Central Information Commission
Mrs.Surinderjeet Kaur vs Mcd, Gnct Delhi on 23 January, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
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Decision No. CIC/SG/A/2011/003677/17018
Appeal No. CIC/SG/A/2011/003677
Relevant Facts emerging from the Appeal
Appellant : Mrs. Surinderjeet Kaur
W/o Sh. Charanjeet Singh
R/o: K-52, Laxmi Nagar, Delhi - 110092.
Respondent : Mr. J. P. Verma
Deemed PIO & EE Municipal Corporation of Delhi Shah. South Zone, Zonal Off. Building, Karkardooma, Shahdara, Delhi - 110032.
RTI application filed on : 21/03/2011 PIO replied : Not mentioned. First appeal filed on : 12/05/2011 First Appellate Authority order : Not mentioned. Second Appeal received on : 19/12/2011 Information Sought:
1. In which year was the present building structure of M-87 Jam Sthanak Laxmi Nagar constructed?
2. Details of the size and site plan of plots bearing No.M-87 and No.M88 LaNmi Nagar in the year 1973, 1998, and 2010 according to house tax papers and map of area with MCD?
3. What is Height of basement below the ground level in above property and when was it constructed?
4. Detail of action taken by MCD against M-87 Thin Sthanak Laxmi Nagar as it has unauthorised basement and unapproved site plan?
5. What and when were constructions done on the above stated property from period of year 1971 to 2010?
Reply of the Public Information Officer (PIO):
Not mentioned.
Grounds for the First Appeal:
Non-supply of information by the PIO.
Order of the First Appellate Authority (FAA): Inspection form of 1983-84 provided by PIO on 24/06/2011, Grounds for the Second Appeal:
No information provided.Page 1 of 2
Relevant Facts emerging during Hearing: The following were present:
Appellant: Mrs. Surinder Jeet Kaur; Respondent: Mr. J. P. Verma, Deemed PIO & EE(B-I);
It appears that the information available on the records has been provided to the Appellant.
Decision:
The Appeal is disposed.
Information available on the records has been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 January 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2