Central Information Commission
A P Singh vs Ministry Of Housing & Urban Affairs on 25 October, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No : CIC/MOHUA/A/2023/105604
A P SINGH .....अपीलकता/Appellant
VERSUS
बनाम
PIO,
O/O THE CPIO MINISTRY OF HOUSING &
URBAN AFFAIRS, NIRMAN BHAWAN,
NEW DELHI - 110011 .... ितवादीगण /Respondent
Date of Hearing : 17.10.2024
Date of Decision : 24.10.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 02.08.2022
CPIO replied on : 12.08.2022
First appeal filed on : 22.10.2022
First Appellate Authority's order : Nil
2nd Appeal/Complaint dated : 01.02.2023
Information sought:
The Appellant filed an RTI application dated 02.08.2022 seeking the following information:Page 1 of 5
उपरो त वषय म न नवेदन है क के सरकार वारा लागू क गई पीएम उदय योजना के तहत $द%ल& म सरकार& जमीन' पर बसी अवैध कालो नय' के नयमन के स दभ, म -ाथ/ को न0न सूचना उपल2ध कराने क कृपा कर (1) पीएम उ य योजना के तहत सरकार& भू5म पर बसी अवैध कालो नय' के नयमन का आधार मानवीय है अथवा आम माफ योजना के तहत अवैध कालो नयां नय5मत क जा रह& है (2) ऐसे संयु त प=रवार जो एक से अ>धक भवन भख ू @ड' पर काBबज है उ ह सभी पर मा5लकाना हक दे ने का -ावधान है अथवा एक प=रवार एक भवन । भूख@ड क नी त है , एक प=रवा के 5लये अ>धकतम सीमा तय है अथवा नह&ं (3) य$द एक प=रवार एक भवन का -ावधान है तो ऐसे प=रवार' िजनके क2जे म एक से अ>धक भवन / भख ू @ड है क पहचान हेतु अ>धकृत वभाग / अ>धका=रय' के बारे म सूचना -दान क जाए (4) इन कोलो नय' के अ दर मौजूद ऐसे भख ू @ड जो अब तक या तो पूणत , ः खाल& है अथवा िजन पर आ5शक नमा,ण तो है ले कन क2जाधारक इन कालो नय' का Nथाई नवासी नह&ं है ऐसे भख ू @ड नयमन के दायरे म है अथवा नह&ं, य$द नह&ं तो स0बं>धत सरकार& वभाग इन खाल& Oलाट' को क2जे म लेने के 5लए $दशा नदQ श $दये गये है ?
The CPIO furnished a reply to the Appellant on 12.08.2022 stating as under:
1. $दनांक 03.08.2022 के अपने आवेदन का संदभ, Rहण कर जो इस काया,लय म $दनांक 03.08.2022 को -ाOत हुआ था। आपको स>ू चत कया जाता है क आपका सूचना का अ>धकार आवेदन आवासन एवं शहर& काय, मंSालय, नमा,ण भवन, नई $द%ल& को रिजNTे शन सं. PMOIN/R/P/22/01200 वारा ऑनलाइन आरट&आई पोट, ल के माWयम से अत=रत कर $दया हX।
2. इस मामले म आगे क सूचना -ाOत करने के 5लए उ त लोक -ा>धकरण से संपक, कर।
Being dissatisfied, the appellant filed a First Appeal dated 22.10.2022. The FAA order is not on record.
Page 2 of 5Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Smt. Alka Sharma, CPIO-cum-Under Secretary/MOHUA and Smt. Devangni, PIO-cum-Assistant Director, attended the hearing in person.
The Appellant did not participate in the hearing despite service of the hearing notice.
Smt. Alka Sharma, CPIO-cum-Under Secretary/MOHUA submitted that since the subject matter of the information requested by the Appellant was related to DDA, their office has transferred the RTI Application to the concerned custodian on 09.09.2022.
Smt. Devangni, PIO-cum-Assistant Director, submitted that an adequate and pointwise reply qua the instant RTI Application ahs been given to the Appellant vide letter dated 10.10.2024 and further reiterated the contents of the same.
