Central Information Commission
Mrsanjiv Chopra vs Government Of Nct Of Delhi on 17 June, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
CIC/AD/A/2013/001412SA
CIC/AD/A/2013/001413SA
Appellant : Sanjiv Chopra
Respondent : Environment Dept., GNCTD
Date of hearing : 13.6.2014
Date of decision : 17.6.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed /
disposed of
Heard on 13.6.14. Appellant present. Public Authority is represented by Ms.Anuj Kumar Gupta, OS and Shri Nigam Agarwal, SSO CIC/AD/A/2013/001412SA
2. The Appellant filed an RTI application dt.15.2.13 with the PIO, LG of Delhi seeking the following information:
'Kindly provide the verified/attested photocopies of the issued Order/Direction/Notification/Rule if any, wherein powers/responsibilities to providing scientific inputs for management, exploration, monitoring, assessment, augmentation and regulation of ground water resources of the country or National Capital of Delhi have been assigned to Lt. Governor of the National Capital of Delhi.' The PIO of Environment Department, GNCTD replied on 27.2.13. The Appellant filed an appeal dt.14.3.13 with the Appellate Authority stating that PIO has furnished the irrelevant reply which is not at all required by him and does not satisfy the RTI request. On not receiving any reply, the Appellant filed a second appeal dt.17.4.13 before CIC.
3. The Commission after hearing the submissions made directs the PIO to examine the RTI application afresh and furnish the information sought by the Appellant within fifteen days of receipt of this order. CIC/AD/A/2013/001413SA
4. The Appellant filed an RTI application dt.29.1.13 with the PIO, Environment Department, GNCTD seeking the following information:
'Kindly provide the verified/attested photocopies of the Public Notice/Direction/Notification if any, issued after 2.1.02 on the Yamuna Flood Plain, clearly showing ban on construction, installation and drilling of abstraction structure and abstraction of ground water for sale and supply from the Yamuna Flood Plain area of the National Capital Territory of Delhi including commercial purposes by the individual persons/private agencies etc. If no such Notification/Direction on Yamuna Flood Plain issued after 2.1.02 till the final reply of this RTI application then it should categorically be mentioned that there is no such notification/direction on Yamuna Flood Plain issued after 2.1.2002 while replying this RTI application' The PIO replied on 30.1.13. The PIO also transferred the RTI application to DDA, DJB, NDMC and CGWA. The Appellant filed an appeal dt.7.3.13 with the Appellate Authority stating that PIO has furnished the irrelevant reply which is not at all required by him and does not satisfy the RTI request. On not receiving any reply, the Appellant filed a second appeal dt.17.4.13 before CIC.
5. The Commission after hearing the submissions made directs the PIO to examine the RTI application afresh and furnish the information sought by the Appellant within fifteen days of receipt of this order.
6. The appeals are disposed with the above direction.
Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officer