Central Information Commission
Mrclaudealvares vs Ministry Of Environment & Forests on 26 March, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2014/901265
(Video Conference)
Mr. Claude Alvares v. PIO, M/o Environment & Forest
Important Dates and time taken:
RTI: 17.4.2014 Reply: Time:
FAA: 10.5.2014 FAO: Time:
SA: 28.7.2014 Hearing:23.3.2015 Decision: 26032015
Result: Show Cause issued - adjourned
Parties Present:
The appellant is represented by Ms. Pallavi Talware who had personally appeared
before the Commission after the respondent authority, represented by Mr. Sonu Singh and
another, made their submissions and left.
Information sought:
2. Appellant through his RTI application sought for the copy of report prepared by the Environmental Appraisal Committee constituted on 21.3.2013 to specifically look into issues related to illegal mining in the state of Goa under the chairmanship of Shri Vishwanath Anand and a case by case basis of the environment Clearances that were granted or had been applied for by Project Proponents.
CIC/SA/A/2014/901265 Page 1 Ground for First Appeal:
3. No response by the PIO within prescribed time period.
Ground For Second Appeal :
4. Nonfurnishing of information by the respondent authority.
Proceedings Before the Commission:
5. Both the parties made their submissions. The representative of the appellant, who came late, submitted that the respondent authority has not supplied the required information so far. On the other hand, the respondent officers admitted the delay and requested for some more time for supplying the information. The Commission having agreed to give the time to the respondent authority for 15 days to furnish the information to the appellant, from the date of receipt of this order, also directs the respondent CPIO to show cause why penalty cannot be imposed on him for not supplying the information within the prescribed period. His explanation should reach the Commission within 21 days from the date of receipt of this order. The Commission orders accordingly.
(M.Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The CPIO under the RTI Act, Govt. of India CIC/SA/A/2014/901265 Page 2 Ministry of Environment and Forests, Paryavaran Bhawan, CGO Complex, Lodhi Road, New Delhi-110003
2. Shri Claude Alvares G8, St. Britto's Apartments, Feira Alta Mapusa, Goa403507 CIC/SA/A/2014/901265 Page 3