Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.M G Menghavey vs Government Of Nct Of Delhi on 13 September, 2012

                In the Central Information Commission 
                                                                   at
                                                          New Delhi

                                                                                              File No: CIC/AD/A/2012/002460
                                   

Date  of Hearing     :   September 13, 2012.

Date of Decision     :   September 13, 2012.



Parties:

           Applicant


           Shri M G Menghaney
           R/o  C­3/8, Jeewan Jyoti  Apartments
           Pitampura
           Delhi - 110 034.

           Applicant  was   present.



           Respondent(s)

           Delhi Coopeative Housing  finance corpn
           O/o  the Sr. Manager/SPIO, GNCT of Delhi
           3/6, Siri  Fort Institutional Area
           August Kranti Marg
           New Delhi - 110 049.

           Representative  :    Shri  R  K Jain, APIO,  Ms Anita Agarwal, PIO

                                 Information Commissioner                       :   Mrs. Annapurna Dixit
___________________________________________________________________
                             In the Central Information Commission 
                                                              at
                                                     New Delhi
                                                                                                                              
                                                                                          File No: CIC/AD/A/2012/002460


                                                          ORDER

Background

1. The RTI Application dated  14.5..12 was filed by the Applicant with the PIO, O/o  DCHFC Ltd  seeking  inspection of Arbitration file pertaining to the Jeevan Jyoti CGHS, Pitampura.   The PIO, DCHFC  replied on  28.5.12 informing the Applicant that  he can inspect the file on 13.6.12 and providing some  clarification in respect of the Arbitration case.  Although the Applicant sought change in date for the  inspection the PIO DCHFC  did not allow the change in date.  The Applicant then filed his first appeal  which   was   disposed   off   by   the   FAA  on    12..7.12     recording  that    the   Appellant  was   given   an  opportunity to appear before him on 12.7.12 to inspect the file and that the Applicant did not turn up  for  the  inspection.    The Appellate Authority further recorded that considering the contents of the  appeal   he holds that the SPIO has already   provided all the material information to the Appellant  Hence no further action can be taken.   Thereafter the Appellant filed second appeal   before the  Commission.

Decision

2. The Commission having noted from the Appellant's submission that he has not yet inspected the said  file,  directs the PIO to allow the Appellant  to inspect the Arbitration file on a mutually convenient date  and to  provide to the Appellant copies of documents identified by him ,  50 pages free of cost and the  remaining  @ Rs 2/­ per page.  This exercise to be completed by the 15th of October 2012.

3. The appeal is disposed off with the  above directions.

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1.  Shri M G Menghaney R/o  C­3/8, Jeewan Jyoti  Apartments Pitampura Delhi - 110 034.
2. The Public Information Officer Delhi Coopeative Housing  finance corpn O/o  the Sr. Manager/SPIO, GNCT of Delhi 3/6, Siri  Fort Institutional Area August Kranti Marg New Delhi - 110 049.
3. The Appellate  Authority Delhi Coopeative Housing  finance corpn O/o  the Sr. Manager/SPIO, GNCT of Delhi 3/6, Siri  Fort Institutional Area August Kranti Marg New Delhi - 110 049.
4.        Officer In charge, NIC.