Delhi High Court - Orders
Pankaj Bansal vs Union Of India And Anr on 6 September, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11862/2023
PANKAJ BANSAL ..... Petitioner
Through: Appearance not given
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Ms. Shreya V.
Mehra, Mr. Varun Rajawat & Mr.
Madhav Bajaj, Advocates for UoI.
Mr. Chetan Sharma, ASC & Mr.
Apoorv Kurup, CGSC with Mr. Amit
Gupta, Mr. Sourabh Tripathi, Mr.
Vikramaditya Singh, Mr. Ghanshyam
Jha, Ms. Gouri Gupurdhui & Mr.
Akhil Hasija, Advocates for R-1 & 2.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.09.2023 CM APPL. 46329/2023 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 11862/2023
1. The present Writ Petition has been filed with the following prayers:
"(a) A Writ of Mandamus directing respondent No.2(CPIO, PMO) to provide the information sought by the Petitioner through his RTI application(P/1) dated 27.03.21 to the Petitioner.
This is a digitally signed order.
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(b) A Writ of Certiorari quashing the order of the CIC(P/10) dated 01.05.23 whereby CIC has arbitrarily closed the noncompliance reports (P/8 & P/9) of the Petitioner regarding the non-provision of the information by CPIO, PMO to the Petitioner as per his RTI application dated 27:03.21 under the RTI Act, 2005.
(c) Any further order or other relief that this Hon'ble Court may deem fit and proper as per the facts and circumstances of the case."
2. Learned Counsel for the Petitioner seeks permission to withdraw the present Writ Petition with liberty to challenge the Order dated 30.11.2022 before the Appellate Authority as provided for under the Right to Information Act, 2005.
3. Permission and liberty, as sought for, are granted.
4. The Petitioner is directed to file the application challenging the Order dated 30.11.2022 before the Appellate Authority within ten days from today and the Appellate Authority is directed to consider the same as expeditiously as possible in accordance with law.
5. The Writ Petition is disposed of as withdrawn. Pending applications, if any, also stand disposed of.
SUBRAMONIUM PRASAD, J SEPTEMBER 06, 2023 Rahul This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 17:12:08