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Vinod Kumar Sharma vs North Delhi Municipal Corporation ... on 9 August, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                        के न्द्रीयसच
                                                   ू नाआयोग
                             Central Information Commission
                                     बाबागंगनाथमागग,मुननरका
                             Baba Gangnath Marg, Munirka
                               नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/NDMCP/A/2021/131751 -UM

Mr.Vinod Kumar Sharma

                                                                           ....अपीलकताा/Appellant
                                             VERSUS
                                               बनाम



CPIO,
North Delhi Municipal Corporation
O/o The Executive Engineer Bldg II,
City SadarPaharGanj Zone 2nd floor,
Nigam Bhawan Old Hindu College
Kashmere Gate Delhi 110 006

                                                                           प्रद्वतवादीगण /Respondent

Date of Hearing      :                04.08.2022
Date of Decision     :                08.08.2022

Date of RTI application                                                   12.02.2021
CPIO's response                                                           04.03.2021
Date of the First Appeal                                                  18.03.2021
First Appellate Authority's response                                      08.07.2021
Date of diarized receipt of Appeal by the Commission                      06.08.2021

                                            ORDER

FACTS The Appellant vide RTI application sought information regarding illegal and unauthorized construction at P. No. 3170-3172, Lal Darwaza Bazar, Sita Ram, Delhi.

The CPIO vide letter dated 04.03.2021, furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 08.07.2021, upheld the reply of the CPIO.

Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Present in Person Respondent: Mr Hanumant Trivedi AE, Mr Bhola Pandey SSA, Present in Person The Appellant while reiterating the contents of the RTI Application submitted that he had sought information regarding illegal and unauthorized construction at P. No. 3170-3172, Lal Darwaza Bazar, Sita Ram, Delhi. He said that no information has been furnished to him so far. The Respondent in reply stated that they have already informed the Appellant that no action has been taken on his Application.

DECISION:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission directs the CPIO to re-examine the RTI Application and furnish a cogent, correct and precise reply to the Appellant in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 30 days from the date of receipt of this order under the intimation to the Commission. The Respondent may redact the personal details of the third parties.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 द्वदनाक ं / Date: 08.08.2022 Page 2 of 2