Central Information Commission
Trilochan Singh vs Delhi Development Authority on 14 May, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मनु नरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
File No : CIC/DDATY/A/2023/114108
Trilochan Singh .....अपीलकर्ाग/Appellant
VERSUS
बनाम
PIO,
Asst. Director Housing),
Delhi Development Authority,
Vikas Sadan, I.N.A.,
New Delhi - 110023 ....प्रनर्वािीगण /Respondent
Date of Hearing : 07-05-2024
Date of Decision : 13-05-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 07-10-2022
CPIO replied on : Not on record
First appeal filed on : 16-01-2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 20-03-2023
Information sought:
The Appellant filed an RTI application dated 07-10-2022 seeking the following information:Page 1 of 4
1. दिल्ली ववकास प्राधिकरण के अधिननयमनुसार लीज होल्ड से फ्री होल्ड करने की प्रक्रिया में क्रकर्ना दिन/माह/वर्ग के अन्द्र्गगर् में क्रकया जार्ा है । पूणग जानकारी ववस्र्ार से अवगर् करवाऐं।
2. लीज होल्ड से फ्री होल्ड करवाने वाले आवेिक को उसकी फाईल में अगर कोई कमी हो र्ो वह क्रकर्ने दिन/माह/वर्ों में अवगर् करवाया जार्ा है। अगर नहीं क्रकया जार्ा है र्ो दिल्ली ववकास प्राधिकरण के क्रकस अधिकारी की जजम्मेिारी बनर्ी है। उस अधिकारी का नाम/पि/मो० नम्बर के साथ अवगर् करवाऐं।
3. दिल्ली ववकास प्राधिकरण की ऐसी कौनसी मजबूरी है जो मेरे द्वारा दिनांक 16.06.
2017 को Receipt No. REC/H/17/1797 DDA File No. L/030/0158/1985/NP/TP Flat No. 172-C, IInd Floor, Pocket-A, Mayur Vihar, Trilok Puri, New Delhi के सिं र्ग में आज र्क क्रकसी र्ी प्रकार की कोई सूचना नहीं िी गई और ना ही लीज होल्ड से फ्री होल्ड में पररवनर्गर् क्रकया गया। दिल्ली ववकास प्राधिकरण के अधिननयमानुसार सर्ी समय अवधि र्ी समाप्र् हो गई होगी। इन सब का उत्तरिानयत्व क्रकस अधिकारी का बनर्ा है उस अधिकारी का नाम/पि/मोब० नम्बर के साथ अवगर् करवाऐं।
4. दिल्ली ववकास प्राधिकरण के अधिननयमनुसार सर्ी समय अवधि समाप्र् होने के पश्चार् ववर्ाग िोर्ी अधिकारी पर क्रकस प्रकार की ववर्ागीय कायगवाही की जार्ी है। मेरी फाईल के अधिकारी पर क्रकस प्रकार की ववर्ागीय कायगवाही चल रही है । पण ू ग र्थ्य के अवगर् करवाऐं।
Having not received any response from the CPIO, the appellant filed a First Appeal dated 16-01-2023. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Shri Trilochan Singh along with his Advocate Gita Dhingra, attended the hearing in person.
Respondent: Shri Sanjay Kumar Meena, Assistant Director-cum-CPIO, attended the hearing in person.
The representative of the Appellant stated that he has not received any reply qua the instant RTI Application from the Respondent.Page 2 of 4
The Respondent submitted that a reply has been given to the Appellant vide letter dated 22.11.2022, which is as under:
"Sir, In response to your RTI dated 11.10.2022 for conversion from leasehold to freehold in your favour, it is submitted that court case civil suit no.486/2017 filled as Trilochan Singh Vs Satwant Kaur & Ors. Has been pending in the court of Id. Civil Judge (East) Karkardooma Court and as per conversion policy of DDA, the conversion case can not allowed until the title of the property is not clear from the Hon'ble Court."
Upon perusal of the averred reply, the Commission apprised the Respondent that the averred reply dated 22.11.2022 is a reply to some other RTI Application which is dated 11.10.2022 but in the instant matter, the RTI Application is dated 07.10.2022 and moreover the information given in that reply and information sought in the instant RTI Application is different.
A written submission has been received from Shri Suresh Kumar, Deputy Director-cum-FAA, vide letter dated 03.05.2024, a copy of which has been provided to the Appellant during the hearing. The relevant content of the same is as under:
"Kindly refer NOTICE OF HEARING FOR APPEAL/COMPLAINT dated 24.04.2024 received from Sh. S Anantharaman, Hon'ble Dy. Registrar, CIC, Baba Gang Nath Marg. Munirka, New Delhi-110067 with the direction to appear before the CIC on 07.05.2024 at 11.40 AM with written submission. In this connection, it is stated that Sh. Trilochan Singh filed RTI application dt. 07.10.2022 to PIO/LIG(H) Branch with the request to provide certain information in respect of property No. Flat No. 172C, 2nd Floor, Pocket -A, Mayur Vihar, Trilokpuri New Delhi of main file Bearing No. L.30(0158)1985/NP/TP.
Though the reply to the RTI application and RTI Appeal have been replied by the concerned PIO and Appellate Authority respectively vide letters dated 22.11.22 and 16.02.2023 but inadvertently sent at the property address ie. the subject property for which information was sought by Sh. Trilochan Singh. In this regard, further it is submitted that subject property is under dispute and also sub-judice before the Hon'ble Court as title "Trilochan Singh v/s Satwant Kaur & Ars Therefore, this office could not provide the information under the RTI Act as the title of property is under dispute and pending for decision before the Hon'ble Court."
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that no reply qua Page 3 of 4 the instant RTI Application dated 07.10.2022, has been furnished to the Appellant as per available records and the averred reply dated 22.11.2022 pertains to some RTI Application. Therefore, the Commission deems it fit to direct the Respondent to provide an updated and point-wise reply by furnishing the relevant information along with the information regarding the rule position to the Appellant, within four weeks of receipt of this order. If the Respondent requires assistance from any other office/officer for compliance with the above directions, the same shall be sought by invoking Section 5(4) of RTI Act. The CPIO is at liberty to withhold/redact third party information or any other information which is exempted from disclosure under Section 8 of the RTI Act read with Section 10 of the RTI Act. The FAA to ensure compliance of the directions.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार तििारी) Information Commissioner (सूचना आयुक्ि) Authenticated true copy (अभर्प्रमाणणर् सत्यावपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA Deputy Director Housing), Delhi Development Authority, Vikas Sadan, I.N.A., New Delhi - 110023 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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