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Central Information Commission

K Nageshwara Rao vs Prime Minister'S Office on 28 September, 2022

                                 के   ीय सूचना आयोग
                        Central Information Commission
                             बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                         नई द ली,
                               ली New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/PMOIN/A/2021/112147

Shri K Nageshwara Rao                                        ...   अपीलकता /Appellant
                                  VERSUS/बनाम

PIO                                                    ...   ितवादीगण /Respondent
PMO
Date of Hearing                      :    27.09.2022
Date of Decision                     :    28.09.2022
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   14.10.2020
PIO replied on                        :   11.01.2021
First Appeal filed on                 :   11.12.2020
First Appellate Order on              :   12.02.2021
2ndAppeal/complaint received on       :   18.03.2021

Information sought

and background of the case:

The Appellant filed an RTI application dated 14.10.2020 and the CPIO/Under Secretary, PMO,vide letter dated 11.01.2021 replied as under:-

The Appellant filed a First Appeal dated 11.12.2020. The FAA/Director, PMO, vide order dated 12.02.2021 stated as under:-

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

The Appellant participated in the hearing through video conference. He referred to his written submission dated 13.09.2022 wherein it was stated that some demolitions were carried out by the Hampi World Heritage Area Management Authority in his village. He stated that subsequent to the demolition, the villagers primarily famers including him were living in a very poor and deplorable condition without any shelter and no action was taken by the local administration.

The Respondent represented by Shri Parveen Kumar, CPIO and DS participated in the hearing through video conference and reiterated the replies available on record.

Decision:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent. However, on humanitarian grounds, the Commission advises Shri Parveen Kumar, CPIO and DS, PMO to send another reminder to the Chief Secretary, Government of Karnataka to initiate suitable action in the matter. No other intervention of the Commission is required in the instant matter. For redressal of his grievance, the Appellant is advised to approach an appropriate forum.

With the above observation, the instant Second Appeal stands disposed off accordingly.

Y. K. Sinha (वाई.

वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2