Central Information Commission
Ms Usha Sahu vs Cantt Board, Babina on 10 November, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/SM/A/2009/001176/LS
Appellant : Ms Usha Sahu
Public Authority : Cantt Board, Babina
(through Shri S.L. Chaturvedi, Office Supdt (CPIO)
& Shri S.K. Kushwaha, Accountant (ACPIO)
Date of Hearing : 10.11.2009
Date of Decision : 10.11.2009
FACTS :
The matter, in short, is that vide his letter of 30.7.2007, the appellant had requested for mutation of her House No. 1058/1. As mutation was not done, she had sought information about the action taken vide her letter of 1.10.2008. The CPIO had responded to it on 31.10.2008 stating that the relevant papers were not traceable.
2. Aggrieved with this, the appellant has filed the present appeal.
3. Heard on 9.11.2009. Appellant is represented by her husband Shri Naresh Kumar Sahu. The public authority is represented by the officers named above. Shri Chaturvedi informs the Commission that the relevant papers have since been traced out and the processing of mutation will be completed in 03 months time.
DECISION
4. The CPIO is directed to take action as per his assurance. The matter stands closed.
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 Address of parties :-
1. Shri S.L. Chaturvedi Office Supdt (CPIO), Cantt Board, Chawni Parishad, Babina, Dist. Jhanshi
2. Ms. Usha Sahu M N-1837, Tilyani Bajriya, Babina Cantt.