Central Information Commission
Shri Amardeep Walia vs Chandigarh Lawn Tennis Association on 19 January, 2010
CENTRAL INFORMATION COMMISSION
(Hearing at UT Chandigarh)
File No. CIC/LS/C/2009/000377
Appellant : Shri Amardeep Walia
Public Authority : Chandigarh Lawn Tennis Association
(through Advocate Kamalvir Singh Kang)
Date of Hearing : 19.1.2010
Date of Decision : 19.1.2010
FACTS
By his letter of 18.3.2009, the appellant had sought information on 13 paras regarding Chandigarh Lawn Tennis Association (CLTA). Shri Gajender Singh of CLTA had informed the complainant vide letter dated 13.4.2009 that CLTA was not a public authority and, therefore, no information was required to be provided to him.
2. Hence, the present complaint.
3. Heard on 19.1.2010 at UT Guest House, Chandigarh. Complainant present. CLTA is represented by Advocate Kang. Advocate Kang files a written representation before the Commission clearly stating that "the Association does not receive any financial grant from any Government body for conducting its activities."
4. The appellant, however, contests this fact and seeks short adjournment to furnish evidence to the contrary.
5. The matter is adjourned to 10.3.2010 at 1210 hrs. The complainant is directed to file an affidavit two days before the date of hearing with a copy thereof to the CLTA.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Address of parties :-
1. Chief Operating Operation Chandigarh Lawn Tennis Association, Sector-10, Chandigarh.
2. Shri Amardeep Walia 2515, Phase-7, Mohali, Punjab.