Central Information Commission
Mr.Kuldeep Singh Tomer vs Mcd, Gnct Delhi on 7 February, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/002273/11349
Appeal No. CIC/SG/A/2010/002273
Relevant Facts emerging from the Appeal:
Appellant : Mr. Kuldeep Singh Tomer,
183, Lawyers Chambers,
Delhi High Court,
New Delhi- 110003
Respondent : Public Information Officer,
Building Department, Municipal Corporation of Delhi (Central Zone), Lajpat Nagar, New Delhi Third Party : Mrs. Maneesha Dhir, A- 279, Defence Colony, New Delhi RTI application filed on : 23/04/2010 PIO replied on : 28/05/2010 First Appeal filed on : 16/06/2010 (not enclosed) First Appellate Authority order of : 02/07/2010 Second Appeal received on : 10/08/2010 Information Sought:
1. Provide certified copy of sanction plan of property bearing numbers A-257, A-258, A-259, A- 279, A-280 of Defence Colony, New Delhi.
2. Provide authenticated information as to whether construction is being carried out according to the building sanction plan, if any or not.
3. Provide relevant document/copies of properties mentioned in query 1 pertaining to action taken or proposed action in case any unauthorized construction is being carried out.
4. Provide name and designation of concerned officials who are response for inaction or dereliction of duty in regard to the above matter.
5. Provide certified copy of letter sent to 'Nodal Steering Committee' appointed by High Court of Delhi in W. P. (C) 4582/03 in relation to any unauthorized construction.
Point- Wise Reply of the Public Information Officer (PIO):
1. Requisite documents cannot be provided to the applicant being third party involvement, and as objected by the owner of the properties under reference as per clause 8(d), (e), (g) and (j) of the RTI Act.
2. Requisite information/ document is not available with the department in material form.
3. Requisite information/ document is not available with the department in material form. However, applicant can inspect relevant available record at the office of the PIO on any working day at 11:00 am with prior intimation, as per provisions of RTI Act.
4. Need not to be replied in view of information provided on above points.Page 1 of 10
5. As per record, no such letter in respect of properties under reference is sent by this office to 'Nodal Steering Committee'.
Grounds for the First Appeal:
Unsatisfactory reply from the PIO.
Order of the First Appellate Authority (FAA):
The FAA observed that the concerned third party had specifically objected to part with the information sought by the Appellant and hence, the same was appropriately denied by the PIO. The FAA endorsed the view of the PIO. The FAA held that if required, the Appellant may inspect the relevant records as mentioned in the reply of the PIO within 20 days of issue of the order of the FAA. The First Appeal was disposed.
Grounds for the Second Appeal:
Unsatisfactory reply from the PIO and unfair disposal of First Appeal by the FAA.
Relevant Facts emerging during Hearing on September 29, 2010:
The following were present Appellant: Mr. Kuldeep Singh Tomer;
Respondent: Mr. Dinesh Kalra, AE (B) on behalf of Mr. A. K. Mittal, PIO. Third Party: Mr. Alok Dhir and Mr. Pradeep Gupta on behalf of Mrs. Maneesha Dhir;
Mr. Alok Dhir stated that he was not aware of the hearing to be held on 29/09/2010 and hence did not have time to prepare oral and written submission to be presented before the Commission. Therefore, the matter was adjourned to 20/10/2010 at 10:00 am. The Third Party was directed to send its written submissions to the Appellant and the Commission before 05/10/2010. The Commission was required to email a copy of the Second Appeal of the Appellant to Mr. Alok Dhir, the Third Party at [email protected] before 30/09/2010. Mr. Pradeep Gupta stated that Mr. Alok Dhir would represent his views and may take the opportunity of making oral representations at the time of hearing.
