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Judgment
Vikas Bahl, J
This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing respondent No.1 to decide the RTI second appeals filed by the petitioners in a time bound manner.
Learned counsel for the petitioners has submitted that the petitioner No.1 had filed a RTI appeal dated 08.09.2023 (Annexure P-3) since the information was not supplied to him and the same is pending till date and no decision has been taken on the same. It is further submitted that the petitioner No.2 had filed a second statutory appeal on 25.01.2024 and has referred to Annexure P-1 in the said regard.
Learned State Counsel has submitted that in case both the said appeals have been filed before the State Information Commissioner, then, the same would be decided, as expeditiously as possible, preferably within a period of six months from the date of receipt of certified copy of the present order.
Keeping in view the abovesaid facts and circumstances and limited prayer made in the present writ petition, the present Civil Writ Petition is disposed of with direction to respondent No.1 to decide the abovesaid two appeals, in case duly constituted, as expeditiously as possible, preferably within a period of six months from the date of receipt of certified copy of the present order.