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 1]

Central Information Commission

Mrashok Panwar vs Gnctd on 8 July, 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




                                           CIC/SA/A/2015/000593
                                                               
             Ashok Pawar  Vs. Sub Divisional Magistrate(Vasant Vihar)



                                            Important Dates and time taken:

   PIO: 1­12­2014                         FAA Order:25­2­2015                       Second appeal:30­4­2015

   Show cause issued                      Hearing: 06­07­2015                       Decision: 08­07­2015 




Parties Present:   


    The appellant is present along with Sandeep.   The Public Authority, who came late after the 

appellant left,  is represented by Mr. Ram Khilari, Patwari. 


Facts: 

2.    The Appellant by his RTI application had sought information regarding Khasra no. 579, 4­ 

16.     He wanted to know the details of the owners, copy of the Fardh for the year 2012 and  2013, if the land had been transferred to the Government, etc.     PIO replied on 01.12.2014  providing para­wise reply.   Being unsatisfied,  appellant filed first appeal.   FAA by his order  dated12.03.2015 directed the PIO to furnish fresh reply to the appellant.   In compliance of FAA  order, PIO replied on 15.04.2015. Being   unsatisfied, appellant approached Commission. DECISION: 

CIC/SA/A/2015/000593 Page 1

3.   Both the parties made their submissions.  The respondent officer submitted that they had  sent the information to the appellant on 9­3­2015, but they could not show the dispatch proof  to  the   Commission.     The   Commission   observes   that     the   PIO   has   not   sent   any   revised  information  in compliance  with the FAA order dated 12­1­2015.  The Commission, therefore,  directs the Public Authority to comply with the order of FAA within 15 days from the date of  receipt of this order and  show cause  why penalty should not be imposed on him for not  complying with the FAA order within the prescribed period.  His explanation should reach the  Commission within 21 days from the date of receipt of this order.  

4.     The Commission orders accordingly. 

 (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.

Address of the parties :

1. The PIO under RTI, Govt. of Delhi Sub Divisional Magistrate (Vasant Vihar)  Old Terminal Tax Building, Kapashera New Delhi­110037
2. Shri Raja S/o Shri Mansingh, H.No.284,  Habuda Mohalla CIC/SA/A/2015/000593 Page 2 Gaon: Rangpuri, New Delhi­110037 CIC/SA/A/2015/000593 Page 3