Delhi High Court - Orders
Union Of India Through Mospi vs Ram Gopal Dixit on 22 December, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5252/2020 & CM APPL. 18929/2020 & CM APPL.
18930/2020
(3) W.P.(C) 5263/2020 & CM APPL. 18956/2020 & CM APPL.
18957/2020
UNION OF INDIA THROUGH MOSPI ..... Petitioner
Through: Mr. Rahul Sharma, Central Govt.
Counsel with Mr. C.K.Bhatt, Adv.
Mr. Sudhir Kumar, Deputy Director,
MPLABS
Mrs. Savitri Ramani, Sr. Statistical
Officer, MPLABS
versus
RAM GOPAL DIXIT ..... Respondent
VISHNU DEV BHANDARI ..... Respondent
Through: None
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.12.2020
Issue notice.
Notice to be served on the respondents by way of speed post, courier and electronic mode.
It is the case of the petitioner that the recommendations/directions contained in the impugned order go beyond the mandate of the Right to Information Act, 2005 as are also on Policy issues.
Keeping in view the submission made, there shall be a stay on the operation of the impugned order till the next date of hearing.
Counter affidavit be filed within a period of four weeks of receipt of notice. Rejoinder, thereto, be filed within four weeks thereafter.
List on 22nd April, 2021.
NAVIN CHAWLA, J DECEMBER 22, 2020 dy