VINAYAK SHRIPATI KARAD Vs. UDAYSINGH V. SALUNKHE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Perused the order passed by this Court on 6th March, 2019 in Writ Petition No.13255 of 2018. The Division Bench of this Court by accepting the statement made on behalf of respondent nos.1 to 3, namely, the Block Development Officer cum Public Information Officer, Panchayat Samiti, Latur; the Deputy Chief Executive Officer, Zilla Parishad, Latur and the Gram Sevak, Gram Panchayat, Rameshwar, Taluka and District Latur that, the information, as sought for by the petitioner, shall be supplied to the petitioner within a period of 8 days from the date of the order, disposed of the Writ Petition.

(2.) On perusal of the order of the State Information Commission, it reveals that, a statement was made before the State Information Commission on the application submitted by the petitioner that as the exercise of an enquiry is not conducted, no information is generated. The State Information Commission then put up a query to the First Appellate Authority i.e. the Deputy Chief Executive Officer as to whether he is ready to conduct the enquiry in the matter. The query of the State Information Commission was responded by positive statement that the enquiry would be conducted in the matter within 15 days. The statement so made was accepted by the State Information Commission and not only this, the statement was also accepted by the counsel appearing for the petitioner herein, who was appellant before the State Information Commissioner. The Appeal, accordingly, was disposed of.

(3.) The counsel for the petitioner submitted before us that the petitioner again approached the Authority seeking information about the compliance of the order of the State Information Commission and as there was no response, the present Contempt Petition is filed.