Relevant Facts emerging during Hearing on October 20, 2010:
The following were present:
Appellant: Absent;
Respondent: Absent;
Third Party: Ms. Purti Marwaha and Mr. Chirag Kher, Advocates representing Mrs. Maneesha Dhir;
The Third Party gave written submissions and objections to disclosure of information claming that the information sought was exempted under Sections 8(1)(d), (e), (g) and (j) of the RTI Act. The Third Party drew the attention of the Commission particularly to paragraphs P, Q and S in the written submissions. The representatives of the Third Party also relied on the judgment of the High Court of Delhi (the "Delhi HC") in W. P. (C) 6614/2008 and C. M. Appl. No. 12685/2008, W. P. (C) 8999/2008 and C. M. Appl. No. 7517/2008, W. P. (C) 8407/2009 and C. M. Appl. 5286/2009 of S. Muralidhar, J.
Thereafter, further submissions were received from all three parties. The Commission, vide notice dated 29/11/2010 summoned all three parties to appear before it on 23/12/2010 for a hearing.
Relevant facts emerging at the hearing held on December 23, 2010:
The following were present:
Appellant: Mr. Kuldeep Singh Tomer;
Respondent: Mr. K. D. Sharma, AE (B) on behalf of Mr. A. K. Mittal, PIO and Mr. V. D. Vashisht, JE(B);
Third Party: Mr. K. P. S. Kohli and Ms. Puri Marwaha representing Mrs. Maneesha Dhir.Page 2 of 10
The Commission observed that the information sought under query 1 of the RTI application dated 23/04/2010 pertained to the Third Party. In the instant case, on receipt of the RTI application, the PIO forwarded the same to the Third Party vide letter dated 07/05/2010 and sought reply/ objections of the Third Party as per Section 11 of the RTI Act. The Third Party, who is the owner of property number A- 279, Defence Colony, vide letter dated 20/05/2010, raised objections under Section 8(1) of the RTI Act in relation to disclosure of the sanction plan sought under query 1 of the RTI application.
The Commission further noted that disclosure of information sought under queries 2, 3 and 4 of the RTI application did not require clearance from any third party. The Respondents admitted that they maintain a Construction Watch Register where an entry is made every 15 days after verifying the construction on site. If there is any deviation or unauthorized construction, it is required to be first mentioned in the Construction Watch Register followed by a booking, which must be recorded in the Missalband Register. Therefore, the information sought under queries 2, 3 and 4 could be provided from the Construction Watch Register. The Respondents further admitted that whenever a building plan is sanctioned for any building under construction, a page is opened in the Construction Watch Register. The Respondents did not provide any explanation whatsoever for not furnishing the information sought under queries 2, 3 and 4 of the RTI application. The Commission observed that the MCD officials neither have any interest nor enthusiasm in disclosing the information sought, which was easily available in a single page in a register required to be maintained by them.
Mr. V. D. Vashisht produced the Construction Watch Register before the Commission. On perusing the same, the Commission noted that there were entries showing that the building construction had been inspected on various days and that there was no deviation from the building plan shown in the construction. The Commission observed that the information pertained to merely five pages of the register and could have been easily provided to the Appellant. It appears that Mr. Vashisht refused to provide the information without any reasonable cause. Further, Mr. Vashisht showed the entries in the Construction Watch Register for property bearing numbers A- 257, A- 258, A- 259 and states that no entries have been made in the Construction Watch Register for properties bearing numbers A- 279 and A- 280. Mr. Vashisht stated that the buildings plans were sanctioned before he took charge of the concerned area. He further stated that he did inspect the properties but did not record the observations anywhere. The Commission observed that this was an evasive admission of the compete collapse of any proper system of working within the MCD.
The decision was reserved during the hearing held on 23/12/2010.
