Telangana High Court
Rana Prathap Singh vs State Of Telangana on 18 December, 2024
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
WRIT PETITION NO.34643 OF 2023
ORDER:
The petitioner approached the Court seeking prayer as under:
"to issue a writ order or direction more particularly one in the nature of writ of Mandamus declaring the inaction of the 3rd respondent in furnishing the information i.e. certified copies of the layout in respect of Sy.Nos.1 to 21 of Salarjung Kancha, Parvathapur of Peerzajiguda Gram Panchayat, Medipally Mandal, Medchal Malkajgiri District and lay out copies in respect of Sy.No.59 of Peerzajiguda Village, Medpally Mandal, Medchal Malkajgiri District granted by erstwhile Peerzajiguda Gram Panchayat or GHMC in pursuance of applications dated 28.08.2020 and 18.11.2023 filed Under Section 6(1) of RTI Act as arbitrary, illegal, void, abinitio besides in violation of Article 14 of the Constitution of India and principles of natural justice and in violation of Section 6 and 7 of RTI Act and further may be pleased to direct the 3rd respondent to furnish the information i.e., certified copies of the layout in respect of Sy.Nos.1 to 21 of Salarjung Kancha, Parvathapur of Peerzajiguda Village, Medipally Mandal, Medchal Malkajgiri District and lay out copies in respect of Sy.No.59 of Peerzajiguda Village, Medpally Mandal, Medchal Malkajgiri District granted by erstwhile Peerzajiguda Gram Panchayat or GHMC in pursuance of applications dated 28.08.2020 and 18.11.2023 forthwith, and to pass other order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
2. Today when the matter is taken up for hearing Sri M. Sai Prakash Goud, learned counsel representing Sri J. Ashvini Kumar, learned counsel for petitioner submits that 2 cause in the writ petition does not survive for further adjudication.
3. Recording the above submission, the Writ Petition is dismissed as infructuous. No costs.
4. Miscellaneous applications, if any pending, shall stand closed.
______________________ NAGESH BHEEMAPAKA, J Dated: 18.12.2024 Dsu