VIJAYKUMAR NAMDEO KAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard both sides for final disposal.

(2.) The petition is filed to challenge the orders made by Chief Information Commissioner, Mumbai on 25.07.2013 and 15.10.2013 due to which the previous order, decision made by the Chief Information Commissioner was virtually recalled.

(3.) By the order dated 05.10.2010 the Chief Information Commissioner of this State had allowed the appeal filed by the present petitioner and direction was given to the respondent Institution to supply the information sought. This decision was challenged by the Institution by filing Writ Petition before this Court. The said Writ Petition No.11699 of 2010 was pending in this Court till 02.08.2013. In the meanwhile, the petitioner had approached the Information Commissioner with the grievance that the Institution was not complying his order. While deciding the grievance, the Chief Information Commissioner made the aforesaid orders, even when the proceeding filed before this Court was pending till 02.08.2013. It appears that only due to the order made by the Chief Information Commissioner on 25.07.2013 the Writ Petition was disposed of.