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A person filed an RTI application seeking information on whether the Allahabad High Court’s name would be changed, and the State government responded to the applicant that no such name change is likely at present. In addition to this query, the applicant wanted information on the High Court (Alteration of Names) Bill, which is aimed at changing names of the High Court of Madras, Calcutta and Bombay. This information has been marked for the response of the concerned official.
In the previous month, a person filed a PIL seeking a writ in the nature of mandamus against the name change move made by the State Government. He contended that the name change of Allahabad as Prayagraj is against the spirit of the constitution of India, and the same is against public policy.
The Hon’ble Bench of the High Court comprising Justice Govind Mathur and Justice Chandra Dhari observed that the petitioner had not approached the state government to address his grievance. As for the principle, the legal remedy sought can be availed only after seeking the discharge of legal obligations of the public authority, and when such public authority refused to discharge his legal obligations within a reasonable time. The court dismissed the petition because the petitioner has not resorted to the state government for addressing his grievance.
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