Central Information Commission
Mr. Karam Vir Singh Rana vs Office Of The Sub-Divisional ... on 2 March, 2009
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Decision No. CIC /SG/A/2008/00440/2131
Appeal No. CIC/SG/A/2008/00440
Relevant Facts emerging from the Appeal
Appellant : Mr. Karam Vir Singh Rana,
General Secretary,
Yuva Chetna Sudhar Sangathan,
Khera Kalan, Delhi-110082.
Respondent : SDM & PIO (Narala),
Govt. of NCT of Delhi.
Office of the Sub-Divisional Magistrate, BDO Complex, Alipur, Delhi-110036.
RTI application filed on : 20/04/2007 PIO replied : 31/10/2007 First appeal filed on : 15/05/2008 First Appellate Authority order : not mentioned. Second Appeal filed on : 04/09/2008 Detail of required information.
The Appellant had asked in RTI Application for to supplying of certified copies of revenue records from Khata No. 1 to last one in respect of Village Khera Kalan, Delhi more particularly of residential, industrial and agricultural and all resolutions passed under consolidation scheme of village Khera Kalan, Delhi The PIO replied.
The Information cannot be provided to the appellant under Section 8 (1) (g) of the RTI Act, 2005.
First Appellate Authority Ordered:
Not replied Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Karam Vir Singh Rana Respondent: Mr. Deepak Kumar on behalf Mr. Kunal PIO and SDM Narela The respondent states that people whose land records are part of of the khata are objecting to giving the information. He is asked to justify the refusal with any of the exemption provisions of the RTI Act. He then claims exemption under Section 8 (1) (g). The respondent is asked as to how he can justify applying Section 8 (1) (g) to this information. He is not able to give any explanation. It appears the PIO has applied the exemption without any application of mind.
Decision:
The appeal is allowed.
The PIO will provide the information to the appellant before 15 March 2009 This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner March 2, 2009 (For any further correspondence, please mention the decision number for a quick disposal)