Central Information Commission
Akshay Rangineni vs Indian Oil Corporation Limited (Iocl) on 9 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/IOCLD/A/2025/635073
Akshay Rangineni
.....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : IOCL, Indian Oil Bhavan, No.22, ....प्रनर्वािीगण /Respondent
Mahadevpura, Whitefield Main Road,
K.R. Puram, Bengaluru - 560016.
Date of Hearing : 09-03-2026
Date of Decision : 09-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 01-06-2025
CPIO replied on : 17-06-2025
First appeal filed on : 19-06-2025
First Appellate Authority's order : 09-07-2025
2nd Appeal dated : 28-07-2025
CIC/IOCLD/A/2025/635073 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 01-06-2025 seeking the following information:
"You are requested to provide information as to whether the Indian Oil Retail Outlet at Bilekahalli, Bangalore (560076) on Sy. No. 175/176, Bilekahalli, Bangalore has CCOE/PESO approved drawing and BDA/BBMP plan sanction or permit. If yes, you are requested to give the particulars of the requested information along with copies of the same."
2. The CPIO furnished a reply to the Appellant on 17-06-2025 stating as under:
"This has reference to your Online RTI application dated 01.06.2025 addressed to & received on 03.06.2025 by The Public Information Office, Bangalore at Indian Oil, Karnataka State Office, Bangalore under RTI Act 2005, We have been receiving multiple queries from various Appellants with regard to the dealership /site in question. In this regard, we would like to inform you that in response to Appeal from Shri. R S Murali, CIC has averred that queries raised by him in the RTI portal with regard to M/s. Meenakshi Filling Station / Krshna Petro Junction, Bilekahalli, Bengaluru have not been answered. The CIC held that the queries are more in the nature of seeking redressal of a grievance than seeking information and disposed off the matter. A copy of CIC judgement File No. CIC/IOCLD/A/2022/124605 dated 15/03/2023 is attached herewith for your reference."
3. Being dissatisfied, the Appellant filed a First Appeal dated 19-06-2025. The FAA vide its order dated 09-07-2025, upheld the reply given by the CPIO.
CIC/IOCLD/A/2025/635073 Page 2 of 54. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Ms. Meera Nair, GM (Planning & Co-ordination) & PIO, attended the hearing through video conference.
5. The Respondent submitted that there is an on-going family dispute with respect to the dealership of Indian Oil Retail Outlet at Bilekahalli, Bangalore. The respondent also submitted that a total number of 31 RTI applications had been filed by different family members with respect to the aforesaid site. The respondent further submitted that the information sought is in the nature of seeking redressal to a grievance and the same was informed to the appellant vide letter dated 17.06.2025.
6. The Commission queried the respondent for not replying to the appellant as per the RTI Act. To this, the respondent did not give any satisfactory reply.
7. Written submission dated 02.03.2026 filed by the respondent is taken on record.
CIC/IOCLD/A/2025/635073 Page 3 of 5Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that, it is not the case of the respondent that the same appellant had filed multiple RTIs seeking information on same points. Hence, the Commission finds that the respondent had not provided appropriate reply to the appellant as per the RTI Act. In view of the above, the respondent is directed to provide a revised reply to the appellant, as per the RTI Act, 2005. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 09.03.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/IOCLD/A/2025/635073 Page 4 of 5 Copy To:
1. The CPIO IOCL, Indian Oil Bhavan, No.22, Mahadevpura, Whitefield Main Road, K.R. Puram, Bengaluru - 560016.
2. The FAA, IOCL, Indian Oil Bhavan, No.22, Mahadevpura, Whitefield Main Road, K.R. Puram, Bengaluru - 560016.
3. Akshay Rangineni CIC/IOCLD/A/2025/635073 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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