Central Information Commission
Mr.Manoj Kumar vs Government Of Nct Of Delhi on 31 May, 2010
CENTRAL INFORMATION COMMISSION
Club Building, Opposite Ber Sarai Market,
Old JNU Campus, New Delhi - 110067.
Tel: +91-11-26161796
Decision No.CIC/SG/A/2010/000970/7919
Appeal No. CIC/SG/A/2010/000970
Appellant : Mr. Manoj Kumar
S/o Sh. Sukhbir Singh,
Old Khasra No. 33/11, Ragho Pur Road
Village Badu Sarai, P.O. Chawala,
New Delhi 110071
Respondent : Mr. R. A. Dohrey
Public Information Officer & BDO O/o the BDO (South West), Govt. of NCT of Delhi, BDO Office Complex, Najafgarh, New Delhi 110043 RTI application filed on : 25/01/2010 PIO replied : 28/01/2010 First Appeal filed on : 02/03/2010 First Appellate Authority order : 26/03/2010 Second Appeal Received on : 16/04/2010 Sl.No Information Sought PIO's Reply
1. How much compensation had been given to District No compensation amount has South West, GNCTD for acquiring the land 74/7, been received. Chhayasa Bamnauli, Village Badusarai for Super Gas line? Had been informed?
2. Name and post of the officer by whom order was given In this regard no record is to use said land. available.
3. Whether the said land can be sold by the allottee? Terms & condition attached.
Grounds for First Appeal:
Information not provided till date. Order of the First Appellate Authority:
The copy of the order that has been provided is not legible hence a legible copy be provided to the Applicant.
Grounds for Second Appeal:
Not stated.
Relevant Facts emerging during Hearing: The following were present:
Appellant: Mr. Manoj Kumar;
Respondent: Mr. Kuldeep, Panchayat Secretary on behalf of Mr. R. A. Dohrey, PIO & BDO;
The PIO has provided the complete information to the Appellant as per the record. It is evident that the complete information has been provided.
Decision:
The appeal is disposed.
The information has been provided.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 31 May 2010 (In any correspondence on this decision, mention the complete decision number.)Rnj