- (1.) The petitioner in this WP under art.226 dated February 1, 2012 is seeking the following principal relief: "a) A writ of and/or in the nature of Certiorari do issue calling upon the respondents and/or each one of them to certify and transmit all records pertaining to the inaction on the part of the respondent authorities in not supplying the requested information."
(2.) The petitioner applied under s.6 of the Right to Information Act, 2005 requesting the State Public Information Officer of Rajarhat Gopalpur Municipality to supply him the information specified in the application. Then alleging inaction he filed an appeal under s.19(1) of the Act. Then alleging inaction on the part of the first appellate authority he filed a second appeal under s.19(3) of the Act before the Commission.
(3.) By an order dated April 8, 2011 (at p.47) the Commission disposed of the second appeal directing the State Public Information Officer of the Municipality to supply information in terms of its order. The Commission passed a further order dated June 30, 2011 (at p.54) directing supply of information in terms of the order.;