Central Information Commission
Shri A.K. Kashyap vs Delhi Development Authority on 29 April, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/WB/C/2007/00572/LS
Complainant : Shri A.K. Kashyap
Public Authority : Delhi Development Authority
(through Shri D. Sarkar, Director (LM) (HQ) & Shri
M.S. Agarwal, Asstt. Director (LM) WZ)
Date of Hearing : 29.4.2009
Date of Decision : 29.4.2009
Facts
By his letter of 20.7.2007, the complainant had requested for information on two points relating to the role of DDA in the development of the area after a village has been declared urbanised and whether DDA has knowledge about MCD notification dated 24.10.1994 declaring 20 villages as urbanised ones.
2. The PIO had responded to it vide letter dated 18.10.2007. However, as complainant did not receive this information in prescribed time, he had filed the present complaint before the Commission on 5.9.2007.
3. The matter was heard on 29.4.2009. The complainant did not appear before the Commission. The public authority is represented by the officers named above. It is the submission of Shri Sarkar that the requisite information has been provided by the PIO vide his letter dated 18.10.2007. It is also his say that the Appellate Authority had also provided additional information to the complainant vide order dated 7.12.2007.
DECISION
4. As the requisite information has already been provided to the complainant, the complaint has no merit and is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy, Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission (K.L. Das) Assistant Registrar