Central Information Commission
Kondamuri Kusuma Nagendra Prasad vs National Highways Authority Of India ... on 13 May, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No. CIC/NHAIN/A/2024/108925
Shri Kondamuri Kusuma Nagendra Prasad ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, National Highways Authority of India ...प्रनतवािीगण /Respondent
Date of Hearing : 08.05.2025
Date of Decision : 08.05.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 27.11.2023
PIO replied on : NA
First Appeal filed on : 16.01.2024
First Appellate Order on : NA
2 Appeal/complaint received on
nd : 21.03.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 27.11.2023 seeking information on the following points:-
"1. Request to furnish me full details with Xerox copies of action taken report and status of my complaint dated 11.11.2023 to the The Regional Officer regarding Complaint submitted by Kondamuri Kusuma Nagendra Prasad with regard to Complaint against inappropriate formation/construction of approach road without vent on Yanam side of the bridge namely "GMC Balayogi Varadhi" at chainage 70 Km. on NH-216 - reg."
The CPIO, DGM(T), RO Vijawada vide letter dated 04.12.2023 transferred the RTI application to CPIO, Regional Officer, Regional Office, Vijaywada.
Aggrieved with non-receipt of any reply from the CPIO within time limit, the Appellant filed a First Appeal dated 16.01.2024 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 24.04.2025 has been received from the Respondent Page 1 of 2 reiterating the fact that the RTI application has been forwarded to the Regional Officer, MORTH, Vijaywada to furnish information directly to the Appellant. Hearing was scheduled after giving prior notice to both the parties.
Appellant: Present through video conference Respondent: Shri B S Sreenivasan - Project Director, Project Implementation Unit, Machhilipatnam and Shri Shashank Shekhar Rai - CPIO, Regional Officer were present through video conference during hearing.
Both parties reiterated their respective contentions with the Respondent stating that information available on record had been duly furnished to the Appellant, in terms of the RTI Act. The Appellant admitted that he had received the information.
Decision:
Perusal of records of the instant case reveals that the Respondent had furnished information available on records, as defined under Section 2(f) of the RTI Act, in terms of the provisions of the Act. Considering the fact that the response of the PIO is legally accurate and well within the precincts of the RTI Act, no further intervention is warranted in this case, under the RTI Act.
The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)