Dalip Singh, J. - (1.) This special appeal has been preferred against the order dt. 8th December, 2010 passed by the learned Single Judge while disposing of the writ petition.
(2.) The order dt. 8th December, 2010 reads as follows "By this writ petition, a challenge has been made to Annexure-15 whereby certain information sought by petitioner was denied under the Right to Information Act, 2005 (for short "the Act of 2005"). Petitioner has preferred this writ petition without availing remedy as available to him under the provisions of Act of 2005. In the light of aforesaid, while dismissing this writ petition, the petitioner is given liberty to seek remedies as provided under the Act of 2005."
(3.) Learned counsel for the appellant-petitioner submitted that the learned Single Judge has decided the writ petition on an issue for which no relief was sought by the petitioner, as would be evident from the prayer made in the writ petition, which was with regard to challenge to the grant of the dealership for installation of petroleum pump to the respondent Nos. 7 and 8.;