Decision announced on February 7, 2011:
The RTI Act was enacted with the spirit of ensuring transparency and access to information giving citizens the right to information. As observed by the Delhi HC in CPIO, Supreme Court of India v. S.C. Agarwal W. P. (C) No. 188/2009, the RTI Act is premised on disclosure being the norm, and refusal, the exception. According to the RTI Act, information may be exempted from disclosure in accordance with Sections 8 and 9 only and no other exemptions can be claimed while rejecting a demand for disclosure. The Delhi HC in Bhagat Singh v. CIC W. P. (C) No. 3114/2007 observed that exemptions in the RTI should be strictly construed and held:
"Access to information, under Section 3 of the Act, is the rule and exemptions under Section 8, the exception. Section 8 being a restriction on this fundamental right, must therefore is to be strictly construed. It should not be interpreted in manner as to shadow the very right itself."Page 3 of 10
It follows from the aforesaid that under the RTI Act, information can be exempted from disclosure in accordance with Sections 8 and 9 of the RTI Act only and no other exemptions can be claimed while rejecting a demand for disclosure of information.
Further, as per Section 11 of the RTI Act, where the PIO intends to disclose any information, which relates to or has been supplied by a third party and has been treated as confidential by that third party, the PIO shall invite submissions from the third party whether such information shall be disclosed or not. The information or record sought must be either supplied by the third party or must relate to the third party and in both cases, must be treated as confidential by the third party. The PIO shall keep the submissions in view while taking a decision whether the information sought shall be disclosed or not. Where the PIO decides that the information sought shall not be disclosed then the basis for denial of information must be in accordance with Sections 8 and 9 of the RTI Act only. In this regard, Muralidhar, J. of the Delhi HC in Arvind Kejriwal v. CPIO W. P. (C) 6614/2008 and C. M. Appl. No. 12685/2008, W. P. (C) 8999/2008 and C. M. Appl. No. 7517/2008, W. P. (C) 8407/2009 and C. M. Appl. 5286/2009, has observed in Paragraph 21, as follows:
"...It requires to be noticed that under the RTI Act information that is totally exempt from disclosure has been listed out in Section 8. The concept of privacy is incorporated in Section 8(1)(j) of the RTI Act. This provision would be a defense available to a person about whom information is being sought. Such defense could be taken by a third party in a proceeding under Section 11(1) when upon being issued notice such third party might want to resist disclosure on the grounds of privacy. This is a valuable right of a third party that encapsulates the principle of natural justice inasmuch as the statute mandates that there cannot be a disclosure of information pertaining to or which 'relates' to such third party without affording such third party an opportunity of being heard on whether such disclosure should be ordered. This is a procedural safeguard that has been inserted in the RTI Act to balance the rights of privacy and the public interest involved in disclosure of such information. Whether one should trump the other is ultimately for the information officer to decide in the facts of a give case."
In the instant case, the Commission noted that on receipt of the RTI application dated 23/04/2010, the PIO forwarded the same to the Third Party vide letter dated 07/05/2010 and sought reply/ objections of the Third Party as per Section 11 of the RTI Act. The Third Party, who is the owner of property number A- 279, Defence Colony, vide letter dated 20/05/2010, raised objections in relation to disclosure of the sanction plan sought under query 1 of the RTI application. On perusal of the written submissions, it was observed that the Third Party has submitted inter alia that the information sought was exempted under Sections 8(1)(d), (e), (g), (j) and 9 of the RTI Act. Therefore, the Commission has examined the applicability of the aforementioned exemptions claimed by the Third Party.
Exemption under Section 8(1)(e) of the RTI Act:
Section 8(1)(e) of the RTI Act provides as follows:
"8. (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,--
...
(e) information available to a person in his fiduciary relationship, unless the competent authority is satisfied that the larger public interest warrants the disclosure of such information;"
Page 4 of 10Section 8(1)(e) of the RTI Act exempts from disclosure information available to a person in his fiduciary relationship, unless the competent authority is satisfied that the larger public interest warrants the disclosure of such information.
In the instant case, the Third Party has argued that the information sought in query 1 of the RTI application was exempted by Section 8(1)(e) of the RTI Act on the basis that the Third Party had engaged the services of a professional architect for designing the layout plans, elevation, etc and paid the architect for his services. Divulgence of such layout plans, etc would not only amount to a breach of contract but also become available free of charge to the Appellant. Disclosure of the sanction plan(s) would be violative of the fiduciary relationship between the Third Party and the architect. The Third Party also contended that the sanction plan(s) submitted by the Third Party was held by the Respondent in fiduciary capacity.
