Central Information Commission
Mrd S Gujral vs Mcd, Gnct Delhi on 1 September, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F.No.CIC/DS/A/2013/002333-YA
Date of Hearing : 22.08.2014
Date of Decision : 01.09.2014
Appellant : Shri D.S. Gujral,
Delhi
Respondent : Shri D.P. Bhardwaj
EE(Lab)-I
South Delhi Municipal Corp.,
Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant fact emerging from appeal:
RTI Application filed on : 13.03.2013
PIO replied on : 05.04.2013
First Appeal filed on : 21.04.2013
First Appellate Authority (FAA) order on : 13.05.2013
Second Appeal received on : 10.10.2013
Information sought:
Appellant sought Action Taken Report on his letter dated 06.02.2013.
Relevant facts emerging during hearing:
Both parties are present. The appellant filed an RTI application on 13.03.2013, seeking Action Taken Report on his letter dated 06.02.2013. The appellant stated that he had filed a complaint regarding unauthorised construction above the floor, where he is residing, on which the SDM had given orders, first for inspection and then for appropriate action. Through the RTI application, Action Taken Report was sought to which the PIO had given a reply that the letter of appellant was diarized vide no, 598/I dated 13.02.2013 and the same stands with AE-III/WZ. Thereafter, during the first appeal hearing, the First Appellate Authority had directed the PIO to intimate the action taken to the appellant and give specific reply to the appellant within a period of 10 days. The respondent stated that in pursuance of the order of the First Appellate Authority, a reply dated 25.09.2013 was sent to the appellant by PIO(B)-I/WZ, wherein it was stated that action FIR has been initiated vide booking file no. EE(B-
II)/WZ/UC/2012/142 dated 03.04.2012 u/s 343/344(i) of the DMC Act. Further action such as demolition orders has also been passed. Further action in the matter shall be taken as per the DMC Act in due course of time. Decision:
The Commission directs the respondent to provide the current status of the action taken of booking file no. EE(B-II)/WZ/UC/2012/142 dated 03.04.2012 to the appellant within 2 weeks of the receipt of the order, under intimation to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.
(B.D. Harit) Deputy Secretary & Deputy Registrar