Central Information Commission
Shri Inder Jit Singh vs Delhi Development Authority on 22 December, 2008
520 452InderjitSinghDDA22 12 6 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/WB/A/2008/00520
Appeal No. CIC/WB/A/2008/00452
Appellant: Shri Inder Jit Singh
Public Authority: Delhi Development Authority
(through S/Shri P.S. Uttarvar,
Director (Plg)(UC) & Shri Dhillon)
Date of Hearing: 22/12/2008
Date of Decision 22/12/2008
FACTS:-
The Appellant vide his letter dated 23/11/2007, had sought information on the following six points with reference to Public Notice No.F.3(52)/2006 MP dated 14/11/2007:-
(i) Copy of the development plan at six places, namely, Mehrauli-
MahipalPur Road; Sultangarhi Makbara; Nangal Devat Bedakhal Yojana; Krishi aur Jal Nikay (Grameen); Khetriya Park etc.;
(ii) Information regarding conditions in regard to the above mentioned project.
(iii) Decisions of DDA/Central Government in regard to the proposed modifications in the above mentioned project;
(iv) Gazette Notification Numbers and dates in regard to modifications in the 'Main Plan' and 'Zonal Development Plan'.
(v) Information regarding relevant sections of Delhi Development Act, 1957 and the rules framed thereunder and
(vi) Notification numbers and dates under which action is to be taken in regard to the Public Notice referred to above.
2. Shri A.K. Mana had sent some information to the Appellant vide his letter dated 18/12/2007. Subsequently, Shri P.S. Uttarvar, Director (Plg)(UC) has also sent some further information to the Appellant vide his letter dated 04/01/2008.
3. Dissatisfied with this, the Appellant had filed first Appeal vide letter dated 14/01/2008. Shri Pratap Chaturvedi, Asstt. Director (Plg) had sent letter dated 15/02/2008 to the Appellant on behalf of the Appellate Authority mentioning therein that Notification of Zonal Development Plan was to be provided by JD MP etc.
4. The present appeal has been filed against the order of the CPIO/Appellate Authority.
520 452InderjitSinghDDA22 12 6 25. The matter was heard on 22/12/2008. The Appellant appeared before the Commission. DDA is represented by the officer named above. Smt. G.D. Verma made the following submissions on behalf of the Appellant:-
(a) that Shri P.S. Uttarvar, Director (Plg), has furnished information in regard to point Nos.(i),(ii)&(iii) but she is not satisfied with it;
(b) that Shri A.K. Mana furnished information in regard to pint No.(iv) vide his letter dated 18/12/2007. Smt. Verma desires to know the identity of the Master Plan/Zonal Plan which is proposed to be modified as per the Public Notice dated 14/11/2007;
(c) the Appellant is satisfied with the information furnished in regard to point No.(v); and
(d) as regards point Nos.(vi), Shri Dhillon has furnished the requisite information to the Appellant.
DECISION
6. As regards pint Nos. (i),(ii)&(iii), Shri P.S. Uttarvar is directed to revisit the matter and deligently furnish information requested for by the appellant. As regards point No.(iv), Shri A.K. Manna is directed to furnish requisite information to the Appellant.
7. This order of the Commission may be complied with in four weeks time.
8. This also disposes of Appeal No.CIC/WB/A/2008/00452 filed by the Appellant which concerns the same matter.
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Tele: 011-2616 26 62 Tele: 011 2671 73 53