In this regard, the Third Party cited the decision of the Delhi HC in Union of India v. Central Information Commission & Anr. 2009 (165) DLT 559. Paragraph 12 of the decision stipulates inter alia that what distinguishes a normal contractual or informal relationship from a fiduciary relationship or act is the requirement of trust reposed, highest standard of good faith and honesty on the part of the fiduciary with regard to the beneficiaries' general affairs or in a particular transaction, due to moral or personal responsibility as a result of superior knowledge and training of the fiduciary as compared to the beneficiary, resulting in dependence of the beneficiary. The Third Party submitted that the Delhi HC in the said decision also observed that even in statutory relations, fiduciary relations can co- exist. On perusal of the decision of the Delhi HC, it was observed that statutory relationships as between a director and a company which was regulated by the Companies Act, 1956, can be fiduciary. All features of a fiduciary relationship may be present even when there was a statute, which endorsed and ensured compliance with the fiduciary responsibilities and obligations. In such cases, the statutory requirements reiterated the moral and ethical obligations which already exist and do not erase the subsisting fiduciary relationship but affirm the said relationship.
This Commission, in a number of decisions, has held that for Section 8(1)(e) of the RTI Act to apply there must be a fiduciary relationship and the holder of information must hold the information in his fiduciary capacity. The traditional definition of a "fiduciary" is a person who occupies a position of trust in relation to someone else, therefore requiring him to act for the latter's benefit within the scope of that relationship. The principal character of a fiduciary relationship is the trust placed by the provider of information in the person to whom the information is given. Further, the information must be given by the holder of information when there is a choice. Moreover, the provider of information gives the information for using it for the benefit of the giver. Albeit even in statutory relations, fiduciary relations can co- exist (such as the relationship between a director and a company which is regulated by the Companies Act, 1956), but in such cases also the statutory requirements only reiterate or affirm the fiduciary relationship which already exists and do not erase the same. Furthermore, all relationships usually have an element of trust, but all of them cannot be classified as fiduciary.
In the instant case, the Commission is unable to understand how a fiduciary relationship is created between the Third Party and the Respondent. It does not appear that the Respondent holds a position of trust in relation to the Third Party thereby requiring it to act in the benefit of the Third Party. Further, the sanction plan(s) is submitted by the Third Party to the Respondent in discharge of a statutory requirement and not out of choice. In other words, submission of sanction plan(s) by the Third Party to the Respondent as per the existing laws cannot be considered to have been given in a fiduciary relationship. Therefore, the sanction plan(s) is not held by the Respondent in a fiduciary capacity but only as a consequence of discharge of the Third Party's legal obligations. Moreover, the Third Party has failed to explain before the Commission how a fiduciary relationship, as envisaged under Section 8(1)(e) of the RTI Act, has been established between the Third Party and the architect. Therefore, the Page 5 of 10 Commission does not find any merit in the arguments of the Third Party that disclosure of the sanction plan(s) was exempted under Section 8(1)(e) of the RTI Act.
The Third Party has also referred to the decision of the Commission in Farida Hoosenally v. Income Tax dated 30/03/2006 wherein it was held that the income tax returns filed by the assessee are also confidential information submitted in fiduciary capacity. It is pertinent to mention that it is not the Commission's responsibility to ascertain how a precedent cited is relevant to the matter before it; the relevance of a precedent to a given matter must be explained by the party citing the precedent. In the instant matter, the Third Party has failed to establish the relevance of the Farida Hoosenally Case to the case before the Commission.
Exemption under Section 8(1)(g) of the RTI Act:
Section 8(1)(g) of the RTI Act provides as follows:
"8. (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,--
...
