AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 225 wordsRaja Basu Chowdhury, J
The affidavit-of-service filed in Court today is taken on record.
The petitioner claims to be an assessee in respect of ward No. 58 of the KMC and had applied for mutation upon payment of requisite fees. Since the petitioner's application was kept pending, the petitioner upon applying under the Right to Information Act, 2005 was intimated that the application was not in order and the petitioner was required to make an appropriate application for assessment and mutation, as per Citizen's Charter of the assessment collection department available on the KMC's website. Being aggrieved, the petitioner has filed writ petition.
Having heard the learned advocates appearing for the respective parties, I do not find any irregularity in the communication issued under the RTI Act, 2005. If the petitioner's application is not in order, the respondents cannot be called upon to process the same.
Be that as it may, since at this stage, the learned advocate for the petitioner would submit that the petitioner is interested to apply before the appropriate authority, I am of the view, if such application is made in accordance with law, the municipality shall process the same within a period of 8 weeks from the date of receipt of such application.
With the above observations and directions, the writ petition is disposed of.