Central Information Commission
Sufi Muhammad Shafi Jilani vs Mcd on 18 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/MCDND/A/2024/613445
Sufi Muhammad Shafi Jilani .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
Municipal Corporation of
Delhi, O/o Executive Engineer
(Building)-II, Shahdara North
Zone, Keshav Chowk, Grand
Trunk Road, Near Shyam Lal
College, Shahdara, Delhi - 110053 .... ितवादीगण /Respondent
Date of Hearing : 01.09.2025
Date of Decision : 17.09.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 21.06.2023
CPIO replied on : 14.07.2023
First appeal filed on : 27.09.2023
First Appellate Authority's order : 05.11.2023
Compliance of FAA order : 28.11.2023
2nd Appeal/Complaint dated : 02.04.2024
Information sought:
1. The Appellant filed an RTI application dated 21.06.2023 (online) seeking the following information:
"Respected Honorable Sir EDMC Complaint No 202208140000293724 Date 14 Aug 2022 06 33 pm Page 1 of 4 Information and complaint given by Sufi Muhammad Shaft Jilani on Danger Building Gali No 24 Vijay Park what action was taken by the concerned EDMC officials did the EDMC officials take any action by keeping it in danger building or resolved this building as normal building or this building was demolished by the EDMC officials themselves or this building itself fell down if the EDMC officials have taken action considering this building as a danger building then thank you very much and if the EDMC officials have done negligence and bribery in this if this building has been resolved by making it a normal building then why should not a claim of at least 500000000 fifty crore rupees be made on the concerned authorities For causing extreme harm to the country and the society why shouldnt he be dismissed from the job and why shouldnt the compensation be given to the applicant Please let me know what action has been taken Thank you Note documents related to this complaint have been attached in which date and date of complaint number etc are present and screenshot is present of building collapse and complaint etc If this RTI is not related to your department then please forward it to the concerned department Note RTI was also filed on 6th April 2023 in this regard which got corrupted dont know what happened whose RTI number is EDL.MC R 2023 60183"
2. The CPIO furnished a reply to the Appellant on 14.07.2023 stating as under:
"No action taken report on your complaint is available on record in this office. "
3. Being dissatisfied, the appellant filed a First Appeal dated 27.09.2023. The FAA vide its order dated 05.11.2023, held as under:
"The appeal is accordingly disposed off with the directions to PIO to provide the information within 19 days from the date of issue of this order. The PIO is hereby cautioned to ensure that in future the information to the RTI application must be provide within prescribed time limit as per RTI Act. Further, if the appellant is not satisfied with the decision, he may file the 2nd Appeal as per section 19 of the RTI Act-2005 Page 2 of 4 within 90 days of the issue of this order before Central Information Commission, Room No-415, 4th Floor, Baba Gangnath Marg, Munirka, New Delhi-."
4. In compliance of the FAA order, the CPIO furnished a point-wise reply to the Appellant on 28.11.2023 stating as under:
"1 The information sought is a clarification, further as per record no action taken report on you complaint is available in this office.
2&3 As above."
5. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present in person.
Respondent: Shri Dinesh Chand, Assistant Engineer & APIO present in person.
6. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC on 02.04.2024 is available on record.
7. The Appellant, during the hearing, reiterated the contents of the RTI application and instant appeal and submitted that till date complete and correct information has not been provided to him.
8. The Respondent while defending their case inter alia submitted that factual position in the matter has already been informed to the Appellant that no action taken report on your complaint is available on record in this office.
Decision:
9. The Commission upon perusal of records observes that the main premise of instant Appeal was non-furnishing of information by the PIO. The Commission observes that factual position in the matter has already been informed to the Appellant as per his RTI application.
Page 3 of 410. It is an admitted fact that the PIO is only a communicator of information based on the records held in the office and hence, he is not expected to create information as per the desire of the Appellant.
11. In this regard, the Commission finds no infirmity in the reply and as a sequel to it further clarifications tendered by the PIO during hearing as the same was found to be in consonance with the provisions of RTI Act.
12. No intervention of the Commission is warranted in the matter.
The appeal is disposed of accordingly.
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, Municipal Corporation of Delhi, O/o Superintending Engineer (Building)-II, Shahdara North Zone, Keshav Chowk, Grand Trunk Road, Near Shyam Lal College, Shahdara, Delhi - 110053 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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