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Del. HC: Information Seeker has No Locus Standi in Penalty Proceedings Under Section 20 of RTI Act - (24 Jul 2024)

RIGHT TO INFORMATION

Del. HC has observed that formation of opinion under Section 20(2) of the RTI Act is in the exercise of supervisory powers of CIC and not in exercise of adjudicatory powers. The Court is also of the view that information seeker has no locus standi in penalty proceedings under Section 20 of RTI Act.

Tags : DELHI HIGH COURT   INFORMATION SEEKER   PENALTY PROCEEDINGS  

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