ARDHENDU SEKHAR BHOL Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Mr. S.S.K. Nayak, learned counsel and his associates taking consent from the previous counsel files Vakalatnama in Court today on behalf of the Petitioner. Vakalatnama so filed is taken on record.

(3.) This writ petition has been filed assailing the order dtd. 24/8/2011 (Annexure-2) passed by the Odisha Information Commission, Bhubaneswar (for brevity 'the Commission') in Second Appeal No.284 of 2008, whereby exercising the power under Sec. 20(1) of the Right to Information Act, 2005 (for brevity 'the Act'), the Commission imposed a cost of Rs.12,750.00 on the Petitioner for causing fifty one days' delayin supplying the information to the applicant, namely, Prasanna Kumar Mishra-Opposite Party No.5.