Central Information Commission
Mr.Birender Kumar Kardam vs Ministry Of Petroleum And Natural Gas on 15 April, 2013
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2013/000609
File No.CIC/LS/A/2013/000612
File No.CIC/LS/A/2013/000523
Appellant Shri Birender Kumar Kardam
Public Authority Ministry of Petroleum & Natural Gas/BPCL.
Date of hearing 15.04.2013
Date of decision 15.04.2013
Facts :-
The above cited appeals are filed by the appellant here-in. They are being decided through a common order that follows. Heard today dated 15.04.2013. Appellant present. BPCL is represented by Shri R.H. Furtado, Senior Manager; Shri Pradeep Lohani, State Coordinator; Shri Pulkit Mathur. The Ministry is represented by Shri Akhilesh Kumar, Under Secretary The case-wise position is as under :-
File No.CIC/LS/A/2013/000609 :-
2. The appellant submits that BPCL had shown interest in taking his land on lease for locating a petrol pump at village Kameda. However, the deal did not come through. In the RTI application dated 23.10.2012, he had sought information about the Government Approved Value of the plot of land in-question in the year 2006-2007. As he was not provided this information, he has filed the present appeal.
3. During the hearing, the above named officers submit that this information cannot be disclosed as it involves commercial confidence. However, the appellant submits that the Government Approved Value for the year 2010-2011 has already been disclosed to him and, therefore, it does not lie in the mouth of the BPCL officers to deny this information for the year 2006-2007.
4. I accept the submission of the appellant. In line with their own decision, they are required to disclose this information for the year 2006-2007. Further-more, it does not involve any commercial confidence. The matter is decided accordingly.
File No.CIC/LS/A/2013/000612 :-
5. The matter, in short, is that the appellant had made a complaint with the Ministry in regard to the conduct of BPCL for not taking his plot of land on lease and the Ministry had transferred the said complaint to BPCL. It is the appellant's say that the BPCL had conducted an enquiry into the matter. He wants to have copy of the enquiry report in this connection.
6. If any such enquiry was conducted in the matter, a copy thereof may be supplied to the appellant in 04 weeks time. If no enquiry was conducted, the appellant may be informed in writing accordingly.
File No.CIC/LS/A/2013/000523 :-
7. After hearing the parties, it is ordered that a copy of the draft lease deed, if any, may be supplied to the appellant on payment of requisite fee in 04 weeks time.
Sd/-
( M.L. Sharma ) 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 ) Deputy Registrar Address of parties :-
1. The CPIO, BPCL, State Coordinator (Haryana & HP) Office, Baholi, Panipat-132140.
2. The Under Secretary & CPIO, Ministry of Petroleum & Natural Gas, OMC-Section, Shastri Bhawan, New Delhi.
3. Shri Birender Kumar Kardam, H. No. 369, Sec. 31, Faridabad, Haryana.