Central Information Commission
Mrdevendra Sharma vs Gnctd on 8 December, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000345
Appellant : Sh. Devender Sharma
Respondent : Delhi Cooperative Housing
Finance Corporation, New Delhi
Date of hearing : 01122014
Date of decision : 08122014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 19(3) of the RTI Act
Result : Appeal allowed/
Disposed of
The Appellant is not present. The Public Authority is represented by Mr. S.K.Kaushik,
Delhi Cooperative Housing Finance Corporation Ltd. New Delhi.
FACTS:
2. The Appellant through his RTI application dated 01.08.2013 had sought for information on 9 Points Viz i) As per the terms of the loan agreement the society was requred to submit to CIC/SA/A/2014/000345 Page 1 DCHFC - Site plan, Project report, lay out plan, Building plan.. from DDA to mortgage the land taken from them for lease ii) Copy of the resolution dated 31.05.87 passed in the General Body meeting of the society submitted to DCHFC, iv) As per the loan agreement society was to furnish the evidence to the effect that the society has collected from its members amount equivalnet to the difference between the total cost of the project and the sanctioned loan amount and invested the same in the scheme. Provide the copy of the evidence submitted by the Society. PIO replied on 30.08.2013 giving him point wise information. Being unsatsified with the information furnished, the appelllant Preferred First Appeal. FAA by his Order dated 31.10.2013 upheld the information furnished by PIO. Claiming nonsatisfaction with the information furnished, the appellant has approached the Commission in Second Appeal.
DECISION
3. The appellant is not present. The Respondent authority made their submissions. The respondent/PIO submitted that all the information was furnished to the appellant and the FAA order was complied with. A copy of the information is presented to the Commission during hearing. As the appellant has received the required information, the Commission closes the appeal.
(M. Sridhar Acharyulu)
Information Commissioner
Authenticated true copy
(Babu Lal)
CIC/SA/A/2014/000345 Page 2
Deputy Registrar
Address of the parties:
1. The CPIO under RTI, Govt. of NCT of Delhi
Delhi Cooperative Housing Finance Corporation Limited, 3/6 Siri Fort Institutional Area, August Kranti Marg, New Delhi110049
2. Shri Devender Sharma Flat No.89, NeelkamalApartment, HBlock Vikaspuri, New Delhi110018 CIC/SA/A/2014/000345 Page 3