Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mssangeeta Sharma vs Gnctd on 20 February, 2015

                   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/2014/001016



              Ms Sangeeta Sharma v. PIO, Land & Building Department
                                              Important Dates and time taken:




     RTI:  16.8.2013                        Reply:                                    Time: ­­­

     FAA: 30.9.2013                         FAO: 27.11.2013                           Time: 

     SA: 12.6.2014                          Hearing: 06.02.2015                       Decision: 20­02­2015

     Result: Disposed of.




Parties Present:


1.     The appellant is present.  The Public Authority is represented by Shri Dinesh Singh, 

Supdt., L & B Deptt.


Information sought

:.

2. Appellant through his RTI application had sought for information as to how many plots  were  acquired  by  DDA  for   correction  of   wrong  alignment   of   Rama   Road,   Mansoraver  Garden, what was the block with plot nos. of the acquired/land, what was the number and  date of notification issued under sec 4 & 6 of Land acquisition Act,1894, what was the  number   and  dates  of   the  award  under   sec   11  made  by   the  LAC  in  pursuance  of   the  notification under Sec 4 & 6 of Land Acquisition Act, 1894..etc Ground for First Appeal:

3. Non­furnishing of the information sought by the PIO within the prescribed period. Ground For Second Appeal :

4. Non­furnishing of the information sought within the prescribed period and no response by  the FAA.

Proceedings Before the Commission:

5. Both the parties made their submissions. The appellant submitted before the Commission  that   he   sought   the   information   with   respect   to   the   plots   acquired   by   DDA   through   L   &   B  Department. The Public Authority, on the other hand, submitted that they wanted the appellant to  furnish Khasra Number so that it would be easy for them to trace the records. On this contention  of the respondent, the appellant claimed that it is difficult and impossible for him to furnish Khasra  Number.

6. After being heard submissions of both the parties, the Commission directs the respondent  authority to provide the information to the appellant within one month from the date of receipt of  this order. The case is disposed of accordingly.

(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar.

Address of the parties :

1. The CPIO under RTI, Land & Building Department (Alternative  Branch), B­Block, Vikas Bhawan,  New Delhi - 110002.

2. Ms. Sangeeta Sharma, D­84, Naraina Vihar, New Delhi­110028.