M.Velmurugan vs The Tamil Nadu State Information Commission
- Court
- Madras High Court
WA No.3231 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.10.2026
CORAM
THE HON'BLE MR.SUSHRUT ARVIND DHARMADHIKARI,
CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE G. ARUL MURUGAN
WA No. 3231 of 2026
CNR:{HCMA012260302026}
1. M.Velmurugan
S/O.Manickam, Mangoon Village,
Nakkasalem Post, Alattur Taluk,
Perambalur District.
Appellant(s)
Vs
1. The Tamil Nadu State Information
Commission
Rep By Its Secretary, No 19,Tamil Nadu
Information Commission, Pannai Illam,
Panpet, Nanthanam,Chennai 600 035
2.The First Appellate Authority
Administrative Director, District Co-
Operative Milk Producers Union,
Perambalur.
3.The Public Information Officer
Deputy Registrar Of Co-Operative
Society, Dairy Department, Perambalur
621220.
Respondent(s)
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WA No.3231 of 2026
PRAYER
Appeal filed under Clause 15 of the Letters Patent against the order
dated 24.06.2026 passed in WP No.34771 of 2024 on the file of this
Court.
For Appellant: Mr.M.Senthil Vadivu
For Respondents: Mr.C.Vigneshwaran,
Standing Counsel
for R1
Mr.L.Gokulraj,
Addl Govt Pleader
for RR 2 and 3
*
JUDGMENT
(Judgment of the Court was
delivered by G.Arul Murugan, J.)
This intra-court appeal assails the order dated 24.06.2026
passed in WP No.34771 of 2024, whereby the Writ Court had rejected
the challenge made to the order passed by the Tamil Nadu State
Information Commission dated 12.09.2023 and the consequential
orders.
2. Learned counsel appearing for the appellant contended that,
the information, as sought by the appellant, has not been completely
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WA No.3231 of 2026
furnished and the learned Single Judge, without taking into
consideration the incomplete disclosure, has dismissed the writ
petition, which is erroneous and seeks interference of this Court.
3. Learned counsel appearing for the respondents submitted that
after the order impugned in the writ petition was passed by the first
respondent/State Information Commission, all the details as directed
have been furnished and, in such circumstances, the learned Single
Judge, taking notice of the said fact, dismissed the writ petition, which
needs no interference.
4. We have heard the learned counsel for the parties and
perused the materials available on record.
5. The appellant is an agriculturist supplying milk to the
Government Milk Cooperative Society at Mangoon. The appellant had a
grievance in respect of the rates fixed for supply of milk and in this
regard, the appellant had submitted an application under the Right to
Information Act raising 7 queries. Since the appellant was aggrieved
with the information provided, he filed an appeal before the second
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WA No.3231 of 2026
respondent, the First Appellate Authority as against the information
rd
furnished by the Public Information Officer/3 respondent. The second
respondent/First Appellate Authority passed an order and not satisfied
with the same, the appellant filed further appeal before the first
respondent/Tamil Nadu State Information Commission.
6. The first respondent has summoned the authorities and in the
proceedings, it is noted that on 01.10.2021, the details as sought by
the appellant in Sl.Nos.1 and 6 have been provided with due
acknowledgement on 06.10.2021 and also the other officer of the
Cooperative Society appeared before the Commission and produced
records showing that the queries in Sl.Nos.2, 3, 4, 5 and 7 have also
been furnished to the appellant on 11.10.2021 with proper
acknowledgement. The Commission, by its order dated 12.01.2023,
held that in respect of Sl.Nos.1, 2, 3 and 6, the details furnished were
adequate, but, directed the authorities to provide information
regarding query Nos.4, 5 and 7.
7. In compliance with the orders passed by the Information
Commission, the Cooperative Sub-Registrar/Public Information Officer,
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WA No.3231 of 2026
the third respondent, by proceedings dated 25.09.2023, has furnished
the details as sought in Sl.Nos.4, 5 and 7, as directed by the Second
Appellate Authority.
8. A perusal of the order reveals that the details sought by the
appellant seeking details of General Body Meetings were enclosed and
the details of salary and allowances of staff of the office of the Deputy
Registrar as sought in Sl.No.7 were also enclosed. As regards Sl.No.5,
it was intimated to the appellant that inspection of the Society was
periodically being done and if any defects are found, the officers would
submit a report and since no defects were found, no report has been
received and, therefore, no information in this regard is available.
9. The learned Single Judge, in the writ petition filed by the
appellant, taking note of the fact that the information as directed by
the Tamil Nadu Public Information Commission has already been
supplied by the third respondent and observing that merely because
the appellant was not satisfied with the information furnished, the writ
petition would not lie, dismissed the writ petition.
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10. From a perusal of the records, we find that all the queries as
raised by the appellant in Sl.Nos.1 to 7 have been duly answered and
details have been furnished by the Second Appellate Authority, where
a finding has also been recorded that four queries have been answered
and a direction was issued to give details regarding three queries,
which was also complied with on 25.09.2023. We find that the learned
Single Judge has rightly recorded the same and dismissed the writ
petition and we find no error or infirmity in the said order.
The Writ Appeal is, accordingly, dismissed. There shall be no
order as to costs.
(SUSHRUT ARVIND DHARMADHIKARI, CJ.) (G.ARUL MURUGAN, J.)
27.10.2026
Index : Yes/No
Neutral Citation : Yes/No
sra
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WA No.3231 of 2026
To
1. The Tamil Nadu State Information
Commission
Rep By Its Secretary, No 19,Tamil Nadu
Information Commission, Pannai Illam,
Panpet, Nanthanam,Chennai 600 035
2.The First Appellate Authority
Administrative Director, District Co-
Operative Milk Producers Union,
Perambalur.
3.The Public Information Officer
Deputy Registrar Of Co-Operative
Society, Dairy Department, Perambalur
621220.
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WA No.3231 of 2026
THE HON'BLE CHIEF JUSTICE
AND
G. ARUL MURUGAN, J.
(sra)
WA No.3231 of 2026
27.10.2026
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