A.P. Housing Board, Rep. By Its ... vs A.P. Information Commission,
2022 Latest Caselaw 1628 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                WRIT APPEAL Nos.34 and 35 of 2010

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

       The present writ appeals are arising out of the common

interim order dated 04.12.2009 passed by the learned Single

Judge in W.P.Nos.24992 and 25001 of 2008.

       The undisputed facts of the case reveal that writ petitions

were preferred by the appellant/writ petitioner (Andhra Pradesh

Housing Board) being aggrieved by the orders passed by the

appellate authority under the Right to Information Act directing

the   appellant/writ        petitioner     to   grant     copies     of      certain

documents.       The learned Single Judge has passed a common

interim order directing the appellant/writ petitioner to furnish

the documents without insisting on deposit of the amount.

       The aforesaid order was passed by the learned Single

Judge in the year 2009             and this Court has granted interim

stay on 04.02.2010.           Meaning thereby, the interim order is

continuing since 2010.

       Therefore, the present writ appeals stand disposed of with

a request to the learned Single Judge to decide the writ petitions

at an early date. The interim order to continue till the disposal
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of the writ petitions. Office is directed to list the writ petitions

before the learned Single Judge having roster on 11.04.2022.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                     ________________________
                                      SATISH CHANDRA SHARMA, CJ




                                       _______________________
                                       ABHINAND KUMAR SHAVILI, J

30.03.2022

JSU