Central Information Commission
Vinod Kumar Anand vs Department Of Urban Development on 29 June, 2017
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F. No.CIC/DOURD/A/2017/189401
Date of Hearing : 19.06.2017
Date of Decision : 19.06.2017
Appellant/Complainant : Shri Vinod Kumar Anand
Respondent : Director, Delhi Division
Ministry of Urban Development
Govt. of India
Through: Sh. Amit Kumar
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from appeal:
RTI application filed on : 26.11.2015
PIO replied on : 04.01.2016
First Appeal filed on : 09.08.2016
First Appellate Order on : 04.10.2016
2nd Appeal/complaint received on : 06.12.2016
Information soughtand background of the case:
Vide RTI application dated 23.12.2015 addressed to Director/CPIO, the appellant sought following information:-
1. Please do inform the number of unauthorized colonies created/built up after year 1975 in Delhi (unauthorized colonies stands for Govt. land and private land without permission of required authorities.
2. Please do inform how many times survey of unauthorized colonies done till 2015 and how many times number of colonies during different years (between 1975 and 2015) were counted and given the order of demolition of these colonies or and given the order to regularized the same. In each case copy of note sheet reflecting the final order in this respect alongwith name of competent authority, name of Minister and the Prime Minister at that time may kindly be informed. And also the Govt. of Delhi headed by person.
The CPIO vide letter dated 04.01.2016 stated that the information was not available, but 1639 application had been received in the year 2007-08 and 244 application received in the year 2013 for regularization. The appellant filed first appeal on 09.08.2016. The FAA vide letter dated 04.01.2016 upheld the CPIO's reply. Feeling aggrieved, the appellant approached the Commission.
Relevant facts emerging during hearing:
The Respondent appeared during the hearing to the exclusion of the appellant and informed that Delhi Govt with the approval of Ministry of Urban Development regularise colonies, however no regularisation had taken place and only applications for regularisation had been received so far.
Decision:
After hearing the Respondent and perusal of record, the Commission directs the Respondent to provide a Revised Reply clarifying the following:
i) Number of permissions for regularisation granted since 1975, as per the records of Ministry of Urban Development;
ii) Number of requests/applications for regularisation received since 1975;
iii) Basis of grant of approval for regularisation of colony
iv) what is the Revised plan/proposed changes submitted for approval.
The Revised Reply shall be furnished within two weeks of receipt of this order. The appellant has not appeared to press for any other plea.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.
(R.P.Grover) Designated Officer Copy to:-
VINOD KUMAR ANAND Nodal Officer - RTI Cell, 27, DSIDC Office Complex, Department of Urban MATA SUNDARY ROAD, New Development (Government of Delhi-110002. NCT of Delhi), 10th Level, C-Wing, Delhi Secretariat, I. P. Estate, New Delhi-110002.
First Appellate Authority under RTI Office of the Joint Secretary-(UC), Department of Urban Development (Government of NCT of Delhi), 10th Level, C-Wing, Delhi Secretariat, I. P. Estate, New Delhi-110002