Central Information Commission
Chand Singh vs Gnctd on 26 February, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File Nos.: CIC/GNCTD/A/2023/104438
CIC/GNCTD/A/2023/147981
CIC/GNCTD/A/2023/146202
CIC/GNCTD/A/2023/139763
CIC/ADDDM/A/2023/130018
CIC/ADDDM/A/2023/130019
CIC/ADDDM/A/2023/130020
CIC/GNCTD/A/2023/130021
CIC/ADDDM/A/2023/119833
CIC/ADDDM/A/2023/115985
CIC/GNCTD/A/2023/115408
CIC/GNCTD/A/2023/110373
Chand Singh .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Office of the SDM (Kapashera)
: Distt - South West, Old
Terminal Tax Building,
Kapashera, New Delhi - 110037
PIO,
O/o the Tehsildar, South
West District, Old Terminal
Tax Building, Kapashera,
New Delhi - 110037. ....प्रनर्वािीगण /Respondents
1
Date of Hearing : 22-02-2024
Date of Decision : 23-02-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The abovementioned Appeals have been clubbed together for disposal as
these are based on identical issue of the same Appellant.
Relevant facts emerging from appeals:
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal order Appeal
dated dated
104438 07.11.2022 03.12.2022 08.12.2022 N.A. 23.01.2023
147981 18.09.2023 05.10.2023 23.10.2023 N.A. 12.12.2023
146202 28.08.2023 N.A. 03.10.2023 N.A. 22.11.2023
139763 03.07.2023 N.A. 07.08.2023 N.A. 25.09.2023
130018 21.03.2023 N.A. 27.04.2023 N.A. 11.07.2023
130019 17.04.2023 N.A. 17.05.2023 N.A. 10.07.2023
130020 29.04.2023 N.A. 29.05.2023 N.A. 10.07.2023
130021 17.04.2023 N.A. 17.05.2023 N.A. 10.07.2023
119833 25.01.2023 N.A. 25.02.2023 N.A. 29.04.2023
115985 17.01.2023 N.A. 17.02.2023 N.A. 03.04.2023
115408 31.12.2022 N.A. 30.01.2023 N.A. 01.04.2023
110373 09.12.2022 N.A. 09.01.2023 N.A. 25.02.2023
(1) CIC/GNCTD/A/2023/104438
Information sought:
The Appellant filed an RTI application dated 07.11.2022 seeking the following information:
नवषय :- नववरण सूचना का ननयम 2005 के र्हर् जुमागने की रानि भरवाने के संबंध मे जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 437702 पत्र के साथ स्लंगन हैं ।
1. 16-08-2022 के पत्र ED962911284IN का आपके कायागलय में 17-08-2022 को प्राप्त हो चुका था नजसका जवाब आपके कायागलय ने ED886707886IN SPEED POST निनांक 03-11-
2022 के द्वारा भेजा गया था । जो मुझे 04-11-2022 को प्राप्त हुआ, 76 निन र्क लंनबर् करने वाले कमगचारी का पि व नाम की जानकारी िे ने का कष्ट करें ।
22. 46 निन की जुमागने की रानि नवभाग द्वारा जमा की गयी नर्नथ व रिीि नंबर की सरकारी खजाने में जमा करने की जानकारी िे ने का कष्ट करें ।
3. जुमागना रानि आज र्क जमा नहीं की गयी हैं र्ो ना करने की जानकारी का नववरण िे ने का कष्ट करें The CPIO furnished a point-wise reply to the Appellant on 03.12.2022 stating as under:
"1. Letter dated 26.10.2022 has been dispatched by this office on dated 31.10.2022 through speed post.
2. Seeking information is not clear.
3. As Above."
Being dissatisfied, the appellant filed a First Appeal dated 08.12.2022. The FAA order is not on record.
