Central Information Commission
Mr.Desh Raj vs Government Of Nct Of Delhi on 17 September, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office),
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/002136/9406
Appeal No. CIC/SG/A/2010/002136
Relevant Facts emerging from the Appeal:
Appellant : Mr. Des Raj
S/o Late Subha Chand,
R/O V.P.O.Jat Khore, Delhi-110039.
Respondent : Public Information Officer
Govt. of NCT of Delhi Revenue Deptt., 5, Sham Nath Marg, Delhi-110054.
RTI application filed on : 23/03/2010 PIO replied : 16/04/2010 First appeal filed on : 22/04/2010 First Appellate Authority order : Not ordered Second Appeal received on : 27/07/2010 Information Sought:
The Appellant has sought following information under the RTI Act, 2005:-
1. What is the present status of my complaints?
2. What action you have taken on my complaints?
3. How much time will be taken to take action against the accused persons and to restore the possession of the agricultural land of the Appellant to the Appellant?
Reply of PIO:
SPIO (Mr. Bhairab Dutt) had transferred Appellant's RTI application to the PIO, Revenue Deptt, 5, Sham Nath Marg, Delhi-110054.
Grounds for First Appeal:
Non-receipt of the information.
Order of the First Appellate Authority:
Not ordered.
Grounds for Second Appeal The PIO has not provided the required information to the Appellant.
Relevant Facts emerging during Hearing: The following were present Appellant: Mr. Des Raj;
Respondent: Mr. Rajesh Dhawal, Naib Tehsildar (LAC) o/o the DC Kanjhewala, Delhi;
The appellant claims that his land has been grabbed by some persons over 15 to 20 years back. He has complained about this to the Chief Minister's office. He therefore filed RTI application with the Dy. Secretary (Grievances). This was forwarded to various department and is finally given to ADM(NW)/PIO. The respondent states that on 21/05/2010 the RTI has been forwarded to PIO/SDM Saraswati Vihar, DC Office Complex, Khanejwala hence the information would be available from them.
Decision:
The appeal is allowed.
The PIO/SDM Saraswati Vihar is directed to provide the information about the action taken on the complaint to the appellant before 05 October 2010. If no action has been taken on the complaint the PIO will inform the appellant accordingly explaining the reasons.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this order will be provided free cost as per Section 7(6) of RTI Ac.
Shailesh Gandhi Information Commissioner 17 September 2010 (In any correspondence on this decision, mentioned the complete decision number.)(AK) CC:
To, The PIO/SDM Saraswati Vihar through Mr. Rajesh Dhawal, Naib Tehsildar (LAC) o/o the DC Kanjhewala, Delhi;