Central Information Commission
R Sudhakaran vs Nlc India Ltd. on 7 March, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग, मुननरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NLCOR/A/2023/115974
Shri R Sudhakaran ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, NLC India Ltd. ...प्रनतवािीगण /Respondent
Date of Hearing : 07.03.2024
Date of Decision : 07.03.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 19.01.2023
PIO replied on : 23.01.2023
First Appeal filed on : 25.02.2023
First Appellate Order on : 06.03.2023
2 Appeal/complaint received on
nd : 25.03.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 19.01.2023 seeking information with respect to the following regarding land acquisition related to Vilangulam/Velangulam Village.
Ref: 1. Lr. No. NLCIL/RTI/CGIO/338/2022-12
2.Lr.No.NLCIL/RTI/CGIO/357/2022-9.
In this regard, the Appellant sought the following information:-
1. Survey No.361/3 - 1 acre 50 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.
2. Survey No.381/5-1 acre 7 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.
3. Survey No.381/7-58 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.
4. Survey No.381/10-60 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.
5. Survey No.385/3-14 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.Page 1 of 3
6. Survey No.219/12, 375/1, (measurement not available). Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees.
7. Paimash number-1=13 cents. Please provide the area, plot number details, compensation received by the land owner, copies of proofs and details of employment to the above land allottees. Etc."
The CPIO, NLC India Ltd., vide letter dated 23.01.2023 replied as under:-
"Information Provided for point No. 1 to 7:-As the information sought are not related to information seeker and falling under third part; information, more over there is no larger public interest involved in furnishing the information. Hence, the information sought could not be furnished as per Section 11 of the RTI Act, 2005.
The relevant clause is reproduced below for ready reference; Intends to disclose any information or record, or part thereof on a request made under this Act, which relates to or has been supplied by a third party and has been treated as confidential by that third party. Etc."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.02.2023. The FAA vide order dated 06.03.2023 upheld the reply of CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission has been received from the CPIO, NLC India Limited, Neyveli vide letter dated 27.02.2024 wherein the replies available on record were reiterated.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Present through video conference Respondent: Shri A J Thirukumar - CPIO was present through video conference during hearing.
Both parties are present for hearing and reiterated their respective contentions, as noted hereinabove, which clearly indicates that appropriate reply has been duly provided to the Appellant, by the Respondent.
Decision:
In the light of the facts and circumstances, which emerge upon perusal of records of the case and after hearing averments of both parties, it is noted that the Respondent has furnished appropriate reply to the Appellant, in terms of the provisions of the RTI Act. In the given circumstances, no further intervention is deemed necessary in this case, under the RTI Act. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालालसामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 2 of 3 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3