Central Information Commission
Mrmahabir Goyal vs Gnctd on 18 January, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/001530
Mahabir Goyal Vs. PIO, SubRegistrarV, GNCTD
RTI/PIO: 313/17415(17) FA/FAO: Not attached 2nd Appeal: 26102015
Disposed of Hearing: 15012016 Decision: 18012016
Parties present: The appellant is present. The Public Authority is not represented.
Facts:
2. Appellant by his RTI application had sought for copy of the registry or power of attorney in connection with Khasra Plot No. 234/235/272/290 and 292 as per the khatoni for Vilage Kotla Mahi Kishan for the year 199091 issued on 08.05.2009. PIO replied on 17.04.2015 providing para wise. Being unsatisfied, appellant filed First Appeal. FAA by his Order dated 16.06.2015 directed the PIO to provide information to the appellant within 7 days. Claiming nonfurnishing of information, appellant approached Commission. Decision:
3. Having heard the submissions and perused the record, Commission directs the respondent authority to furnish the information sought by the appellant within 15 days from the date of receipt of this order. The Commission also directs the PIO to show cause as to why maximum penalty should not be imposed on him for nonfurnishing of information, the explanation should reach the Commission within 21 days of receipt of this Order. The appeal is disposed of accordingly.
CIC/SA/A/2015/001530 Page 1
(M. Sridhar Acharyulu)
Information Commissioner
Authenticated true copy
(U.C.Joshi)
Deputy Secretary
Address of the parties :
1.The PIO under the RTI Act, Govt of Delhi Sub RegistrarV, Mehrauli Tehsil Building Mehrauli, New Delhi110017
2. Mahabir Goyal F125/G2, Dilshd Colony Delhi110095 CIC/SA/A/2015/001530 Page 2