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Judgment
Ashutosh J. Shastri, J
This petition under Article 226 of the Constitution of India is basically filed for the purpose of seeking expeditious hearing of an application submitted
under Section 18(1) of the Right to Information Act, 2005, which is attached to the petition compilation.
When the matter is taken up for hearing, learned advocate Mr.Amit R. Joshi for the petitioner upon instructions has requested that the petitioner may
be permitted to file an appropriate application before the authority i.e. respondent No.3 for seeking expeditious disposal of his pending application and
has requested for issuance of some direction so as to see that application can be dealt with at the earliest. Since the merit is not to be dealt with an
innocuous relief sought at this stage, this court without issuance of the Notice to the other side, is inclined to dispose of the petition by considering the
request of the petitioner.
Considering the aforesaid submission, petitioner is permitted to file an appropriate application before the respondent No.3 for seeking expeditious
disposal of his application under Section 18(1) of the Right to Information Act, 2005 within a period of one week. As and when such application is
submitted by the petitioner, the respondent No.3 is directed to consider the same and shall decide the same at the earliest.
It is made clear that this Court has not expressed any opinion nor has examined merit of the application.
It is independently left it open for the respondent No.3 to take an appropriate decision in accordance with law.
It is expected that such application shall be considered by the authority at the earliest.
With these observations, the present petition is disposed of as not pressed. Direct service is permitted.