Central Information Commission
Shri Sharad Chaturvedi vs Revenue Department on 12 December, 2023
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
File No : CIC/REVDP/A/2023/600940
SHARAD CHATURVEDI .....अपीलकर्ाग/Appellant
VERSUS
बनाम
CPIO,
Revenue Dept. LAC Branch
(South), MB Road, Saket, New
Delhi-110068. ....प्रनर्वािीगण /Respondent
Date of Hearing : 05/12/2023
Date of Decision : 07/12/2023
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 07-10-2022
CPIO replied on : 03-11-2022
First appeal filed on : 08-11-2022
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 05-01-2023
Information sought:
The Appellant filed an RTI application dated 07.10.2022 seeking the following information:1
"1. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Khanpur, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
2. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Saidulajab, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
3. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Chattarpur, Tehsil -Hauz Khas (M.B. Road), New Delhi,).
4. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Neb Sarai, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
5. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Lado Sarai, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
6.Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Katwarai Sarai, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
7. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Jaunapur, Tehsil - Hauz Khas (M.B. Road), New Delhi,).2
8. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Gadaipur, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
9. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Sultanpur, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
10. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Aya nagar, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
11. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Mehrauli, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
12. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Dera mandi, Tehsil - Hauz Khas (M.B. Road), New Delhi,).
I3. Status of all Khasra numbers which are notified u/s 4&6 of land acquisition Act 1894 and khasra 13. numbers which has been acquired by the Government for any purpose, or that there is any contravention of Delhi Land Reforms Act in the Revenue estate of Village Bhati, Tehsil - Hauz Khas (M.B. Road), New Delhi,)."
The CPIO furnished a pointwise reply to the Appellant on 03.11.2022 stating as under:
"प्रार्थी द्वारा माां गी गई सूचना प्रशन नांबर 1 से 13 के सम्बांध मे , प्रार्थी खसरा नांबर बता कर प्राप्त कर सकता है . माां गी गई सूचना consolidated रूप मे भूमम शाखा मे उपलब्ध नहीां है ."3
Being dissatisfied, the appellant filed a First Appeal dated 08.11.2022. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Not Present.
Respondent: Shri Deepak Ahuja, ASO present in person.
On query from the Commission, the Respondent submitted that vide their letter dated 03.11.2022, factual position in the matter was informed to the Appellant.
Decision:
Now, in the instant case, the Commission cannot lose sight of the fact that the Appellant has concededly sought for information in a cumbersome and unspecific manner referring to a multitude of records and without a mention of any specific time period/information. In the said circumstance, the Commission deems it fit to accord the liberty to the CPIO to facilitate the available information to the extent it does not render diversion of disproportionate resources of public authority as per Section 7(9) of the RTI Act.
The Commission therefore directs the CPIO to facilitate inspection of the available and relevant records related to the inspection of the information sought in the RTI application to the Appellant on a mutually decided date & time, within a period of 4 weeks from the date of receipt of this order. The intimation of the date and time of the inspection shall be provided to the Appellant by the CPIO telephonically and in writing. In the process of facilitating the inspection and providing subsequent copies of the record, the CPIO is at liberty to withhold/redact third party information or any other information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act.4
Copy of documents that the Appellant desires during the inspection shall be provided by the CPIO free of cost upto 50 pages, for pages exceeding this limit, CPIO may charge prescribed fees as per RTI Rules, 2012.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181927 Date 07-12-2023 Sh. SHARAD CHATURVEDI B 68, JAWAHAR PARK, DEVLI ROAD, KHANPUR, NEW DELHI - 110062.5