Central Information Commission
Sarang Vaman Yadwadkar vs Airports Authority Of India on 22 April, 2026
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/AAOIN/A/2025/113393
Sarang Vaman Yadwadkar ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Airports Authority of India
Pune, Mumbai ... ितवादीगण /Respondents
Date of Hearing : 17/04/2026
Date of Decision : 17/04/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Second Appeal/Complaint:
RTI application filed on 20/12/2024
CPIO replied on 16/01/2025
First appeal filed on 17/01/2025
FAA's order dated Not on Record
Second Appeal dated 15/04/2025
Information sought:
The appellant has filed RTI application dated 20/12/2024 seeking the following information:
"1. Copy/copies of all agreements/MoUs etc. If executed between Airport Authority of India (or any such organisation) and the management/operators of Second Appeal/ Complaint No. CIC/AAOIN/A/2025/113393 Page 1 of 4 Aero mall and taxi service providers like Uber/Ola with respect to the operations/pick up by the cab services at Pune Airport.
2. All floor plans of aero mall which are duly approved by the concerned authority.
3. Studies conducted if any till date with respect to the air pollution caused by Ola, Uber cabs at pick up floor of aero mall..."
2. The CPIO has furnished a reply to the appellant on 16/01/2025 stated as:
"1. Information cannot be provided under Rule of the RTI Act, 2005 due to commercial secrets. (Information including commercial confidence. trade secrets or intellectual property, the disclosure of which would harm the competitive position of a third party, unless the competent authority is satisfied that larger public interest warrants the disclosure of such information).
2. Information cannot be provided under Rule of the RTI Act, 2005 due to security (information disclosure of which would prejudicially affect the sovereignty and integrity of India, the security, strategic, scientific or economies interests of the State, relation with foreign State or lead to incitement of an offence).
3. Not applicable..."
3. Aggrieved and dissatisfied, the appellant filed the First Appeal with the first Appellate Authority. The First Appellate Authority order is not on record.
4. Aggrieved, the Appellant filed the Instant Second Appeal on 15/04/2025. Written Submission of the Appellant is taken on record. Written Submission of the Respondent dated 10/04/2026 is taken on record.
5. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present on VC Respondent: Prashant Patil DGM (Commercial) (Authorized Representative) participated in the hearing on VC The Appellant reiterates the facts of the case and further submits that the information sought is purely in public interest. By denying it under Sections 8(1)(d) and 8(1)(a) of the RTI Act, AAI has admitted possession of the documents. As per DoPT OM dated 07.11.2019, all information related to Public Private Partnership (PPP) projects, including agreements and related documents, Second Appeal/ Complaint No. CIC/AAOIN/A/2025/113393 Page 2 of 4 must be disclosed suo motu in the public domain. The same principle applies to the Aeromall PPP. The reply "Not applicable" on the air pollution study is incorrect. It is the duty of AAI to monitor air quality in the confined indoor cab pick-up area.
The Respondent submits that they do not maintain any direct agreement with Uber or Ola regarding cab pick-up operations at Pune Airport. AAI has only entered into an agreement with the Aeromall Operator (MLCP) for the development, operation and maintenance of the Multi-Level Car Parking with Integrated Commercial facility on DBOM basis. This agreement contains commercial confidence, trade secrets and sensitive commercial information. Since the Aeromall Operator has not given consent for disclosure and sharing it would harm their competitive position, the agreement is exempt from disclosure under Section 8(1)(d) of the RTI Act, 2005. Further, regarding the floor plans of the Aeromall, Pune Airport is a civil enclave located at a defence airport and is classified as highly sensitive. The approved floor plans contain security-related sensitive information, and their disclosure would prejudicially affect the security and safety of the airport. Therefore, this information is exempt under Section 8(1)(a) of the RTI Act. As far as the air pollution study is concerned, the same is not applicable.
DECISION Commission, after perusal of case records and submissions made during hearing, observes that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant.
It is further directed to the Respondent to send the copy of the written submission dated 10.04.2026 to the Appellant free of cost via email and speed post within 15 days from the date of receipt of the order and accordingly send the copy of the compliance report to the commission within 7 days thereafter.
No further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Sd/-
Ashutosh Chaturvedi (आशु तोष चतु वदी) Information Commissioner (सू चना आयु ) िदनां क/ Date: 17.04.2026 Second Appeal/ Complaint No. CIC/AAOIN/A/2025/113393 Page 3 of 4 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. CPIΟ Airports Authority of India, Western Region Head Office, Integrated Operational Offices Building, Sahar Rd, New Airport Colony, Vile Parle (East), Mumbai, Maharashtra 400099
2. CPIO Airports Authority of India, Pune Airport, New Airport Road, Viman Nagar, Pune, Maharashtra 411032
3. Sarang Vaman Yadwadkar Second Appeal/ Complaint No. CIC/AAOIN/A/2025/113393 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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