Central Information Commission
Shri Anoop Kumar Rexwal vs Delhi Development Authority on 17 December, 2008
418AnoopKrRexwalDDA1712 2 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/WB/A/2008/00418
Appellant: Shri Anoop Kumar Rexwal
Public Authority: Delhi Development Authority
(through Shri Anil Banka,
Deputy Director (LM)(SE Zone))
Date of Hearing: 17/12/2008
Date of Decision 17/12/2008
FACTS:-
By his letter of 21/08/2007, the Appellant had mentioned that he had made a complaint to the DDA regarding unauthorized construction on Khasra No.884/2, 904/2 and 905/2 in Village Molar Band, Badarpur area, whereupon DDA commenced demolition which was abruptly stopped. The Appellant had requested for full details about the action being taken by DDA in this matter.
2. From the perusal of the Commission's file it appears that CPIO did not send any reply to the Appellant.
3. The matter was heard on 17/12/2008. The Appellant appeared before the Commission. The DDA is represented by Shri Anil Banka, Deputy Director (LM)(SE Zone). Shri Banka would submit that the file relating to a similar matter has been traced in the DDA office but the file specifically relating to this matter had not been traced in his office and, therefore, it has not been possible for him to send any reply to the Appellant. He also submits that he has now obtained a copy of the RTI application from the Commission and that he would send suitable reply to the Appellant.
DECISION
4. In view of the above, Shri Banka, is directed to furnish requisite information to the Appellant in four weeks time.
5. The matter is disposed of accordingly.
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: 011-2616 26 62 Tele: 011 2671 73 53