Central Information Commission
P Jacob Benarjee vs South Central Railway (Secunderabad) on 27 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/SCRLS/A/2024/114321
P JACOB BENARJEE .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Divisional Office, Vijayawada
Division, Works Branch, South
Central Railway, Vijayawada - 520001 .... ितवादीगण /Respondent
Date of Hearing : 23.06.2025
Date of Decision : 26.06.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 21.11.2023
CPIO replied on : 02.01.2024
First appeal filed on : 20.01.2024
First Appellate Authority's order : 08.02.2024
2nd Appeal/Complaint dated : 04.05.2024
Information sought:
1. The Appellant filed an RTI application dated 21.11.2023 (offline) seeking the following information:
"I may kindly be supplied with details of applications for NOCs for installation of Statutes of political, religious and communal leaders and temples, Churches and Masjids, permissions accorded and also installed without any permission in Railway land and within 30 mts from Railway Page 1 of 3 boundary from Vijayawada to Kondapalli Railway Line within Vijayawada division limits."
2. The CPIO furnished a reply to the Appellant on 02.01.2024 stating as under:
"As per the records available in this office, no such installation of statues of Political, religious and communal leaders and temples, Churches and Masjids, without permission within Railway land and within 30 mts from Railway boundary."
3. Being dissatisfied, the appellant filed a First Appeal dated 20.01.2024. The FAA vide its order dated 08.02.2024, held as under:
"The information sought for was already furnished by the CPIO's letter dt.02.01.2024. Since you are not satisfied with the reply given by CPIO, you are requested to furnish the details of data available with you in connection with existence of installation of statues of Political, religious and communal leaders and temples, Churches and Masjids, without permission within Railway land and within 30 mts from Railway boundary so as to take suitable action as per the procedures."
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through Video-Conference. Respondent: Shri G. Nagendra Prasad, Assistant Divisional Engineer present through Video-Conference.
5. Written submissions of the Respondent are taken on record.
6. The Appellant, during the hearing, submitted that he is satisfied with the response given by the Respondent and now he wishes to withdraw this present second appeal.
Page 2 of 3Decision:
7. The Commission upon a perusal of records and after considering the above-mentioned submissions of the Appellant, finds liable to be dismissed as withdrawn.
Accordingly, the above-mentioned second appeal is dismissed as withdrawn.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
THE FAA, Divisional Office, Vijayawada Division, Works Branch, South Central Railway, Vijayawada - 520001 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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