Supreme Court - Daily Orders
Narne Rahuldev vs Andhra Pradesh Information Commission on 6 September, 2024
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.16 COURT NO.17 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) DIARY NO(S). 26857/2024
NARNE RAHULDEV PETITIONER(S)
VERSUS
ANDHRA PRADESH INFORMATION COMMISSION RESPONDENT(S)
( IA No. 159669/2024 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS IA No. 159668/2024 - EXEMPTION FROM FILING O.T.
IA No. 159667/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 06-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner in-person the court made the following
O R D E R
1. Permission to appear and argue in-person is granted.
2. Delay condoned.
3. Heard the petitioner in-person.
4. The petitioner has approached this Court under Article 32 of the Constitution of India seeking a direction that his writ petition (being WPSR No.3811 of 2024) filed before the High Court be heard expeditiously.
5. We are not inclined to issue any such direction on this petition without knowing the roster and pendency of other cases but permit the petitioner to approach the Chief Justice of the High Court for early hearing of the said petition.
6. The Special Leave Petition is dismissed with the above Signature Not Verified observation. Pending application(s), if any, shall stand disposed of. Digitally signed by geeta ahuja Date: 2024.09.06 16:57:07 IST Reason: (Ram Subhag Singh) (Geeta Ahuja) Court Master (NSH) Assistant Registrar-cum-PS