Central Information Commission
Shri Samay Singh & Shri Ajit Singh vs Dda on 29 April, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/WB/C/2007/00533
&
File No. CIC/WB/C/2007/00550
Complainants : Shri Samay Singh
Shri Ajit Singh
Public Authority : DDA
(through Smt M.Z. Bawa, Director (Plg), MPPR, (AA)
& Dr. K. Srirangan, Deputy Director (Plg), MPPR,
(PIO)
Date of Hearing : 29.04.2009
Date of Decision : 29.04.2009
Facts
It may be recalled that this Commission had given a consolidated decision in 04 appeal viz; Appeal No.CIC/WB/A/2007/01432/LS (filed by Shri A.S. Malik); No.CIC/WB/A/2007/01434 (filed by Shri Hotilal); No.CIC/WB/A/2007/01435 (filed by Shri Samay Singh); No. CIC/WB/A/2007/01436 (filed by Shri Rajinder Singh) wherein Shri P.V. Mahashabdey, PIO & Director, (Plg) and Shri Ashok Kumar, (AA), Additional Commissioner, (Plg), DDA, were directed to furnish copies of the relevant notings to the aforesaid appellants in four weeks time. In the complaints cited above issues identical to the ones dealt with in the aforesaid decision dated 24.10.2008 have been raised.
2. The matter was heard on 29.04.2009. Shri A.S. Malik appeared before the Commission. Ms. Geeta Dewan Verma represents Shri Samay Singh. The Public Authority is represented by the officers named above.
3. Ms. Verma would submit that in compliance of this Commission's decision under reference, Director, (Plg), MPPR, vide his letter dated 24.12.2008 has provided file notings running into 61 pages. According to her, information provided is jumbled up and confusing and does not address the specific issues raised by the Appellants in their respective appeals. It is also her say that Shri Samay Singh had sent the complaint to this Commission vide letter dated 31.12.2008 with the copy of thereof to Director, (Plg), MPPR, mentioning therein deficiencies/inadequacies in the information provided to him. She requests for specific and pointed information on the following points:-
(i) The Appellants vide letter dated 27.12.2006 addressed to the Principal Commissioner-cum-Secrtary, DDA, had sought confirmation of due consideration of their objections/suggestions on the Draft Master Plan 2021 but no such confirmation has been given so far.
(ii) The 61 pages that have been provided to the Appellants contain list of Invitees; Summary placed before the Board for 5th meeting; Summary placed before the Board for 8th meeting and the recommendations of the Board etc. Whereas index reference have been given in regard to Harpal Singh, Ajit Singh and Rajender Singh, no such reference have been given in regard to the Hoti Lal and Samay Singh, raising the possibility of their suggestions/objections not having been received/considered by the DDA Office/Board. Therefore records should be checked up to confirm whether objections/suggestions of Hoti Lal and Samay Singh were received and, if yes, whether these were duly considered by the Board.
(iii) In case of Shri Ajit Singh, Board decision has not been provided. It is not clear as to whether the Board considered his objections/suggestions.
(iv) In case of Harpal Singh, there is detailed summary and the Board decision indicating that one of his suggestions has been accepted but it is not reflected in the final Master Plan. He, therefore, wants to know whether there has been any further deliberation on this issue.
(v) As regards Shri Rajinder Singh, he wishes to know whether his objections/suggestions reached up to the Board level, in original, and whether they were duly considered.
4. In addition, it is also her say that the aforesaid persons did not receive notices from the Board giving them an opportunity of personal hearings etc. in the 8th meeting of the Board, even though, their names figure in the list of Invitees.
5. Smt. Bawa assures that information on the above points will be collected and communicated to complainants herein viz; Shri Samay Singh and Shri Ajit Singh.
DECISION
6. In view of the above, Smt. M.Z. Bawa, Director (Plg), MPPR, is hereby directed to communicate the information on the points enumerated herein above to the complainants in four weeks time.
7. The matter is disposed and subject to the above directions.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Tele: 011 26717353