SUNNY SACHDEVA Vs. ACP (NORTH) , RTI CELL

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India challenging the order dtd. 24/2/2022 passed by the Central Information Commission and to provide true, correct and proper information to the petitioner to his RTI Applications No. 1447/2020 and No. 1453/2020 dtd. 19/5/2020 and 21/5/2020. The petitioner has also sought punishment against the respondents for failure in providing true and correct information in response to the abovementioned RTI Applications.

(2.) The facts, in brief, leading to the filing of the instant writ petition are as follows:

(3.) The petition came up for hearing on 12/7/2022 and 14/10/2022 and there was no appearance on behalf of the petitioner. Subsequently vide order dtd. 6/1/2023 the petition was dismissed for non-prosecution. The petitioner thereafter filed an application dtd. 11/1/2023 for restoration of the present petition and the petition was restored to its original number.