Central Information Commission
Govind Mittal vs National Highways Authority Of India ... on 21 February, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/YA/A/2016/000919/MP
Appellant : Shri Govind Mittal, Agra
Public Authority : NHAI, Faridabad
Date of Hearing : January 23, 2017
Date of Decision : February 13, 2017
Present:
Appellant : Not present.
Respondent : Shri Mohd Safi, Project Director, CMU - at CIC
RTI application : 07.07.2015
CPIO's reply : 07.08.2015
First appeal : 11. 08.2015
FAA's order : 21. 08.2015
Second appeal : 29. 10.2015
ORDER
1. Shri Govind Mittal, the appellant, owner of bungalow no. 69, Gandhi Nagar, Bypass Road situated at National Highway- 2, sought information regarding the land adjoining the said bungalow that has been acquired by the Govt. of India. The appellant sought a certified copy of the publication relating to the acquisition of the land surrounding the highway by the NHAI and date of such acquisition; details of compensation calculated per sq. meter to be given to the land owner; compensation for any other structure that has been erected on the acquired land; time period within which compensation shall be awarded to the appellant for the acquired land, etc.
2. The CPIO intimated the appellant that the information sought by him was not clear and he should contact the Special Land Acquisition Officer, Agra for related information. Dissatisfied, the appellant approached the first appellate authority who directed the CPIO to provide the information sought by the appellant. The CPIO complied with the FAA's order. The appellant, however, came in appeal before the Commission stating that the he had not received any information from the FAA even after the expiry of the stipulated period of 45 days.
3. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him.
4. The respondent stated that the notifications for land acquisition are published in the newspapers. It was not clear from the appellant's RTI application as to the land for the acquisition of which he sought information. A large number of houses from Faridabad to Agra were being acquired for the construction of the road. The NHAI, however, was working on its own land. In case, the appellant wanted any information he could provide the names of district, tehsil, village, survey no., type of land, nature of land, area and names of owners to enable them to check if any information was available with them. Alternatively, the appellant could visit the office of Land Acquisition Officer in the office of Dy Commissioner. The appellant was not present to point out any shortcoming in the decision.
5. On hearing the respondents and perusing the available record, the Commission finds that the respondents have dealt with the RTI application appropriately. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
The Central Public Information Officer The First Appellate Authority NHAI, Corridor Management Unit, NHAI, Corridor Management Unit, 6P, Sector-16A, Faridabad- 121002 6P, Sector-16A, Faridabad- 121002 Shri Govind Mittal 27/1A, Pathvari Agra-4 (UP)