Central Information Commission
Kailash Chandra vs Gnctd on 30 September, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No : CIC/GNCTD/A/2023/130030
Kailash Chandra .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Asst. Collector Grade-1,
Office of the SDM (Saraswati
Vihar), Old Middle School
Building, Rampura, Delhi - 110035 ....प्रनर्वािीगण /Respondent
Date of Hearing : 23.09.2024
Date of Decision : 27.09.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 23.08.2022
CPIO replied on : 07.11.2022
First appeal filed on : 01.11.2022
First Appellate Authority's order : 03.04.2023
2nd Appeal/Complaint dated : 20.06.2023
Information sought:
The Appellant filed an RTI application dated 23.08.2022 seeking the following information:
"विषयः फील्ड/ खसरा नं0 4/26 and 10/27, जिसके खाता खतौनी नं० 9/9, 10/9, 11/9, 12/9, 13/9, 14/9, 15/9, 16/9 & 17/9, हैं। जिसमें खाता खतौनी Page 1 of 5 नं० 10/9, जिसका एररया (46-08) = 46.4 X 100833 9.6667 Acres लगभग है । 4840 िो Award No. 2119, ि 2119A में एक्िायर हो चुका है । शेष खाता खतौनी उपरोक्त का क्या स्टे ट्स है जिसका रकबा (48.3333-9.6667) = 38.6663, एकड लगभग है के सम्बन्ध में प्रार्थना पत्र ।
प्रश्न नं0 1 उपरोक्त खाता-खतौनी के नंबर में से ककतने खाता खतौनी नंबर डी०डी०ए० के पास कब्िे में है , जिसमें डी०डी०ए० के फ्लैट्स बने हैं।
प्रश्न नं0 2खाता-खतौनी नं0 10/9 (46-08) रकबा या 9.6667 एकड़ लगभग रकबे को छोड़कर शेष रकबा 38.6667 एकड़ लगभग िमीन का डी.डी.ए. के पास कब्िा है या नह ं?
प्रश्न नं0 3 खाता खतौनी नं० 9/9, 11/9, 12/9, 13/9, 14/9, 15/9, 16/9 & 17/9, साल 1971-72 ि 1975-76 के अनुसार जिसका रकबा 38.6663 एकड़ लगभग हैं, अिाडथ में एक्िायर है या नह ं? खतौनी का नक्शा संलग्न है ।
प्रश्न नं0 4 खाता खतौनी नं0 10/9 साल 1979-80 रकबा 9.6667 एकड़ ककस अिाडथ नं० में एक्िायर है ि ककतनी िमीन का कब्िा डीडीए के पास है ? खतौनी का नक्शा संलग्न है ।
प्रश्न नं0 5 खाता-खतौनी नं0 10/9 का रकबा (46-08) = 9.6667 एकड़ िमीन को छोड़कर शेष खाता-खतौनी 9/9, 11/9, 12/9, 13/9, 14/9, 15/9, 16/9 & 17/9, साल 1971-72 ि 1975-76 जिसका रकबा 38.6667 एकड़ लगभग है , का क्या स्टे ट्स डीडीए के पास है? खतौनी का नक्शा संलग्न है ।"
The CPIO furnished a reply to the Appellant on 07.11.2022 stating as under:
"1.Khata No Khasra No Area 5/7 4/26 2501 " 10/27 22-15 9/9 25/13 2/4 0-2 10/4 X X 11/9 X X 12/9 X X 13/4 X X Page 2 of 5 14/9 X X
2. As per Jamahandi 5/7, 5/7 khata is Govt.
3. As per Khatoni year 1988-99 sahipur 10/9 khasra no is not available in khatoni 10/10 khatoni year 1971-72.
4. Khatoni years 1979-80 is not available in sub division.
5.Khatoni No. 9/9, 10/9, 11/9, 12/9, 13/9, 14/9, 15/9, 16/9, 17/9 all khatoni are reply given to Q.No. 1 as per status pertains to DDA."
Being dissatisfied, the appellant filed a First Appeal dated 01.11.2022. The FAA vide its order dated 03.04.2023, held as under:
"Heard the submissions and gone through the records, I find that the PIO/SDM (Saraswati Vihar). has provided the information to the appellant but the appellant is not satisfied with the information provided. Therefore, PIO/SDM (Saraswati Vihar), (North West) is hereby directed to provide complete information to the appellant within 15 days of receipt of this order as per available office record other than third party information. Further, the applicant is directed to visit the office under the intimation to PIO for inspection of records."
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not Present.
Respondent: Not Present.
Both the parties were not present despite the notice being served in advance.
Decision:
The Commission upon a perusal of records observes that the main premise of instant appeal was non-furnishing of information by the PIO. The Commission observes that factual position in the matter has already been informed to the Page 3 of 5 Appellant as per his RTI application vide letters dated 07.11.2022 and 03.04.2023.
It is an admitted fact that the PIO is only a communicator of information based on the records held in the office and hence, he is not expected to create information as per the desire of the Appellant or to collect information as available from anywhere under the sky. The PIO can only provide information which is readily available in their records. Further, the FAA had categorically asked the Appellant to inspect the relevant records in their office but there is nothing on record that whether the Appellant has gone for inspection of records.
Further, the Appellant is not present to contest the submissions of the Respondent or to substantiate his claims further.
In this regard, the Commission finds no infirmity in the reply and the same was found to be in consonance with the provisions of RTI Act.
Further, the Respondent has not bothered to intimate the Commission regarding the reason for his/her non-appearance and the said conduct is admonished. The Commission cautions the Respondent that in future, he/she shall refrain from committing such lapses.
No intervention of the Commission is required in the matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 4 of 5 Copy To:
The FAA Office of the ADM, North West District, Kanjhawala, Delhi - 110081 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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