Central Information Commission
Shri.Sunil Kumar Poddar vs Canara Bank on 29 December, 2011
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000045
Right to Information Act2005Under Section (19)
Date of hearing : 29 December 2011
Date of decision : 29 December 2011
Name of the Appellant : Shri Sunil Poddar
Shrawan Bazar, House No. 472,
Munger, Bihar.
Name of the Public Authority : CPIO, Canara Bank,
Circle Office, Delhi, 7th Floor,
Ansal Tower, 38, Nehru Place,
New Delhi - 110 019.
The Appellant was represented by Shri P.S. Singhal & Shri Sanyam
Khetrapal.
On behalf of the Respondent, the following were present:
(i) Shri P.R. Deo, AGM,
(ii) Shri S.V. Kumar, Manager,
(iii) Shri R.K. Oberoi, Manager
Chief Information Commissioner : Shri Satyananda Mishra
2. Both the parties were present during the hearing and made their submissions.
3. The Appellant had sought a number of information regarding the auction sale of a particular property for recovery of some loan. The CPIO had not CIC/SM/A/2011/000045 provided any information by claiming that the queries did not amount to information within the meaning of Section 2 (f) of the Right to Information (RTI) Act. The Appellate Authority had endorsed the decision of the CPIO.
4. After carefully considering the submissions made by both the parties and the facts of the case, we are of the view that the following information should be disclosed:
i) the photocopies of the entire correspondence made between the bank and the successful bidder or any other third parties concerning the auction sale of the property;
ii) photocopy of the letter, if any, received from the DDA cancelling the lease of the said property;
iii) the photocopy of the auction notice;
iv) the photocopy of the letter forwarding the title documents; and
v) the photocopy of the Allahabad High Court order, if any, liquidating the company concerned.
5. We direct the CPIO to provide the above information to the Appellant within 10 working days of receiving this order.
6. The appeal is disposed off accordingly.
7. Copies of this order be given free of cost to the parties. CIC/SM/A/2011/000045 (Satyananda Mishra) Chief 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.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2011/000045