Nalamotu Chakravarthy vs. The State Of Andhra Pradesh
Held
The High Court directed the State Information Commission to dispose of the pending second appeal within two months. The Court considered the pendency of the second appeal as a reason to dispose of the writ petition.
Facts
The petitioner filed RTI applications seeking information regarding procurement of transformers. The initial applications were rejected, and the first appeal was also not fully satisfactory. The petitioner then filed a second appeal before the State Information Commission, which was pending.
Key Issues
Whether the High Court should intervene when a second appeal is pending before the Information Commission. The primary issue is the procedural correctness of the RTI process and the appropriate forum for redressal.
Sections Cited
Section 7(6), Section 6
AI-generated summary — verify with the full judgment below
APHC010410862026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
FRIDAY, THE 7th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 22243 OF 2026 Between:
NALAMOTU CHAKRAVARTHY, S/o N. Laxmaiah, aged about 54 years, R/o H. No. 8-3-1029, Flat No. 201, Gayatri Nest, Srinagar Colony, Khairatabad, Hyderabad District, Telangana State - 500073. ...Petitioner AND 1. THE STATE OF ANDHRA PRADESH, represented by its Principal Secretary, Energy Department, Secretariat, Velagapudi, Amaravati-522503
The Andhra Pradesh Southern Power Distribution Company of Limited APSPDCL, represented by its Chairman Managing Director, Corporate Office, Tirupati-517501
The Public Information Officer, APSPDCL, Corporate Office, Tirupati- 517501
The First Appellate Authority, APSPDCL, Corporate Office, Tirupati-517501
The General Manager Purchase, APSPDCL, Corporate Office, Tirupati- 517501
The State Information Commissioner, Andhra Pradesh Information Commission, 5th Floor, NTR Administrative Block, A.P. Secretariat, Velagapudi-522503
2
...Respondents Petition
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