Central Information Commission
Dr. Magan Govind Sasane vs N.S.F.D.C. on 11 December, 2008
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Website: www.cic.gov.in
Decision No. 3493/IC(A)/2008
F. No. CIC/MA/A/2008/01485
Dated, the 11th December, 2008
Name of the Appellant : Dr. Magan Govind Sasane
Name of the Public Authority : N.S.F.D.C.
1
Facts:
1. The appellant was heard on 10.12.2008.
2. The appellant stated that in 2003, he had applied for loan for financing a project, which was not sanctioned by the respondent on the ground that the project cost was higher then the limit fixed for approval of the loan.
3. Through his RTI application, he has sought to know the reasons as to why the loan was not sanctioned to him. The CPIO and Appellate Authority have replied and indicated the grounds, on the basis of which loan could not be approved.
Decision:
4. The CPIO has already indicated that the application for loan exceeded the prescribed limit. Hence, it could not be approved.
5. Since there is no denial of information, this appeal was unnecessary and is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:
(M.C. Sharma) Assistant Registrar If you don't ask, you don't get - Mahatma Gandhi 1 Name and address of parties: 2
1. Dr. Magan Govind Sasane, Surgical Nursing Home, Mahaveer Chowk, Kapad Bazar, Tal: Shirur, Distt. Pune-412210.
2. Shri C. Ramesh Rao, Public Information Officer, NSFDC, 14th Floor, Scope Minar, Core 1 & 2, Laxmi Nagar, District Centre, Delhi-110092.
All men by nature desire to know - Aristotle 2