Madras High Court
M.Malarvizhi vs The Tamilnadu Information Commission on 26 October, 2023
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.No.31067 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.10.2023
CORAM:
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.31067 of 2023
M.Malarvizhi ... Petitioner
Vs.
1. The Tamilnadu Information Commission,
Rep. by State Information Commissioner,
No.19, Government Farm Village,
Panepet, Nandanam,
Chennai 600 035.
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
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.31067 of 2023
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, seeking for a Writ of Mandamus, directing the 2nd and 3rd
respondents to furnish the information along with the certified documents as
per the order of the 1st respondent order in SA.No.13905/F/2021, dated
20.01.2022 within a stipulated time fixed by this Court.
For Petitioner : Mr.D.Raghu
For Respondents
for R1 : Mr.C.Vigneswaran
for RR2 & 3 : Mr.S.J.Mohammed Sathik, G.A.
ORDER
This Writ Petition is filed for a direction to respondents 2 & 3 to furnish information to the petitioner, which was ordered to be furnished to him, by an order in the Second Appeal under the Right to Information Act. Ever after the order in the Second Appeal, such an information was not furnished to him. Therefore, the petitioner has come up with the present Writ Petition.
2. Mr.C.Vigneswaran, learned counsel appearing on behalf of the State Information Commission submitted that already the petitioner has filed a non compliance petition and the same will be taken up for hearing.
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3. When the petitioner has an effective alternative remedy by way of filing a non compliance petition and such an option has already been exercised by him, the petitioner cannot avail parallel remedy by filing this Writ Petition. Accordingly, this Writ Petition is disposed of preserving liberty of the petitioner to canvas all his contentions in the non compliance petition. No costs.
26.10.2023 Index : Yes Internet : Yes pvs/dna To
1. The Tamilnadu Information Commission, Rep. by State Information Commissioner, No.19, Government Farm Village, Panepet, Nandanam, Chennai 600 035.
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.
3/4https://www.mhc.tn.gov.in/judis W.P.No.31067 of 2023 D.BHARATHA CHAKRAVARTHY, J.
pvs/dna W.P.No.31067 of 2023 26.10.2023 4/4 https://www.mhc.tn.gov.in/judis