Chattisgarh High Court
Shyam Bihari Sharma vs Chhattisgarh State Information ... on 14 August, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2294 of 2018
1. Shyam Bihari Sharma, S/o Late Ram Prasad Sharma, aged about 55
years, R/o Village and post Kapur, Tahsil Dharamgarh, District
Raigarh (C.G.) ---- Petitioner
Versus
1. Chhattisgarh State Information Commission, Through the Chief
Information Commissioner, Old Mantralaya, (D.K.S. Bhawan),
Indravati Khand, First Floor, Shastri Chowk, Raipur, District Raipur
(C.G.)
2. Additional Collector cum First Appellate Authority, Raigarh, District
Raigarh (C.G.)
3. Public Information Officer cum Sub-Divisional Officer (Revenue)
Dharamjaigarh, District Raigarh (C.G.) ---- Respondents
For Petitioner : Mr. D. Kushwaha, Advocate. For Respondents/State : Mr. Avinash Singh, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 14/08/18
1. Learned counsel for the petitioner would submit that petitioner has made representation before the respondent No. 1 under Section 18(2) of the Right to Information Act, 2005 (for brevity, 'Act of 2005') on 16.05.2018 for compliance of the order dated 02.02.2017 passed in Appeal Case No. 1987 of 2016 that may be directed to be considered and decided expeditiously.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, the respondent No. 1 - State Information Commission is directed to consider and dispose of the petitioner's application filed under Section 18(2) of the Act of 2005 expeditiously.
24. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka