Central Information Commission
Mrvishwas Bhamkurkar vs Ministry Of Civil Aviation on 15 June, 2016
CENTRAL INFORMATION COMMISSION
Room No. 06, Club Building, Old JNU Campus
New Delhi 110067. Tel: 011 - 26182597, 26182598
Appeal No.:CIC/YA/A/2015/001081/BJ
Appellant : Mr. Vishwas Bhamburkar
B72, Satellite Centre, Vastrapur,
Ahmedabad - 380015.
Respondent I : CPIO & Sr. Regional Dy. Commissioner
Security , Civil Aviation Security Bureau,
D9, Gate NO. 1, M.I.A.L. Residency Colony,
Andheri Sahar Road, Andheri, Mumbai.
Date of hearing : 15.06.2016
Date of Decision : 15.06.2016
Date of filing of RTI application 22.09.2014
CPIO's response 21.10.2014
Date of filing the First appeal 04.02.2015
First Appellate Authority's response Not on record
Date of filing second appeal before the Commission 24.03.2015
O R D E R
FACTS:
The appellant sought information in his RTI application dated 22.09.2014 is as under:
a) I would like to be informed of the mandatory distance that has be maintained between the Airport Terminal Building and the car parking area. A copy of the notified/gazette/other accepted rules in this regard may kindly be provide to me.
b) I would like to be informed of distance (in meters/feet) that has been maintained between the multilevel/multistoreyed parking provided at the Chhatrapati Shivaji International Airport, which is also sought to be known as Mumbai International Airport after its privatization.
Page 1 of 3The CPIO stated in his reply that the information as desired was already furnished vide BCAS HQ letter No. CAS7(35)/2010/Div.I(RTI) dated 20.08.2014 and that the Regional Office, Mumbai had no more information on the subject.
The appellant filed a first appeal on 04.02.2015 to the F.A.A. The FAA did not pass any order as per Commission file record.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. Vaghela appellant's representative (M:9427608632) through VC; Respondent: Mr. S. K. Vyavahare, GM (Engg) AAI; Mr. Kashyap, DGM, Rajbhasha (M:9869549400); Mr. Chinson, GM(Aerodrome) (M:8693846600); Mr. S. K. Malik, Jt. GM(Security)(M:9930000303) and Mr. S. K. Jinde, DGM(Law)(M:8828268475) through VC;
The appellant reiterated the contents of his RTI application dated 22/09/2014. The respondents stated that the appellant had filed a number of applications on the same subject that are being dealt with in different files. The attention of the Commission was drawn to the judgment pronounced in case no. CIC/YA/A/2015/000195/BJ dated 01/06/2016 relating to the same subject matter.
DECISION:
Based on the submissions made by both the parties and in view of the aforesaid judgment already passed in the matter, no further action is required.
The appeal stands disposed accordingly.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Page 2 of 3 Deputy Registrar Page 3 of 3