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Judgment
Meenakshi I. Mehta, J
By way of the instant petition, the petitioner seeks the indulgence of this Court for issuance of a writ in the nature of mandamus directing the
respondents to adjudicate his appeal-cum-application dated 14.09.2020 (Annexure P-2), while averring that vide order dated 02.07.2020, the
application as moved by him under the Right to Information Act, 2005, had been declined and he preferred an appeal against the said order, which was
not being decided by the First Appellate Authority and hence, he moved the said application (Annexure P-2), but the same has also not yet been
decided.
Notice of motion.
Ms. Simran Grewal, AAG, Punjab, who has joined the proceedings in pursuance of the copies of this petition having been sent to the respondent-State
in advance, accepts notice on behalf of respondent No.1.
Heard.
Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is issued to respondent No.1 to look into and deal
with/decide his said application (Annexure P-2) within some specific time frame.
Learned State counsel has no objection for the same. Keeping in view the above-discussed limited prayer of learned counsel for the petitioner and
without commenting upon the merits of the matter in hand, the instant petition is hereby disposed of with a direction to respondent No.1-the State
Information Commissioner, Punjab State Information Commission, Chandigarh, to consider and decide the said application of the petitioner (Annexure
P-2), in accordance with law/relevant rules, within a period of one month from the date of receipt of the certified copy of this order.
This petition stands disposed of accordingly.