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Ishaan vs Lok Sabha Secretariat on 27 May, 2024

Author: Heeralal Samariya

Bench: Heeralal Samariya

                                     के न्द्रीयसूचनाआयोग
                           Central Information Commission
                                 बाबागंगनाथमागग, मुननरका
                           Baba Gangnath Marg, Munirka
                             नईदिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/LOKSS/A/2023/641158

Shri Ishaan                                                       ... अपीलकताग/Appellant
                                     VERSUS/बनाम

PIO, Lok Sabha Secretariat                                    ...प्रनतवािीगण /Respondent

Date of Hearing                           :   22.05.2024
Date of Decision                          :   22.05.2024
Chief Information Commissioner            :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :            12.06.2023
PIO replied on                    :            14.07.2023
First Appeal filed on             :            18.07.2023
First Appellate Order on          :            10.08.2023
2 Appeal/complaint received on
 nd                               :            25.08.2023

 Information sought

and background of the case:

The Appellant filed an RTI application dated 12.06.2023 seeking information on the following points:-

"1. Cost of New Parliament. (Please affix Technical Allowance and Technical Sanction)

2. Clear Images of the interiors of the New Parliament House (Interior as in the Arts and crafting done there?)

3. Is the any Sign of Indian National Army led by Subhash Chandra Bose? If yes please affix pictures of the same?

4. Why is the new Parliament Building Construction was named Central Vista Redevelopment Project?

5. In what time frame the full project was completed?

6. How many rooms, canteens, Offices are been constructed over there?

7. As per a few Public Domain and Social Media, there has been a art done inside the New Parliament which have a clarity on the Akhand Bharat? You are requested to please affix a clear picture of the same, also do mention if Patna is located anywhere there or not as the beginning of civilization was once initiated from Patna (formerly known as Patliputra) which use to be the First Capital City during the Mauryan Empire under Chandragupta Maurya? Etc."

The CPIO vide letter dated 14.07.2023 replied as under:-

"1. Administrative approval and expenditure sanction of Rs. 1,062 crore was conveyed to CPWD

2. The information sought pertains to CPWD. May be transferred to CPWD for providing information directly to the applicant 3 The information sought pertains to CPWD. May be transferred to CPWD for providing information directly to the applicant 4 Grievances/Complaints/Queries/Suggestions/Opinion/Views etc. are not entertained under RTI Act, 2005.

5 Date of foundation stone laying of new Parliament Building is 10.12.2020 and date of inauguration of new Parliament Building is 28.05.2023 6 Grievances/Complaints/Queries/Suggestions/Opinion/Views etc. are not entertained under RTI Act, 2005.

7 The information sought pertains to M/o IGNCA, Culture. May be transferred to IFNCA, M/o Culture for providing information directly to the applicant .. Etc."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 18.07.2023. The FAA vide order dated 10.08.2023 held as under:-

"1. The CPIO's reply as well as the contention of the Appellant in the First Appeal have been taken on record.

2. The matter was revisited in the light of inputs received from the Branch concerned and it has been found that information on all points available in this Secretariat has already been sent to the applicant. There is no more information available on these points at this stage. Moreover, the desired information is available in public domain, applicant can access the desired information on the link of Lok Sabha website provided in the reply of RTI application."

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

An undated unsigned written submission has been received from the CPIO reiterating the above facts.

Hearing was scheduled after giving prior notice to both the parties.

Appellant: Present through video conference Respondent: Shri K Sona - DS & CAPIO was present during hearing.

The Appellant contended that he has received the complete information in this case and does not wish to pursue it any more.

The Respondent reiterated that complete information available on record with respect to the Appellant's queries, had been duly furnished to him, well within the precincts of the RTI Act.

Decision:

Upon perusal of records of the case and after hearing submissions of both parties, it is noted that appropriate reply based on information available on record with the public authority as defined under Section 2(f) of the RTI Act had been duly supplied to the Appellant.

In view of the Appellant's contention, no further intervention is warranted in this case, under the RTI Act.

The appeal is disposed off accordingly.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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