Central Information Commission
Mryogesh Mahajan vs Gnctd on 10 October, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000123
Appellant : Shri Yogesh Mahajan
Respondent : Delhi Cooperative Housing
Finance Corporation, GNCTD
Date of hearing : 09102014
Date of decision : 10102014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19 of the RTI
Act
Result : Appeal allowed/
Disposed of
The Appellant is not present. The Public Authority is represented by Mr. S.K. Kaushik,
Delhi Cooperative Housing Finance Corporation, GNCTD, Delhi.
FACTS
2. The appellant filed RTI application on 8.8.2013 seeking information with regard to action taken in response to direction given by DCHFC for proceeding against defaulting members who have not made payment of loan and interest due against them, 1 through 9 points. PIO gave pointwise reply on 1.7.2013. Being unsatisfied with the information provided, the appellant preferred First Appeal on 01.7.2013. First Appellate Authority dismissed the appeal on 24.8.2013 by stating that the information has already been provided by the PIO . Being aggrieved with it, the appellant preferred Second Appeal before the Commission.
Decision:
3. The Public authority made their submissions. The appellant is not present. The respondent authority submitted that they have provided the information to the appellant to the extent available with them and most of the information asked by the appellant pertains to the concerned Housing Society, to which the respondent authority extends housing loans only having no administrative control, and the said society in turn extends housing loans directly to the individual members. Therefore, the information about the members who have taken loan is available only with concerned society which is given recognition by the Registrar of Cooperative Societies (RCS). Hence the appellant should seek the desired information under Section 139 of the DCS Act directly from the Society or through a RTI application through the RCS. The Commission, therefore, directs the respondent authority/PIO to transfer the RTI application to the RCS who are directed to collect the information from the relevant society and furnish the same to the appellant within one month, from the date of receipt of the RTI application, which shall be transferred by the present PIO/DCHFC within one week from the date of receipt of this order. The appeal is disposed of.
(M. Sridhar Acharyulu) Information Commissioner 2 Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:
1. The CPIO under RTI, Government of NCT of Delhi Delhi Cooperative Housing Finance Corporation, 3/6Siri Fort Institutional Area, August Kranti Marg, New Delhi
2. Shri Yogesh Mahajan, Flat No.57, Neelkamal Apartment, HBlock Vikas Puri, New Delhi110018
3. The CPIO under RTI Act, Govt. of NCT of Delhi O/o Registrar of Cooperative Societies, Old Court Building, Parliament Street, New Delhi110001 3