Central Information Commission
Durgesh Kumar vs Ministry Of Urban Development on 24 May, 2017
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CENTRAL INFORMATION COMMISSTON
f l'.., CLUB BITILDMG (NEAR POST OTFICE)
oLx, JNU CAMPUS, t{Ew DELIII- t1OO67 ,
TELB. NO.-011026129549 I
Decision no- CrC/D s I A I zolt Oo.Ltzo s/oo2 c
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Appeat No. crc/Ds I A I 20117002 170/vs
07.o6.20L2
Appellant:
-r/st; Durgesh Kumar
24-B Janyug Apartment,
Sector- 14 (Extn.), Rohini
Delhi- 110085
Y/ro
Respondeat(sl: [Dy. Dir. (cs)1,
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Delhi Development Authority,
C - 11ll2l5 Vikas Sadan,
INA, New Delhi
Datei of Hearlng: o7.06.2012
ORDER
FFcts:
on 08.06.2010, the appellant i:oughtsome information fort"iniog to tlefreehold conversions by the DDA in iespect of the Jannrg co-operative Gro.yp Housing society Ltd. sihrated at Rohini, where hj hirruu"rri i.
residing. I"
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2. The appellant, in his application, wanted information aboht the narne of purchasers,'the date of purchase and tl:e flat numbers irrio freehold. F'rrrther, the appellant sought information about ttre"oh""it"a iso OUli"tior, certificates (Nocs) issued by the sociegr, the powers of akorn"v ,rra agreements to sell. The appellant sought information relatedtio ttrl past three years. I g. on 07.07. 2olo,the plo responded. He denied access tolirrfor-.tior, .
ol the ground of Section 8(U(i) of the RTI Act. The third partvlinformation clause was also invoked. on 30.02.2010, an appeal *". *"d"tto ttre rirrt Appellate-Authority (FAA) stating that ttre appi[ant was not ttrira party 4 and that he had a genuine interest in gettingtlre desired inform]atiorr, *t i.tt could not be denied to him under SeCtion eltltit of the RTI A+, zo6s. rtre FAA, on 04.08.2010-, disposed off the appeal and advised the pfo to proviae the information to the appellant if avaiiable in the desired for."t. ff6*Lr.t no information was provided by the pIO to the appellant.
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4. The appellant on 01.11.2011 liled a second abf rE the (rt-l (, Commission to issue orders to the pIO to provide I 4 lull 2012 o. rtro....,,t....../\........
rnitiars....l.....t ).. /..
had not provided withirl seven ddys without charging any fees, as 9". PI-O A the information wilr,in urc stiiulateri time .period.- Ttre appellant also t..' ;;;;;e f* 619 i-p""itr"" of pi:nalty under ui" nn Act for having caused delay.
S.Duringthehearin&boththeappellant.arrd.therespondentwere present in person.-ttu-"ppellant- reitiratea his demand for the said i"fo*t"U* iug.rai"gtt" flat number, the nam-€s of the purchasers, the.
the General Power date of freehold, Ure-frOCs, and agreements to sell under of Attorney (cp$. b;rid'flr" hiring, the appellant wanted to know the pr*"a"ir-foUow|A Ot ffi DDA in thi.event of the P"i"ty not issuing an ttOC, causing harassment.
6. The respondent contended that the information soughtpto].dq.d wes- v-ey in Uuttry,-"c"tteria *a voluminous and, therefore, .*lld noi be sought the format desireJby the appelanr Besides, the infongation 3!olt GpA holders pertainld to tirird party and, hence, *lld not be furnighed' The respondent that this, tat[ing into aceount that the information "tr[a ;;;;;ight for the last three yea.rs, iould disproportionately divert the resourcei of the public authority' T.Itcarrnotbeignored.thattheFAAhadadvisedfacilitationofthe that the information, if .*if"'tf" i" Ur" desired format' If stands to reason provide Fiq ;;i proviae ei*rer Uae photocopies oj the. information or ;;"rtfiry to inspect the {ocuments. itrough, grlite understandably, there is a need to eniure in the case of GPA holder, that the third party thereby underlining the i"for-"to" aisciplini should not be contravened, t" follow dui process of section 11 of the RTI Act.
"".a Declrion:
8. The information sought w the should be made arrailable by the respondent taking into aciount tjie obseryations in para 7 .abo19t A =m"d "pp"urll, compliance r"poriU" by the DDA within 3O days of the receipt of this order.
cost to the
9. Appeal is disposed ofi. copy of this decision be given free of parties.
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fvffir thermat Informetlon Comnlraloner Authenticated Tnre CoPY (V.K Shernal Deslgnated Offlccr