- (1.) Heard learned counsel for the petitioner, Sri Shikhar Anand, learned counsel for the respondent no. 1 and learned Standing Counsel for the respondent no. 2.
(2.) The dispute in this petition narrows down to the controversy as to whether the petitioner, who has been found entitled to receive the information as per the order passed in second appeal on 07.11.2016, is to be provided on payment of additional fee or is to be provided free of cost. The challenge raised is to the order dated 01.02.2017 with a prayer to quash the same.
(3.) The contention of the petitioner is that the Public Information Officer who was obliged to provide the information erroneously, rejected the application of the petitioner and in spite of having succeeded in the second appeal on 07.11.2016, the information was not supplied within the period of 30 days as contemplated under Section 7(1) of the Right to Information Act, 2005. Even thereafter, that is upon the decision dated 07.11.2016 the situation remains the same. The petitioner is entitled for supply the entire information free of cost after expiry of 30 days.;