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Judgment
7 paragraphs · 100 words
1.
Learned counsel appearing for the petitioner would submit that petitioner has filed an application under Section 18(2) of the Right to Information
Act, 2005 which is pending consideration before the respondent No. 1 â€" State Information Commission since 16.05.2018 that may be directed to be
considered and decided expeditiously.
2.
I have heard learned counsel for the petitioner.
3.
Be that as it may, the respondent No. 1 â€" State Information Commission is directed to consider and decide the petitioner's application
expeditiously.
4.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).