Uttarakhand High Court

Samadhan vs State Of Uttarakhand on 3 May, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL


          HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
             HON'BLE MR. JUSTICE RAKESH THAPLIYAL


                 WRIT PETITION (PIL) NO. 70 OF 2024



                                3RD MAY, 2024

Samadhan                                          ......        Petitioner

Versus

State of Uttarakhand                              ......       Respondent


Counsel for the petitioner            :   Ms. Prabha    Naithani,    learned
                                          counsel

Counsel for the respondent            :   Mr. Amarendra Pratap Singh,
                                          learned     Additional Advocate
                                          General for the State



The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Petitioner has not made any representation to

the State authority that they are not able to get the

information as there is no official website under Right to

Information Act, and this is causing grave problems to

the common men.

2) The writ petition is being disposed of by giving

liberty to the petitioner to make a detailed

representation to the authorities narrating its

grievances, and if the authorities do not take any action,

then the petitioner can approach this Court after a

period of one month.