Central Information Commission
Mrjai Bhagwan vs Mcd, Gnct Delhi on 15 May, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F.No. CIC/DS/A/2013/000631-YA
Date of hearing : 15.05.2014
Date of decision : 15.05.2014
Appellant : Shri Jai Bhagwan
Delhi
Respondent : Shri Anil Kumar Gupta, PIO,
Dy. Assessor and Collector
Shri Ashok Mudgal, APIO &
Asstt. Assessor and Collector,
South Delhi Municipal Corp.,
Information Commissioner : Shri Yashovardhan Azad
Delhi
Relevant fact emerging from appeal:
RTI application filed on : 19.10.2012
PIO Replied on : 26.11.2012
First appeal filed on : 23.12.2012
First Appellate Authority order : 17.01.2013
Second Appeal received on : 03.04.2013
Information sought:
The appellant had sought information regarding cancellation of mutation dated 13.02.2009 of Flat No. A-48, Gujranwala Apartments, Vikas Puri, New Delhi and action taken report on his complaint.
Relevant facts emerging during hearing:
The appellant is not present. The appellant had filed an RTI application on 19.10.2012 seeking information regarding cancellation of mutation of a property and the action taken report on the same. The respondent stated that reply has already been provided to the appellant on 26.11.2012 and also stated that the above matter is pending in Court for final decision and the case has been kept in abeyance. Decision:
The Commission directs the respondent to provide a status report on the action taken regarding appellant's application for cancellation of mutation for the property referred to in Query 1, within seven days of receipt of this order, under intimation to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.V. Mathew) Deputy Registrar