Central Information Commission
Mr.Lt Col Retd Ashok Kashyap vs Mcd, Gnct Delhi on 9 June, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001127/8079
Appeal No. CIC/SG/A/2010/001127
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ashok Khasyap
Green Park Association
G-6, Green Park Extension,
New Delhi-110016.
Respondent : Mr. Dilip Ramnani
Public Information Officer & SE Municipal Corporation of Delhi O/o the Suptd. Engineer South Zone, Green Park, New Delhi-110016.
RTI application filed on : 16/12/2009
PIO replied : 19/01/2009
First appeal filed on : 08/02/2010
First Appellate Authority order : No order
Second Appeal received on : 30/04/2010
Information Sought PIO's Reply
i) No. of private streets of Green Park that Services of the colony have been taken over as per the
have been declared public streets under the approved lay out plan under Section 316 of DMC Act
provision of Section 316 of DMC Act, and have become public. The copy of the official order
1957. was enclosed.
ii) Details of such public streets and copies Same as above. of notifications thereof.
iii) Copy of consent of the majority of the Same as above. owners, if any private streets of Green Park Main have been declared as public streets.
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO Order of the First Appellate Authority (FAA):
No order passed.
Grounds for the Second Appeal:
Unsatisfactory information provided by the PIO and no order passed by the FAA. Relevant Facts emerging during Hearing: The following were present:
Appellant: Lt. Col. Ashok Khasyap;
Respondent: Mr. Sudhir Mehra, EE(M-I) on behalf of Mr. Dilip Ramnani, PIO & SE;
The PIO has given adequate information but is now directed to give the following clarifications:
1- Query-2: If there is notification that has been issued, this will be provided. If there is no such notification this should be stated. 2- Query-3: If consent has been taken from the majority of the residents a copy will be given. If no such consent has been taken this should be stated.
Decision:
The Appeal is allowed.
The PIO is directed to give the information as directed above to the appellant before 25 June 2010.
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 09 June 2010 (In any correspondence on this decision, mention the complete decision number.)(AG)