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Central Information Commission

Kapil Vinayak vs Ministry Of Road Transport & Highways on 23 January, 2020

                               के ीय सूचना आयोग
                         Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

File No : CIC/MORTH/A/2018/139131

Kapil Vinayak                                                 ....अपीलकता/Appellant
                                      VERSUS
                                       बनाम
CPIO,
Ministry of Road Transport and Highways,
Transport Bhawan,
Parliament Street,
New Delhi - 110001.

CPIO,
O/o Transprot Commissioner,
Transport Department,
5/9, Under Hill Road,
Civil Lines
New Delhi - 110054.                                      ... ितवादीगण /Respondent

RTI application filed on          :   06/03/2018
CPIO replied on                   :   15/03/2018 , 13/04/2018
First appeal filed on             :   16/04/2018
First Appellate Authority order   :   No order
Second Appeal dated               :   16/06/2018
Date of Hearing                   :   23/01/2020
Date of Decision                  :   23/01/2020

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   INFORMATION COMMISSIONER :             DIVYA PRAKASH SINHA

Information sought

:

The Appellant sought information regarding existing policy/rules or interim arrangement issued by the Govt. in legally phasing out/disposing the private passenger vehicles which have crossed their age i.e 10 years for diesel segment and 15 years for petrol segment.

Grounds for the Second Appeal:

The CPIO has not provided the desired information.

Relevant Facts emerging during Hearing: The following were present:-

Appellant: Present in person.

Respondent (1): Sunil Kr. Geeva, US & CPIO, Ministry of Road Transport and Highways, Transport Bhawan, Parliament Street, New Delhi present in person.

Respondent (2): Not present.

Appellant stated that he is not satisfied with the reply of the CPIO.

Respondent (1) submitted that as per the order of Hon'ble NGT Diesel vehicles of more than 10 years and Petrol vehicles of more than 15 years are not allowed to ply in Delhi/NCR and deemed to be deregistered. He further submitted that till date no policy guidelines/notification/directives have been issued for scrapping/phasing out of the concerned vehicles and the matter is still under consideration of the Govt.

Decision Based on the proceedings during hearing, no further action is warranted in the action.

The appeal is disposed of accordingly.

Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) 2 Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 3