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Shahid Ashraf Khan (Advocate) vs Ut Of Jammu And Kashmir on 20 June, 2022

                                के   ीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                       Baba Gangnath Marg, Munirka
                        नई द ली,
                              ली New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/UTOJK/A/2020/114956

Adv. Shahid Ashraf Khan                                      ...   अपीलकता /Appellant
                                  VERSUS/बनाम

PIO, O/o the Block Development Officer, Rajouri        ...   ितवादीगण /Respondent
Date of Hearing                      :    20.06.2022
Date of Decision                     :    20.06.2022
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   28.12.2019
PIO replied on                        :   16.01.2019
First Appeal filed on                 :   28.02.2019
First Appellate Order on              :   -
2ndAppeal/complaint received on       :   26.05.2020

Information sought

and background of the case:

The Appellant filed an RTI application dated 28.12.2019 seeking information on the following 05 points:-

The PIO/BDO, Kotranka vide letter dated 16.01.2019 replied as under:-

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 01.03.2019 which was not adjudicated by the FAA.

Aggrieved and dissatisfied, the Appellant approached the State Information Commission with the instant Second Appeal. The Dy. Registrar, J&K State Information Commission vide notice dated 24.05.2019 directed the PIO/FAA to file a counter statement/reply within 10 days.

In response to the notice of the SIC, the PIO, Assistant Commissioner Development, Rajouri and the PIO/BDO, Kotranka vide letters dated 22.06.2019& 02.09.2019 sent their respective replies to the Dy. Registrar, SIC, J&K. The SIC, J&K, vide interim order dated 28.08.2019 adjourned the hearing with a direction to the Appellant as well as the respondents to appear personally on the next date of hearing.

Facts emerging in Course of Hearing:

Both the parties remained absent despite prior intimation. Decision:

The instant Second Appeal is dismissed for non-prosecution.

Y. K. Sinha (वाई.

वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2