Central Information Commission
Shri Hari Mohan vs Registrar, Cooperative Societies, Ut ... on 20 January, 2009
449HariMohanRegCoopSocUTChd201 1 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/WB/C/2008/00449
Complainant: Shri Hari Mohan
Public Authority: Registrar, Cooperative Societies, UT of
Chandigarh(through Shri R.S. Sangwan,
Assistant Registrar(CPIO))
Date of Hearing: 20/01/2009
Date of Decision: 20/01/2009
FACTS:-
The complainant had addressed a letter dated 11/07/2008 to this Commission mentioning therein that he had sought certain information from the CPIO about Nirvana Cooperative House Building society Limited (Society hereinafter), vide his letter dated 06/01/2007 but, despite lapse of almost two years, the information has not been provided to him.
2. The matter was heard on 20/01/2009. The complainant appeared before the Commission. The Public Authority is represented by the officer named above. A copy of the RTI application under reference is furnished by the complainant which is taken on record. The complainant had sought information on five points. As far as point Nos.(i),(ii)&(iii) are concerned, the complainant has sought information of a general nature. Shri Sangwan, submits that he has no objection to the inspection of the relevant file by the complainant.
3. However, as regards point Nos. (iv)&(v), the complainant has sought specific information about the above mentioned Society. Shri Sangwan would submit that the information on point No.(iv) has been collected and the same can be furnished to the complainant in one weeks' time. However, as regards point No.(v), Shri Sangwan submits that this information has to be collected and it would be possible for him to furnish the information to the complainant in three weeks time.
DECISION
4. In view of the above discussion, the following order is passed:-
(a) Shri Sangwan, CPIO, would permit inspection of the relevant records by the complainant in regard to point Nos.(i),(ii)&(iii) of the RTI application; and
(b) Shri Sangwan would furnish requisite information to the complainant in regard to point Nos.(iv)&(v) of RTI application in three weeks time.
5. The matter is disposed of subject to the above directions.
(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 2671 73 53