Central Information Commission
Shri Rahul Gupta vs Dda on 27 August, 2009
CENTRAL INFORMATION COMMISSION Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No.CIC/LS/A/2009/00383 Shri Rahul Gupta Vs DDA dated 27.8.2009 This is in continuation of this Commission's Interim Decision dated 10.7.2009. As scheduled the matter came up for hearing on 27.8.2009. The followings are present :-
DDA
(i) Shri D. Sarkar, Director (LM)
(ii) Shri P.M. Parate, Director (Planning), Rohini;
(iii) Shri S.S. Gill, Director (RL);
(iv) Shri Anil Kumar, Dy. Director (Rohini).
Appellant (i) Shri Rahul Gupta (ii) Shri M.K. Gupta
2. Shri S.S. Gill would submit that in the first week of August, 2009, Shri Ashok Kumar, Vice Chairman, DDA, has filed an affidavit in the Hon'ble Delhi High Court wherein the concerns of the appellants regarding non-allotment of plots to the registrants of Rohini Residential Scheme, 1981, have been largely addressed in as much as the Vice Chairman has now given an undertaking regarding allotment of about 16000 plots to the registrants in next 18 months time. A copy of the affidavit is taken on record and also furnished to appellants Shri Rahul Gupta & Shri M.K. Gupta.
3. Shri Rahul Gupta would forcefully submit that the total number of registrants awaiting allotment is about 25000. Hence, even after allotment to 16000 registrants, as indicated in the VCs affidavit, about 9000 registrants would be left in the lurch for an indefinite period. Emphasizing the fact that they have already waited for 28 long years, such uncertainty can not be countenanced. He would also submit that he would like to have Sectoral Plans of Rohini Phase I & Phase II for his study and further action. Shri Parate has no objection to providing copies of the Sectoral Plans to the appellant.
DECISION
4. In view of the above, the Sectoral Plans, as mentioned above, may be provided to Shri Rahul Gupta in 03 weeks time, free of cost. The Commission would like to believe that the matter now stands sorted out to the satisfaction of the appellants. However, if the appellants have any specific issues in which they would like to have the Commission's intervention, they will be at liberty to do so, keeping in mind the fact that the Commission has already spent a considerable time in hearings and also has other pressing commitments.
Sd/-
(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 Address of parties :-
1. Shri D. Sarkar Director (LM), DDA, Vikas Sadan, INA, New Delhi-110023
2. Shri S.S. Gill Director (RL), DDA, Vikas Sadan, INA, New Delhi-110023
3. Shri P.M. Parate Director (LM), DDA, Vikas Sadan, INA, New Delhi-110023
4. Shri Rahul Gupta 158, Munirka Vihar, New Delhi-110067