Madhya Pradesh High Court
Mukesh Sharma vs State Information Commission Of Mp Thr on 31 July, 2015
W.P. No. 2664/2015
Mukesh Sharma
Vs.
State Information Commissioner & Ors.
1
31.07.2015
Petitioner is present in person.
Shri Vishal Mishra, Deputy Advocate General.
Heard.
The grievance as canvassed by the petitioner is
that he preferred a second appeal under RTI Act,
2005, on 16.04.2014. The same is pending before the
respondent No.1 and accordingly the said authority be
directed to decide the appeal expeditiously.
Prayer is reasonable.
Accordingly, petition is disposed of without expressing any opinion on the merits of the case by directing the respondent No.1 that if second appeal is pending before him, it will be lawful for the respondent No.1 to decide it expeditiously. Outcome shall be communicated to the petitioner.
Petition is disposed of.
(Sujoy Paul)
(alok) Judge