BHUSHAL SINGH Vs. TELANGANA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Ms. B.Sapna Reddy, learned counsel for the appellant; Ms. D.Pallavi, learned Government Pleader for Information & Technology representing respondent No.1; Mr. M.Durga Prasad, learned Standing Counsel for Greater Hyderabad Municipal Corporation (GHMC) representing respondents No.2 and 3; and Mr. Ch.Kalyan Rao, learned Government Pleader for General Administration representing respondent No.4.

(2.) This appeal is directed against the order dtd. 20/6/2022 passed by the learned Single Judge disposing of W.P.No.26034 of 2022 filed by the appellant as the writ petitioner.

(3.) Appellant had filed the related writ petition seeking a direction to respondent No.1 i.e., Telangana State Information Commission to consider his complaint -cum- representation dtd. 11/5/2022 by invoking Sec. 20 of the Right to Information Act, 2005 (briefly 'the Act' hereinafter).