(2) CIC/GNCTD/A/2023/147981 Information sought:
The Appellant filed an RTI application dated 18.09.2023 seeking the following information:
नवषय :- F.14(22)/DC/SW/VIG/2023/55228 Dated 18/08/2023 पत्र का नववरण सूचना का ननयम 2005 के र्हर् जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 442217 पत्र के साथ संलग्न हैं।
1. F.14(22)/DC/SW/VIG/2023/55228 Dated 18/08/2023 पत्र आपके द्वारा की गयी उनचर् कायगवाही की संपूरण जानकारी िे ने का कष्ट करें व की गयी उनचर् कायगवाही की प्रनर्नलनप िे ने का कष्ट करें ।
2. F.14(22)/DC/SW/VIG/2023/55228 Dated 18/08/2023 पत्र पर उनचर् कायगवाही करने मे हो रहा नवलंभ की संपूरण जानकारी िे ने का कष्ट करें ।
3. F.14(22)/DC/SW/VIG/2023/55228 Dated 18/08/2023 पत्र पर वर्गमान मे चल रही कायगवाही की संपूरण जानकारी िे ने का कष्ट करें 3 The CPIO furnished a point-wise reply to the Appellant on 05.10.2023 stating as under:
Point No. 1, 2 & 3:
Demarcation of Khasra No. 172/4, situated within in the revenue estate of village Rawta, New Delhi has been completed, accordingly said file has been consigned to the Distt. Record Room."
Being dissatisfied, the appellant filed a First Appeal dated 23.10.2023. The FAA order is not on record.
(3) CIC/GNCTD/A/2023/146202 Information sought:
The Appellant filed an RTI application dated 28.08.2023 seeking the following information:
नवषय :- F.SDM/KH/Misc./2023/33904 के Demolition Order Dated 06/06/2023 का नववरण सूचना का ननयम 2005 के र्हर् जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 439981 पत्र के साथ संलग्न हैं।
1. रावर्ा गााँव मे F.SDM/KH/Misc./2023/33904 के Demolition Order Dated 06/06/2023 का खसरा नंबर 172/4,172/5 ग्राम सभा भूनम का 09/06/2023 को Demolition नकया जाना था, मगर 09/06/2023 को Demolition नहीं नकया गया Demolition ना करने के कारण की संपूरण जानकारी िे ने का कष्ट करें ।
2. रावर्ा गााँव के खसरा नंबर 172/4,172/5 ग्राम सभा भूनम का Demolition करने के सही समय की जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 03.10.2023. The FAA order is not on record.
(4) CIC/GNCTD/A/2023/139763 Information sought:
The Appellant filed an RTI application dated 03.07.2023 seeking the following information:4
नवषय :- सूचना का ननयम 2005 के र्हर् 16/02/2022 के FORM C.A.I. पत्र की जानकारी िे ने का कष्ट करे नजसकी फीस IPO संख्या 439983 पत्र के साथ स्लंगन हैं।
1. 16/02/2022 के FORM C.A.I. के पत्र के माध्यम से Demarcation Report Khasra NO 172/4, 172/5, 157 and 163 Conduct in the year 2016 मांगी गयी थी। 16/02/2022 से अब र्क ररपोर्ग नहीं िी गयी। ररपोर्ग न िे ने का कारण की संपूरण जानकारी िे ने का कष्ट करें ।
2. 16/02/2022 के FORM C.A.I. के पत्र के माध्यम से Demarcation Report Khasra N0 172/4, 172/5, 157 and 163 Conduct in the year 2016 की ररपोर्ग िे ने के समय की संपूरण जानकारी िे ने का कष्ट करें Having not received any response from the CPIO, the appellant filed a First Appeal dated 07.08.2023. The FAA order is not on record.
(5) CIC/ADDDM/A/2023/130018 Information sought:
The Appellant filed an RTI application dated 21.03.2023 seeking the following information:
नवषय :- सूचना का ननयम 2005 के र्हर् पत्र F. PGC/2023/Annex-I/F/Rev- S/W11947 की जानकारी िे ने का कष्ट करे नजसकी फीस IPO संख्या 942673 पत्र के साथ सलंग्न हैं।
1. F. PGC/2023/Annex-I/F/Rev-S/W/11947 06/02/2023 का पत्र आपके कायगलय मे प्राप्त होने की संपूरण जानकारी िे ने का कष्ट करें ।
2. F. PGC/2023/Annex-I/F/Rev-S/W/11947 06/02/2023 के पत्र पर अब र्क की गयी कायगवाही की संपूरण जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 27.04.2023. The FAA order is not on record.
