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Central Information Commission

Shyam Sunder Joshi vs Ministry Of Defence on 8 December, 2016

                  CENTRAL INFORMATION COMMISSION
                     Club Building (Near Post Office)
                   Old JNU Campus,New Delhi-110067
                     Tel: +91-11-26106140/26179548
                       Email - [email protected]

                                              File No. CIC/SD/A/2016/000131
                                                 Date of Decision: 07/12/2016
Relevant facts emerging from the Appeal:

Appellant                   :   Shyam Sunder Joshi
                                19-AAmbuj, RKU, Bareilly
                                Uttar Pradesh
Respondent                  :   1. CPIO
                                O/o DGDE,
                                Raksha Sampada Bhawan,
                                Ulaan Baatar Marg,
                                Delhi Cantt.-110010.

                                2. CPIO
                                Department of Defence Production
                                343, 'B'Wing, Sena Bhawan,
                                New Delhi

                                3. CPIO
                                Nodal Officer, M/o Defence
                                'B'-Wing, Sena Bhawan,
                                New Delhi


RTI application filed on    :   09/01/2016
PIO replied on              :   No reply
First appeal filed on       :   07/03/2016
First Appellate Authority   :   No Order
order
Second Appeal dated         :   22/04/2016

INFORMATION COMMISSIONER             :       SHRI DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought information regarding existing rules, regulations, and guidelines for acquiring land from the bungalow owner, old grant class B3, in case of emergency, at any of the 62 Cantonment, and rent or cost of land. Grounds for the Second Appeal:

The CPIO has not provided the desired information.

Relevant Facts emerging during Hearing: The following were present:-

Appellant: Present through VC.

Respondent: R.N. Mondal, Office Supdt. & CPIO, O/o DGDE, Delhi Cantt. present in person.

Appellant stated that he has not received any information in respect to his RTI Application.

CPIO submitted that he has received the RTI Application on 05.12.2016 upon transfer. He further submitted that he will abide by the order of the Commission.

Decision Commission directs the Respondent No.1 to provide relevant and available information sought in the RTI Application to the Appellant within 30 days of the receipt of this order. CPIO is also directed to mention the email ID of DGDE on which the Appellant can file RTI Application.

Commission also observes that Respondent Nos. 2 & 3 is not a necessary party to the present case.

The appeal is disposed of accordingly.

(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2