Central Information Commission
Mr.Arvind Singh vs Mcd, Gnct Delhi on 13 February, 2013
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/001447
Appellant /Complainant : Shri Arvinder Singh , New Delhi
Public Authority : South Delhi Municipal
Corporation, New Delhi
(Sh. Manoj Kumar, Asstt.
Architect/APIO)
Date of Hearing : 13 February 2013
Date of Decision : 13 February 2013
Facts:
1. Applicant submitted RTI application dated 27 July 2011 before the CPIO, MCD, Minto Road, New Delhi to obtain information pertaining to Sukhdev Vihar through seven points.
2. Vide CPIO order dated 7 September 2011, appellant was informed that the layout plan which was proved by the Standing Committee vide resolution no. 1007 dated 15 October 1970 was available in the Department and appellant was invited to visit the office and inspect the said plan as well as to take copies on the payment of prescribed fees.
3. Applicant preferred appeal dated 23 November 2011 before the first appellate authority.
4. Matter was decided after hearing the appellant vide FAA order dated 6 January 2012 and appellant was informed that the property referred to by the appellant in his RTI application is not shown in the map and is outside the scheme boundary of Sarai Julliana CHBS. It was also informed that for Khasra related matters, applicant should contact DDA's Land Management Department/ Revenue Department of GNCTD.
5. Appellant preferred second appeal before the Commission.
6. Matter was heard today. Respondent as above appeared in person. Appellant was not present. CPIO reiterated the position as stated in the order of the first appellate authority.
Decision notice Appeal: No. CIC/DS/A/2012/001447
7. After hearing the averments of the respondents who represent the MCD and the Revenue Department, Commission is satisfied that broadly the position stated by the respondent CPIO and in the order of the first appellate authority is correct. However during the hearing, while responding to the specific queries made by the Commission, it is brought out that the information pertaining to the ownership of land (with specific Khasara numbers) is provided by the coloniser to the MCD along with the layout plan of the proposed colony. Only after the ownership of the land is verified from the Revenue Department by the MCD is the coloniser given approval of the proposed layout plan as per the norms of MCD. Therefore it is evident that information pertaining to Khasara numbes and the house numbers as given in the layout plan of the proposed colony are both available in the master file pertaining to the sanctioning of the proposed colony by MCD. Of course this information would be quite old in most cases but it is for the MCD to maintain and preserve the records which are invaluable to the civic body and to the citizens. Accordingly as per section 19 (8) (a) (iv), Commission requires all three Commissioners of the trifurcated civic body to take necessary action to bring about suitable changes to maintain and manage these precious records. A copy of the directions issued by the three MCD Commissioners will be marked to the Commission.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Sh. Arvinder Singh DDA, SFS Flat No. 9 PocketB, SukhdevVihar NewDelhi110025
2. The CPIO Dy. Town Planner (L) South Delhi Municipal Corporation Town Planning Department Appeal: No. CIC/DS/A/2012/001447 LevelXIII, dr. SPM , Civic Centre Minto Road, New Delhi110002
3. The Appellate Authority Chief Town Planner South Delhi Municipal Corporation Town Planning Department, 13th Floor LevelXIII,EBlocl, Dr. SPM , Civic Centre Minto Road, New Delhi110002 Appeal: No. CIC/DS/A/2012/001447