DAVID BALIHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 18/9/2015 as well as the order dtd. 9/12/2015 passed by the respondent no.2, whereby the petitioner has been directed to pay compensation of Rs.30,000.00 by way of demand draft to the respondent no.4 under Sec. 19(8)(b) of the Right to Information Act, 2005 (hereinafter to be referred as the 'the Act, 2005').

(2.) No one appears on behalf of the petitioner.

(3.) Though the notice issued to the respondent no.4 has validly been served to him, nobody represents the said respondent also.