Suchak Patel vs Department Of Agriculture & ... on 24 May, 2024

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Central Information Commission

Suchak Patel vs Department Of Agriculture & ... on 24 May, 2024

Bench: Heeralal Samariya

                                    के न्द्रीयसूचनाआयोग
                          Central Information Commission
                                बाबागंगनाथमागग, मुननरका
                          Baba Gangnath Marg, Munirka
                            नईदिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/DOA&C/A/2023/619940

Shri Suchak Patel                                               ... अपीलकताग/Appellant
                                    VERSUS/बनाम

PIO, Department of Agriculture & Cooperation                ...प्रनतवािीगण /Respondent


Date of Hearing                          :   21.05.2024
Date of Decision                         :   21.05.2024
Chief Information Commissioner           :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :           13.01.2023
PIO replied on                    :           16.02.2023
First Appeal filed on             :           24.02.2023
First Appellate Order on          :           - -
2 Appeal/complaint received on
 nd                               :           29.04.2023

Information sought

and background of the case:

The Appellant filed an RTI application dated 13.01.2023 seeking information on the following points:-

1. "Provide the following information year wise for the 2017 to 2023 about natural farming 1.1 State wise information about the number of farmers practiced organic farming 1.2 State wise information about the total area under cultivation and total area under the natural farming.

1.3 State wise information about the incentive/subsidy given to the farmer for the natural farming.

2. Provide the year wise information for the year 2017 to 2023 about all schemes related to natural farming Name of all Schemes related to natural farming, Number of beneficiary farmers of each scheme, Incentive/subsidy given to farmer in each scheme, Allocated budget and actual spending of each scheme.

3. Provide the year wise information for the year 2017 to 2023 about the subsidy given for the organic fertilizer.

4. Provide the year wise information for the year 2017 to 2023 about the subsidy given for the organic seeds."

Page 1 of 3

The Section Officer/CPIO, Department of Agriculture & Cooperation, New Delhi vide letter dated 16.02.2023 replied as under:-

Point No. 1 to 4:-"Government is implementing Bhartiya Krishi Padhati (BPKP) introduced during 2020-21 as a sub scheme of Paramparagat Krishi Vikas Yojana (PKVY) for the promotion of agro-ecological farming system which have many variants and is based on sound ecological principles and traditional indigenous practices including Natural Farming. The scheme emphasis on sustainable productivity, food security and soil health by launching BPKP scheme, a sub-

scheme of PKVY which is aimed at promoting traditional indigenous practices to give freedom to farmers from externally purchased inputs and largely based on on-farm biomass recycling with major stress on biomass recycling with major stress on biomass mulching, use of cow dung-urine formulation, plant based preparations time to time working for soil aeration and exclusion on all synthetic chemical inputs directly or indirectly.

Under BPKP the financial assistance provided for 3 years is Rs. 12000/hac."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 24.02.2023 which was not adjudicated by the FAA as per available records.

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

Hearing was scheduled after giving prior notice to both the parties.

Appellant: Not present Respondent: Shri Mohan Lal Meena - US was present during hearing.

Respondent present during hearing submitted a written submission dated 15.05.2024 which reveals that the First Appeal was decided by the FAA vide order dated 18.05.2023 directing the PIO to provide point wise complete information to the Appellant. In compliance with the FAA's order PIO sent a reply dated 23.05.2023 furnishing point wise reply to the Appellant.

Decision:

Upon perusal of records of the case and hearing averments of the Respondent present for hearing, it is noted that the Respondent had furnished information available on record to the Appellant. The Appellant has chosen not to buttress the case.

It is noted that the written submission dated 15.05.2024 submitted by the Respondent during hearing, is detailed and self explanatory, but copy thereof had not been sent to the Appellant. Hence, the Respondent is directed to send a copy of the written submission dated 15.05.2024, to the Appellant, within two weeks of receipt of this order and submit a compliance report in this regard before the Commission within one week thereafter, failing which appropriate action shall be initiated as per law. Since information has been provided to the Appellant, no Page 2 of 3 further intervention is warranted in this case, under the RTI Act. However, before concluding the decision, the Respondent is cautioned to strictly adhere to the provisions of the RTI Act, including the mandated timeline while responding to RTI queries in future.

The appeal is disposed off with the above directions.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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