- (1.) THE petitioner in this WP under art.226 of the Constitution of India dated October 10, 2012 is alleging, inter alia, as follows: - "5. That thereafter your petitioner filed an appeal Under Section 19(3) of the Right to Information Act 2005, before the State Information Commissioner, Bhawani Bhavan, 2nd Floor, Kolkata - 700 027, but the respondents failed and neglected to take steps in this matter."
(2.) THE petitioner has prayed for a mandamus commanding the respondents to give her information according to her application under s.6 of the Right to Information Act, 2005. Advocate for the petitioner has argued that the State Public Information Officer of the Kolkata Municipal Corporation has not given the information in compliance with an order of the First Appellate Authority dated April 2, 2012 (WP p.16).
(3.) MR . Government Pleader appears for the respondents and he has produced an order of the West Bengal Information Commission dated December 6, 2012 disposing of the petitioner's second appeal under s.19(3) of the Right to Information Act, 2005 against the order of the First Appellate Authority dated April 2, 2012 and directing the State Public Information Officer to give information according to the order dated December 6, 2012. Advocate for the petitioner has submitted that the petitioner has not informed him anything about the order of the Commission dated December 6, 2012.;