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Varrey Srinivas vs Ut Of Puducherry on 27 February, 2026

                                                    CIC/UTPON/A/2024/130910
                                                    CIC/UTPON/A/2024/130966


                                  के ीय सूचना आयोग
                            Central Information Commission
                               बाबा गंगनाथ माग,मुिनरका
                             Baba Gangnath Marg, Munirka
                            नई िद    ी, New Delhi - 110067
ि तीय अपील सं       ा / Second Appeal No   CIC/UTPON/A/2024/130910
                                           CIC/UTPON/A/2024/130966

Varrey Srinivas                                           ... अपीलकता/Appellant

                                     VERSUS
                                     बनाम
CPIO: Department of
Revenue & Disaster                                    ... ितवादीगण/Respondents
Management (Govt. of
Puducherry), Puducherry

Relevant dates emerging from the appeal:

RTI : 02.04.2024              FA     : 30.04.2024         SA     : 24.09.2024

CPIO : 24.04.2024             FAO : Not on record         Hearing : 24.02.2026


The instant set of appeals have been clubbed for decision as these relate to similar
RTI Applications and same subject matter.

Date of Decision: 24.02.2026
                                        CORAM:
                                   Hon'ble Commissioner
                                      Shri P R Ramesh
                                       ORDER

1. The Appellant filed an RTI application dated 02.04.2024 seeking information on the following points:

1. Fair Adangal, FMB extract,

2. Extract of Settlement Act for effecting Mutation, Page 1 of 4 CIC/UTPON/A/2024/130910 CIC/UTPON/A/2024/130966

3. Joint Patta No. 445 (Patta Chitta), FMB Sketch/GIS Map for sub-division

5. The, G.O./Authority it was declared as 'NIL GLR value for the above lands and in which year.

2. The CPIO replied vide letter dated 24.04.2024 and the same is reproduced as under

:-

1. 2. 3. You may collect the required information i.e. Fair Adangal /Settlement Extract/Patta chitta from the concerned VAO on payment of prescribed fee.

4. You may collect the required information ie., FMB Sketch/GIS Map is available with the Directorate of Survey and land Records, Puducherry.

5. No G.O. available in this office regarding NIL GLR value for the land in T.S.No. F/1/1/9.

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 30.04.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.

4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 24.09.2024.

Facts emerging in Course of Hearing:

Appellant: Present through video-conference.

Respondent: Shri jyoti Venkateshwara Rao, Deputy Tehsildar- participated in the hearing through video-conference.

5. The Appellant inter alia submitted that the relevant information has not been provided to him. He averred that he had sought certified copies and same has not been provided yet.

CIC/UTPON/A/2024/130910 CIC/UTPON/A/2024/130966 ..

6. The Respondent while defending their case inter alia submitted that the relevant information as available in their records has been duly provided to the Appellant. He averred that the certified copies can be provided after payment of prescribed fees. Further as the survey of the land was last done in year 1978. As the land has been submerged into river , the GLR value of the land was provided as Nil to the Appellant.

Decision:

7. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the main premise of the instant Second Appellant is non-furnishing of information sought. Accordingly, the PIO is directed to provide complete documents to the Appellant upon receipt of prescribed fees. In doing so, the PIO shall ensure that third party information or any other information exempted from disclosure under Section 8 or 9 of the RTI Act should not disclosed and same may be redacted as per provisions of the Section 10 of the RTI Act. The aforementioned direction shall be complied within four weeks from the date of receipt of the order. Matters are disposed of accordingly.

Copy of the decision be provided free of cost to the parties.

Sd/-

(P R Ramesh) (पी. आर. रमे श) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पं जीयक) 011-26107048 Page 3 of 4 CIC/UTPON/A/2024/130910 CIC/UTPON/A/2024/130966 Addresses of the parties:

1 The CPIO Deputy Tehsildar-(Revenue) & PIO, Department of Revenue & Disaster Management (Govt. of Puducherry), Sub-Taluk Office, Yanam-533464 (Puducherry).

2 Varrey Srinivas Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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