Central Information Commission
Mr.P.Kannan vs Ut Of Andaman And Nicobar on 22 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002211/15839
Appeal No. CIC/SG/A/2011/002211
Relevant Facts emerging from the Appeal:
Appellant : Mr. P. Kannan
M/s Kembu Studio,
Pongy Kyaung,
Port Blair.
Ph - 09442226555.
Respondent : Mr. Yogesh Pratap
Public Information Officer & ADM
Andaman & Nicobar Administration,
O/o The Dy. Commissioner,
South Andaman District,
Port Blair-744101.
RTI application filed on : 08/11/2010
PIO replied : Not Given
First appeal filed on : 15/12/2010
First Appellate Authority order : 14/01/2011
Second Appeal received on : 09/08/2011
Information sought: -
1. Certified Photo copies of the allotment order issued by the Administration to the various Political Parties (BJP, DMK, ALADMK, CPIM, BSP & other political parties) in A & N Islands.
2. Certified Photo copies of the Record Entry & Site map of the above said various Political Parties (BJP, DMK, AIADMK, CPIM, BSP & other political parties) in A & N Islands.
3. Certified Photo copies of the Notice 'issued to all political parties to pay the premium of the above sad allotted land.
4. Certified Photo copies of the Challan copy of the premium paid by the all Political parties.
5. Certified Photo copies of the land allotted all political parties - House site or Commercial land classification is required.
6. Certified Photo copies of the land Conversion order issued by the District Administration to the Political parties as Commercial site.
7. Certified Photo. Copies of the Conversion fees paid by the each Political party to the Administration.
8. Certified Photo copies of the set back permission (if ordered) granted to the all Political parties to the construction of Commercial building.
9. Certified Photo copies of the entire file notings of all subjects to the all Political parties above mentioned.
PIO response:-
Not replied.Page 1 of 2
Grounds for the First Appeal:
The PIO was not replied to the appellant. .
Order of the First Appellate Authority (FAA):
NOTE: the order as been received by the appellant by the PIO "The PIO (AC(S) is directed to furnished the said information if not provided within 15 days of receipt of this order. A plain copy of this order is issued to the PIO as well the appellant"
Grounds for the Second Appeal:
Unsatisfactory reply and Order of FAA received by the Appellant.
Relevant Facts emerging during Hearing:
The following were present Appellant : Absent;
Respondent : Mr. Yogesh Pratap, PIO & ADM on video conference from NIC-Port Blair Studio;
The PIO admits that the information had not been provided initially and that the information has been provided only on 18/11/2011. The PIO claims that the complete information has been provided.
The respondent claims that the then PIO expired in May 2011 and then there was a change of two more PIOs. Hence there was a delay in providing the information. Based on these explanations the Commission is not issuing any showcause notice for penalty proceedings.
Decision:
The Appeal is allowed.
The information available on the records claimed to have been provided. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 22 November 2011 (In any correspondence on this decision, mention the complete decision number.) (HA) Page 2 of 2