Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mranil Gupta vs Gnctd on 10 June, 2016

                     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/2016/000970



                                   Anil Gupta v. PWD, GNCTD

                                        Important Dates and time taken:


    RTI Application: 31­7­2018        FAA Order: 30­10­15                 2nd Appeal: 15­3­2016

    Disposed of                       Hearing: 10­06­2016                 Decided on: 10­06­2016




Appellant: Present 

Public Authority: absent 

FACTS: 

2. The Appellant filed a RTI application to seek information pertaining to encroachments in  front of M2K Victoria Garden Project at Azadpur, GT Karnal Road. PIO gave information on  11.08.2015. The FAA directed PIO to give inspection of the records on point No. 2 and 3 of RTI  application. The appellant approached this Commission.  DECISION:

3.   The appellant alleged that  M2K Victoria  Garden  Pvt  Housing  Society  at Azadpur, has  encroached upon 55 meter wide road and placed no parking board without authorisation in  middle of road. The Commission directs the public authority to inquire into the allegation of  encroachment by  M2K Victoria Garden Pvt Housing Society at Azadpur, GT Karnal Road,  provide   opportunity   to   appellant   to   present   evidence   about   his   allegation,   complete   the  Page 1 demarcation afresh on the PWD Road, mentioned above, decide and inform the appellant, and  provide certified copy of building sanction plan of M2K Victoria Garden Pvt Housing Society at  Azadpur, GT Karnal Road based on which permission was given to open the gate. Appellant  alleged that the Society has opened three gates illegally when only one gate is permitted. The  information shall be provided within 21 days from the date of receipt of this order.   

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:

1. The PIO under the RTI Act, , RTI Cell, Govt of Delhi   PWD, O/o CE, Maintainance zone M­3, 5th Floor MSO Bldg IP Estate N Delhi­110002
2. Shri Anil Gupta 381/T­76, Shadi Nagar, Azadpur Delhi­110033   Page 2 Page 3