Mandeep Singh vs State Information Commission, Haryana And Others

G.S. Sandhawalia, J

In the present writ petition, filed under Articles 226/227 of the Constitution of India, the petitioner seeks directions to the respondents to supply the

information, as requested by the petitioner from respondent no.4, the Gram Panchayat, Khairi, Block Uklana, District Hisar.

Perusal of the paper book would going to show that the petitioner has availed his statutory remedy under the Right to Information Act, 2005 as his

second appeal is pending before respondent no.1. The same is not being entertained on account of not submitting the requisite documents as per the

notice sent to the petitioner on 21.01.2020 (Annexure P-4), as per which legible sets of the requisite documents, in accordance with Rule 6 of the

Haryana Right to Information Rules, 2000, were asked by respondent no.1-State Information Commission.

Counsel for the petitioner submits that the necessary documents have been supplied.

If that is being so, it is always open to the petitioner to approach respondent no.1-State Information Commission for registration of his second appeal.

It is also pertinent to notice that an earlier writ petition filed by the petitioner has been dismissed as withdrawn, whereby liberty had been given to the

petitioner to file the writ petition afresh with better particulars.

Nothing has been placed on record to show that the compliance has been made of Annexure P-4 by the petitioner. In such circumstances, the present

petition would not be maintainable as such.

Faced with this situation, counsel for the petitioner prays for withdrawal of the present petition, with liberty to approach respondent no.1-State

Information Commission for rectification and appropriate listing of his second appeal, which he has filed before it.

Accordingly, the present writ petition is dismissed as withdrawn, with the liberty aforementioned.