Ram Prakash vs State Of U P And 4 Others
2018 Latest Caselaw 4427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 42340 of 2018
 

 
Petitioner :- Ram Prakash
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Afshan Shafaut,Mohammad Mustafa
 
Counsel for Respondent :- C.S.C.,Kunal Ravi Singh
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Vivek Varma,J.

Heard Ms. Afshan Shafaut, learned counsel for the petitioner, Sri Kunal Ravi Singh, learned counsel for the respondent no.1 and learned Standing Counsel for the State respondents.

Pursuant to non providing information sought for by the petitioner under the Right to Information Act, the petitioner has filed a complaint for punishing the officer and imposing penalty.

It is to be noted that against non providing information sought by the petitioner, the petitioner has remedy for filing an appeal. In case such an appeal is filed by the petitioner before the appropriate forum, the same shall be considered and decided, in accordance with law.

With the aforesaid observation, the writ petition is disposed of.

Order Date :- 19.12.2018

Lbm/-

(Vivek Varma,J.) (Abhinava Upadhya,J.)