Central Information Commission
Shri.P Kannan vs Ut Of Andaman And Nicobar on 28 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SM/A/2011/000160/SG/15963
Appeal No. CIC/SM/A/2011/000160/SG
Relevant Facts emerging from the Appeal
Appellant : Mr. P. Kannan
S/o. Late Pulla Goundcr
M/S. Kembu Studio,
Pongy Kyaung , Port Blair
South Andaman--744 101
Respondent : Public Information Officer
Assistant Commissioner (S/A)
District of South Andaman
Port Blair - 744101
RTI application filed on : 21/06/2010
PIO replied : 01/07/2010 (not enclosed) & 24/09/2010
First appeal filed on : 09/11/2010
First Appellate Authority order : Not ordered
Second Appeal received on : 04/01/2011
Hearing Held on : 28/11/2011
Information sought:
1. Documents sought for the supply of certified copies of all the Sale Deeds, Power of Attorney, Will Decd and Gift Deed Registered by the Sub-registrar (Mr. Born Naidu, as a Registrar) in the absence period of Shri Srikant , IAS, then whenever Mr. Sons Naidu holding the charges of the Sub'- Registrar post in South Andaman, Port Blair.
2. Xerox copies of the supporting documents, evidence {Land Revenue Records and Site map) submitted by the general public for the above mentioned purpose is also to be supplied.
Reply of the PIO:
It seems that information has been provided by the PIO on 01/07/2010 but the copy is not enclosed. The PIO stated that very voluminous information has been sought and the Appellant could invest the records.
The reply of the PIO, (Assistant Commissioner , South Andaman) in his letter dated 18/08/2010 as follows .
This is with reference to your letter No. NIL dated 13-08-2010 it is to inform you that only one staff engaged in the Registration section and he will have to attend with the routine cases also. As such it will take time to provide the information in hard copy As requested a copy of contents of the Section 57 of Registration Act is enclosed herewith.
The information of your earlier application is been received by you on 12/08/2010 Additional fee sought for 1283 pages at `2/ per page on 24/09/2010.
Grounds for the First Appeal:
The information has not been provided. Order of the FAA:
Not ordered Ground of the Second Appeal:
FAA has not provided any information.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent at NIC Studio in Port Blair Respondent: Mr. Yogesh Pratap PIO & AC, South Andaman at NIC Studio in Port Blair The Respondent states that initially the Appellant was asked to come and inspect the records since he was seeking voluminous information. The Appellant was asked to submit the additional fees for copies of the sale deeds and inspect the relevant records for the supporting documents. The PIO states that the Appellant did not submit the additional fees nor did he come for inspecting the documents.
Decision:
The Appeal is disposed.
The Appellant did no pay the additional fees nor did he inspect the documents as suggested by the PIO.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 28 November 2011 (In any correspondence on this decision, mention the complete decision number.) (PG)