Himanshu Sogani S/O Vimal Kumar ... vs The Rajasthan State Information ...
2022 Latest Caselaw 6160 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7310/2022

                                   Himanshu Sogani S/o Vimal Kumar Jain
                                                                                                      ----Petitioner
                                                                      Versus
                                   The Rajasthan State Information Commission and Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Tribhuvan Narayan Singh with Mr. Lakhan Singh Meena and Mr. Manvendra Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 13/09/2022 Learned counsel for the petitioner, inter alia, submits that

judgment dated 12.03.2022 passed by the Rajasthan State

Information Commission, Jaipur is in violation of the provisions of

Section 19(4) of the Right to Information Act, 2005.

Issue notice of writ petition as well as of stay application

confined to respondent no.3. Rule is made returnable by five

weeks. Notices be filed in two sets. One set of notices be sent

through registered post with acknowledgment due. Steps to be

taken within a week.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by him

and the material on record, this Court deems it just and proper to

stay the operation of the judgment dated 12.03.2022 passed by

the Rajasthan State Information Commission, Jaipur, till further

orders.

(MAHENDAR KUMAR GOYAL),J

MADAN/79

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