Sri. G.V. Manjunatha vs The Assitant Commissioner Anr on 6 August, 2012

[Cites 3, Cited by 54]

Karnataka High Court

Sri. G.V. Manjunatha vs The Assitant Commissioner Anr on 6 August, 2012

Bench: H.N.Nagamohan Das

                             1




      IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH
                      AT GULBARGA

          DATED THIS THE 06th DAY OF AUGUST, 2012

                          BEFORE

       THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS

               WP NO 82886 OF 2012 (GM-RES)
BETWEEN

1.    SRI. G.V. MANJUNATHA
      AGE: MAJOR, OCC. RTI ACTIVIST & EDITOR OF NEWS
      PAPERS, JANA JAGRUTHI VEDIKE,
      R/O N.R. LAYOUT,
      CHINTAMANI- 563 125.
                                             ... PETITIONER

(BY SRI MAHANTA GOUDA, ADV. & SRI ARUNKUMAR A. ADV. )


AND

1.    THE ASSISTANT COMMISSIONER
      AND FIRST APPELLATE AUTHORITY,
      UNDER R.T.I. ACT, RAICHUR DIST
      RAICHUR- 584 110.

2.    THASHILDAR
      & INFORMATION OFFICER
      MANVI TALUKA,
      RAICHUR DIST- 584110.
                                           ... RESPONDENTS

(BY SRI MALLIKARJUN SAHUKAR, HCGP)
                                  2




     THIS WP FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN THE
NATURE OF MANDAMUS, DIRECTING THE RESPONDENT NO. 1
TO DISPOSE OF THE APPEAL BEARING MAHETHI HAKKU
APPEAL 605/2011-12 BY CONSIDERING REPRESENTATION
DATED 04.05.2012 VIDE ANNEXURE-E.

    THIS PETITION COMING ON FOR PRL. HEARING IN
GROUP 'B' THIS DAY, THE COURT MADE THE FOLLOWING:

                              ORDER

Sri Mallikarjun Sahukar, learned HCGP is directed to take notice for respondents.

2. Petitioner filed appeal before the first respondent as per Annexure-B under Section 19 of the Right to Information Act. It is obligatory on the part of the first respondent to dispose the appeal within a time frame of 45 days. Even to this day, the first respondent has not passed any order on the appeal filed by the petitioner. On 4.5.2011 the petitioner gave a representation as per Annexure-E requesting to dispose the appeal. Even then the first respondent has not passed any order. Therefore a writ of 3 mandamus is hereby issued to the first respondent to consider the appeal filed by the petitioner as per Annexure-B and to pass appropriate orders forthwith without further loss of time. Accordingly, the petition is hereby disposed of.

Sd/-

JUDGE DKB*

Unlock Advanced Research with PRISMAI

Karnataka High Court