A written submission has been received from Assistant Director (PM-UDAY), vide letter dated 10.10.2024, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"Sir, This is in reference to the above cited subject, wherein, the matter regarding RTI Application filed by the Appellant i.e. Sh. A.P. Singh is listed for hearing before Hon'ble Chief Information Officer on 17/10/2024 at 11:00 AM. In this regard, it is informed that then Asstt. Director (PM-UDAY/HQ) disposed the RTI request through online RTI-MIS portal (Copy Enclosed). Further, the First Appeal filed by Sh. A.P. Singh was never received in this office. The RTI was re-examined and the revised para wise written submission is as follows:
Paras Remarks/Reply 1 PM-UDAY Scheme confers ownership rights to the residents of
notified Unauthorized Colonies mentioned in the Annexure II of the National Capital Territory of Delhi (Recognition of Property Rights of Page 3 of 5 residents in Unauthorized Colonies) Regulations, 2019 only. Also, the said Scheme does not entail regularization of Unauthorized Colonies. 2&3 There is no provision of One Family/Person, One Building/Plot under the PM- UDAY Scheme. As per Clause 4(2) of the regulations 2019, "For a resident holding multiple properties, the rate of charges shall be determined by clubbing carpet areas of all properties of the resident in all unauthorized colonies".
4 As per clause 2(f) of the regulations 2019, the definition of resident is as under: "resident means a person having physical possession on the basis of registered sale deed or registered gift deed or latest set of Power of Attorney, Agreement to Sale, possession letter and other documents including documents evidencing payment of consideration in respect of a property in unauthorized colonies and includes their legal heirs but does not include tenant, licensee or permissive user".
In addition to this, to protect government land, the execution of Conveyance Deed on any government land is restricted to the area under the building footprint constructed and in possession prior to 01.01.2015, supported with possession proof documents including electricity bill, water connection bill, property tax receipt etc. Also, no ownership rights are conferred on any vacant government land.
Note: The above stated Regulations/Orders/Amendments are enclosed.
Further, it is also submitted that as per Order No. 1/18/2011-IR dated 16.09.2011 issued by Joint Secretary (RTI), Department of Personnel & Training, Ministry of Personnel, Public Grievances & pensions, Government of RTI after observation of Hon'ble Supreme Court of India on RTI Act, 2005, only such information can be supplied under the act which already exists and is held by public authority or held under the control of the Public Authority. Further, it is also stated that the Public Information Officer is not supposed to create information or to interpret information or to solve the problems raised by the applicants or to furnish replies to hypothetical questions.
In addition to this, our official website i.e. www.dda.gov.in under PM-UDAY Cell tab may be visited, wherein, latest Orders/Circulars/SOPs/Regulations/Amendments etc. are uploaded for ready reference."
A written has been received from Smt. Alka Sharma, CPIO-cum-Under Secretary/MOHUA, vide letter dated 11.10.2024, wherein the Commission has been apprised as under:
"The undersigned is directed to refer to CIC Notice No. CIC/MoHUA/A/2023/105604 dated 27.9.2024 regarding hearing on 17.10.2024 at 11 A.M. in respect of RTI application dated 02.8.2022 filed by Shri A.P. Singh.
2. In this regard, following facts are submitted please:
Page 4 of 5(i) RTI application dated 02.8.2022 was submitted to Prime Minister's Office by the applicant, Shri A.P. Singh.
(ii) PMO vide Registration No. PMOIN/R/P/22/01200 dated 12.8.2022 transferred the RTI application dated 2.8.2022 online to this Ministry.
(iii) This Ministry bearing Registration No. MOURB/R/T/22/00672 dated 12.8.2022 had transferred the application online to DDA on 09.9.2022 through RTI Portal since the subject matter of the information requested by the applicant was related to DDA. (Copy enclosed as Annexure I).
(iv) The Offline First Appeal dated 22.10.2022 to the Ministry as stated by the applicant and enclosed with the CIC Notice has not been received in the Ministry.
However, since the application of RTI was transferred to DDA, hence First Appeal lies with DDA and not with the Ministry.
The CIC Notice of Hearing dated 27.9.2024 has been forwarded to DDA to attend the hearing on 17.10.2024 (Copy enclosed as Annexure II). In view of the submissions as above, the requisite information sought by the applicant has to be provided by DDA and not by the Ministry"
Decision:
The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable reply based on available records has been given by the Respondent. Moreover, the Appellant has not participated in the hearing to contest the submission made by the Respondents. No intervention of the Commission is required in the instant matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Copy to:Page 5 of 5
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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