Central Information Commission
Shri Har Pal Singh vs Delhi Development Authority on 24 October, 2008
CENTRAL INFORMATION COMMISSION
Block IV, 4Th Floor, Old JNU Campus
New Delhi-110067
Appeal No. CIC/WB/A/2007/01433/LS
Applicant: Shri Har Pal Singh
Public Authority: Delhi Development Authority
(through Shri P.V. Mahashabde, PIO,
Director (Planning)
Date of Hearing: 24/10/2008
Date of Decision 24/10/2008
FACTS OF THE CASE:
By his letter of 07/07/2005, the Appellant had sent certain objections/suggestions to DDA for consideration in regard to draft MPD- 2021. Vide his letter dated 06/08/2007, PIO had sent a reply to the Appellant the operative portion of this is reproduced below:-
"This is to refer to your above mentioned RTI applications, dated 9.7.07. It is to inform that your objections/suggestions filed in response to MPD-2021, were considered by the Board of Inquiry and Hearing. In the 8th meeting held on 16-1-06. Master Plan for Delhi-2021 has been notified by the Ministry of Urban Development Govt. of India dt.7.2.07. Copies of relevant pages may be obtained from this office on any working Monday and Thursday between 2 pm to 5 pm on payment of Rs.2/- per page as prescribed under the RTI Act."
2. Dissatisfied with this, the Appellant filed an Appeal before the Appellate Authority. The Appellate Authority, by letter dated 31/08/2007, had decided the Appeal.
3. The Appellant has filed the present Appeal against the order of the Appellate Authority.
4. The matter was heard on 24/10/2008. The Appellant appeared in person. He was represented by Shri Saravjeet Roy. DDA was represented by Shri P.V. Mahashabde, PIO, Director (Planning) and Shri Ashok Kumar, Director (Planning).
5. During the hearing, Shri S. Roy, representative of the Appellant ,mentioned that in the First Appeal, the Appellant had mentioned that it was not clear as to what records relating to his application were held by DDA but this point, was not considered by the Appellate Authority. Shri Roy also mentioned that he was apprehensive that part-records relating to MPD-2021 were with DDA and another part with the Ministry of Urban Development. He wanted to specifically know whether the Appellant's objections/ suggestions were considered by DDA or by the Ministry of Urban Development or by both.
6. Shri Mahashabde submitted that, whatever records are available with DDA relating to the matter, copies thereof would be furnished to the Appellant along with the computation fee.
DECISION
7. Shri P.V. Mahashabde, PIO, DDA is directed to furnish copies of the relevant records to the Appellant along with computation of fee in four weeks time.
8. The matter is disposed of accordingly.
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) Assistant Registrar