AI Structured Summary
Not yet generated for this judgment
Judgment
Pankaj Purohit, J
Heard Mr. DCS Rawat, learned counsel for the petitioner.
By means of this writ petition filed under Articles 226/227 of the Constitution of India, petitioner has challenged the order dated 21.07.2016 passed by respondent no.1 in Complaint No.10964 of 2015 (Nitin Kumar Garg v. Public Information Officer) by which respondent no.1 directed the petitioner to pay penalty of Rs.25,000/- for not providing the information required by the private respondent.
It is submitted by learned Counsel for the petitioner that the order under challenge is ex parte one and the petitioner has already filed a review petition before respondent no.1 on 16.08.2016 which is pending disposal.
In such view of matter, present petition is disposed of with a direction to respondent no.1 to decide the review/recall application of petitioner dated 16.08.2016 expeditiously but not later than six months from the date of production of a certified copy of this order.
The amount deposited by petitioner pursuant to order dated 24.08.2016 before this Court be remitted to the Commission oncerned.
Pending application, if any, stands disposed of.