Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mrsatyabir vs Gnctd on 28 June, 2016

                   CENTRAL INFORMATION COMMISSION
                      (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                         Central Information Commissioner


                                              CIC/SA/A/2016/001117

                                 Satya Bir v. PIO, SDM (Hauz Khas)

                                             Important Dates and time taken:



     RTI: 27.03.2015                  Reply: 21.04.2015

     SA: 21.04.2015                   Hearing: 28.06.2016                       Decided on: 28.06.2016

     Result:  Posted for compliance and penalty to 25.07.2016 at 2.30 PM.




Parties Present:


1.      Appellant is present. None represents Public authority.


FACTS:

2. Appellant had sought to know the period within which the mutation application had to  be disposed of by the office of Tehsildar. He had sought this information in relation to his  application   for   mutation   dated   25.07.2014.   PIO   replied   on   21.04.2015.   Appellant   filed   First  Appeal and thereafter, approached the Commission. Decision :

3. The appellant applied for mutation of legal heirs on 25.07.2014 which was supposed to  be  done  within  30  days as per  citizens'  charter,  but there  was no  response. He  filed  RTI  application on 27.03.2015. A letter reached him without the name and designation of signatory  on 17.04.2015 refusing the mutation. The Commission directs the CPIO to provide reasons if  mutation   is   rejected,   if   not   inform   when   mutation   will   be   done,   to   the   appellant.   The  Commission also directs PIO to show cause why penalty should not be imposed and why  public authority should not be directed to pay compensation to the appellant. All responses  should reach this Commission, within 21 days from the date of receipt of this order. The case is  posted for compliance and penalty on 25.07.2016 at 2.30 PM.

(M. Sridhar Acharyulu) Central Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Copy of decision given to the parties free of cost. Addresses of the parties:

1. The CPIO under RTI, Sub Divisional Magistrate (Hauz Khas), Office Complex of the Dy. Commissioner (South), MB Road, Saket, New Delhi­110068.
2. Shri Satya Bir, S/o Late Sh. Hari Chand, 94, Humayunpur, New Delhi­110029.