Madras High Court
M.Malarvizhi vs The Tamil Nadu Information Commission on 18 July, 2024
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
W.P.No.19247 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.07.2024
CORAM:
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
W.P.No.19247 of 2024
M.Malarvizhi ... Petitioner
vs
The Tamil Nadu Information Commission
Repd by State Information Commissioner
No.19, Government Farm Village,
Panepet, Nandanam,
Chennai – 35.
2.The First Appellate Authority
Sholinghur Tahsildar
Sholinghur Taluk Office,
Sholinghur Ranipet District – 631102
3.The Right to Information Officer
Sholinghur Taluk Office,
Sholinghur Ranipet District – 631102 ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the first respondent to
dispose of the petitioner non compliance application in NC/911/2022
pending before the 1st respondent and to furnish the information along with
the certified documents as per the order in SA.No.13905/F/2021 dated
20.01.2022 passed by the 1st respondent by considering the petitioner
representation dated 12.12.2023 and 28.02.2024 within a stipulated time
fixed by this Court.
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https://www.mhc.tn.gov.in/judis
W.P.No.19247 of 2024
For Petitioner : Mr.S.Ananth
For Respondents : Mr.C.Vigneswaran,
Standing Counsel for R1.
Mr.N.Naveen Kumar
Govt Adv. For R2 & R3.
ORDER
By consent of both sides, this Writ Petition itself is taken up for final hearing at the stage of admission itself.
2. This Writ Petition has been filed praying for issuance of a Writ of Mandamus to direct the first respondent to dispose of the petitioner non compliance application in NC/911/2022 pending before the 1st respondent and to furnish the information along with the certified documents as per the order in SA.No.13905/F/2021 dated 20.01.2022 passed by the 1st respondent by considering the petitioner representation dated 12.12.2023 and 28.02.2024.
3. Heard the learned counsel appearing for the petitioner and the learned standing counsel for the respondents.
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4. When the matter is taken up for hearing the learned Standing Counsel appearing for the first respondent submits that an enquiry has been posted on 29.07.2024 for appearance of the petitioner before the first respondent. With regard to the same, Notice has also been served on the petitioner on 16.07.2024.
5. Considering the limited nature of the relief sought for in the present Writ Petition, there shall be a direction to the first respondent to consider the representation of the petitioner's dated 12.12.2023 and pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order.
6. This Writ Petition is disposed of accordingly. No costs.
18.07.2024 Speaking order / Non-speaking order Index : Yes / No Neutral Citation : Yes / No tsh 3/5 https://www.mhc.tn.gov.in/judis W.P.No.19247 of 2024 To The Tamil Nadu Information Commission Repd by State Information Commissioner No.19, Government Farm Village, Panepet, Nandanam, Chennai – 35.
2.The First Appellate Authority Sholinghur Tahsildar Sholinghur Taluk Office, Sholinghur Ranipet District – 631102
3.The Right to Information Officer Sholinghur Taluk Office, Sholinghur Ranipet District – 631102 4/5 https://www.mhc.tn.gov.in/judis W.P.No.19247 of 2024 V.BHAVANI SUBBAROYAN, J.
tsh W.P.No.19247 of 2024 18.07.2024 5/5 https://www.mhc.tn.gov.in/judis