is not required. Recording the said submission, this writ

petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX

PETITIONERS' EXHIBITS:

P1:TRUE COPY OF THE APPEAL FILED BY THE 1ST RESPONDENT BEFORE THE SECOND PETITIONER DATED 6.1.2010.

P2:TRUE COPY OF THE APPEAL FILED BY THE 1ST RESPONDENT DATED 9.2.2010 BEFORE THE SECRETARY, STATE INFORMATION COMMISSIONER.

P3:TRUE COPY OF THE NOTICE DATED 24.2.2010 ISSUED BY THE 2ND PETITIONER.

P4:TRUE COPY OF THE REPORT DATED 9.3.2010 BY THE 2ND PETITIONER TO THE 2ND RESPONDENT.

P5:TRUE COPY OF ORDER DATED 5.4.2010 ISSUED BY THE 2ND PETITIONER.

P6:TRUE COPY OF THE NOTICE DATED 22.12.2011.

P7:TRUE COPY OF ORDER DATED 2.1.2012 ISSUED BY THE 2ND PETITIONER.

SPC/