Central Information Commission
Shri Rohtash Kataria vs Dda on 29 July, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2009/000555
File No. CIC/LS/A/2009/000561
File No. CIC/LS/A/2009/000567
File No. CIC/LS/A/2009/000568
Appellant : Shri Rohtash Kataria
Public Authority : DDA
(through Shri D.K. Rathi, Deputy Director,
Survey and Settlement (II), (LM)
Date of Hearing : 29.07.2009
Date of Decision : 29.07.2009
File No. CIC/LS/A/2009/000555
Facts
By his RTI application dated 17.01.2008, the appellant had sought information on six paras relating to the implementation of Hon'ble Delhi High Court order dated 01.09.1980. The CPIO had responded to him vide letter dated 18.02.2008. The first appeal was decided by the Appellate Authority vide order dated 27.07.2009. The operative para of the AAs order is extracted below:
"As can be seen from the replies furnished by the PIO to the various RTI application filed by Shri Rohtash Kataria, complete and specific replies have not been furnished with reference to the queries raised thereon. Therefore, PIO/DD(S&S)-II is directed to furnish detailed and comprehensive replies to all the queries raised in these RTI applications and furnish this information to the Appellant, Shri Rohtash Kataria latest by 14.08.2009."
2. However, before the AAs order could be pronounced, the appellant had filed the present appeal before this Commission vide letter dated 27.04.2009.
3. The matter was heard on 29.07.2009. The appellant appeared before the Commission. The public authority is represented by the officers named above. It is the submission of the appellant that the Central Government had acquired about 50 acres of land in villages of Begumpur, Sarai Saji and Patti Hamirpur etc. 45 acres of this land was allotted to Cooperative House Building Society, Shivalik, by the Ministry of Rehabilitation in early 1980s. As regards in the remaining 15 acres, there is village settlement on about 7.5 acres and the remaining 7.5 acres of land has been transferred to DDA. The principal grievance of the appellant is that DDA is constantly interfering with the 7.5 acres of land on which urbanized village is settled (without Khasra number) by way of demolition structures constructed thereon. It is his contention that this piece of land does not belong to DDA and, therefore, DDA has no authority to interfere with this land.
4. On the other hand, it is the submission of Shri Rathi that the piece of land which is being term as urbanized village Begumpur, in fact, is DDA land as per DDA records and, therefore, the contention of the appellant is not factually correct.
DECISION
5. The question is whether urbanized village Begumpur land belongs to DDA or not. It is a matter of record. Hence, Shri D.K. Rathi is hereby directed to carefully scrutinize his records and send a comprehensive reply to the appellant in 08 weeks time, duly supported with the documents and maps etc. File No. CIC/LS/A/2009/000561 File No. CIC/LS/A/2009/000567 File No. CIC/LS/A/2009/000568
6. As the above mentioned files concern the same matters, they also stand disposed of accordingly.
7. The order of the Commissioner may be complied with in 08 weeks time.
-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 Tele: 011 26717353