SURESH BHIKAJI BIRHADE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Shah appearing for the respondent No.2 has submitted that the petitioner-party-in-person has appropriate alternate remedy of filing appropriate application under Sec. 20 of the Right to Information Act , 2005 (for short "the RTI Act ").

(2.) At the outset, the petitioner-party-in-person has submitted that he would like to withdraw the present writ petition with a view to file an application under Sec. 20 of the RTI Act since the information sought by him and as ordered by the Information Commissioner in the order dtd. 28/8/2015 passed in appeal No.7086 of 2013, is yet not supplied to him.

(3.) Per contra, learned advocate Mr.Vyas appearing for the respondent No.3, while placing reliance on the affidavit has submitted that the requisite information has already been supplied to the petitioner, more particularly Item No.6 of his application.