RAMANLAL KHUSHALBHAI PANDYA Vs. CHEIF INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard Mr.P.V.Patadiya learned advocate for the petitioner, Mr.Shivang Shah learned advocate for respondent no.1 and Mr.Manish Patel learned advocate for respondent nos.2 to 4, Mr.Rohan Shah learned AGP for respondent no.6. Though served, nobody appears for respondent no.5.

(2.) Challenge in this petition is for a writ in the nature of mandamus for setting aside the order dtd. 3/9/2020 and direct the respondent no.1 to initiate the proceedings under Sec. 20 of the RTI Act against the respondent nos.2 to 5.

(3.) Facts in brief would indicates that the petitioner Ramanlal Khushalbhai Pandya had filed an application under the RTI Act on 20/2/2019 in the prescribed format for a copy of the Darkhast dtd. 12/12/2013 and the proceedings relied on thereto in respect to the allotment of the plot at village over the concessional rate.