- (1.) The petitioner in this art.226 petition is alleging inaction on the part of West Bengal Information Commission in that the Commission receiving her second appeal under s.19(3) of the Right to Information Act, 2005 on September 10, 2010 (at p.23) has not yet decided the appeal.
(2.) In view of the decision of this Court dated July 7, 2010 in W.P.No.11933(W) of 2010 (Akhil Kumar Roy v. The West Bengal Information Commission & Ors.), the Commission was required to decide the petitioner's second appeal within 45 days from the date of filing thereof. I am, therefore, of the view that the petitioner is justified in alleging inaction on the part of the Commission.
(3.) It is submitted that notice of the case has been given to the Commission.;