(6) CIC/ADDDM/A/2023/130019 Information sought:
5The Appellant filed an RTI application dated 17.04.2023 seeking the following information:
नवषय :- No SDM/Kapashera/2014-15/2128-33 Dated 27/10/2014 के पत्र का नववरण सूचना का ननयम 2005 के र्हर् जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 4439987 पत्र के साथ संलग्न हैं।
1. No SDM/Kapashera/2014-15/2128-33 Dated 27/10/2014 का नोनर्स रावर्ा गााँव के खसरा संख्या (172 एवं 172/5) का सीमांकन निनांक 27/03/2014 एवं 28/03/2014 को माननीय लोक निकायर् आयोग के ननिे िानुसार TSM से नकया गया हैं। प्रनर्नलनप िे ने का कष्ट करें ।
2. रावर्ा गााँव की ग्राम सभा भूनम 172 एवं 172/5 की सीमांकन N.K Engineers द्वारा अपनी अंनर्म ररपोर्ग 17/10/2014 को प्रस्तुर् कर िी गयी, अंनर्म ररपोर्ग की प्रनर्नलनप िे ने का कष्ट करें ।
3. रावर्ा गााँव की ग्राम सभा भूनम 172 एवं 172/5 की Earmarking 05/11/2014 को की जानी थी। Earmarking 05/11/2014 को नहीं की गयी ना करने के कारण की संपूरण जानकारी िे ने का कष्ट करें ।
4. रावर्ा गााँव की ग्राम सभा भूनम 172 एवं 172/5 की (सीमांकन N.K Engineers) के अनुसार Earmarking करने के समय की संपूरण जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 17.05.2023. The FAA order is not on record.
(7) CIC/ADDDM/A/2023/130020 Information sought:
The Appellant filed an RTI application dated 29.04.2023 seeking the following information:
नवषय :- नववरण सूचना का ननयम 2005 के र्हर् जुमागने की रानि भरवाने के संबंध मे जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 439984 पत्र के साथ स्लंगन हैं।
1. RTI 25/01/2023 के पत्र ED085262296IN का आपके कायागलय मे 27-01-2023 को प्राप्त हो चुका था नजसका जवाब आपके कायाग लय ने ED197169954IN SPEED POST 6 निनांक 24-04-2023 के द्वारा भेजा गया था। जो मुझे 26-04-2023 को प्राप्त हुआ RTI का जवाब 30 निन मे िे ना होर्ा हैं, 89 निन र्क लंनबर् करने वाले कमगचारी का पि व नाम की जानकारी िे ने का कष्ट करें ।
2. 59 निन की जुमागने की रानि नवभाग द्वारा जमा की गयी नर्नथ व रिीि नंबर की सरकारी खजाने मे जमा करने की जानकारी िे ने का कष्ट करें ।
3. जुमागना रानि आज र्क जमा नहीं की गयी हैं र्ो ना करने की जानकारी का नववरण िे ने का कष्ट करें Having not received any response from the CPIO, the appellant filed a First Appeal dated 29.05.2023. The FAA order is not on record.
(8) CIC/GNCTD/A/2023/130021 Information sought:
The Appellant filed an RTI application dated 17.04.2023 seeking the following information:
नवषय :- No F. 1(4)/DC/HQ/PGMS/2023/636-639 Dated 17/03/2023 के पत्र की जानकारी नववरण सूचना का ननयम 2005 के र्हर् िे ने का कष्ट करे नजसकी फीस IPO संख्या 439985 पत्र के साथ संलग्न हैं।
1. No F. 1(4)/DC/HQ/PGMS/2023/636-639 Dated 17/03/2023 के पत्र आपके कायगलय मे प्राप्त होने की संपूरण जानकारी िे ने का कष्ट करें ।
2. No F. 1(4)/DC/HQ/PGMS/2023/636-639 Dated 17/03/2023 के पत्र पर आपके द्वारा की गयी उनचर् कायगवाही की संपूरण जानकारी।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 17.04.2023. The FAA order is not on record.
