Central Information Commission
Mr.Krishan Kumartyagi vs Government Of Nct Of Delhi on 21 October, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2011/001420
Date of Hearing : October 21, 2011
Date of Decision : October 21, 2011
Parties:
Applicant
Shri Krishan Kumar Tyagi
695 Conductor Colony
Burari
Delhi 110 084
The Applicant was not present during the hearing
Respondents
O/o SDM(Civil Lines)
Department of Revenue
Govt. of NCT of Delhi
1 Kripa Narain Marg
Delhi 110 054
Represented by : None
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/C/2011/001420
ORDER
Background
1. The Applicant filed an RTI Application dt.31.5.11 with the PIO, O/o SDM(Civil Lines), GNCTD. He stated that demarcation of land in Burari was done by the Department on 21.5.11. In this context, he sought hard copy as well as soft copy of the report of the demarcation done on 21.5.11. The PIO replied on 25.6.11 stating that the demarcation was carried out in Khasra No.315, Village Burari on 21.5.11 under the Supervision of Deputy Commissioner(North) by TSM Method. The report/outcome of TSM method is yet to be received. The Applicant filed a complaint dt.25.7.11 before CIC reiterating his request for the information.
Decision
2. The Commission on perusal of the submissions on record directs the PIO to provide the hard copy as well as the soft copy of the report if available on record to the Complainant after intimating to him the additional fee to be paid within 5 days of receipt of this order and to provide the same within 10 days of receipt of the additional fee. In case the report is not available/not yet received, the Complainant to be informed accordingly. The entire exercise to be completed by 21.11.11 and the Complainant to submit a compliance report to the Commission by 28.11.11.
3. The complaint is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Krishan Kumar Tyagi 695 Conductor Colony Burari Delhi 110 084
2. The Public Information Officer O/o SDM(Civil Lines) Department of Revenue Govt. of NCT of Delhi 1 Kripa Narain Marg Delhi 110 054
3. Officer in charge, NIC Note: In case, the Commission's above directives have not been complied with by the Respondents, the Complainant/Complainant may file a formal complaint with the Commission under Section 18(1) of the RTIAct, giving (1) copy of RTIapplication, (2) copy of the Commission's decision, and (3) any other documents which he/she considers to be necessary for deciding the complaint. In the prayer, the Complainant/Complainant may indicate, what information has not been provided.