Central Information Commission
Sharad Bhadoriya vs National Highways Authority Of India ... on 27 June, 2019
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No :CIC/NHAIN/A/2018/101322/SD
Sharad Bhadoriya .... अपीलकता/Appellant
VERSUS
बनाम
CPIO,
National Highway Authority of India,
O/o The Project Director,
Project Implementation Unit,
53, Vasant Vihar, Naubasta,
Kanpur- 208021. .... ितवादीगण /Respondent
RTI application filed on : 01/08/2017
CPIO replied on : 30/08/2017
First appeal filed on : 27/09/2017
First Appellate Authority order : 10/10/2017
Second Appeal dated : 27/12/2017
Date of Hearing : 26/06/2019
Date of Decision : 26/06/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant in 4 points sought information regarding the amount collected ay Toll Plaza No. 353, (Anantram) and Toll Plaza No. 438 (Barajore) situated National Highway-19 from overloaded vehicles; number of times this charge has been increased; means and standard to determine the overloaded vehicles; total collection of charges from overloaded vehicles till the date of RTI Application and full details of the Bank account in which this amount is deposited.1
Grounds for the Second Appeal:
The CPIO has not provided the desired information. Relevant Facts emerging during Hearing:
The following were present: -
Appellant: Present through VC.
Respondent: Represented by Purushottam Lal Choudhary, GM/PD & PIO, National Highways Authority of India, PIU, Kanpur present through VC. Appellant stated that he is not satisfied with the reply of the PIO. Upon Commission's instance, he further stated that he is in receipt of information provided by the PIO on para nos. 2 and 4 of the RTI Application vide letter dated 19.06.2019.
PIO submitted that information on para nos. 1 and 3 of the RTI Application has been provided to the Appellant on 30.08.2017. He further submitted that upon receiving hearing notice, information on para nos. 2 and 4 of the RTI Application has also been provided to the Appellant vide letter dated 19.06.2019.
Decision Commission has gone through the case records and observes that appropriate reply has been provided to the Appellant by the CPIO.
Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काशिस हा) Information Commissioner (सूचनाआयु ) 2 File No :CIC/NHAIN/A/2018/101322/SD Authenticated true copy (अ भ मा णतस या पत त) Haro Prasad Sen Dy. Registrar 011-26106140/ [email protected] हरो सादसेन,उप-पंजीयक दनांक / Date 3