Central Information Commission
Raj Hans Tyagi vs Office Of The Additional Distt. ... on 8 December, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूच ना आयोग
Central Information Commission
बाबा गं गनाथ मागग , मु ननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
शिकायत संख्या/Complaint No.: CIC/ADDDM/C/2020/121105
Raj Hans Tyagi ...शिकायतकताा/Complainant
VERSUS/बनाम
1. Public Information Officer Under RTI,
Sub-Divisional Magistrate-(Kapashera)
(Government of NCT of Delhi), Kapashera,
South-West District, Old Terminal Tax Building,
Kapashera, New Delhi-110037
2. Public Information Officer Under RTI,
Tehsildar-(Kapashera),
Office of the Sub-Div. Magistrate-(Kapashera)
(Government of NCT of Delhi), Kapashera,
South-West District, Old Terminal Tax Building,
Kapashera, New Delhi-110037.
...प्रशतवािीगण/Respondents
Relevant facts emerging from Complaint:
RTI application filed on : 02.03.2020
CPIO replied on : 10.08.2020
First appeal filed on : 07.06.2020
First Appellate Authority order : Not on record
Complaint received at CIC : 30.07.2020
Date of Hearing : 07.12.2021
Date of Decision : 07.12.2021
सू चना आयु क्त : श्री हीरालाल सामररया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Complainant sought following information:
APIO, Tehsildar (Kapashera), GNCTD, furnished reply, vide letter dated 10.08.2020, as under:Page 2 of 4
Written submission has been received from APIO, Tehsildar (Kapashera), GNCTD, vide letter dated 30.11.2021, as under:
Grounds for Complaint The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing: The following were present: -
Complainant: Not present Respondent: Mr. Manoj Kumar, Reptt. Of PIO, Patwari, O/o. SDM (Kapashera), present.
Reptt. Of PIO submitted that relevant information has already been furnished to the Complainant, vide letter dated 10.08.2020. He furthermore submitted that he would abide by the orders of Commission, if any.
Decision:
Commission, on the basis of perusal of case records and submission made during hearing, observes that appropriate reply has already been furnished to the Complainant by the PIO. Therefore, no malafide intention could be ascribed over the conduct of the concerned PIO. No further action lies.
The Complaint is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Information Commissioner (सूचना आयुक्त) Page 3 of 4 Authenticated true copy (अनिप्रमानित सत्यानित प्रनत) Ram Parkash Grover (राम प्रकाि ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4