Central Information Commission
Shri S.P. Goyal vs Ccit-Vii, Mumbai on 27 March, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/S/A/2009/000114
Appellant : Shri S.P. Goyal
Public Authority : CCIT-VII, Mumbai
(through Shri L.C. Joshi, CIT (Appeals) XII,
Mumbai)
Date of Hearing : 27.3.2009
Date of Decision : 27.3.2009
Facts
By his letter of 12.6.2008, the appellant had referred to his 17 grievances addressed to the Income Tax authorities and wanted to know the action taken thereon by the Department.
2. The CPIO had disposed of the matter vide order dated 14.7.2008. The Appellate Authority had disposed of the appeal vide order dated 1.9.2008.
3. Dissatisfied with the orders of the CPIO and the Appellate Authority, the appellant has filed the present appeal.
4. The matter was heard on 27.3.2009. The appellant appeared before the Commission. The public authority is represented by the officer named above. i. In regard to the Grievance No. 414, the CPIO had informed the appellant that it has been addressed to CIT-XII, Mumbai. The appellant would however, submit that he does not know as to what action was taken by CIT-XII, Mumbai thereon. CIT-XII, Mumbai, is, therefore, directed that action taken in this regard may be conveyed to the appellant.
ii. In regard to the Grievance Nos. 426, 528, 529, 530 & 534, the CPIO had informed the appellant that he had already carried out the inspection of the concerned files. It is, however, the say of the appellant that the relevant files wherein the grievances were dealt with, were not shown to him and he requests for fresh inspection of the files. He also request for copies of the documents wherein these grievances have been dealt with. The request of the appellant is accepted. DCIT (HQ) to CCIT-VI is hereby directed to allow inspection and also provide copies of the relevant documents to the appellant. iii. In regard to the Grievance No. 430, the CPIO had informed the appellant that vide order dated 12.12.2005 passed by Addl. CIT, Range-XII (2), Mumbai, an order was passed for transfer of cases relating to the appellant. It is, however, the say of the appellant that despite the issue of the order, the cases have not been transferred from the jurisdiction of Shri Anand Nagrate, ITO-XII (2) (1). The appellant requests for a copy of the records where his grievance has been dealt with. His request is accepted. DCIT (HQ) to CCIT-VII is hereby directed to provide copies of the relevant records to the appellant. iv. In regard to the Grievance No. 435, the DCIT (HQ) had informed the appellant that his petition had been forwarded to CIT-XII, Mumbai. It is, however, the say of appellant that he has not been informed as to what action has been taken on his grievance and that it does not stand redressed. The CIT-XII, Mumbai, is hereby directed to provide requisite information to the appellant.
5. The order of the Commission may be complied within 03 weeks time and the copies of the documents provided to the appellant at the rate of Rs. 2/- per page.
6. The appeal is decided subject to the above directions.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy, Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission (K.L. Das) Assistant Registrar Copy to :-
Shri S.P. Goyal with reference to his No. SPG/2008/S.No.730/3775 dated 1.11.2008.