Central Information Commission
Mrdivyanshu Batra vs Gnctd on 19 November, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
File No. CIC/SA/A/2015/000675
Divyanshu Batra Vs. DSIIDC Ltd., New Delhi
Important Dates and time taken:
RTI/PIO:26.11.14/ FA/FAO: /04.03.15 Second appeal: 08.05.15
Disposed of with Hearing: 30.09.2015 Decision : 19112015
directions
Parties Present:
The appellant is present. The Public Authority is represented by none.
Facts:
1. Appellant by his RTI application sought information regarding M/s Kiran Tubes Pvt Ltd which had filed application for conversion of plot from leasehold to freehold in respect of plot no. 36. PIO offered inspection to appellant. Being unsatisfied, appellant filed first appeal. FAA by his order dated 04.03.2015 directed the PIO to furnish point wise reply within 15 days. Claiming nonfurnishing of information, appellant approached commission.
Decision:
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2. Having heard the submission and perused the record. The Commission directs the Respondent Authority to provide information sought by the appellant and provide action taken report on his application for the conversion of plot from leasehold to freehold in respect of Plot No.36, PhaseII, Badli Industrial Estate, New Delhi within 21 days from the date of receipt of this order. With this observation, the present appeal is disposed off.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (U. C. Joshi) Deputy Secretary Address of the parties :
1. The PIO under RTI, Delhi State Industrial & Infrastructure Development Corporation Limited, MCD Property Tax Building, Mahatma Gandhi Road, BlockL, Lajpat NagarIII, New Delhi110024.
2. Sh. Divyanshu Batra, BW59B, Shalimar Apartments, CIC/SA/A/2015/000675 Page 2 Shalimar Bagh, New Delhi110088.
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