(1.) We have heard learned counsel appearing for the petitioners. Sri R.B. Singhal, Assistant Solicitor General of India assisted by Sri Ashish Kumar Dubey, appears for the respondents. The petitioners are practising advocates of this Court and are residing at 10-B Patrika Marg, Civil Lines, Allahabad. They have filed this writ petition for a writ of mandamus directing the respondents to provide the information sought by the petitioners vide their application dated 14.12.2011 under (The) Right to Information Act, in a time bound stipulated period, as may be fixed by this Court.
(2.) The petitioners in their application dated 14.12-2011 sent to the Director/Public Information Officer, North Central Zone Cultural Centre, 14 C.S.P. Singh Road, Allahabad have sought information on fourteen questions. It is alleged that since no reply was received within 30 days as provided in Section 7(i) of the Right to Information Act, 2005, the petitioners preferred an appeal to the Appellate Authority on 17.1.2012, and thereafter a second appeal under Section 19 (3) to the Second Appellate Authority. The petitioners, it is alleged have not received the information, giving rise to this writ petition.
(3.) In order to appreciate the points raised in this writ petition, the 14 questions asked by the petitioners in Hindi are quoted as below: