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Delhi HC Directs to Decide Application Seeking Statistics of State Sponsored Electronic Surveillance - (02 Dec 2021)

RIGHT TO INFORMATION

Delhi High Court has directed the Central Information Commission (CIC) to decide within 8 weeks, the appeals filed by Apar Gupta, founder of the Internet Freedom Foundation, against rejection of his right to information applications seeking statistical information on state sponsored electronic surveillance.

Tags : DELHI HIGH COURT   STATISTICS OF STATE SPONSORED ELECTRONIC SURVEILLANCE  

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