Central Information Commission
Abrar Ali vs Registrar Of Newspapers Of India on 18 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/RNIND/A/2025/603287
Abrar Ali .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Office of the Registrar of ....प्रनर्वािीगण /Respondent
Newspapers for India, 9th Floor,
Soochna Bhawan, CGO Complex,
Lodhi Road, New Delhi - 110003
Date of Hearing : 17-03-2026
Date of Decision : 17-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 01-12-2024
CPIO replied on : 16-12-2024
First appeal filed on : 18-12-2024
First Appellate Authority's order : 17-01-2025
2nd Appeal dated : 18-01-2025
CIC/RNIND/A/2025/603287 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 01-12-2024 seeking the following information:
"it is addition of my first RTI application(registration no.: RNIND/R/E/24/00257) filed on 25/11/2024. (1)DAILY NEWS news paper is widely distributed in rajasthan. (2) As per PRB(The Press & Registration of Book )act, it is mendatory for every news paper to disclose name of editor & chief editor or responsible person for the publication of news etc in their news paper. (3) Kindly provide name of editor & chief editor for DAILY NEWS newspaper in the month of augest 2008 september 2008 (4)I need this information with proper identification of person like name along with father name etc and with reference to month & year as mentioned above in point number 3.
(4) Please send these informations as hard copy as well."
2. The CPIO furnished a reply to the Appellant on 16-12-2024 stating as under:
"2.आपके द्वारा माांगी गई सूचना के सांदर्भ में आपको सूचचत ककया जाता है कक जजन शीर्भक कक जानकारी आप चाहते है उन शीर्भक से आप ककसी र्ी तरह से सम्बांचित नहीां है अथवा सत्यापपत/पांजीकृत शीर्भकों के लिए सावभजननक रूप में उपिब्ि जानकारी इस लिांक http://rnl.nic.in/verified_titles/verified_titles.aspx पर दे खी जा सकती है।"
3. Being dissatisfied, the Appellant filed a First Appeal dated 18-12-2024. The FAA vide its order dated 17-01-2025, upheld the reply given by the CPIO. / held as under:
CIC/RNIND/A/2025/603287 Page 2 of 5"कृप्या अपनी अपीि सांख्याओ RNIND/A/E/24/00076 एवां RNIND/A/E/24/00077 ददनाक 18.12.2024 का अविोकन करे । इस सांदर्भ में आपको बताया जाता है कक सूचना का अचिकार अचिननयम, 2005 की िारा 8 (1) (1) के अांदर माांगी गई सूचना उपिब्ि नहीां कराई जा सकती है। व जजन तारीखों (अगस्त 2008 और लसतम्बर 2008) के अखबारों का आपके द्वारा उल्िेख ककया गया है, वह कायाभिय में उपिब्ि नहीां है। "
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Mr. Sher Singh, Section Officer along with Mr. Harsh, ASO, attended the hearing in person.
5. The Respondent submitted that the appellant sought information regarding name of editor and chief editor of DAILY NEWS newspaper which is part of mandatory disclosure under PRB Act, for the months of August, 2008 and September 2008 along with their father name etc. The respondent submitted that the sought details regarding father's name is exempted U/s 8(1)(j) of the RTI Act.
6. Written submission dated 13.03.2026 filed by the respondent is taken on record.
Decision:
7. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that, the CIC/RNIND/A/2025/603287 Page 3 of 5 appellant sought information regarding name of editor and chief editor of DAILY NEWS newspaper which is part of mandatory disclosure under PRB Act, and the respondent ought to have provided the same. Also, the name of the father of the editor and chief editor are exempted U/s 8(1)(j) of the RTI Act, 2005 and the respondent's contention is upheld in this regard. The respondent is accordingly directed to provide a revised reply to the appellant, incorporating only the names of the editor and chief editor of DAILY NEWS newspaper for the sought period. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 17.03.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/RNIND/A/2025/603287 Page 4 of 5 Copy To:
1. The CPIO Office of the Registrar of Newspapers for India, 9th Floor, Soochna Bhawan, CGO Complex, Lodhi Road, New Delhi - 110003
2. The FAA, Office of the Registrar of Newspapers for India, 9th Floor, Soochna Bhawan, CGO Complex, Lodhi Road, New Delhi - 110003
3. Abrar Ali CIC/RNIND/A/2025/603287 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)