Madras High Court
R.Thangaraj vs The Chief Information Commissioner on 19 April, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 19.04.2018 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P. No.8940 of 2018 R.Thangaraj .. Petitioner -vs- 1.The Chief Information Commissioner, Tamil Nadu State Information Commission, No.2, Theagaraya Salai, Near Aalai Amman Koil, Teynampet, Chennai-18. 2.The Public Information Officer, The District Revenue Officer, Chennai District, Collectorate of Chennai, Singaravelar Maaligai, 62, Rajaji Salai, Chennai 600 001. .. Respondents Prayer: Petition filed under Article 226 of the Constitution of India, praying for issuance of a Writ of Mandamus directing the respondents to implement the order passed by the 1st respondent dated 04.01.2018 and to pass appropriate orders on the representation dated 21.01.2016 expeditiously within the time frame to be specified by this Court. For Petitioner : Mr.Thomas T.Jacob For Respondents: Mr.V.Jayaprakash Narayanan, Special Government Pleader ORDER
This writ petition has been filed seeking a direction to the respondents to implement the order passed by the 1st respondent dated 04.01.2018 and to pass appropriate orders on the petitioner's representation dated 21.01.2016 expeditiously within the time frame to be specified by this Court.
2.According to the petitioner, he has sent an application dated 21.01.2016 under Right to Information Act 2005 to the Public Information Officer, Tamil Nadu Achieves, Egmore, Chennai seeking information regarding the present town Survey Numbers, Survey Numbers with respective land extent for the paimash numbers of erstwhile Koyambedu Village and relevant certified documents in respect of those paimash numbers. As there was no response from the respondents, he is before this Court.
3.Learned Special Government Pleader appearing for the respondents would submit that the information sought for from the respondents has been furnished to the petitioner, but he is concerning only with the penalty part.
4.As the first respondent has already taken a suitable action and also called for explanation before passing final order, this Court is unable to entertain this petition and therefore the same fails and dismissed. No costs.
19.04.2018 vga To
1.The Chief Information Commissioner, Tamil Nadu State Information Commission, No.2, Theagaraya Salai, Near Aalai Amman Koil, Teynampet, Chennai-18.
2.The Public Information Officer, The District Revenue Officer, Chennai District, Collectorate of Chennai, Singaravelar Maaligai, 62, Rajaji Salai, Chennai 600 001.
T.RAJA, J.
vga W.P. No.8940 of 2018 19.04.2018