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Central Information Commission

Mrr P Gupta vs Mcd, Gnct Delhi on 30 April, 2015

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi-110066

                                                             F. No.CIC/YA/A/2014/001286

Date of Hearing                            :   30.04.2015
Date of Decision                           :   30.04.2015



Appellant/Complainant                      :   Shri R.P. Gupta

                                               Delhi



Respondent                                 :   Shri Dinesh Kalra, AE(B)

                                               Rep. Shri Arun Kumar, PIO/EE(B)-II

                                               South Zone, Green Park

                                               South Delhi Municipal Corporation

                                               Delhi



Information Commissioner                   :   Shri Yashovardhan Azad



Relevant facts emerging from appeal:

RTI application filed on                   :   15.10.2013
PIO replied on                             :   12.11.2013
First Appeal filed on                      :   21.11.2013
First Appellate Authority (FAA) order on   :   17.01.2014
Second Appeal/complaint received on        :   12.05.2015



Information sought

:

The appellant sought information on 11 points regarding property no. 779/6, Dudh Wali Gali, Mehrauli, New Delhi.
Relevant facts emerging during hearing:
The appellant is not present while the respondent is present and heard.
The appellant filed an RTI application dated 15.10.2013 seeking the above information. PIO vide letter dated 12.11.2013, provided point wise reply to the appellant. The FAA disposed of the first appeal vide order dated 16.01.2014, directing PIO to provide specific and complete revised reply within 10 days. PIO in compliance of the FAA's order provided revised reply on 11.02.2014. Being not satisfied with the reply of the PIO, the appellant filed the present appeal before the Commission.

The respondent stated that the status of the property in question was informed to the appellant and he also intimated that Commission about the present status of the said property. Decision:

After hearing the respondent and on perusal of record, the Commission concludes that information as available on record has already been provided to the appellant. However, the Commission directs the respondent to provide the current status report of the property in question within two weeks of receipt of this order, under intimation to the Commission. The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Public Information Officer under RTI First Appellate Authority under RTI Executive Engineer-(Build.)-II / South Zone, Superintending Engineer-II / South Zone, South Delhi Municipal Corporation, South Delhi Municipal Corporation, Building Department, South Zone, South Zone, Zonal Office Building, Zonal Office Building, Aurobindo Marg, Aurobindo Marg, Green Park, Green Park, New Delhi-110016. New Delhi-110016. Public Information Officer under RTI Shri R. P. Gupta Assistant Engineer-(Build.)-II / South Zone, House No. - 780/6, South Delhi Municipal Corporation, Mehrauli, Building Department, South Zone, New Delhi-110030. Zonal Office Building, Aurobindo Marg, Green Park, New Delhi-110016.