Calcutta High Court (Appellete Side)
Suman Majumder vs The State Of West Bengal & Ors on 7 August, 2014
Author: Harish Tandon
Bench: Harish Tandon
07.8.2014.
ap
W. P. 16017 (W) of 2014
Suman Majumder
Vs.
The State of West Bengal & Ors.
Mr. Debashis Basu
... For the petitioner.
Mr. Dhiraj Trivedi
... For the State.
The grievance of the petitioner in this writ petition is
that in spite of an application made under Section 6 (3) of
the Right to Information Act, 2005, the authority has not
disclosed the information as yet.
At the time of moving the instant writ petition, it is submitted on behalf of
the petitioner that subsequently a letter is issued by the competent authority
requiring the petitioner to deposit the requisite fees to process the said application
under the said Act. It is further submitted that such fees have been deposited
and/or paid but the authority has not provided the information as sought for.
Mr. Trivedi, learned advocate appearing for the State submits that the
information which does not require any fees has already been communicated an/or
given to the petitioner.
Since the petitioner did not deposit the requisite fees as required under the
said Act, the authority was not obliged to process the said application. As per the
petitioner, the requisite fees have already been deposited and therefore, there is not
impediment on the part of the authority concerned to disclose the information as
sought for under the said Act.
The respondent authorities are directed to furnish the information to the
petitioner for which the fees have been deposited, within two weeks from the date of communication of this order. The time limit indicated hereinabove is peremptory and mandatory.
With this observation, the writ petition is disposed of. No order as to costs. Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties. (Harish Tandon, J.)