Central Information Commission
Subham Jaiswal vs Ministry Of Road Transport & Highways on 19 August, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/MORTH/A/2024/634494.
Shri. Subham Jaiswal. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Ministry of Road Transport & Highways.
Date of Hearing : 13.08.2025
Date of Decision : 13.08.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 16.05.2024
PIO replied on : 03.06.2024
First Appeal filed on : 17.06.2024
First Appellate Order on : 11.07.2024
2ndAppeal/complaint received on : 12.08.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 16.05.2024 seeking information on following points:-
"Please Provide Information Of Below Queries About NH 1228 in The State Of Bihar
1).Status Of Land Acquisition At Mahnar Bazar
2).Some Land Numbers Are Missing In 3A Notification Of Mahnar Bazar, How Will Land Acquisition Happen Of Those Missing Plot Numbers?
3).Tender Status Of Section From Km 0.00 To Km 29.730 Of NH 1228
4). If Tender Allotted Then Please Provide Name Of The Construction Company With Details. 5).When Construction is Expected To Start On Section From Km 0.00 To Km 29.730 Of NH 1228
6). Estimated Completion Time For Section From Km 0.00 To Km 29.730 Of NH 1228
7).Please Provide Details Of The Following (1). Existing Width Of Road At Mahnar Bazar (II). Proposed Width Of Road At Mahnar Bazar (III). Width Of Land To Be Acquired At Government Hospital Mahnar On LHS And RHS(Government Hospital) Sides (IV). Existing ROW And Proposed ROW At Mahnar Bazar
8).Current Overall Progress Of NH 1228.
9). What is the maximum time difference between which 3A and 30 Notification can be published ice time limit for 3D notification after 3A is published.
10).Status of 3D notification of NH 1228 for section from km 0.00 to km 29.730"
Page 1 The CPIO, Assistant Executive Engineer, Regional Office, MoRT&H, Patna. vide letter dated 03.06.2024 forwarded the RTI Application to concerned CPIO i.e. Executive Engineer, NH Division, as under:-
"Please find enclosed herewith RTI application dated 16.05.2024 (received from RTI web portal) of Shri Subham Jaiswal, Near Badi Durga Mandir, Ganga road, Mahnar, Pin: 844506, Bihar.
2. The matter pertains to Land Acquisition. Since, RCD, carries out LA for MoRT&H projects, therefore, the RTI application is being transferred to you under Section 6(3) of RTI Act, 2005 for providing requisite information directly to the applicant, under intimation to this office."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.06.2024. The FAA, Chief Engineer Regional Officer, Patna, vide order dated 11.07.0224 replied as under:-
"2. The above RTI appeal has been raised against the information sought by the applicant vide RTI request Registration Number MORTH/R/E/24/02012 dated 16.05.2024. The information sought by the applicant is related to details of Tender and Land acquisition on NH-122B in the State of Bihar. Since, land acquisition is being carried out by State RCD, therefore, CPIO of this office vide letter no. RW/PAT/NH/Information Act/2022-446 dated 03.06.2024 had transferred the RTI application to Executive Engineer, NH Division, Gulzarbagh, Patna and District Land Acquisition Officer, Vaishali for providing requisite information directly to the applicant (copy enclosed).
3. Since, the desired information is available with EE, NH Division, Gulzarbagh, Patna/DLAO, Vaishali, therefore, the applicant may contact EE, NH Division, Gulzarbagh, Patna/DLAO, Vaishali regarding reply of his query."
The CPIO, District Land Acquisition Officer, Vaishali vide letter dated 26.07.2024 replied as under:-
"सूचना के अनिकार अनिननयम 2005 के तहत् प्राप्त आवेिन संख्या-MORTH/R/E/24/02012 के आलोक में कहना है दक पररयोजना राष्ट्रीय राजमागग संख्या-1228 (जिुआ-शेरपुर सेक्शन) के िेसरी, नबिुपुर, सहिेई बुजूगग एवं महनार अंचल अन्द्तगगत (2) लेन पेभ्ड सोलडर सनहत) दक०मी० ०.००० से दक0मी0 72.951 तक सड़क ननमागण के संबंि में आपके िारा पृच्छा की गई अंदकत नबन्द्ि ु (3-8) तक, संबंनित सड़क ननमागण कम्पनी से संबंनित है।
अतः उक्त नबन्द्िओं ु की जानकारी इस कायागलय के स्तर से िेय नहीं है। आपके िारा पृच्छा की गई नबन्द्िओं ु 1,2, 9 एवं 10 से संबंनित जानकारी ननम्न है:-
1. महनार बाजार की भूनम अजगन की प्रदिया में है।
2. 3A नोरिदिके शन एवं 3D नोरिदिके शन के प्रकाशन के बीच एक साल का अन्द्तर होता है।
3. महनार बाजार के अलावे अन्द्य 10 मौजों का 3D नोरिदिके शन की जा चुकी है एवं मुआवजा रानश की भुगतान की जा रही है।
4. आपके िारा सूचना प्रानप्त का औनचत्य िशागया नहीं गया है। पररयोजना संबंनित दकसी अन्द्य जानकारी के नलए भू-अजगन कायागलय से सम्पकग दकया जा सकता है।"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission has been received from the Appellant and same has been taken on record for perusal. The relevant extract whereof is as under:
"..This is in reference to the RTI application no. MORTH/R/E/24/02012 dated 16.05.2024 received by the Page 2 applicant Shri Subham Jaiswal through RTI web-portal, seeking certain information regarding land acquisition on NH-122B.
2. The said RTI application was promptly responded and transferred to Executive Engineer, NH Division, Gulzarbagh, Patna and DLAO, Vaishali on 03.06.2024 under Section 6 (3) of RTI Act, 2005 through mail. The same was communicated to the applicant also on 03.06.2024.
3. Further, it has been observed that an RTI appeal vide RTI Appeal Registration No. MORTH/A/E/24/00242 dated 17.06.2024 was received on RTI web-portal. The said RTI appeal was also promptly disposed of on 11.07.2024 by the First Appellant Authority.
4. Also, it is to inform that DLAO, Vaishali vide letter no. 749 dated 26.07.2024 has provided part of the required information to the applicant Shri Subham Jaiswal regarding RTI application No. MORTH/R/E/24/02012 dated 16.05.2024.
5. Moreover, it is pertinent to mention that at the time of the RTI application dated 16.05.2024, the applicant was informed to pursue from Executive Engineer, NH Division, Gulzarbagh, Patna and DLAO, Vaishali for required information. Hence, the applicant should have pursued RTI from Executive Engineer (EE) NH Division, Gulzarbagh and its First Appellant Authority..."
Facts emerging in Course of Hearing:
Appellant: Not present Respondent: Not present Both the parties remained absent despite service of hearing notice.
Decision:
At the outset, it is noted that the PIO was absent during hearing without intimating any reasons thereof. Therefore, Commission directs the present PIO to send his/her written explanation to justify his/her aforesaid conduct within 30 days from the date of receipt of order of this Commission.
Upon perusal of records, it is noted that the Appellant's queries had been appropriately answered by concerned PIO. Furthermore, written submission filed by the Respondent is comprehensive and self-explanatory. Thus, information as permissible under the provisions of the RTI Act has been duly furnished to the Appellant. In the given circumstances, no further intervention of the Commission is warranted in this case under the RTI Act. The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचिकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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