WPMS/2030/2022
2022 Latest Caselaw 2691 UK

SL.          Office Notes,
No.   Date      reports,
               orders or                 COURT'S OR JUDGE'S ORDERS
             proceedings
             or directions
                  and
              Registrar's
              order with
              Signatures
                             IA No. 1 of 2022
                             In
                             WPMS No. 2030 of 2022
                             Hon'ble Sanjaya Kumar Mishra, J.

Mr. S.K. Mandal, learned counsel for the petitioner.

Mr. H.M Raturi, learned Deputy Advocate General for the State of Uttarakhand.

The petitioner is a private educational institute, it was not a party to the proceeding before the Uttarakhand Information Commission. Its application for review of the order, which was rejected by the Commissioner on the ground that there is no provision of reviewing of its own order, hence, issue rule nisi.

Notice be issued to the respondent no. 1 through registered post/speed post, acknowledgment due, returnable within six weeks.

Steps be taken within seven days. List this matter on 14.10.2022. In the meantime, the effect and operation and execution of the impugned judgment and orders dated 27.04.2022 and 23.05.2022 passed by the State Information Commissioner shall remain stayed till the next date of listing.

Stay application (IA No. 1 of 2022) stands disposed of.

(S.K. Mishra, J.) 26.08.2022 (Grant urgent certified copy of this order, as per Rules)

A/-