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Sheikh Sartaj Ahmed Masoodi vs Gnctd on 4 June, 2019

                                 के न्द्रीयसूचनाआयोग
                       Central Information Commission
                              बाबागंगनाथमागग,मुननरका
                       Baba Gangnath Marg, Munirka
                         नईददल्ली, New Delhi - 110067

 नितीय अपील संख्या/Second Appeal No. CIC/GNCTD/A/2017/162996

Shri Sheikh Sartaj Ahmed Masoodi                              ... अपीलकताग/Appellant
                                  VERSUS/बनाम

1.PIO/Sub-Divisional Magistrate-(HQ-I,                  ...प्रनतवादीगण /Respondents
Revenue Department,(Govt. of NCT of Delhi)

2. PIO/Chief Executive Officer,
Delhi Wakf Board (Govt. of NCT of Delhi)
Through: Sh. Ahsan Jamal- PIO, Sh. Naveen
Kumar; Sh. Mahen Chander

Date of Hearing                       :    03.06.2019
Date of Decision                      :    03.06.2019
Information Commissioner          :        Shri Y. K. Sinha
Relevant facts emerging from appeal:

RTI application filed on               :   12.08.2016
PIO replied on                         :   30.08.2016
First Appeal filed on                  :   22.06.2017
First Appellate Order on               :   07.07.2017
2ndAppeal/complaint received on        :   07.09.2017

 Information sought

and background of the case:

The Appellant filed an RTI application dated 12.08.2016, seeking information on two points regarding election of members of the Wakf Board which is done by the Revenue Department:-

1. Details of the procedures followed by the Revenue Department.

2. List of voters of all categories as prepared by the Revenue Department.

CPIO vide letter dated 30.08.2016 provided point wise information to the Appellant.

Dissatisfied with the information received from the PIO, the Appellant filed the First Appeal dated 22.06.2017.PA to DC (HQ)/FAA vide letter dated 07.07.2017 forwarded the RTI application to FAA, Delhi Wakf Board, for providing information to the applicant. Aggrieved on non-receipt of information, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A letter dated 22.05.2019 has been received from Shri Sanjay Sondhi, Nodal Officer(RTI)/SDM-V (HQ) wherein the two PIOs, PIO/SDM-I (HQ) (Coordination Branch) and PIO/Chief Executive Officer, Delhi Wakf Board have beenrequested to attend the hearing.

Respondent alone has attended the hearing while the appellant is not present for the hearing despite advance service of hearing notice. Respondent from Wakf Board has explained that file containing the list of voters had been sent to the Divisional Commissioner, Delhi at the relevant point of time when the queries were raised by the appellant, hence the exact answer could not be supplied earlier. However information about the list of voters of all categories as prepared by the Revenue Department, and sought by the appellant is currently available and can be provided.

Decision Under the given circumstances, the Commission hereby directs the respondent to furnish a copy of the voters list as sought by the appellant vide query number 2 of the RTI application and submit a compliance report before the Commission within one week from the receipt of this order.

The appeal is disposed off accordingly.

Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner (सूचना आयुक्त ) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2