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Central Information Commission

Lali Gupta vs Delhi Development Authority on 25 February, 2026

                           के ीय सू चना आयोग
                     Central Information Commission
                        बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई िद ी, New Delhi - 110067


File No: CIC/DDATY/A/2024/637611


Lali Gupta                                                ....Appellant


                                 VERSUS
                                  बनाम

                                               .... ितवादीगण /Respondent
The CPIO Asstt Director,
(PMUDAY) Delhi Development
Authority, A-Block,3rd Floor,
Vikas Sadan, INA, New Delhi-
110023

Date of Hearing                 : 24.02.2026
Date of Decision                : 25.02.2026

INFORMATION COMMISSIONER :         SANJEEV KUMAR JINDAL

Relevant facts emerging from second appeal:


RTI application filed on    : 24.05.2024
CPIO replied on             : 26.06.2024
First appeal filed on       : 25.06.2024
First Appellate Authority's : 01.08.2024
order
Second Appeal dated         : 28.08.2024




                                                                 Page 1 of 5
    Information sought

:

1. The Appellant filed an RTI application dated 24.05.2024 seeking the following information:

1. I want to know. Respected Prime Minister Shri Narendra Modi ji has done rehabilitation for the Bhoomiheen camp residents in Kalkaji Extension under Pradhan Mantri Awas Yojana, so please tell me how many flats have been allotted.How many flats did the Prime Minister say should be given to only the Bhoomiheen camp people? About Date 22 November 2022 Venue Plenary Hall Vigyan Bhawan New Delhi.

1.1 Under which Act? Please provide a copy of the flat allotment. 1.2 From which department has this allotment been made? Tell him about the officers of the department and the officers who were involved in making this policy, under which policy the flat was allotted and the rehabilitation was done in Kalkaji Extension. Mention names of officers.

1.3 How many flats had the Prime Minister said he was going to give to the residents of Bhoomiheen camps?

1.4 If there are irregularities in flat allotment, please provide details of what action can be taken against the employees. 1.5 If you want to take action against those employees, you will have to contact an officer and tell him the details.

(2)Whatever allotment has been made till now in whatever department. Please tell how many allotments were completed completely and how many flats are still pending and how many flats have not been given yet, what was the reason why they were not given and what were the shortcomings. 2.1 I am sending you a picture. Please show this picture to the Prime Minister. There have been some errors in the Pradhan Mantri Awas Yojana housing scheme with the residents"

2. CPIO furnished a reply to the appellant on dated 26.06.2024 stated that:

"In-situ slum rehabilitation project at Kalkaji was taken up under In-Situ Slum Rehabilitation provisions stipulated in master plan of Delhi-2021 approved by Govt. of Delhi.

A-14, Kalkaji Extn: 3024 EWS flats have been constructed out of which 1862 EWS Flats have been allotted to the eligible households of Bhoomiheen Camp, Govindpuri. For allotment of remaining EWS Flats eligible households are being identified out of an earmarked area of Navjeevan Camp. After determination of eligibility by the Eligibility Determination Committee (EDC) as per DUSIB policy adopted by DDA, allotment to the eligible JJ Dwellers will be made.

The allotment to the eligible household is being dealt in the ISR Branch, Housing Department.

As per record, no Irregularity is found in allotment of the Facts".

3. Being dissatisfied, the appellant field a First Appeal dated 25.06.2024.

4. FAA vide order dated 01.08.2024 stated that :

"Consolidated reply of all the paras has been provided by the PIO which is as under:

3024 flats were constructed under In situ rehabilitation project at Pocket A-14, Kalkaji extension for rehabilitation of three JJ clusters namely, Bhumiheen Camp, Navjeevan Camp and Jawaharlal Nehru Camp. In first phase, relocation of eligible house of JJ Cluster Bhumiheen Camp was taken-up. The eligibility was decided as per Delhi slum rehabilitation and relocation policy, 2015 of DUSIB adopted by DDA. In first Phase, 1862 EWS Flats at A-14, Kalkaji Extn. have been allotted.

For rest 1162 EWS flats an area at Navjeevan Camp has been identified with the approval of authorityfor which eligibility determination is under way as per policy. The eligible households of Navjeevan Camp will be allotted the EWS flats at A-14 Kalkaji Extension. For rest of the JJ Dwellers of Navjeevan camp & Jawaharlal Nehru camp, a draft project report will be prepared and tenders will be floated for rehabilitation on PPP Mode.

In view of the above, it is submitted that it is a comprehensive scheme for rehabilitation of JJ Clusters for which 3024 EWS flats were constructed. These flats were not constructed for only Bhumiheen Camp.

Accordingly, keeping in view of the above the appeal is hereby disposed of".

5. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Not Present Respondent: Mr. Akash, AD/CPIO, PMAY

6. Proof of having served a copy of Second Appeals on Respondent, while filing the same in CIC, is not available on record.

7. The Appellant is not present despite serving of notice of hearing.

8. The respondent while defending their case inter alia submitted that the Appellant filed an RTI application dated 24.05.2024 seeking information regarding allotment of flats under the rehabilitation project at Kalkaji Extension. The respondent CPIO furnished a reply vide letter dated 26.06.2024. The FAA vide order dated 01.08.2024 upheld the reply of the CPIO and provided further clarification to the appellant.

9. Written submissions dated 13.02.2026 filed by respondent is taken on record, wherein it is stated that reply to the RTI application was duly furnished on 26.06.2024 and the FAA had also passed a reasoned order on 01.08.2024. It was submitted that complete and available information as per records has already been provided to the Appellant.

Decision:

10.The Commission after adverting to the facts and circumstances of the case, hearing the parties present and perusal of the records and written submissions notes that the respondent CPIO has provided a point-wise reply regarding the information sought in RTI application.

The Commission observes that the respondent CPIO has provided information as available on record and there appears to be no malafide denial or withholding of information.

Further, the Appellant remained absent during the hearing despite having due notice of hearing nor did she file any written submission or rejoinder to the written submissions of respondent, it appears that appellant is not interested in pursuing the instant matter further.

In view of the above and considering the appropriate reply given to the appellant, no further intervention of the Commission is warranted in the matter.

With the above observations, the instant appeal is disposed of.

-sd-

SANJEEV KUMAR JINDAL (संजीव कुमार िजंदल) Information Commissioner (सूचना आयु ) date: 25.02.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Col. Prabhat Kumar Dy Registrar 011- 26107051 Addresses of the Parties:

1. CPIO Asstt Director, (PMAY) Delhi Development Authority, D-Block, Vikas Sadan, INA, New Delhi-110023

2. Smt. Lali Gupta Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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