Central Information Commission
Mr.Hemant Tyagi vs Ministry Of Defence on 12 August, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/001515
Appellant : Shri Hemant Tyagi
Respondent : Indian Air Force
Date of Hearing : 12.8.2011
Date of Decision : 12.8.2011
FACTS :
Heard today dated 12.8.2011. Appellant not present. IAF is represented by Sqn Ldr Ashish Kakkar and Sqn Ldr R.N. Kushwaha.
2. The matter, in short, is that vide RTI application dated 6.12.2010, the appellant had sought information regarding grant of NOC to a multi-storeyed housing complex being constructed in front of Air Force Station, Hindon. The requisite information was not provided to the appellant as he had not remitted the prescribed fee in the proper format.
3. Be that as it may, in exercise of our plenary powers we waive off the requirement of the fee and direct the CPIO to provide para-wise information to the appellant in 04 weeks time.
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) Deputy Registrar Address of parties :-
1. Sqn Ldr Ashish Kakkar Command Legal Section, HQ WAC, Indian Air Force, Subroto Park, New Delhi-110010
2. Shri Hemant Tyagi 9/39-A, Rajendra Nagar, Sahibabad, Ghaziabad-201005