Central Information Commission
Dinesh Pratap Singh vs Chief Commissioner Of Service Tax, New ... on 22 September, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/CCSTD/A/2018/169778
Dinesh Pratap Singh ... अपीलकता/Appellant
VERSUS
बनाम
1. CPIO, O/o the Commissioner of ... ितवादीगण /Respondents
CGST (Audit), Gurugram.
2. CPIO, O/o the Principal
Commissioner, CGST, Gurugram,
Haryana.
Relevant dates emerging from the appeal:
RTI : 19.07.2018 FA : 09.08.2018 SA : 28.11.2018
CPIO : 31.07.2018 FAO : 11.09.2018 Hearing : 18.09.2020
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o the Commissioner of CGST (Audit), Gurugram seeking following information:-
"Flat No. 303, Tower A, Park View Ananda, Sector 81, Gurgaon developed by Bestech India Pvt. Ltd.
I am willing to know the Service Tax deposited in govt. treasury for the above flat with complete details (Date of deposit, challan no etc.)
1. Please inform me the builder of the above mentioned property has filed service Tax for Flat No.303, Park View Ananda, Sector 81, Gurgaon.
2. Please inform me the date of submission of the amount.
3. Please provide me the copy of the challan submitted and other relevant documents as per your records."Page 1 of 3
2. The CPIO responded on 31.07.2018. The appellant filed the first appeal dated 09.08.2018 which was disposed of by the first appellate authority on 11.09.2018. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Dinesh Pratap Singh attended the hearing through audio conferencing. Ms. Jyotika, CPIO and Mr. C M Singh, Dy. Commissioner participated in the hearing representing the respondents through audio conferencing. The written submissions are taken on record.
4. The appellant stated that the respondents should be directed to provide the details of the GST returns filed by Bestech India Pvt. Ltd for the Flat No. 303, Tower A, Park View Ananda, Sector 81, Gurgaon.
5. The respondents contended that the consolidated GST returns are filed and therefore, there is no specific flat-wise data of GST returns filed by Bestech India Pvt. Ltd. In this regard, they agreed to provide a revised reply to the appellant, within a period of 15 working days from the date of receipt of this order. Decision:
6. This Commission directs the respondent no. 1 to provide a revised reply to the appellant thereby indicating that no individual flat-wise data is available for GST returns filed by Bestech India Pvt. Ltd, within a period of 15 working days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Neeraj Kumar Gupta (नीरज कु मार गु ा) ा) सूचना आयु ) Information Commissioner (सू दनांक / Date 18.09.2020 Authenticated true copy (अिभ मािणत स"ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:
1. The CPIO, O/o the Commissioner of CGST (Audit), Assistant Commissioner & Nodal CPIO, RTI Cell, Delhi-II, Plot No. 24, Mudit Square, Sector-32, Gurugram, Haryana-122001.
2. The CPIO, O/o the Principal Commissioner, CGST, CGST Bhawan, Plot No. 36&37, Sector-32, Gurugram, Haryana-122001.
3. Dinesh Pratap Singh, Page 3 of 3