Central Information Commission
Shri Gurdeep Singh vs Delhi Development Authority on 27 February, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/WB/A/2008/01376/LS
Appellant : Shri Gurdeep Singh
Public Authority : Delhi Development Authority
(through Shri B.M. Sareen, Dy. Director (RL))
Date of Hearing : 27.2.2009
Date of Decision : 27.2.2009
Facts
By his letter dated 4.2.2007, the appellant had requested for the following information :-
"i. Letter dated 19.10.1978 written by my father Kartar Singh S/o Shri S. Teja Singh offered 250 Square meter plot ACS (139) August 1978.
ii. Letter written to 11.3.1982 or 11.3.1981 to all legal heir :-
Gurdeep Singh, Tejender Singh, Paramjeet Kaur offered 200 square plot iii. File noting after 20.6.2006 till today."
2. The CPIO had responded to him vide letter 4.3.2008.
3. The present appeal is directed against the order of the CPIO.
4. The matter was heard on 27.2.2009. The appellant did not appear before the Commission. DDA is represented by the officer named above. It is the submission of Shri Sarin that a plot measuring 250 square yards was allotted to appellant's father Late Kartar Singh. Shri Kartar Singh had 03 legal heirs, two sons and a daughter. On the representation of appellant Gurdeep Singh, he was allotted an independent plot of 80 square meters and his sister was allotted another plot of 40 square meters. But as late Tejinder Singh (Appellant's Brother) for never applied for allotment of any plot as his share till his death in 2004, no plot was allotted to him. It is Shri Sarin's say that the appellant is now pressing for allotment of a plot in lieu of his late brother. It is also the submission of Shri Sareen that the Appellant has filed a civil suit in the Delhi High Court and the matter is pending there. It is also his say that whatever information was available with the DDA, the same has been provided to the Appellant.
DECISION
5. The appellant did not appear before the Commission to have his say in the matter. However, as per submission of Shri Sarin, the matter is pending in the Delhi High Court. In this view of the matter, it would appear that it is a typical case of forum-hunting. The appeal has no merit and is dismissed.
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