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[Cites 2, Cited by 3]

Central Information Commission

Mr.Mahendra Pal Yadav vs Cbdt on 26 June, 2012

                    CENTRAL INFORMATION COMMISSION
                       Club Building (Near Post Office)
                     Old JNU Campus, New Delhi-110067
                            Tel: +91-11-26105682


                      File No.CIC/DS/A/2011/001082/RM


Appellant:                             Mr. Mahendra Pal Yadav,
                                       Gorakhpur


Public Authority:                      Income Tax Department,
                                       Gorakhpur.


Date of Hearing:                       26.6.2012


Date of decision:                      26.6.2012




Heard today, dated 26.6.2012.


Appellant not present.


The Public Authority is represented by Shri Ramendra             Kumar
Vishwakarma, Addl Commissioner, IT Range-I/Appellate Authority


The above officer was heard and records perused.


FACTS
1

Vide RTI dated 9.11.10, the appellant had sought the following information regarding Shri Ambika Singh son of Shri Ram Diwan Singh:

i. Whether Shri Ambika Singh had filed his IT Returns for 2008-09 and 2009-10.
ii. Whether PAN number AUWPS6938F of Shri Ambika Singh is activated or not.

2. CPIO vide letter dated 6.12.10 informed that as the information sought related to third party, comments of Shri Ambika Singh were called for u/s 11 of the RTI Act. Shri Ambika Singh requested the CPIO not to share personal information with the appellant. In terms of Section 8(i)(j), the information was denied.

3. An appeal was filed on 15.12.10. AA vide order dated 24.12.10 fixed 3.1.11 as the date for hearing. No information is available as to whether the hearing took place or not.

4. Not satisfied with the response, he filed the present appeal.

5. The AA submitted that an order had been passed on 12.1.11 vide which the fact that Shri Ambika Singh had filed his IT returns or not for 2008-09 and 2009-10 was to be communicated to the appellant.

6. In pursuance of the AA's directions, the CPIO had provided the information to the appellant on 2.6.11. The delay as explained by the AA, was caused as the returns were initially, not readily traceable.

DECISION As the information sought has been provided, the appeal is disposed of.

Sd/-

2

(Rajiv Mathur) Central Information Commissioner Copy to :

Shri Mahendra Pal Yadav, Moh. Khariya Pokhar, (T.V.S. Building), Basharatpur, Medical College Road, Gorakhpur - 273 004 The Income Tax Officer Ward 1(4) & CPIO, O/o Income Tax Officer, Ward 1(4), Gorakhpur, Aayakar Bhawan, Civil Line, Gorakhpur - 273 001.
The Addl.Commissioner of Income Tax Range - 1 & A'A, O/o Addl.Commissioner of Income Tax Range - 1, Aayakar Bhawan, Civil Lines, Gorakhpur - 273 001 (Raghubir Singh) Deputy Registrar 3