Central Information Commission
Aroon Deep vs Ministry Of Home Affairs on 11 July, 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/MHOME/A/2024/624461
Shri Aroon Deep ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Ministry of Home Affairs
Date of Hearing : 09.07.2025
Date of Decision : 09.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 13.05.2024
PIO replied on : 28.05.2024
First Appeal filed on : 30.05.2024
First Appellate Order on : 07.06.2024
2ndAppeal/complaint received on : 10.06.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 13.05.2024 seeking information on following points:-
1. "Total number of applications received on the indiancitizenshiponline.nic.in portal under the Citizenship (Amendment) Act, 2019 from March 14, 2024-May 13, 2024.
2. Total number of individuals to whom citizenship was granted under Section 6B of Citizenship (Amendment) Act, 2019 from March 14, 2024--May 13, 2024.
3. Total number of citizenship granted to members of Hindu, Sikh, Parsi, Jain, Christian and Buddhist community from Pakistan Afghanistan and Bangladesh under Section 5 of Citizenship Act, 1955 in the years 2014, 2015, 2016, 2017, 2018. 2019, 2021, 2022, 2023 and 2024 (from January 1-May 13, 2024).
4. Total number of citizenship granted to applicants from Pakistan, Afghanistan and Bangladesh under Section 5 of Citizenship Act, 1955 in the years 2010, 2011, 2012, 2013, 2014, 2015, 2016, 2017, 2018, 2019, 2021, 2022, 2023 and 2024 (from January 1-May 13, 2024).
5. Total number of citizenship granted to applicants from Pakistan, Afghanistan and Bangladesh under Section 6 of Citizenship Act, 1955 in the years 2010, 2011, 2012, 2013, Page 1 2014, 2015, 2016, 2017, 2018, 2019, 2021, 2022, 2023 and 2024 (from January 1-May 13, 2024)."
The CPIO, Ministry of Home Affairs vide letter dated 28.05.2024 replied as under:-
2. "Point Number 1&2: It is to inform that only readily available information may be provided and CPIO is not required to create or compile the information for supplying to the applicant under the RTI Act, 2005.
3. Point Number 3,4 &5: The records are not being maintained as desired by you. Only available information may be provided under the Right to Information Act, 2005 and CPIO is not required to create information under this Act. However, it is to inform that the records which closely matches with your query is available in public link: domain in web https://www.mha.gov.in/MHA1/Par2017/pdfs/par2019-
pdfs/ls-0112021/438.pdfand https://www.mha.gov.in/MHA1/Par2017/pdfs/par2020- pdfs/rs-11032020/1989.pdf."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 30.05.2024. The FAA vide order dated 07.06.2024 upheld the reply of CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 04.07.2025 reiterating the aforementioned facts has been received from the CPIO and same has been taken on record for perusal.
Facts emerging in Course of Hearing:
Appellant: Present along with Ms. Vijaila Singh- participated in the hearing Respondent: Mr. Ram Dayal Meena, Director (C)- participated in the hearing.
The Appellant stated that the relevant information has not been provided by the PIO. Furthermore, similar information has already been submitted before the parliament and accordingly can be provided by the PIO.
The Respondent reiterated the averments made in their written submission and stated that the information sought in the instant RTI Application is not readily available in their official records.
Decision:
Upon perusal of records and examining the facts of the case at hand, it is noted that the Appellant's queries had been appropriately answered by the concerned PIO. The reply is self- explanatory and information as permissible under the provisions of the RTI Act has been duly supplied to the Appellant.
Page 2 In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act.
Appeal is disposed off accordingly.
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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