Ker. HC: Art. 226 Can’t be Invoked to Impose Penalty u/s 20 of RTI Act - (20 Sep 2023)
RIGHT TO INFORMATION
Kerala High Court has held that the authority competent to impose a penalty under Section 20 of the Right to Information Act, 2005 cannot approach the High Court by invoking its jurisdiction under Article 226 of the Constitution of India.
Tags : KERALA HIGH COURT RIGHT TO INFORMATION PENALTY
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