Central Information Commission
Ashish Kapur vs Estate Office on 11 December, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/ESOFF/A/2018/135303
Ashish Kapur ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o Estate Office,
Chandigarh. ... ितवादीगण /Respondent
RTI application filed on : 14/03/2018
CPIO replied on : No reply
First appeal filed on : 19/04/2018
First Appellate Authority order : No order
Second Appeal dated : 31/05/2018
Date of Hearing : 09/12/2019
Date of Decision : 09/12/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought to know the plot numbers of all the vacant residential plots (till the date of RTI Application) alongwith their area, Sector-wise in Chandigarh from Sector 1 to Sector 56 with similar sizes clubbed together according to a tabulated format/proforma given by him therein.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:-1
Appellant: Present through VC.
Respondent: Balwant Singh, Jr. Asstt. & Rep. of CPIO, O/o Estate Office, Chandigarh present through VC.
Upon the instance of Commission, Rep. of CPIO submitted that appropriate reply has been provided to the appellant on 20.06.2018.
Appellant interjected to state that the reply provided by the CPIO was incorrect as number of residential plots as averred by them is 43, however, when he personally visited and calculated the number of said plots turned out to be 50.
Rep. of CPIO clarified that information was provided to the Appellant after collecting and collating the data from all the branches. He further affirmed that there are only 43 vacant residential plots.
Decision Commission on the basis of proceedings during hearing, observes that the Appellant is contesting the reply provided by the CPIO as wrong whereas, Rep. of CPIO has confirmed that the information provided is accurate and as per the records available.
However, in order to allay the apprehensions of the Appellant, Commission directs the CPIO to re-check in their records about the number of vacant residential plots as sought in the present RTI Application and provide a final reply to the Appellant free of cost. CPIO is also directed to file an appropriate affidavit stating that relevant information as available in the records has been provided to the Appellant. The affidavit should be sent by the CPIO to the Commission with its copy duly endorsed to the Appellant. The said direction of the Commission should be complied within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सूचना आयु )
2
File No : CIC/ESOFF/A/2018/135303
Authenticated true copy
(अ भ मा णत स या पत त)
Haro Prasad Sen
Dy. Registrar
011-26106140 / [email protected]
हरो साद सेन, उप-पंजीयक
दनांक / Date
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