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Judgment
7 paragraphs · 86 words
Vishal Dhagat, J
Petitioner has filed this writ petition challenging order dated 19.10.2020 contained in Annexure P/1 by which appeal preferred by the petitioner under
Right to Information Act, 2005 was dismissed.
Petitioner has remedy to prefer second appeal.
As petitioner has alternative remedy to prefer statutory appeal under Section 19 of the Right to Information Act, 2005, writ petition filed by the
petitioner is disposed off with direction to petitioner to avail alternative remedy available to him as per law.
Writ Petition is disposed off.