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Judgment
9 paragraphs · 142 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioners have sought following relief:-
(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the official respondents to not to supply any private
information pertaining to the petitioner to any third party without following the procedure laid down under the RTI Act 2005.
The relief, as claimed in the writ petition, cannot be granted.
Even otherwise also, writ of mandamus cannot be issued in a case where petitioners have not approached the Competent Authority before filing
writ petition.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioners to approach the appropriate
Authority. If petitioners make a representation before the appropriate Authority, the same shall be considered, in accordance with law.