Delhi High Court: A Division Bench of D.N.Patel, CJ and Prateek Jalan, J. dismissed the petition seeking information on PM CARES Fund while reserving liberty to the petitioner to prefer fresh proceedings before appropriate forum.
Present petition was filed seeking direction to the respondent to disclose any information sought by the petitioner or any other citizen of the country with respect to the source of funds and the details of expenses made from he funds of PM Cares Fund.
Petitioners’ counsel Senior Advocate Narender Hooda with Advocate, Aditya Hooda submitted that data regarding receipt and disbursement of funds in PM Cares Fund be uploaded on the PM Cares Fund website.
Another submission made was that the prayers made in the petition had no application for seeking information under RTI Act, 2005 from the respondents.
In view of the above, Court found no reason to entertain the petition.
Accordingly, the petition was dismissed. [Dr Surendra Singh Hooda v. Prime Minister’s Citizen Assistance and Relief in Emergency Situation Fund, 2020 SCC OnLine Del 641, decided on 10-06-2020]
