CHANDRAVADAN RANGILDAS DHRUV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner has sought for the following reliefs:

(2.) Petitioner - Chandravadan Rangildas Dhruv has been called out. He has remained absent. There is no representation on his behalf. Since this petition is of the year 2018, we have taken up this petition. This is a Public Interest Litigation contending inter alia, that cause espoused is purely in public interest and not at the instance of any other person or organization. It is further contended that petitioner had forwarded several letters to the Governor of Gujarat, Chief Minister of Gujarat, Minister for Law, Leader of opposition, and Chief Information Commissioner, for implementation of suo moto disclosure under Sec. 4 of the Right to Information Act , 2005 and for issuance of guidelines regarding Office Memorandum dtd. 15/4/2013. It is further contended that writ applicant had requested the then Patron-in-Chief of the Gujarat State Legal Services Authority, the Executive Chairman and Member Secretary of Gujarat State Legal Services Authority, requesting them to make officially website of Gujarat State Legal Services Authority in the interest of public and same having not been done, the present petition is filed. The affidavit- in-reply has been filed by respondent 3 and it has been specifically pleaded at paragraphs 9 and 10 to the following effect :

(3.) Mr. Hemang Shah, learned counsel appearing for respondent no. 2 has submitted that even recently also the website of Gujarat State Legal Services Authority has been refurbished on 19/8/2022 and all the necessary and requisite information that had been sought for by petitioner are available on the website and thus the prayer sought by petitioner has got spent itself. In light of the aforesaid subsequent development, we are of the considered view that continuance of the present proceedings is not warranted and accordingly, the petition stands disposed of.