Central Information Commission
Bhagwan Charan Nayak vs Rural / Gramin Banks on 1 April, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/RUGBK/A/2022/102707
Bhagwan Charan Nayak ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Madhyanchal Gramin
Bank, MP ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
SA : 23.11.2021
RTI : 08.02.2020 FA : 20.03.2020
resubmitted on 03.01.2022
CPIO : Not on record FAO : Not on record Hearing : 18.03.2024
Date of Decision: 01.04.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 08.02.2020 seeking to know the details of loan issued to Deep Singh against Khasra No. 2975 & 2976 situated in Village Doni, Tehsil Nowgong, Circle-Lugasi.
2. Aggrieved with the non-receipt of any reply received from the CPIO, the Appellant filed a First Appeal on 20.03.2020. The FAA's order, if any, is not available on record.
3. Aggrieved with the non-receipt of any response, the Appellant after approaching the State Information Commission of Madhya Pradesh in May, 2021 approached this Page 1 of 3 Commission with the instant Second Appeal dated 23.11.2021 (resubmitted after removing deficiencies on 03.01.2022) as per the advice of the SIC vide an order dated 26.10.2021.
4. The Appellant remained absent during the hearing and on behalf of the Respondent, Gyan Prakash Agarwal, CPIO along with Ravi Prakash Ambedkar, Regional Manager & FAA attended the hearing through video conference.
5. The Respondent submitted that the subject matter of the RTI Application relates to some land dispute which as per their knowledge stands resolved as on date. As such, in response to the RTI Application under reference the Appellant was informed vide a reply dated 02.05.2022 that he has not paid proper RTI fees, while returning the stamp papers of year 1995, 1997 and 2012 attached therewith.
6. The Commission after adverting to the facts and circumstances of the case, and perusal of records finds no scope of intervention in the matter, particularly, in the absence of the Appellant to plead his case or contest the CPIO's submissions.
7. The Appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 01.04.2024
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Page 2 of 3 Addresses of the parties:
1. The CPIO Madhyanchal Gramin Bank, Nodal CPIO, RTI Cell, Branch- Lugasi, Distt-Chhatarpur, M. P. - 471202.
2. Bhagwan Charan Nayak Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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