Ram Sigar Prajapati vs State Of U.P. And 4 Others
2015 Latest Caselaw 4909 ALL

Citation : 2015 Latest Caselaw 4909 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Ram Sigar Prajapati vs State Of U.P. And 4 Others on 1 December, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 63838 of 2015
 

 
Petitioner :- Ram Sigar Prajapati
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anil Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

This petition is factually for enforcing the order made by the State Information Commissioner under the Right to Information Act, 2005.

In our opinion, the Act of 2005 itself provides for the method for execution of the order of the authorities.

In view of the aforesaid, the writ petition is dismissed with liberty to the petitioner to seek his remedy under the Right to Information Act, 2005.

Order Date :- 1.12.2015

Ashish Pd.

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