Central Information Commission
Smt.Sameena Begam vs Ministry Of Home Affairs on 4 February, 2011
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/A/2010/000870
Name of the Appellant : Smt. Sameena Begam
(Mohd. Idris & Mohd Sayeed were present
on behalf of Appellant.)
Name of the Public Authority : Delhi Police, North Distt., Civil Lines,
Delhi54.
Represented by Shri Sujit Malik, ACP and
Shri Ram Avtar.
The matter was heard on : 4.2.2010.
ORDER
Smt. Sameena Begam, the Appellant, filed RTI application dated 16.06.2010
seeking information from the Respondent. The PIO/Addl. Dy. Commissioner of
Police, North District, vide his letter dated 12.7.2010 provided pointwise reply as under:
1. On receipt of DD No.20B dated 22.5,2010 and complaint dated 26.5.2010, a 'kalandra' u/s 133 Cr.PC has been prepared against the defaulter. A copy o the same has been obtained from SHO/Bara Hindu Rao duly certified. If you need the copy of the same, referred above, containing 4 pages, you have to deposit Rs.8/ @ Rs.2/ per page, permissible under the RTI Act, 2005 in this office.
2. As stated at point No.1 above.
3. No statement was recorded in this regard.
4. As stated at point No.1 above.
The FAA/Dy. Commissioner of Police, North Distt. before whom the Appellant had filed an appeal has vide his order dated 12.8.2010 upheld the reply of the PIO.
During the hearing the Appellant submits that the Police should have informed whether they have taken up the matter with the Pollution Control Deptt. also. The Respondent on the other hand submit that action has been taken by the Police by way of filing a 'kalandra' u/s 133 Cr.PC., a copy of which has been provided to the Appellant.
After hearing the parties, the Commission finds that though the Respondent have informed the Appellant of the action taken by them on his complaint. They have not informed the Appellant whether the complaint was forwarded by the Police to the Pollution Control Department. Therefore, the PIO is directed to inform the Appellant, as per record, whether the complaint has been forwarded to the Pollution Control Deptt. Order of the Commission is to be complied with within 10 days of its receipt.
The matter is disposed of on the part of the Commission.
Sd/ (Sushma Singh) Information Commissioner 4.2.2011 Authenticated true copy:
(S.Padmanabha) Under Secretary & Deputy Registrar Case No. CIC/SS/A/2010/000870 Copy to:
1. Smt. Sameena Begam,, R/o 1231 Faiz Ganj, Gali No.1, B.G. Road, Delhi - 110006.
2. The Public Information Officer, Addl. Dy. Commissioner of Police1, North Distt., Civil Lines, Delhi 110054
3. The First Appellate Authority, Dy. Commissioner of Police, North Distt., Civil Lines, Delhi 110054