Harsimran Singh Sethi, J. (Oral)
1. In the present petition, the grievance being raised by the petitioner is qua the order dated 09.04.2024 (Anneure P-7) passed by the Information Commissioner by which, the second appeal filed by the petitioner under Section 19(3) of The Right to Information Act, 2005 qua the grant of information qua House No.267, Sector 11-A, Chandigarh has been declined.
2. On being asked to point out the perversity in the said order, learned counsel for the petitioner has not been able to point out the same.
3. The plea of the grant of information has been rejected on the ground that the petitioner is not the actual owner of the said house and therefore, third party information cannot be given. Learned counsel for the petitioner submits that there is an agreement to sell qua the said house.
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CWP-2989-2025 :2:
4. It may be noticed that agreement to sell does not create a right in the petitioner to seek information of a third party. In case, the petitioner has any grievance on the basis of the said agreement to sell, he should avail appropriate remedy for the redressal of his grievance before appropriate forum.
5. Keeping in view the above, no ground is made out for any inference by this Court and present petition is accordingly dismissed.
6. Pending applications, if any, also stand disposed of accordingly.
(HARSIMRAN SINGH SETHI)
JUDGE
03.02.2025
Rimpal Whether speaking/reasoned Yes Whether Reportable : No
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