Bombay High Court
Prakash Ramchandra Rathi And Others vs The State Of Information Commission, ... on 24 November, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 wp1577.16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.1577 OF 2016
(PRAKASH RAMCHANDRA RATHI & OTH...VS.. STATE INFORMATION COMMISSION & OTH.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri C.R.Sharma, Advocate for Petitioners.
Shri D.M.Kale, Advocate for Respondent No.3.
CORAM : Z.A.HAQ, J.
DATED : NOVEMBER 24, 2018.
Heard.
The contention of the petitioner is that the commercial/residential complex is being constructed by the petitioners on their personal property and overlooking this aspect the State Information Commissioner has directed that the information sought by the respondent No.2 be supplied.
The learned advocate for the petitioners relies on the provisions of Section 8(d) of the Right to Information Act, 2005 and the judgment given by this Court in Writ Petition No. 7255 of 2014 on 2nd May, 2015.
RULE.
The interim order granted on 8 th March 2016 shall continue till disposal of the petition.
Shri D.M. Kale, Advocate waives notice for the respondent Nos.3 and 4.
JUDGE RRaut..
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