Central Information Commission
Mrajay Lamba And Anil Kumar vs Gnctd on 9 September, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/001133
Ajay Lamba v. PIO, Delhi Urban Shelter Improvement Board
Important Dates and time taken:
RTI: 27.02.2015 FAA: 04.03.2015
SA: 10.07.2015 Hearing:07.09.2015 Decision: 09092015
Result: Appeal closed.
Parties Present:
1. Appellant is not present. Ms. Sunita Singla, Head Clerk and Mr. Narendra Kr. UDC
represent Public authority.
FACTS:
2. Appellant through his RTI application sought to know when plots at Ghevar J J Colony allotted, and to whom it was allotted. Having received no reply, appellant filed first appeal and thereafter, approached the Commission. Proceedings Before the Commission:
3. Officer stated that all the six plots mentioned by appellant in his RTI application were cancelled plots. In the first appeal he wanted additional record. Officer represented stated that they have no such record. Hence the appeal is closed.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, Delhi Urban Shelter Improvement Board, GNCTD, IP Estate, Vikas Kutir, ITO, New Delhi110002.
2. Shri Ajay Lamba, C164, Near Roop Krishna Public School, Shahbad Dairy, Delhi110042.