Central Information Commission
Shri Narinder Singh vs Delhi Development Authroity on 22 September, 2009
857 NarinderSinghVsDDA 22 09 5 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/LS/A/2009/000857
Appellant: Shri Narinder Singh
Public Authority: Delhi Development Authroity
(through Shri B.M. Sareen,
Deputy Director(Land Administration))
Date of Hearing: 22/09/2009
Date of Decision: 22/09/2009
FACTS:-
The matter, in short, is that the appellant is the nephew of late Shri Ganeshi Lal, who expired on 08/10/1999. However, one day before his death, i.e., on 07/10/1999, he made a Will in favour of the appellant regarding plot No.56, QP Block, Pritam Pura, New Delhi. The appellant is in possession of the aforesaid property and has requested for its conversion to free hold. The DDA, however, has not done so for some technical reasons.
2. It is in this context that vide his RTI application dated 23/02/2009, the Appellant had sought information on five paras. The CPIO have responded to him vide letter dated 16/04/2009. The Appellant did not avail of the first appeal opportunity and has moved this Commission.
3. Heard on 22/09/2009. Appellant present. The public authority is represented by Shri B.M. Sareen. The parties were heard. Shri Sareen would submit that the Legal Department of DDA has examined appellant's request for mutation/conversion but has found the Will, rather, doubtful. It is his say that further action can be taken only when a fresh opinion is received from the Legal Department. The opinion of the Law Department was read out and explained to the appellant.
DECISION
4. Shri B.M. Sareen, Deputy Director(Land Administration) is hereby directed to provide a copy of the noting dated 21/08/2001 of Shri B.K. Gupta, Senior Law Officer, (LD), to the appellant. The appellant is hereby advised to make a detailed representation to Shri Sareen on the aforesaid noting whereupon Shri Sareen will have the matter re- examined by the Law Department and take a suitable decision in 08 weeks time after receiving such representation.
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/Fax: 011 2610 62 76 Copy to:-(1) Shri Narinder Singh, (2) Shri B.M. Sareen, 214, Mangolpur Kala, Deputy Director(Land Admn.), Delhi-110085. DDA, Vikas Sadan, INA, New Delhi-110023.