(9) CIC/ADDDM/A/2023/119833 Information sought:
The Appellant filed an RTI application dated 25.01.2023 seeking the following information:7
नवषय :- SDM/KH/(SW) 2017/56935 10/08/2017 के पत्र की जानकारी नववरण सूचना का ननयम 2005 के र्हर् िे ने का कष्ट करे नजसकी फीस IPO संख्या 438007 पत्र के साथ स्लंगन हैं।
1. SDM/KH/(SW) 2017/56935 10/08/2017 के पत्र अनुसार आमिा नोनर्स 1337 रावर्ा गााँव का रे कॉर्ग िे खा गया मुर्ानवक रे कॉर्ग खसरा नंबर 172 को रे कॉर्ग मे नहीं बर्ाया गया, खसरा न. 172 ग्राम सभा जमीन को नकस ननयम ओर नकस वषग रावर्ा गााँव की पुरानी आबािी में नमलाया गया संपूरण जानकारी िे ने का कष्ट करें ।
2. 172 ग्राम सभा जमीन 1971-1972 की चकबंिी के िोरान 172 ग्राम सभा जमीन से प्लॉर् निये गए थे 172/1, 172/2,172/3, 172/4, 172/5 की 1971-1972 की चकबंिी के अनुसार 172 से 172/5 र्क की रे कॉर्ग खर्ौनी नक्शे की नप्रर्नलनप िे ने का कष्ट करें ।
3. 2003-2004 की चकबंिी मे नकस ननयम के र्हर् 172/5 को स्थानांर्रण नकया गया था, ननयम की संपूरण जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 25.02.2023. The FAA order is not on record.
(10) CIC/ADDDM/A/2023/115985 Information sought:
The Appellant filed an RTI application dated 17.01.2023 seeking the following information:
नवषय :- नववरण सूचना का ननयम 2005 के र्हर् 30/12/2022 के नोनर्स की जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 437732 पत्र के साथ संलग्न हैं।
1. 30/12/2022 के नोनर्स पर 09/01/2023 को रावर्ा गााँव की ग्राम सभा जमीन 172/5 की ननिान िे ही िे नी थी मगर ननिान िे ही नहीं िी गयी, ननिान िे ही न िे ने का कारण की संपूरण जानकारी िे ने का कष्ट करें ।
2. रावर्ा गााँव की ग्राम सभा जमीन 172/5 की ननिान िे ही िे ने का सही समय की जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 17.02.2023. The FAA order is not on record.
(11) CIC/GNCTD/A/2023/115408
8
Information sought:
The Appellant filed an RTI application dated 31.12.2022 seeking the following information:
नवषय :- No AE-1/CD-1/2022-23 के पत्र का नववरण सूचना का ननयम 2005 के र्हर् जानकारी िे ने हेर्ु नजसकी फीस IPO संख्या 438001 पत्र के साथ संलग्न है।
1. No AE-1/CD-1/2022-23 14-10-2022 के पत्र आपके कायागलय में प्राप्त होने की नर्नथ की जानकारी िे ने का कष्ट करें ।
2. No AE-1/CD-1/2022-23 14-10-2022 के पत्र पर की गयी उनचर् कायगवाही की संपूरण जानकारी िे ने का कष्ट करें ।
3. 172/4 व ग्राम सभा जमीन 172/5 की पेमाइस करने व ननिान िे ही िे ने में हो रहा नवलंभ की संपूरण जानकारी िे ने का कष्ट करें ।
4. 172/4 व ग्राम सभा जमीन 172/5 की पेमाइस करने व ननिान िे ही िे ने की समय की संपूरण जानकारी िे ने का कष्ट करें ।
5. 172/4 व ग्राम सभा जमीन 172/5 की पेमाइस पर वर्गमान में चल रही कायगवाही की संपूरण जानकारी िे ने का कष्ट करें ।
6. PGC/2020/Rev/Misc/7789 13-09-2022 के पत्र आपके कायागलय में प्राप्त होने की नर्नथ की संपूरण जानकारी िे ने का कष्ट करें ।
7. PGC/2020/Rev/Misc/7789 13-09-2022 के पत्र पर अब र्क की गयी उनचर् कायगवाही की संपूरण जानकारी िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 30.01.2023. The FAA order is not on record.
