Central Information Commission
Smt.Surender Jeet Kaur vs Mcd, Gnct Delhi on 23 January, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003653/17017
Appeal No. CIC/SG/A/2011/003653
Relevant Facts emerging from the Appeal
Appellant : Mrs. Surinder Jeet Kaur
W/o Sh. Charanjeet Singh
R/o: K-52, Laxmi Nagar, Delhi - 110092.
Respondent (1) : Mr. A. D. Biswas
Public Information Officer & Sr. Town Planner Town Planning Department, 13th Floor, E-Block, Civic Centre, Minto Road, New Delhi - 110002.
(2) : The PIO
House Tax Department, MCD,
Shahdara South Zone,
Geeta Colony, New Delhi
(3) : Mr. J. P. Verma
Deemed PIO & EE
Municipal Corporation of Delhi
Shah. South Zone, Zonal Off. Building,
Karkardooma,
Shahdara, Delhi - 110032.
RTI application filed on : 21/03/2011
PIO replied : 03/05/2011
First appeal filed on : 12/05/2011
First Appellate Authority order : Not mentioned.
Second Appeal received on : 19/12/2011
Information Sought:
1. Total area of the above property in the year 1974, 2002, 2003 & 2010.
2. House tax details of the year 1973, 2002 &2010. I respectively with regard to above said property.
3. The final report in reference to the case U/s 343 & 344 of the DMC Act vide file No. 352/B/UC/Sh./S/2003 dated 17/2/2003.
4. What was the height of the floor level of the property M-87, Laxmi Nagar From the level of read in the year 1973 & 2010.
5. Copy of Map of K-Block & M-Block of Laxmi Nagar, Delhi --92 of the year 1974. The copy of the report of the Religious Committee constituted by the Lt. Governor of Delhi with regard to the above said property.
Reply of the Public Information Officer (PIO):
Reply provided by The Sr. Town Planner:
1. No such detail is available with TP Deptt., since the plot area is not shown in the regularization plan approved by DDA in the year, 1983.Page 1 of 2
2. Since this pertains to House Tax Deptt., the question is being transferred back to Dy. Assessor & Collector Shah. (South) Zone/PIO.
3. It pertains to Bldg. Deptt., and accordingly question has already been transferred to PIO/SE-I (B) Shah. (South Zone by the PIO/Dy. A&C vide his letter dt. 15.04.11.
4. As shown.
5. This office is having the regularization plan of Laxmi Nagar Complex . (approved by DDA in the year 1983), the same may be obtained payment of Rs. 100/- from this office.
6. No such record is available with TP Deptt.
Reply provided by SE (Shahdara Zone):
7. This query does not relate to Zonal Deptt. It relates to Tax Department.
8. Same as reply to Query no.1.
9. The record being found here, out of them M-87 Jain Sanathak, Laxmi Nagar File no. 352/B/UC/Sh./S/2003 dt. 17/2/2003.
10. Same as reply to Query no.3.
11. This query does not relates to Zonal Deptt., Shahdara.
Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO.
Order of the First Appellate Authority (FAA):
Not mentioned.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mrs. Surinder Jeet Kaur;
Respondent: Mr. Shish Ram, AA on behalf of Mr. A. D. Biswas, PIO & Sr. Town Planner; and Mr. J. P. Verma, EE(B-I) Shahdara South Zone;
Certain information has been obtained by the Appellant but the following information needs to be provided to her:
1- Query-1: PIO House Tax has given the amount of house tax outstanding as on 31/03/2004 but has not provided the name of the person paying the House Tax and the area of the Property based on which the House Tax has been calculated. The PIO House Tax Department, MCD, Shahdara South Zone, Geeta Colony, New Delhi is directed to provide these to the Appellant. 2- Query-3: The Deemed PIO Building Department, South Zone Mr. J. P. Verma is directed to give attested copy of the entire file no. 352/B/UC/Sh./S/2003 dt. 17/2/2003 to the appellant.
Decision:
The Appeal is allowed.
The PIOs of House Tax and Building Department (Shahdara South Zone) are directed to provide the information as directed above to the Appellant before 10 February 2012.
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 of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 January 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2