Central Information Commission
Vasudev Parwani vs Chief Commissioner Of Income Tax (Cca) , ... on 16 January, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/CCITJ/A/2023/140548
Vasudev Parwani .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Income Tax officer, Ward 1(1), Jaipur,
Room No B 3, Ground Floor, CR Building,
Statue Circle, Jaipur - 302005 .... ितवादीगण /Respondent
Date of Hearing : 07.01.2025
Date of Decision : 16.01.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 26.07.2023
CPIO replied on : 17.08.2023
First appeal filed on : 21.08.2023
First Appellate Authority's order : 18.09.2023
2nd Appeal/Complaint dated : 05.10.2023
Information sought:
The Appellant filed an RTI application (offline) dated 26.07.2023 seeking the following information:Page 1 of 4
"1) यह क ीमती श पा पारवानी नवासी 77/53 अरावल माग, मानसरोवर जयपुर 302020 िजसका पैन काड न बर AUSPJ3838P है के स ब"ध म$ जानकार दे कर अन& ु 'हत करे ।
2) यह )क वष 2018-19 से अब तक + तवष आयकर -ववरणी भर जा रह है अथवा नह ं य'द भर जा रह है तो कृपया सम3त वष4 क स5य + त ल-प उपल7ध करवाई जाए।
3) यह )क उपरो:त पैन काड म$ गत 5 वष4 से आयकर के 3;ोत के <प म$ आयकर -वभाग म$ जो ट डीएस के <प म$ रा श +ा>त हुई है उसका 7यौरा उपल7ध करवाएं साथ ह यह जानकार द$ )क उपरो:त ट डीएस अदा करने वाल सं3था का नाम एवं पता भी उपल7ध करवाया जाए।
4) कृपया यह भी जानकार दे व$ आयकर -वभाग म$ श पा पारवानी @वारा य'द ट डीएस :लेम )कया गया है तो )कस वष म$ )कतना तथा )कस बAक म$ आयकर -वभाग @वारा Bरफंड भग ु तान )कया गया है , संपूण 7यौरा उपल7ध करवा कर अनु&'हत करे ।
5) यह भी जानकार उपल7ध करवा कर अनु&'हत कर$ )क उपरो:त पैन काड संGया RAUSPJ3838P पर वतमान समय म$ अं)कत नाम श पा पारवानी से पूव श पा जेठानी था वतमान समय म$ आयकर -वभाग म$ कौन से नाम का उपयोग )कया जा रहा है जानकार उपल7ध करवाकर अनु&'हत करे ।
6) यह )क उ:त सच ू ना जन'हत म$ आवMयक है एक +करण "यायालय स-वल "यायाधीश एवं महानगर मिज3Nे ट Oम संGया 08 जयपुर महानगर (+थम) मे वाद संGया 060/2022 के स ब"ध म$ आवMयक है I"
The CPIO furnished a reply to the Appellant on 17.08.2023 stating as under:
"+ाथT ी वासुदेव पारवानी, ने 'दनांक 26.07.2023 को सूचना का अUधकार 2005 के तहत सूचना चाहने का आवेदन +3तत ु )कया जो
-व भ"न )क 'दनांक 28.07.2023 को अधोह3ताVरकता के कायालय म$ +ा>त हुआ।
इस संबंध लेख है )क चाह गई सूचना III पाटY से स बि"धत है । अतः उ:त चाह गई सुचना को उपल7ध करवाने हे तु IIIrd पाटY से अनुम त Page 2 of 4 मांगी गई थी, एवं IIIrd पाटY @वारा चाह गई सुचना नजी जानकार होने के कारण )कसी अ"य [यि:त को उपल7ध करवाने के लए अपनी सहम त नह ं द है । अतः चाह गई सूचना आपको उपल7ध नह ं करवाई जा सकती है।
अUध नयम, 2005 क धारा 8 (1) (जे) के तहत आपके आवेदन को नर3त समझा जावे।
इस +कार +ाथना प; का नपटान )कया जाता है ।"
Being dissatisfied, the appellant filed a First Appeal dated 21.08.2023. The FAA vide its order dated 18.09.2023, held as under.
"उपरो:त त]य^ के म@दे नजर, के"_ य लोक सूचना अUधकार / आयकर अUधकार , वाड-1(1). जयपुर @वारा 'दनांक 17.08.2023 को पाBरत आदे श एवं उनके @वारा +3तुत Bरपोट तथा अपीलाथT @वारा +3तुत अपील एवं +3तुत Bरपोट का अdययन करने पर पाया गया )क अपीलाथT @वारा चाह गई सूचना तीसरे पVकार से संबUं धत है तथा चाह गई सूचना वहृ द जन'हत म$ नह है अतः +थम अपील को खाBरज कर न3तारण )कया जाता है ।"
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present through video conference. Respondent: Shri Nand Lal Meena, PIO, appeared through video conference.
The appellant inter alia submitted that information sought was arbitrarily denied by the respondent. He requested the Commission to direct the respondent to provide the information.
The respondent while defending their case inter alia submitted information sought pertained to third party, disclosure of which has no relationship to any public activity. Hence, they expressed their inability to provide the information under section 8 (1) (j) of the RTI Act.Page 3 of 4
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, noted that information sought was denied by the respondent under section 8 (1) (j) of the RTI Act. The respondent informed that since, the documents sought by the appellant pertained to third party, therefore, consent of third party was sought by invoking the provisions laid down under section 11 of the RTI Act. However, the concerned third party has refused to share information related to her with the appellant. Accordingly, they denied the information on the ground of third party vide letter dated 17.08.2023.
The appellant failed to bring out any larger public interest warranting the disclosure of the information which the respondent had denied and claimed exemption under section 8 (1) (j) of the RTI Act.
In view of the above, the Commission finds that appropriate reply has been given by the respondent and intervention of the Commission is not warranted in the matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA The Addl. commissioner of Income tax Range-1 Room No 311, 3rd Floor, CR Building, Statue Circle, Jaipur- 302005 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)