Central Information Commission
Patel Babubhai Pitambardas vs Securities And Exchange Board Of India ... on 28 May, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/SEBIH/A/2024/116861
Patel Babubhai Pitambardas ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Securities and
Exchange Board of India,
Mumbai ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 20.01.2024 FA : 07.03.2024 SA : 23.05.2024
CPIO : 08.02.2024 FAO : 05.04.2024 Hearing : 08.05.2025
Date of Decision: 27.05.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 20.01.2024 seeking information on the following points:
"सिवनय िनवेदन यह है की PACL LTD CA 13301,13319,13394,13410/2015 िजसका मामला सु ीम कोट मे िवचारधीन होते ए २ फरवरी, २०१६ को माननीय कोट ारा रटायड जज ीमान आर. एम. लोढ़ा जी की अ ता म किमटी गिठत कर सेबी को आदे िशत िकया था की PACL की ोपट को नीलाम कर के िनवेशकों का कंपनी म जमा धन लौटाया जाए। लोदा कमेटी ने अबतक ₹19000 तक का भुगतान िकया है मेरा Page 1 of 5 भुगतान कंपनी म जमा है , उसमे मेरा धन कम िमला है तो म इस बाबत मे पुछना चाहता की मुझे आधा अधुरा भुगतान ो िमला? बाकी पैसा मेरा कहा गया ? मेने मेरा डॉ ुमट ओनलाइन िकया िजसकी िवगत, PACL बॉ रिज र नंबर:-
*****4869 Name: Hasmukhbhai D Patel Father Name :- S/O Mr Devabhai J Patel (1) रशीद नंबर:- F1089113 जमा तारीख:- 07/05/2012 जमा रािश:- 2500 (2) रशीद नंबर:- R1405490 जमा तारीख:- 10/05/2013 जमा रािश:- 2500 (3) रशीद नंबर:- R1672504 जमा तारीख:- 26/05/2014 जमा रािश:- 2500 ऊपर बताई गई मािहती के आधार से कुल जमा रािश ₹7500 होता है तो मुझे सेबी लोढ़ा कमेटी ने मेरे खाते म ₹4999 भेजा है तो मे ये कहना चाहता की मेरा पैसा बाकी ₹2500 कहा गया ? मुझे ों नहीं िमला? तो कृपा करके मुझे बताए।
ये आर. टी. आई सु ीम कोट म इसिलए लगाई है की लोढ़ा किमटी सु ीम कोट के आदे श से ही बनाई गई है, वो हम िनवेशक को कोई जवाब नहीं दे रही है इसीिलए ये लगाई गई है ।"
2. The CPIO replied vide letter dated 08.02.2024 and the same is reproduced as under :-
Page 2 of 5"मांगी गई सूचना भारतीय ितभूित और िविनमय बोड (सेबी) के पास उपल नहीं है। िफर भी, आप कृपया यह नोट कर िक ायमूित लोढा सिमित (िजसका गठन भारत के माननीय उ तम ायालय के तारीख 02.02.2016 के आदे श के अनुसार िकया गया था) सूचना का अिधकार अिधिनयम, 2005 की धारा 2 (ज) [2 (एच)] म दी ई प रभाषा के अनुसार लोक ािधकारी (प क अथॉ रटी) नहीं है. और इसीिलए यह सिमित उपरो अिधिनयम के दायरे म नहीं आती ।
आप इस संबंध म नई जानकारी (अपडे ट) के िलए सेबी के वेबसाइट पर नीचे िदए गए िलंक के अंतगत दी ई साम ी भी दे ख सकते ह:
https://www.sebi.gov.in/documents/Justice(Retd.)R.M.Lodha_Committee_in _the _matter_of_PACL_Limited_nov2023.pdf इसके अलावा, पीएसीएल के मामलों से संबंिधत ौरे [जैसे सावजिनक सूचनाएँ , ेस िव याँ , थित रपोट ( े टस रपोट) और 'अ र पूछे जाने वाले ' (एफए ू), आिद) भारतीय ितभूित और िविनमय बोड (सेबी) के वेबसाइट पर इस िलंक पर िदए ए ह: www.sebi.gov.in/PACL.html "
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.03.2024. The FAA vide order dated 05.04.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 23.05.2024.
5. The Appellant was present during the hearing through video conference and on behalf of the Respondent, B J Dilip, CGM & CPIO along with Mohd. Atif Alvi, Chief Manager attended the hearing through video conference.
6. The Appellant reiterated the information sought in the RTI Application and stated that he has not received the desired information.
Page 3 of 57. The Respondent reiterated the reply provided to the Appellant.
8. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the RTI Application seeks for justification and clarification based on a speculative query, which cannot be deemed as "information" in a strict sense as envisaged under Section 2(f) of the RTI Act. The CPIO's reply nonetheless should have been restricted to stating the unavailability of the information with SEBI and not digress into the aspect of Section 2(h) of the RTI Act as it was unwarranted and inconsequential when the instant RTI Application was filed with a public authority i.e. SEBI and not with the averred committee.
9. Having observed as above, the CPIO is advised to exercise due diligence while replying to RTI Applications in the future. However, there is no scope of relief to be ordered in the matter.
10. The Appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 27.05.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Securities and Exchange Board of India (SEBI), SEBI Bhawan, Plot No. C-4A, G Block, Bandra Kurla Complex, Mumbai - 400051 Page 4 of 5 2 Patel Babubhai Pitambardas Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)