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

Mr.P D Sharma vs Ministry Of Urban Development on 22 February, 2013

              CENTRAL INFORMATION COMMISSION
                   CLUB BUILDING (NEAR POST OFFICE)
                   OLD JNU CAMPUS, NEW DELHI­110 067
                            TEL: 011­26179548


                                            Decision No.CIC/DS/A/2012/000273/VS/02236
                                                    Appeal No.CIC/DS/A/2012/000273/VS

                                                                           Dated: 22­2­2013
Appellant:                            Shri P.D. Sharma
                                      C­8/164, Yamuna Vihar
                                      Delhi­110053.

Respondent:                    Public Information Officer
                                       Delhi Development Authority
                                       Dy.Dir(IL), Vikas Sadan,INA
                                       New Delhi­110023.

Date of Hearing:                      22­2­2013.


                                      ORDER

Facts:

1. The appellant filed an RTI application on 27­9­2011 seeking information pertaining  to  two Dharamshalas and related issues. 
2. The appellant filed an appeal with the first appellate authority (FAA) on 11­11­2011. 

The FAA responded on 19­12­2011 and directed the CPIO to provide the information to the  appellant.   The CPIO responded on 20­12­2011 after the directions of the FAA on 19­12­ 2011 and informed the appellant that the matter had to be examined by the DDA and the  appellant informed.   A second appeal was filed by the appellant with the Commission on  27­1­2012.

Hearing:

3. I heard both the parties in person.  The appellant referred to his RTI application of  27­9­2011 and stated that  questions were asked which should have been responded to in full  detail by the DDA taking into account that the RTI application was motivated solely by  public purpose. The appellant stated that the respondent has simply stated that the matter  was being examined and that the information would be sent in due course. 
4. The respondent stated that they have no intention of withholding  any information. 

However, they could not locate the RTI application and this was the reason for the response  not being sent on time. The respondent stated that once a copy of the RTI application is  given to the DDA, the response will be send in the next week or 10 days.

5. The appellant stated that the respondent is needlessly avoiding giving information  and this has been the cause of great harassment to the local residents. The appellant said  that   the   DDA   is   deliberately   ignoring   the   encroachments   being   caused   by   these  dharamshalas which are situated on a very narrow road and which are functioning on a  commercial basis contrary to the terms and conditions on which the land had been allotted  to the concerned organization. The appellant stated that the activity taking place in the  premises is a source of big nuisance to the residents on account of the unauthorized use of  loudspeaker and loud music and the result is that the students  are not able to study which  has led to a serious situation. 

6. The information should be provided in full.

Decision:

7. The respondent is directed to provide to the appellant the information sought in the  RTI application of 27­9­2011. Compliance must be done within 30 days from the issuance  of this order.

 Appeal is disposed of. Copy of this order be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy.

(V.K. Sharma) Designated Officer /pcs/