Central Information Commission
Shri L.D. Chopra vs Delhi Development Authority on 10 December, 2008
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/WB/A/2008/00405/LS
Appellant : Shri L.D. Chopra
Public Authority : Delhi Development Authority
(through Shri S.P. Sharma, Dy. Director
(OSB))
Date of Hearing : 10.12.2008
Date of Decision : 10.12.2008
Facts
By his letter of 12.12.2007, the appellant has requested for information on 15 points relating to fraudulent conversion of leasehold plot No. 219, Indra Vihar, Kingsway Camp Redevelopment Scheme, Delhi.
2. To this, the CPIO had responded vide letter dated 2.1.2008, asking the appellant to visit the office on any working day for inspection of the file. The Appellate Authority had also disposed of the appeal vide letter dated 31.1.2008 mentioning therein that the information requested for had been provided to the appellant by CPIO.
3. The present appeal has been filed against the order of the Appellate Authority.
4. Perusal of the CPIO's letter indicates point wise information has not been furnished to the appellant so far. In my view, it does not suffice to say that the appellant may visit the DDA office and inspect the file. It is the requirement of the law that point-wise information is furnished to the appellant. It is, however, a different matter that the public authority may disclose information on some points and decline to disclose information on some other points in terms of the provisions of RTI Act. It appears to me that no such exercise has been done by the CPIO. This cannot be said to be happy state of affairs.
DECISION
5. In view of the above, the CPIO is directed to give point-wise response to the appellant in next two weeks time definitely. However, if the appellant is not satisfied with the information furnished to him, he would at liberty to move the Commission again.
6. The matter is disposed of accordingly.
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