Central Information Commission
Mrram Darash Pathak vs Government Of Nct Of Delhi on 15 May, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/AD/A/2013/000323SA
(Mr.Ram Darash Pathak Vs. Revenue Deptt., Delhi)
Appellant : Mr. Ram Darash Pathak
Respondent : Revenue Deptt. GNCTD, Delhi
Date of hearing : 08052014
Date of decision : 15052014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed / disposed of
Both the parties are absent.
FACTS
2. The appellant by his RTI application dt. 18112011 is seeking to know how many people were removed from the Civil Defence from 132011 to 18112011 and how many people have been taken in. PIO has forwarded the information received from the concerned division on 3012012 and FAA by his order dt. 2122012 directed the PIO to provide fresh reply to the appellant. As the FAA order has not been complied with, the appellant filed 2nd appeal before the Commission.
Decision:
3. The Commission directs the respondent PIO to comply with the order of the FAA dt. 2122012 within 15 days from the date of receipt of this order.
5. The appeal is disposed of accordingly.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officeer Address of the parties:
1. The CPIO under RTI Govt. of NCT of Delhi Revenue Department 5,Sham Nath Marg Delhi
2. Shri Ram Darash Pathak B36/a3, Punjabi Basti, Baljit Nagar NearShiv Mandir New Delhi