POOJABEN BHARATBHAI AADESARA Vs. GUJARAT STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, seeking the following prayer :-

(2.) The writ petitioner, who is appearing in-person, seeks a direction to direct the respondent No.2 to comply with the order dtd. 30/12/2021 passed in RTI Appeal No.3049 of 2021 filed under Sec. 19 of the Right to Information Act, 2005, (for short, "the RTI Act ").

(3.) It appears that the petitioner had filed an application to the Information Officer as well as before the Appellate Authority, which has been decided by the order dtd. 30/12/2021 and accordingly, the petitioner - party-in-person was informed about rejection of her application. Thereafter, it appears that the petitioner filed an appeal being Appeal No.A- 6395 of 2021, dtd. 1/4/2022, before the State Information Commissioner. The petitioner-in-person has submitted that the order has been passed rejecting the Appeal No.A-6395 of 2021, however, she does not have a copy of such order.