(g) information, disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes;"
Section 8(1)(g) of the RTI Act provides inter alia that where disclosure of information would endanger the life or physical safety of any person, the PIO shall not be under any obligation to provide such information. In the instant case, the Third Party has submitted that the sanction plan was personal information, which was confidential in nature and contained information as to the complete layout of the residential property, its exact location, number of entry and exit points, location of various windows, height of walls/ barsati, height of windows from the ground, layout of different rooms, etc which can be misused by the Appellant to the detriment of the Third Party and her family members. The Third Party has stated that the disclosure of sanction plan(s) may help in abetment of an offence against her and her family members. Disclosure of sanction plan would threaten the personal security, security of the house and that of the family members of the Third Party and hence was exempt from disclosure under Section 8(1)(g) of the RTI Act.
The Third Party has relied on the decision of the Commission in Sharmila Seth v. DMRC CIC/WB/A/2007/01349/LS dated 27/02/2009. In the said matter, the public authority had contended that the disclosure of civil construction drawing may constitute a security risk to the system and traveling public as these drawings could be used to identify vulnerable points of the station and was therefore exempt under Section 8(1)(g) of the RTI Act. This contention was upheld by Mr. M. L. Sharma, Information Commissioner.
The Third Party has also placed reliance on the decision of the Commission in H. D. Nijhawan v. PIO, MCD (South Zone) CIC/SG/A/2010/000295 dated 17/08/2010. In the said matter, the third party, who was a senior citizen 74 years of age, had objected to the release of the building plan of his house on the basis that it would compromise his safety. By partially allowing the plea of the third party under Section 8(1)(g) of the RTI Act, this Commission had applied Section 10 of the RTI Act and allowed the disclosure of the (horizontal) plans submitted to the department to the applicant by omitting the internal room arrangements in the plan.
In the instant case, the Third Party appears to be apprehensive of the fact that disclosure of the sanction plan(s) may endanger the life or physical safety of the Third Party and her family members. The Commission finds merit in the submissions of the Third Party. If the building sanction plan(s) is Page 6 of 10 provided, it would lead to disclosure of the exact position of the rooms, passages, etc of the property of the Third Party to the Appellant. The fact that such disclosure may endanger the life or physical safety of the Third Party and her family members cannot be completely discounted. Therefore, the plea of the Third Party that the building sanction plan(s) is not required to be disclosed under Section 8(1)(g) of the RTI Act is upheld.
Exemption under Section 8(1)(j) of the RTI Act:
Section 8(1)(j) of the RTI Act provides as follows:
"8. (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,--
...
(j) information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the Central Public Information Officer or the State Public Information Officer or the appellate authority, as the case may be, is satisfied that the larger public interest justifies the disclosure of such information:
Provided that the information, which cannot be denied to the Parliament or a State Legislature shall not be denied to any person."
From a plain reading of Section 8(1)(j) of the RTI Act, it appears that divulgence of any personal information to any third party that has no relationship with any public activity or interest, or which would cause unwarranted invasion of the privacy of an individual is barred under Section 8(1)(j) of the RTI Act.
In the instant case, the Third Party has argued that disclosure of the sanctioned building plan cannot, in any manner, be linked with the larger public interest. Reliance was placed on the decision of the Delhi HC in Union of India v. CIC in W. P. (C) No. 16907/2009 wherein it was observed in Paragraph 28 inter alia that Section 8(1)(j) of the RTI Act consists of three parts. The first two parts stipulate that personal information which has no relationship with any public activity or interest need not be disclosed. The second part states that any information which would cause unwarranted invasion of the privacy of an individual should not be disclosed unless the third part is satisfied. The third part stipulates that information which causes unwarranted invasion of privacy of an individual shall not be disclosed unless the PIO or appellate authority is satisfied that larger public interest justifies the disclosure of such information. Therefore, the disclosure of the sanctioned building plan of the Third Party has no relation with any public activity or interest and hence should not be disclosed as per Section 8(1)(j) of the RTI Act.
With due respect to the observations of the Hon'ble Delhi HC, this Commission, in a number of decisions has held that in order to qualify for the exemption contained in Section 8(1)(j) of the RTI Act, the information sought must satisfy the following criteria:
The information sought must be personal in nature. In common parlance, the adjective "personal" may be ascribed to an attribute which applies to an individual and not to an institution, organisation or a corporate.
