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Judgment
Heard Shri A. Golly, learned counsel appearing for the petitioner. According to the petitioners, they submitted applications under RTI
for furnishing certain information as mentioned in the applications and since no information was furnished by the respondent No. 3, an appeal was
preferred before respondent No. 2 which is still pending for disposal. Being aggrieved by the inaction on the part of respondent No. 2, the instant writ
petition has been filed praying for directing the respondents to furnish the information sought for by them or to direct respondent No. 2 to dispose of
the appeal at an early date. Since the petitioners have not approached the Manipur Information Commission in this regard, it may not be appropriate
for this Court to take up the matter and accordingly, the writ petition stands disposed of with the direction that the petitioners may approach the State
Information Commission at the earliest possible and in the event of such appeal being preferred before the Commission by them, the Commission shall
consider and dispose it of as quickly as possible in view of the urgency involved in the matter.
Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.