Martha Chandrasekhar vs Chief Commissioner Of Customs And ... on 15 June, 2020

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Central Information Commission

Martha Chandrasekhar vs Chief Commissioner Of Customs And ... on 15 June, 2020

Bench: Neeraj Kumar Gupta

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

ि तीय अपील सं    ा / Second Appeal No. CIC/CECHZ/A/2019/102588

Martha Chandrasekhar                                      ... अपीलकता/Appellant


                                    VERSUS
                                     बनाम


CPIO, O/o the Assistant                                   ... ितवादी /Respondent
Commissioner of Central Tax,
Central Excise & Service Tax,
Warangal Division, Venkateshwara
Temple, Excise Colony,
Hanamkonda.

Relevant dates emerging from the appeal:

RTI : 09-04-2018            FA    : 02-09-2018          SA: 16-01-2019

CPIO : 29-08-2018           FAO : 05-10-2018            Hearing: 09.06.2020

                                   ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o. The Assistant Commissioner of Central Tax, Central Excise & Service Tax, Hanamkonda, Telangana seeking information on four points, including, inter-alia:-

(i) "ln whose name the license pertaining to license No.L4 No.31 / BIRIS / 75 was granted, name of the applicant, the details of documents, including property plan details, filed by the applicant (appellant Page 1 of 3 herein) seeking grant of license, pertaining to the in the office of The Asst. Commissioner, Central Tax (CGST), Warangat Division, Telangana State, dt.29.05.2018 and also the Xerox copies of the documents pertaining to the above license number etc.;

(ii) details pertaining to the license No.CER No.31/92 along with all the documents, plans and approved trademarks etc.;

(iii) details of taxes paid by the said license-holders from 1992 to till date, year-wise; and

(iv) whether the said licenses are still subsisting or cancelled etc., and the documents pertaining to the same.

2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 02.09.2018 requesting that the information should be provided to him. The FAA responded on 05.10.2018. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been provided to him and requested the Commission to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant and the respondent could not participate in the hearing.

4. The appellant, vide his e-mail, has requested the Commission to adjourn the present case to some other date.

Interim Decision:

5. In view of the above, the matter is adjourned.

6. The Deputy Registrar is directed to fix hearing in the matter after 15 days. Fresh notice of hearing will be issued to both the parties.

Page 2 of 3

7. Copy of the decision be provided free of cost to the parties.




                                        Neeraj Kumar Gupta (नीरज कुमार गु ा)
                                      Information Commissioner (सूचना आयु )

                                                    िदनां क / Date    09-06-2020


Authenticated true copy
(अिभ मािणत स#ािपत ित)


S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)


Addresses of the parties:
1.    The CPIO,

O/o the Assistant Commissioner of Central Tax, Central Excise & Service Tax, Warangal Division, Nodal CPIO, RTI Cell, H. No. 2-7-391, Sri Sai Niwas, Venkateshwara Temple, Excise Colony, Hanamkonda-506001.

2. Martha Chandrasekhar, Page 3 of 3

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