Ravindra Kumar Jawantha vs State Information Commissioner
2026 Latest Caselaw 1801 UK

Uttarakhand High Court

Ravindra Kumar Jawantha vs State Information Commissioner on 11 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.548 of 2026
                                  Ravindra Kumar Jawantha
                                  and another                                                 ............Petitioners
                                                           Vs.
                                  State Information Commissioner
                                  and another                                                 ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Maneesh Bisht, learned counsel for the petitioners.

2. This writ petition has been under Article 226 of the Constitution of India, whereby the petitioners has sought a writ of certiorari calling for the records and quash the order dated 30.12.2025, passed by respondent no.1-State Information Commissioner, Uttarakhand Information Commission, Dehradun, in Complaint No.16389.

3. It is contended by learned counsel for the petitioners that the information sought by respondent no.2 is in the nature of question and therefore the same could not have been given by the petitioners.

4. The submission made by learned counsel for the petitioners has some substance.

5. Issue notice to respondent no.2, returnable within four weeks.

6. Steps to be taken within a week.

7. List this case on 28.04.2026.

8. In the meantime, effect and operation of the impugned order dated 30.12.2025 in Complaint No.16389, passed by respondent no.1-State Information Commissioner, Uttarakhand Information Commission, Dehradun, shall remain stayed.

(Pankaj Purohit, J.) 11.03.2026 SK