Central Information Commission
Naresh Kadyan vs Ut Of Chandigarh on 27 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या/ Complaint No. CIC/UTOCH/C/2024/656720
Naresh Kadyan ...िशकायतकता/Complainant
VERSUS
बनाम
CPIO
Deputy Commissioner &
District Magistrate, ... ितवादीगण/Respondent
UT Chandigarh
Relevant dates emerging from the complaint:
RTI : 04.10.2024 FA : 02.11.2024 Complaint : 20.12.2024
CPIO : 04.10.2024 FAO : 25.11.2024 Hearing : 20.01.2026
Date of Decision: 27.01.2026
CORAM
Chief Information Commissioner: RAJ KUMAR GOYAL
ORDER
1. The Appellant filed an RTI application dated 04.10.2024, before the CPIO, UT Chandigarh- Deputy Commissioner & District Magistrate, seeking information as under:
"Community Policing in good faith as scouting for World Animal Day:
National Green Tribunal, granted permission, in OA No. 744 of 2024, within 4 weeks, Brand Ambassador Viyana Berwal Vs Central Pollution Control Board.
I have to tender, to expose the establishments, functioning and regulating under the Prevention of Cruelty to Animals (Slaughter House) Rules, 2001:Page 1 of 4 Complaint No. CIC/UTOCH/C/2024/656720
Rule 2:
b) Slaughter, means the killing or destruction of any animal for the purpose of food and includes all the processes and operations performed on all such animals in order to prepare it for being slaughtered.
c) Slaughter house, means a slaughter house wherein 10 or more than 10 animals are slaughtered per day and is duly licensed or recognised under a Central, State or Provincial Act or any rules or regulations made thereunder.
On the basis of Prevention of Cruelty to Animals (Slaughter House) Rules, 2001 and 2010, all State Pollution Control Boards, grating permission - CTE and CTO, only those who has applied, especially export units - major slaughterhouses, whereas Urban and Local Bodies - 100 Smart Cities - 62 Cantonments, granting license for slaughterhouses cum meat shops, where 10 or more than 10 animals are slaughtered per day, may be Hotels or Restaurants, Banquet Halls etc.
1. Supply complete list with present status, and details of applications received, under process, accepted or rejected, granting license - permissions, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.
2. Supply complete list with present status, and details of applications received, under process but not granted permissions, unlicensed slaughterhouses - meat shops, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.
3. Supply complete list with present status, and details, complaints received - processed and action taken, related to legal - illegal slaughterhouses - meat shops, species wise animals and birds, including fishes - marine life and poultry, for slaughtering purpose, as food for human consumption as diet.
Distribution:
CPCB - Delhi Pollution Control Committee, along with Page 2 of 4 Complaint No. CIC/UTOCH/C/2024/656720
1. All 100 Smart Cities.
2. All 62 Cantonment Boards.
3. Municipal Corporation.
4. State Animal Welfare Board.
5. DSPCAS
6. Agricultural Marketing Board.
7. AWBI.
8. Fisheries Department."
2. The CPIO, UT Chandigarh- Deputy Commissioner & District Magistrate, replied to the RTI Application on 04.10.2024, as under:
"the requisite information does not pertains to this DC Office, Chandigarh You may file the same before the concerned public authority under the State Government."
3. Aggrieved with the reply of the CPIO, the Appellant filed a First Appeal dated 02.11.2024, before the FAA, UT Chandigarh- Deputy Commissioner & District Magistrate. The FAA-cum-ADC, UT of Chandigarh, forwarded the First Appeal to the FAA, O/o SPCA, UT of Chandigarh, vide letter dated 25.11.2024.
4. Following this, the Complainant approached the Commission with the instant Complaint on 20.12.2024.
Hearing Proceedings & Decision
5. The Complainant & the Respondent remained absent during the hearing despite due service of notice.
6. The Commission after adverting to the facts and circumstances of the case, observes at the outset that the Complainant has raised a vague and prima-facie impractical demand for information, not conforming to Section 2(f) of the RTI Act. Further, the cause of Page 3 of 4 Complaint No. CIC/UTOCH/C/2024/656720 dissatisfaction/grounds for filing of this Complaint is incomprehensible, from the contents placed on record by the Complainant. Moreover, the Complainant has chosen not to attend the hearing, despite service of hearing notice in advance. In view of this, the Commission is of the opinion that no action under Section 18 of the RTI Act is warranted in the matter, as such. The Complaint is dismissed accordingly.
7. Notwithstanding the foregoing, the Commission takes exception to the absence of the CPIO during the hearing, without any advance prayer for leave. Now, therefore, the CPIO is directed to send a written explanation stating the reasons for acting in defiance of the stipulations contained in the notice of hearing dated 08.01.2026. The said written explanation of the CPIO must reach the Commission, within two weeks of the receipt of this order, without fail.
A copy of the decision be provided free of cost to the parties.
Sd/-
(Raj Kumar Goyal) (राज कुमार गोयल) Chief Information Commissioner (मु सूचना आयु ) िदनां क/Date: 27.01.2026 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पं जीयक) 011-26186535 Page 4 of 4 Complaint No. CIC/UTOCH/C/2024/656720 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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