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Lakhvinder Ram v. State Of Haryana And Others

Lakhvinder Ram v. State Of Haryana And Others

(High Court Of Punjab And Haryana)

CWP-20223-2021(O&M) | 07-01-2022

H.S.MADAAN, J.

Case taken up through video conferencing.

1. In view of the written reply filed on behalf of the respondent No.2 that the appeal has since been disposed of vide order dated 10.12.2021, copy of which has been attached with the written reply, the present petition has become infructuous and is disposed of accordingly.

2. In case the petitioner still feels that some information has not been supplied to him by SPIO-cum-Gram Sachiv village Chimmo, Block Ratia, District Fatehabad despite specific direction issued to him, then he can approach the State Information Commission, Haryana by moving an application under Section 20 of the Right to Information Act, 2005.

Advocate List

  • Mr.Vikas Kumar, Advocate for the petitioner.

  • Ms.Shubhra Singh, Addl.A.G., Haryana.

Bench
  • HON'BLE MR. JUSTICE H.S. MADAAN
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/2374
Head Note

Exemptions — Impugned order — In view of the written reply filed on behalf of the respondent No.2 that the appeal has since been disposed of vide order dt. 10.12.2021, copy of which has been attached with the written reply, the present petition has become infructuous and is disposed of accordingly