Central Information Commission
Shri. Satish Sejpal vs Ministry Of Finance on 26 May, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/AT/A/2010/000862/SS
Name of Appellant : Shri Satish Sejpal
Name of Respondent : Office of Commissioner of Customs
(Exports), Raigad.
Date of Hearing : 18.05.2011
ORDER
Shri Satish Sejpal , the appellant has filed this appeal dated 5.8.2010 before the Commission against Office of Commissioner of Customs (Exports), Raigad (Maharashtra) for not providing information to his RTI-request dated 12.4.2010, which came up for hearing on 18.05.2011. The appellant was absent, whereas the respondents were represented by Shri P.K. Bohra, CPIO.
2. The appellant filed RTI-request dated 12.4.2010, seeking information on three RTI- queries pertaining to imported Semi Palm Acid Oil. The CPIO vide letter No. S/12-RTI- 76/2010(X) dated 28.5.2010 replied to the appellant on Point No. (iii).
3. Aggrieved by the reply of CPIO, the appellant preferred first-appeal on 9.6.2010 before FAA. The FAA vide order No. S/12-RTI-76/2010 AM(X) dated 9.7.2010 has decided appellant's first-appeal with the observation that the appellant sought details of test results pertaining to 5 bills of entry and directed the CPIO to find out whether samples were drawn in respect of 5 bills of entry. In case the samples were drawn and the test results are available with the CPIO, then the fee to provide these copies shall be informed to the appellant within 15 days. On receipt of the requisite fee, the copies of test results shall be provided to the appellant.
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4. During the hearing the respondent submitted that in compliance with the FAA's direction the CPIO vide letter No. S/12-RTI-76/10-AM(X) dated 29.7.2010 has informed the appellant that as per records, no samples were drawn in respect of the concerned five nos. of Bill of Entries. Hence the information could not be provided.
5. After hearing the respondents and on perusal of the relevant documents on file, the Commission observes that requisite information as per records has been provided to the appellant within prescribed period.
The matter is accordingly disposed of at Commission's end.
(Sushma Singh) Information Commissioner 26.05.2011 Authenticated true copy:
(K.K. Sharma) OSD & Assistant Registrar Address of the parties:
Shri Satish Sejpal, 301, Samaan II, Nr. Reliance Petrol Pump, Prahladnagar Garden Road, Anandnagar, Ahmedabad-380015.
The CPIO, Office of the Commissioner of Customs, 'B' Wing, 4th Floor, Jawaharlal Nehru Custom House, NHAVA Sheva, Dist. Raigad-400707 (Maharashtra) The Appellate Authority, Office of the Commissioner of Customs, 'B' Wing, 4th Floor, Jawaharlal Nehru Custom House, NHAVA Sheva, Dist. Raigad-400707 (Maharashtra)