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Central Information Commission

Mr.Farid Hussain vs Ministry Of Defence on 25 February, 2014

                       CENTRAL INFORMATION COMMISSION
                      Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                             Bhikaji Cama Place, New Delhi-110066.
                                       Website : cic.gov.in
                                Telephone No.: +91-11-26105682



                         File No.CIC/LS/A/2013/001394/RM


 Appellant:                                        Shri Farid Hussain, Mumbai
 Public Authority:                                 Western Naval Command, Mumbai

 Date of Hearing:                                  25.02.2014
 Date of decision:                                 25.02.2014



Heard today, dated 25.02.2014 through video conferencing.

Appellant present.

Public Authority is represented by Capt. S. Ruperee, PIO, HQWNC, Mumbai.

FACTS

Vide RTI dt 30.1.2013 appellant had sought inspection of all records regarding a Central Government Notification dt. 1.1.1992 and photo copies of documents.

2. PIO, Western Naval Command vide letter dt 4.2.2013 transferred the RTI to the Collector, Bombay Suburban Distt., Mumbai.

3. An appeal was filed on 28.2.2013 stating that he has received a misleading response from CPIO.

4. Submissions made by the appellant and public authority were heard. Appellant submitted that he had sought inspection of records, held by the Naval Authorities, relating to a Central Government Notification of 1992 declaring certain areas in the three villages as safety zones and that his RTI was wrongly forwarded to the Collector. He reiterated his request for inspection of the concerned records and expressed dissatisfaction that the FAA neither offered him a hearing nor passed orders on his appeal dt. 28.2.2013.

DECISION

5. The Commission directs PIO to allow inspection of concerned records, relating to the information sought by the appellant in his RTI, on a mutually convenient date and time, as per the provisions of the RTI Act, within one month from date of receipt of the order.

6. We would also like to point out that the designated FAA, Western Naval Command has failed to provide a response to the appeal, which is in violation of the provisions of the RTI Act. He is advised to ensure that the provisions of the RTI Act are strictly adhered to.

1

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The Captain &CPIO Headquarters Western Naval Command 6th Floor Noorbhoy Building Shahid Bhagat Singh Road, Mumbai -400 023.
The First Appellate Authority Headquarters Western Naval Command 6th Floor Noorbhoy Building Shahid Bhagat Singh Road, Mumbai -400 023.
Mr. Farid Hussain Sayyed F/ Sector, I/Lane, Room No -10 Cheeta Camp, Mumbai -400 088.
(Raghubir Singh) Deputy Registrar .02.2014 2