VINUBHAI HARIBHAI PATEL Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) RULE . Learned Central Counsel Mr. P.S. Champaneri waives service of Rule on behalf of the respondent.

(2.) THE petitioner by way of this petition preferred under the provisions of the Right to Information Act, has prayed following relief : (A) YOUR LORDSHIP be pleased to issue a writ of mandamus or any other appropriate writ, order directing the respondent to dispose of the Appeal No.S.A./UG/12/F8027gf4 within stipulated time after hearing the petitioner.

(3.) LEARNED Central Counsel Mr. Champaneri submitted that the petitioner has never made any attempt by way of application for early hearing the Appeal before the Authority. He further submitted that if the petitioner makes application for hearing, then the Authority will consider the same and his Appeal should be taken up for hearing as early as possible.