Central Information Commission
K S Venugopala vs Registrar Of Companies, Tamil Nadu on 6 August, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/ROCTN/A/2024/118965.
Shri. K S Venugopala. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Registrar of Companies, Tamil Nadu.
Date of Hearing : 01.08.2025
Date of Decision : 01.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 28.03.2024
PIO replied on : 25.04.2024
First Appeal filed on : 02.05.2024
First Appellate Order on : 17.05.2024
2ndAppeal/complaint received on : 24.06.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 28.03.2024 seeking information on following points:-
"As stated in your 2nd cited reference (Photocopy enclosed), that in our 1st cited reference Application, mandatory fees of Rs. 10/- remitted, was not in accordance with statue. Accordingly. we herewith once again filing this application U/s 6 (1), of the RTI Act, with mandatory fees of Rs. 10/- (Rupees ten only), in the account of "Receipt under Right to Information Act, 2005, RTI Application Fee", remitted online, vide transaction reference No. 2503240013319 dated 25/03/2024 (Photocopy enclosed). We are hereby submitting, this application U/s 6 (1), of the RTI Act. We had given a representation dated 29/01/2024, along with the Photocopies of the set of documents, addressed to The Registrar of Companies, Coimbatore by RPAD. (Photocopies enclosed). The said representation, was received by the said office on 01/02/2024 (Photocopy of the postal tracking report enclosed). We submit that till date, we have not received any response / correspondence, to our representation. Hence, we are hereby, filing this application U/s 6(1) of the RTI Act, 2005, so that, it will enable us, to receive the certified copies/particulars/information as required."
The CPIO, Junior Technical Assistant vide letter dated 25.04.2024 replied as under:-
"With reference to your RTI application received on 01-04-2024, I am to provide the following Page 1 information:
Ans to Query:- I am to inform that as per the records available, M/s Kamala Solvents Limited has been struck off from the register of Companies and the said company has been dissolved as per the Striking off and dissolution notice STK-7 dated 06-08-2018 issued by the Registrar of Companies, Coimbatore. In this connection, I am to further inform that no documents filed by this company other than strike off notices are available in the MCA portal www.mca.gov.in. and therefore, you may please use the facility of inspection under Section 399 of the Companies Act, 2013 provided in the above mentioned portal of the Ministry on payment of requisite fees of Rs.100/- as per Rule 12 of the Companies (Registration of Offices and Fees) Rules, 2014. Further, to get certified copies, you may use the Tab "Get Certified Copies" in the MCA website www.mca.gov.in. and remit the fees through the above portal according to the number of pages required.
Accordingly, your application is disposed off."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.05.2024. The FAA, ROC, Coimbatore vide order dated 17.05.2024 replied as under:-
"I, in my capacity as the First Appellate Authority (FAA) inform that the certified copies will be issued against any application of proper remittance of fees through online which the applicant has not complied in his request for certified copy. Further, the documents filed by each company is available for public viewing in the Ministry's Portal www.mca.gov.in and the documents that are available in the public domain do not come under the purview of information kept by the public authority. The desired details can be obtained from the MCA website www.mca.gov.in. Therefore, for verifying the documents filed by a company, if required, you may please use the facility of inspection under Section 399 of the Companies Act, 2013 provided in the portal of the Ministry on payment of requisite fees of Rs.100/- through the above portal as per Rule12 of the Companies (Registration of Offices and Fees) Rules, 2014. For getting certified copies, use the Tab "Get Certified Copies" and remit the fees through the above portal according to the number of pages required.
7. I, therefore, do not find any lapse on the part of the CPIO in furnishing the reply to your RTI application dated 28.03.2024"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Further written submission dated, 10.07.2025 has been provided by the respondent, stating, ''It is submitted that this written submission to the second appeal is filed by the Central Public Information Officer, Shri. Raghunandhakumar.T, Junior Technical Assistant, Olo ROC, Coimbatore.
2. This is the written submission from the Respondent - Central Public Information Officer (CPIO) to the Second Appeal dated 14.06.2024 filed by the appellant before the Hon'ble Information Commissioner, Central Information Commission (CIC). The respondents wish to humbly submit as under.'' Etc..
The appellant via email dated 28 July 2025 conveyed the withdrawal of his second appeal to the commission stating, "Ref: File No. CIC/ ROCTN/ A / 2024 /118965 dated 25/06/2025.
Page 2 Sir / Madam, I, being the Appellant, in the Second Appeal and received the reference cited communication, in which the hearing has been fixed on 01/08 2025, at Chennai.
I am hereby informing CIC that, for what purpose the Second Appeal, has been filed by me, has been complied / adhered, by the Respondent (ROC, Combatore). Hence. by me appearing, before the Hearing, is not required. Kindly take the above into records.
K.S. Venugopala."
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Present, Raghunandan Kumar, CPIO/Junior Technical Assistant The appellant is absent. The respondent reiterates that written submission has been provided as on 10.07.2025.
Decision:
In the view of the material on record and the submissions made, the commission notes that the appellant has withdrawn the complaint via email dated 28.07.2025.
Hence the matter stands disposed of.
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 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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