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Central Information Commission

Shri Ashok Khemka vs Delhi Development Authority on 23 February, 2009

973AshokKhemkaDDA23 02 7                               1


                       CENTRAL INFORMATION COMMISSION
                 Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                               Appeal No. CIC/WB/A/2008/00973

Appellant:                                              Shri Ashok Khemka

Public Authority:                                        Delhi Development Authority
                                                        (through Shri P.V. Mahashabde,
                                                        Director (Bldg.) &
                                                        Shri K.M. Saxena, Deputy Director(Bldg.))

Date of Hearing:                                        23/02/2009

Date of Decision:                                       23/02/2009

FACTS:-

By his letter of 30/01/2008, the Appellant had sought information on the following two points:-

"1) Whether an already constructed building on DDA leasehold plot without obtaining sanction of the building plans and further satisfying the conditions as below is eligible for regularization?

                       a)      Composition fee paid;
                       b)      Conversion charges for the constructed building to freehold
                               paid;
                       c)      Construction is within DDA norms; and
                       d)      Building is occupied and is assessed to house tax.
              2)       Can a GPA holder apply for the regularization as above? What

additional charges, if any, a GPA holder is required to pay for the above regularization?"

2. This was responded to by CPIO, vide his letter dated 11/03/2008.

3. The decision of the Appellate Authority against the decision of CPIO was conveyed to the Appellant vide letter dated 29/04/2008 of Shri K.M. Saxena, Deputy Director(Bldg.).

4. The present Appeal is directed against the order of the CPIO and the AA.

5. The matter was heard on 23/02/2009. The Appellant did not appear before the Commission. The Public Authority is represented by the officers named above. As regards point No.1) above, it is the submission of Shri Mahashabde the reply thereto is available in para B of the Appendix 'Q' of 'Compoundable Items' of Master Plan Regulation Bye-laws. As regards point 2) of the RTI application, it is his submission that a clear reply has been given in CPIO's letter dated 11/03/2008.

DECISION

6. The appeal has no merit and is dismissed.

7. However, the Appellant would be at liberty to seek a meeting with Shri Mahashabde, Director (Bld.) and seek further clarifications, if any, in the matter in hand.

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 Tele: 011 2671 73 53