Indian Kanoon - Search engine for Indian Law

Central Information Commission

Virendra Chaudhary vs Delhi Development Authority on 26 May, 2023

                                 के ीय सूचना आयोग
                        Central Information Commission
                             बाबा गंगनाथ माग, मुिनरका
                         Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DDATY/A/2022/131405

Shri Virendra Chaudhary                                       ... अपीलकता/Appellant
                                   VERSUS/बनाम

PIO                                                     ... ितवादीगण /Respondent
Assistant Director (RTI Section)
DDA, New Delhi

Date of Hearing                       :    03.05.2023
Date of Decision                      :    26.05.2023
Chief Information Commissioner        :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on               :   05.01.2022
PIO replied on                         :   -
First Appeal filed on                  :   02.03.2022
First Appellate Order on               :   -
2ndAppeal/complaint received on        :   01.07.2022

Information sought

and background of the case:

The Appellant filed an RTI application dated 05.01.2022 seeking information on 11 points:-

Etc. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 02.03.2022 which was not adjudicated by the FAA.

Aggrieved over non receipt of the information, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

The Appellant along with his representative Ms. Archana Shahi, participated in the hearing through video conference. The Appellant stated that he has not received the relevant information as sought in the instant RTI Application from the Respondent.

The Respondent represented by Pradeep Kumar, PIO, Link Official and Assistant Director, DDA (Old Scheme Branch), participated in the hearing through video conference. He submitted that the concerned file of which the Appellant is seeking information in the instant RTI Application was transferred to T.N. Section since the mutation of Nazul Lands falls under their jurisdiction and the same has been informed to the Appellant vide letter dated 22.04.2022. He further added that the Appellant has objected to the mutation of the property averred in the RTI Application and since the Appellant has lost his claim in the court of law, the Appellant is advised to approach Tehsildar Nazul, Land Management Department, Page 2 of 4 T.N. Section as DDA cannot consider the request of the Appellant for cancellation of mutation.

A written submission has been received from PIO & Assistant Director (OSB), vide letter dated 01.05.2023, wherein the Commission has been apprised as under:

A written submission dated 24.04.2023 has been received from the Appellant and the same has been taken on record.

Decision:

Perusal of records reveals that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Considering the fact that the Appellant is not satisfied with the reply provided by the Respondent, he is at liberty to inspect the relevant records by visiting the office of Tehsildar Nazul, Land Management Department, T.N. Section, on a mutually convenient date and time.

The Second Appeal is disposed off accordingly.

Y. K. Sinha ( वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 of 4