Central Information Commission
Mr. Subhash Chand Bhatia vs Municipal Corporation Of Delhi on 16 January, 2009
CENTRAL INFORMATION COMMISSION
Room No.415, 4th Floor, Block IV,
Old JNU Campus, New Delhi 110066.
Tel: + 91 11 26161796
Decision No. CIC /SG/A/2008/00018/SG/1123
Appeal No. CIC/SG/A/2008/00018/
Relevant Facts emerging from the Appeal
Appellant : Mr. Subhash Chand Bhatia,
C-18, Soami Nagar (North),
Ground Floor, Rear Portion,
New Delhi - 110017.
Respondent : Mr. R. C. Dhankar,
PIO,
Municipal Corporation of Delhi,
Assessment & Collection Dept.,
Sector IX, R. K. Puram, South Zone,
New Delhi.
RTI application filed on : 05/04/2008
PIO replied : 01/05/2008
First appeal filed on : 26/05/2008
First Appellate Authority order : Not Mentioned.
Second Appeal filed on : 22/09/2008
The information required with the PIO's Reply as follows:
S.No Information Sought The PIO Reply
1. Mutation certificate /letter/order dated 09-06-06 Certified copies will be issued on payment
in respect of Sh. Subhash Chand Bhatia of C-18, of Rs.2 for each copy.
Front Portion, Soami Nagar, New Delhi -17
issued by MCD Asst. Assessment & Collection,
R. K. Puram, New Delhi.
2. Mutation letter/order/certificate issued dated 09- As regard mutation letter on 09-06-06
06-06 in respect of Sh. Sandeep Bhatia, C - 18, along with other relevant documents in
Ground Floor, rear half terrace on SF, Soami respect of Sh.Sandeep Bhatia, the same
Nagar, New Delhi as well as his application cannot be supplied as Sh. Sandeep Bhatia
along with annexed documents filed for issued of has refused to supply any document.
sail mutation/order/letter
3. Copy of letter dated 15-05-06 jointly signed by Certified copies will be issued on payment
Sandeep Bhatia and Subhash Chand Bhatia of Rs.2 for each copy.
addressed to Asst. Assessment & Collector
MCD, R.K. Puram, ND regarding issued of No
Dues certificate & Mutation.
4. Copies of No Dues certificate issued between the Certified copies will be issued on payment
year of 2004 and till date in R/s Property No C- of Rs.2 for each copy.
18, Soami Nagar, ND.
a. What action has seen taken or being The desired reply has already been given
taken on my enclosed copy of the copy vide this office letter no.
of Legal Notice dated 06-06-07 by Joint Tax/RKP/2007/6578 dated 22-02-07.
Assessment & Collector MCD, R. K.
Puram, ND to Whose its copy absent. By
Reg. & Post with status report till date of
supplying information.
b. Please allow me to inspect all the You may visit the office for the inspection
relevant files notings, records of the file on any working day from 2.00
correspondent files etc pertaining to PM to 5.00 PM.
S.No. 3(5) (I-IV) &s. no. 3 (III) by the
above and provide me a certified copies
on furnishing its least by the applicant
after inspection on payment of prescribed
fee.
The Fist Appellate Authority Ordered:
Not Mentioned.
Facts emerging during Hearing:
The following were present Appellant: Mr. Subhash Chand Bhatia Respondent: Mr.M.S. Hassan PIO The respondent had refused to give the information demanded by the PIO at point 2 without giving any of exemption clauses of Section 8 (1). The PIO states that the information has been sent on 7/1/2009. The appellant has not received it so far. The PIO is directed to give the information to him in the Commission's office.
Decision:
The Appeal is allowed.
The information has been given to the appellant.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties Shailesh Gandhi Information Commissioner 16th January, 09.
(For any further correspondence, please mention the decision number for a quick disposal)