Central Information Commission
Mukesh Kumar Bhargava vs National Highways Authority Of India ... on 25 January, 2021
CIC/NHAIN/A/2018/172348
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/NHAIN/A/2018/172348
In the matter of:
Mukesh Kumar Bhargava ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
National Highways Authority of
India, Project Implementation Unit,
Ajmer, Rajasthan.
Relevant dates emerging from the appeal:
RTI : 26.07.2017 FA : 28.09.2017 SA : 13.12.2018
CPIO : 24.08.2017 FAO : 13.10.2017 Hearing : 19.01.2021
The following were present:
Appellant: Shri Sandeep Bhargava, Advocate and representative of the Appellant
participated in the hearing through intra-video conferencing from Central
Information Commission.
Respondent: Shri A.K. Khandelwal, PIO and Project Director participated in the
hearing through video conferencing from NIC Ajmer.
Page 1 of 5
CIC/NHAIN/A/2018/172348
ORDER
Information sought:
The Appellant filed an RTI Application dated 26.07.2017 seeking information on the following four points:
1) "खसरा नं. 1419 व 1420, ाम खरवा, िजला अजमेर क अवा भूिम के भाग पर बनी तामीरात व बो रं ग का मुआवजा रािश जो क अभी तक ाथ को नह दया वह कु ल कतनी रािश है तथा ाथ को वह रािश इतने ल बे समय से न भेजे जाने का या कारण है?
2) ाथ को उपरो देय मुआवजा रािश जो क शेष है अभी तक 4-5 वष से नह दये जाने पर िवभाग एनएचएआई के कन- कन अिधका रय क िज मेदारी बनती है?
3) ाथ मुकेश कु मार भागव को उसक देय बकाया मुआवजा रािश को लगभग 4-5 वष से नह दये जाने पर संबंिधत अिधकारी के िव कायवाही व द ड का या ावधान है?
4) ाथ मके श कमार भागव को उपरो खसरा न बरान 1419 व 1420, ाम खरवा तहसील मसूदा िजला अजमेर क अवा भूिम के भाग पर बनी तामीरात व बो रं ग आ द पर शेष देय बकाया मुआवजा रािश, ाथ को 4-5 वष का समय बीत जाने पर भी नह दये जाने पर संबंिधत दोषी अिधका रय पर या कायवाही क गयी व य द नह क गई तो या कारण है?"
The CPIO vide letter dated 24.08.2017 provided point-wise information on point nos. 1 and 2 of the RTI Application and on point nos. 3 and 4 of the RTI Application, the Appellant was informed that no information is available with them. Being dissatisfied, the Appellant filed a First Appeal dated 28.09.2017. The First Appellate Authority vide order dated 13.10.2017 upheld the CPIO's reply.
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.Page 2 of 5
CIC/NHAIN/A/2018/172348 Submissions made by Appellant and Respondent during Hearing:
The representative of the Appellant stated that he is not satisfied with the information provided by the Respondent public authority. He further stated that the issue that he is contesting in the instant RTI Application is regarding compensation amount that has been granted and not yet been provided to the Appellant.
The Respondent submitted that the Appellant has been informed that the compensation of land and structure located in Khasra no. 1419 and 1420 of Village-Kharwa, Tehsil-Masuda, Distt.-Ajmer has already been paid by the Competent Authority (Land Acquisition?/ADM, Ajmer to the Appellant (Rs. 64,558/- + Rs. 2,55,777/- for land and Rs. 8,25,313/- for structures). He further submitted that the copy of relevant pages of the award has also been provided to the Appellant. He furthermore submitted that the Appellant has demanded for compensation of the additional structures under acquisition, Concessionare of the Six laning of Kishangarh-Ajmer-Beawar section of NH-8 vide their letter no. 6320 dated 09.02.2019 had submitted a report to the Independent Engineer of the Project at Sl. No. 4, wherein he has mentioned that there is no additional structures on Khasra no. 1419 (0.1340 Hct) and Khasra no. 1420 (0.0215 Hct) by duly enclosing the photographs of the said location. He added that the Independent Engineer of the Project M/s. Theme Engineering Services Pvt. Ltd. vide their letter no. 782 dated 26.02.2019 has submitted another report to the Project Director, PIU-Ajmer in which it has been mentioned categorically at Sl. No. 4 that 'Valuation is not possible presently' in Khasra no. 1419 and 1420. He further added that the Award passed by CA(LA) cum ADM, Ajmer for structures in Khasra no. 1419/1420 of Village-Kharwa amounting to Rs. 8,25,313/- included compensation of Compound Wall, CGI/AC Sheet Page 3 of 5 CIC/NHAIN/A/2018/172348 (Tinshed/Kelhu), Water Tank and Well with Electric installation also and said compensation amounting to Rs. 8,25,313/- has already been paid to the Appellant by CA(LA) cum ADM, Ajmer, a copy of the same is also provided to the Appellant.
A written submission has been received by the Commission from Shri A.K Khandelwal, PIO and Project Director, PIU-Ajmer vide letter dated 12.01.2021 wherein he has narrated the facts and circumstances of the instant case.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that available and relevant information has been provided to the Appellant. The Commission finds no further scope of action in the instant matter.
With the above observations, the appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 25.01.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 4 of 5 CIC/NHAIN/A/2018/172348 Addresses of the parties:
1. The First Appellate Authority, National Highways Authority of India Regional Office (Rajasthan) F-120, Janpath, Shyam Nagar, Jaipur - 302019
2. The Central Public Information Officer, National Highways Authority of India, Project Implementation Unit, Ajmer, H.No. 104, Adarsh Nagar, Ajmer (Raj.) - 305001
3. Shri Mukesh Kumar Bhargava Page 5 of 5