Central Information Commission
Mr. Mahesh Kumar vs Mcd, Gnct Delhi on 8 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000899/18812
Appeal No. CIC/SG/A/2012/000899
Relevant Facts emerging from the Appeal:
Appellant : Mr. Mahesh Kumar
HNO- 147, Aligarh Kotla Mubarakpur
New delhi-110003
Respondent : Mr. Sunil Kumar
Deemed PIO & VI Veterinary Health department MCD Central Zone, Lajpat Nagar New Delhi- 110024 RTI application filed on : 02/11/2011 PIO replied : 22/11/2011 First Appeal : 19/12/2012 First Appellate Authority order : 07/01/2012 Second Appeal received on : 21/03/2012 Information Sought:
How many hotel owners and Rehri owners have the license for running the hotel in the sewa nagar market ? Whether "Bhang Shops" are running as per license etc in his four queries.
PIO's Reply This department is not dealing this matter.
No trade license has given to the meat sellers.
Regular action with the assistance of police is being taken by the department, and after action police has also been informed.
Regular action with the assistance of police is being taken by the department, and after action police has also been informed for strict surveillance and also taking action against the illegal meat sellers.
Grounds for the First Appeal:
Information provided is misleading and incomplete.
Order of the FAA:
FAA directed DHO/CNZ/PIO to provide the requisite information within 15 days. .
Grounds for the Second Appeal:
Information provided is misleading and incomplete.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Mahesh Kumar;
Respondent: Mr. Sunil Kumar, Deemed PIO & VI and Mr. Narendra, APHI;
The PIO has given adequate information but it appears that the appellant is seeking information about the license shops in Sewa Nagar Market and the PIO states that as per their records there is Sewa Nagar Model Market. The Appellant is willing to go on an inspection with Mr. S. P. Saraswat, Area PHI to identify the actual location for which he wants information on 09 May 2012 from 11.00AM. They will meet at office at 109D, DHO, Central Zone, Lajpat Nagar, New Delhi and go together to identify the area the Appellant is referring to. The PIO will then provide the information to the Appellant before 25 May 2012.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information after inspection as directed above, to the Appellant before 25 May 2012.
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 RTI Act.
Shailesh Gandhi Information Commissioner 08 May 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2