The phrase 'disclosure of which has no relationship to any public activity or interest' means that the information must have been given in the course of a public activity. Various public authorities while performing their functions routinely ask for 'personal' information from citizens, and this is clearly a public activity. Public activities would typically include situations wherein a person applies Page 7 of 10 for a job, or gives information about himself to a public authority as an employee, or asks for a permission, license or authorization, or provides information in discharge of a statutory obligation.
The disclosure of the information would lead to unwarranted invasion of the privacy of the individual. The State has no right to invade the privacy of an individual. There are some extraordinary situations where the State may be allowed to invade the privacy of a citizen. In those circumstances special provisions of the law apply usually with certain safeguards. Therefore where the State routinely obtains information from citizens, this information is in relationship to a public activity and will not be an intrusion on privacy.
The sanction plan(s) of the property sought by the Appellant is personal information of the Third Party. Further, such sanction plan(s) was required to be provided to the public authority in accordance with law and therefore, it comes within the ambit of information provided to the public authority in the course of a public activity. However, disclosing the complete internal arrangement of the Third Party's house by the public authority to the Appellant may be an unwarranted invasion of the Third Party's privacy. Therefore, the Commission finds some merit in the contentions of the Third Party and holds that disclosure of the building sanction plan(s) may be exempt under Section 8(1)(j) of the RTI Act.
Further, it is pertinent to mention that the Third Party also referred to the decision of the Commission in Surendra Sharma v. New India Assurance Company Limited CIC/AT/A/2008/00267 dated 14/07/2008 wherein it was observed that property returns were rightly withheld from disclosure as the information was personal to the third party and given to the respondent therein confidentially on an assurance that its confidentiality shall not be breached except under specific circumstances such as disciplinary/ vigilance enquiries against the third party.
With due respect to the observations of Information Commissioner Mr. A. N. Tiwari, this Commission noted that in the Surendra Sharma Case, the disclosure of property returns of an employee of the respondent company was exempted merely on the basis that the information was confidential and given on the assurance that the confidentiality would not be breached. No specific exemption contained in Section 8 of the RTI Act was relied upon either by the PIO of the respondent company or by the then Information Commissioner in arriving at the decision.
This Commission is conscious of the fact that the Commission has been established under the RTI Act and being an adjudicatory body under the RTI Act, it cannot take upon itself the role of the legislature and import new exemptions not provided in the RTI Act. The Commission cannot, on its own, impose exemptions and substitute its own views for those of the Parliament. The RTI Act leaves no such liberty with the adjudicating authorities to read the law beyond what it is stated explicitly. There is absolutely no ambiguity in the RTI Act and the only exemptions applicable have been clearly listed in Sections 8(1) and 9 of the RTI Act. Creating new exemptions by the adjudicating authorities will go against the spirit of the RTI Act. Section 3 of the RTI Act very succinctly describes the directive of the RTI Act as, "Subject to the provisions of this Act, all citizens shall have the right to information". It is well- established that information can be exempted from disclosure in accordance with the specific exemptions contained in Sections 8 and 9 of the RTI Act only, which does not appear to have been done in the Surendra Sharma Case as "confidentiality" is not stipulated as an exemption under the RTI Act. Therefore, this Commission is unable to understand the relevance of the Surendra Sharma Case to the instant matter.
Furthermore, the Third Party has also cited the decision of the Commission in Pratik Gautam v. Income Tax dated 30/07/2008 but failed to explain the relevance of the case in the instant matter. As mentioned above, it is not the Commission's responsibility to ascertain how a precedent cited is relevant to the matter before it; the relevance of a precedent to a given matter must be explained by the party citing the precedent.Page 8 of 10
Exemption under Sections 8(1)(d) and 9 of the RTI Act:
Section 8(1)(d) of the RTI Act provides as follows:
"8. (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,--
...
