Central Information Commission
Shri Sushil Kumar Goel vs Dfc & Dda on 19 May, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/C/2009/00231
Appellant : Shri Sushil Kumar Goel
Public Authority : DFC (through Mrs. Kiran Mahajan, AGM (Legal)
(APIO)
DDA (through Shri R.K. Sharma, Dy. Director (CL)).
Date of Hearing : 19.5.2009
Date of Decision : 19.5.2009
Facts
By his letter of 18.9.2008, the appellant had requested for information on 06 paras wherein he had essentially requested for intimating him the formula on the basis of which 'unearned increase' in respect of a commercial plot is calculated by DDA and the matters related therewith.
2. The CPIO had given him piecemeal information in instalments. Dissatisfied with this, he has filed the present appeal before the Commission.
3. The matter was heard on 19.5.2009. The appellant did not appear before the Commission. The public authority is represented by the officer named above. It is the submission of Smt Mahajan that DFC has provided information on paras 05 & 06 of the RTI application and rest of the information is required to be provided by DDA. Shri Sharma, however, has not been able to convince the Commission that the information in regard to paras 1, 2, 3 & 4 has been provided to the appellant or not.
INTERIM DECISION
4. The matter is adjourned to 22.5.2008 at 1030 hrs. Shri Sharma is directed to send para-wise information to the appellant during this period and also submit a copy thereof to the Commission on the next date of hearing.
Sd/-
(M.L. Sharma) Central 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 (K.L. Das) Assistant Registrar