Indian Kanoon - Search engine for Indian Law

Central Information Commission

Anurag vs National Highways Authority Of India ... on 2 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/NHAIN/A/2024/643273

 Anurag                                                        .....अपीलकता/Appellant

                                              VERSUS
                                               बनाम

 CPIO
 Project Director, NHAI-PIU,
 Vasant Vihar, House No.171,
 Phase-1, Dehradun-248006
 Uttarakhand                                              .... ितवादीगण /Respondent

 Date of Hearing                     :   02.02.2026
 Date of Decision                    :   02.02.2026

INFORMATION COMMISSIONER :               Jaya Varma Sinha

Relevant facts emerging from appeal:

 RTI application filed on            :   18.08.2024
 CPIO replied on                     :   10.09.2024
 First appeal filed on               :   13.09.2024
 First Appellate Authority's order   :   26.09.2024
 2nd Appeal dated                    :   27.09.2024

Information sought

:

1. The Appellant filed an RTI application dated 18.08.2024(online) seeking the following information:

"Provide soft/ digital copy in email of following

1. Layout plan, strip plan, overlay on maps, site layout etc of delhi dehradun economic corridor between saharanpur by pass till ganeshpur and between CIC/NHAIN/A/2024/643273 Page 1 of 4 ganeshpur to asharodi including details of entry exit points from expressway and service lanes, main carriageway.

2. Need proposed site layout, plan, map, strip plan etc of toll plaza including interchange at or near ganeshpur towards dehradun delhi economic corridor. (to summarize, information of various lanes and entry exit points are required to be given to me to understand traffic flow on expressway, entry exit points and tolling system proposed)."

2. The CPIO furnished a reply to the Appellant on 10.09.2024 stating as under:

"Point No. 1 & 2: Six - lane access-controlled highway from Ganeshpur - Dehradun section of NH-307 (Old NH-72A) in the state of Uttar Pradesh & Uttarakhand is under jurisdiction of this office. In this regard, it is to inform that road users may get entry from Ganeshpur for Ganehpur-Dehradun section and exit at Asharori Dehradun and no toll plaza has been proposed between Ganeshpur-Dehradun section.

Further to this Saharanpur bypass section is not under jurisdiction of this office."

3. Being dissatisfied, the Appellant filed a First Appeal dated 13.09.2024. The FAA vide its order dated 29.04.2024, held as under:

"उ के संबंध म आपको अवगत कराना है क आपके ारा पूव म ऑनलाइन आवेदन सं० NHAIN/R/E/24/04376 दनांक 18.08.2024 जो इस कायालय को ा नही आ है और न ही आपके आवेदन म प रयोजना का नाम और राजमाग सं या का उ लेख कया गया है अतः प नह हो पा रहा है क आप कस िवषय पर सूचना क मांग कर रह ह, िजस कारण सूचना उपल ध कराया जाना संभव नह है।

अतः आपक अपील का िन तारीकरण कया जाता है।"

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

Relevant Facts emerged during Hearing:

The following were present:-

Appellant: Absent.

Respondent: Shri Saurabh Singh, PIO-cum-Project Director, attended the hearing through VC.

5. The Appellant did not participate in the hearing.

6. The Respondent submitted that the Appellant in the instant RTI Application had sought information in two parts. It is pertinent to mention that information pertaining to highway stretch from Ganeshpur to Dehradun section is under the jurisdiction of their office but the information pertaining to highway stretch from Ganeshpur to Asharodi section is under not under the jurisdiction of their office.

7. A written submission has been received from Shri Saurabh Singh, CPIO-

cum-Project Director, vide letter dated 30.01.2026, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:

"In this regard, it is to submit that as per available records the reply of RTI application dt. 18.08.2024 has been supplied to applicant vide this office letter no. NHAI/PIU-VSNT VHR/110033/RTI/2020/7288 dated 10.09.2024 (Annexure-2).

Further, to this the Saharanpur bypass & toll plaza is not under jurisdiction of this office. Hence, the RTI application was forwarded/transferred under RTI Act to concerned CPIO vide this office letter dated 10.09.2024."

Decision:

8. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that the reply provided by the Respondent vide letter dated 10.09.2024 is evasive as no relevant information has been given to the Appellant by the Respondent. It is observed that no categorical and pointwise reply has been provided to the Appellant.

9. Therefore, the Commission deems it fit to direct Shri Saurabh Singh, PIO-

cum-Project Director, to provide a revised and pointwise categorical reply by furnishing the relevant information to the Appellant, within two weeks from the date of issue of this order. In the event, if the information sought is available with another official/custodian of records, the PIO is directed to obtain the said information under section 5 (4) of the RTI Act and provide a copy of the same to the Appellant.

10. The FAA to ensure its compliance.

The appeal is disposed of accordingly.

Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasishta) Dy. Registrar 011- 26107042 Copy To:

The FAA, NHAI Regional Office Uttarakhand House No 58 37 Balbir Road, Dehradun, Uttarakhand - 248001 CIC/NHAIN/A/2024/643273 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)