(12) CIC/GNCTD/A/2023/110373 Information sought:
The Appellant filed an RTI application dated 09.12.2022 seeking the following information:
नवषय :- 29/09/2022/BDO (1125-1127) के पत्र की जानकारी नववरण सूचना का ननयम 2005 के र्हर् िे ने का कष्ट करे नजसकी फीस IPO संख्या 437731 पत्र के साथ स्लंगन हैं।9
1. पत्र संख्या 1125-1127 पर की गयी उनचर् कायगवाही की संपूरण जानकारी व की गयी उनचर् कायगवाही की नप्रर्नलनप िे ने का कष्ट करें ।
2. पत्र संख्या 1125-1127 पर वर्गमान मे चल रही उनचर् कायगवाही की संपूरण जानकारी व नप्रर्नलनप िे ने का कष्ट करें ।
3. 172/5 ग्राम सभा जमीन की पैमाइस करने का समय की जानकारी िे ने का कष्ट करें ।
4. पत्र संख्या 1318 dated 03-11-2022 पर की गयी उनचर् कायगवाही की संपूरण जानकारी व की गयी उनचर् कायगवाही की नप्रर्नलनप िे ने का कष्ट करें ।
5. पत्र संख्या 1318 dated 03-11-2022 पर वर्गमान मे चल रही उनचर् कायगवाही की संपूरण जानकारी व नप्रर्नलनप िे ने का कष्ट करें ।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 09.01.2023. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant set of Second Appeals.
Relevant Facts emerged during Hearing:
The following were present: -
Appellant: Present in person.
Respondent: Shri Varun Sharma, Naib Tehsildar-cum-PIO present in person.
Written submissions of the Respondent are taken on record.
Appellant while reiterating the contents of his RTI Applications expressed his dissatisfaction with the fact that requested information has not been provided to him till date. He further contended the inaction of the Respondent Public Authority and BDO are not resolving the issue pertaining to the demarcation and removal of encroachers from the subject plot.10
Respondent handed over a copy of his written submissions to the Appellant during the hearing. He submitted that point-wise reply against each RTI Application has already been provided to the Appellant vide letters dated 03.12.2022, 05.10.2023, 21.02.2024, 13.09.2023, 07.08.2023, 18.04.2023, 14.03.2023, 21.02.2023, 17.05.2023 and 09.12.2022. Apart from that, opportunity of inspection of relevant records were also offered to the Appellant, which he did not avail. Respondent volunteered to accord another offer of inspection of relevant records to the Appellant. Respondent submitted further that all RTI Applications filed by the Appellant pertain to Khasra no. 172 located at village Rawata which is a landlocked plot surrounded by 'malkiyat' lands on all sides. This plot became Gram Sabha land following a consolidation exercise in which original owner of this plot was given land elsewhere. It continues to be without any access/right of way, therefore, susceptible to encroachment by the landowner on all sides. Being without any access, construction of boundary wall around this plot has also become a serious challenge.
In case File No. CIC/GNCTD/A/2023/147981.
Respondent apprised the Commission that demarcation of plot No. 172/4 has been carried out by the competent authority whereby encroachment of 8 feet has been recognized and file has been consigned to the record room. Action against the encroachment is being taken. He volunteered to intimate the updated status to the Appellant.
Decision:
11The Commission upon a perusal of records observes that the main premise of the instant Appeals was non-receipt of requested information from the Respondent. To this, the Respondent submitted that a point-wise reply along with relevant available information has already been provided to the Appellant vide letters dated 03.12.2022, 05.10.2023, 21.02.2024, 13.09.2023, 07.08.2023, 18.04.2023, 14.03.2023, 21.02.2023, 17.05.2023 and 09.12.2022.
He also agreed to reiterate offer opportunity of inspection of relevant records to the Appellant.
Keeping in view the facts and circumstances of the case and in furtherance of hearing proceedings, the Commission directs the Respondent to facilitate inspection of available and relevant records related to the information sought to the Appellant on a mutually decided date and time, within a period of four weeks from the date of receipt of this order. The intimation of the date and time of the inspection shall be provided to the Appellant by the Respondent in writing well in advance. Copy of documents that the Appellant desires during the inspection shall be provided by the Respondent free of cost up to 15 pages, for pages exceeding this limit, Respondent may charge prescribed fees as per RTI Rules, 2012. The First Appellate Authority to ensure timely compliance of the directions.
All the above Appeals are disposed of accordingly except Appeal bearing file No. CIC/GNCTD/A/2023/147981, in which order as below are passed.
In case File No. CIC/GNCTD/A/2023/147981.
Respondent is directed to provide to the Appellant, within two weeks from the date of receipt of this order, a revised reply intimating the updated status on 12 action of removal of encroachment as identified during the demarcation of Plot Khasra No. 172/4. The First Appellate Authority to ensure compliance of this order.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनभप्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181827 Date: 23-02-2024.
13