- (1.) Heard Shri Amit Kr. Singh Bhadauriya as well as Shri Gaurav Mehrotra, learned counsel for the petitioner, learned Standing Counsel for the opposite party no.1, Shri Shikhar Anand, learned counsel for the opposite party nos.2 and 3 and Shri Shree Prakash Singh, learned counsel for the opposite party nos.4 and 5.
(2.) Since the point involved in the present writ petition is trivial in nature, so the writ petition is being decided at the admission stage with the consent of learned counsel for the parties.
(3.) Notice to the opposite party no.6 is dispensed with. By means of the present writ petition, the petitioner has prayed for the following main relieves: "Issue a writ, order or direction in the nature of Prohibition, prohibiting the opposite party nos.1 and 2 from proceeding with the adjudicating of AppealNo.S-11-2431/A/2017 (Labir Singh vs. Information Officer DVVNL Agra). Issue a writ, order or direction in the nature of certiorari setting aside the impugned order dated 15.05.2019 passed by the State Information Commissioner/respondent no.2.";