(d) 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;"
Section 8(1)(d) of the RTI Act exempts the PIO from furnishing information, the disclosure of which would harm the competitive position of a third party. Therefore, in order to come within the exemption under Section 8(1)(d) of the RTI Act, the critical test to be applied is whether the disclosure of the information sought would harm the competitive position of a third party. The Commission does not see merit in the argument that disclosing the building sanction plan(s) would lead to compromising any commercial confidence, which could harm the competitive position of any party.
Section 9 of the RTI Act states that without prejudice to the provisions of Section 8 of the RTI Act, the PIO may reject a request for information where such request for providing access would involve an infringement of copyright subsisting in a person other than the State. In the instant case, the Third Party has argued that it had engaged the services of a professional architect for designing the layout plans, elevation, etc and paid the architect for his services. Divulgence of such layout plans, etc would be a breach of contract between the Third Party and the architect. The Third Party has relied on the definition of "artistic work", as provided under Section 2(c) of the Copyright Act, 1957 and other relevant authorities to argue that disclosure of the building sanction plan(s) would be an infringement of the intellectual property rights of the architect. The Third Party has also placed reliance on the decision of the Commission in H. D. Nijhawan v. PIO, MCD (South Zone) CIC/SG/A/2010/000295 dated 17/08/2010 wherein it was observed as follows:
"The Commission is of the opinion that there is some merit in the contentions raised by the Third Party. The architect has a copyright in the Building Plans prepared by him as per the provisions of the Copyright Act, 1957. Therefore, disclosing the entire Building Plan would be an infringement of the copyright of the architect as the right to communicate an artistic work to the public lies only with the Architect. Hence the protection of Section 9 could be legitimately sought."
In the Nijhawan Case, this Commission had accepted the contention of the Third Party that disclosure of the entire building sanction plan may be an infringement of the copyright of the architect and therefore, the exemption under Section 9 of the RTI Act could be legitimately sought. In the instant case, the Commission accepts the contention of the Third Party that disclosure of the building sanction plan(s) may be an infringement of the intellectual property rights of the architect and therefore, the disclosure of the sanction plan(s) may be exempted under Section 9 of the RTI Act.
Further, Section 10(1) of the RTI Act provides as follows:
"10. Severability.- (1) Where a request for access to information is rejected on the ground that it is in relation to information which is exempt from disclosure, then, notwithstanding anything contained in this Act, access may be provided to that part of the record which does not contain any information which is exempt from disclosure Page 9 of 10 under the RTI Act and which can reasonably be severed from any part that contains exempt information."
Under Section 10 of the RTI Act, it is possible to severe certain portions of the information before disclosing it to an applicant to ensure that information that is exempt from disclosure under the RTI Act is not disclosed.
Therefore, following the decision in the Nijhawan Case, this Commission has decided to apply Section 10 of the RTI Act to the sanction plan(s) of the properties of the Third Party submitted to the Respondent. The PIO is directed to provide to the Appellant the (horizontal) sanction plan(s) of the properties of the Third Party by omitting the internal room arrangements in the plan(s). The external walls with openings and projections should be shown in the information provided to the Appellant; along with this, the Area Statement for all the floors which has been approved/ regularised should also be provided to the Appellant.
The Appeal is allowed.
The PIO & SE is hereby directed to provide the complete information on queries 2, 3, 4 and 5 of the RTI application to the Appellant before March 15, 2011.
As regards query 1, the PIO & SE is directed to provide to the Appellant the (horizontal) sanction plan(s) of the properties of the third parties i.e. A-257, A-258, A-259, A-279, A-280 of Defence Colony, New Delhi by omitting the internal room arrangements in the plan(s), before March 22, 2011. The external walls with openings and projections should be shown in the information provided to the Appellant; along with this, the Area Statement for all the floors which has been approved/ regularised should also be provided to the Appellant before March 22, 2011.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of the RTI Act.
Shailesh Gandhi Information Commissioner February 7, 2011 (In any correspondence on this decision, mention the complete decision number.)(AM) Page 10 of 10