Central Information Commission
Suguna V vs Ut Of Puducherry on 8 July, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/UTPON/A/2023/616960
Suguna V .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Assistant Director, Branch
Survey Office, Settlement
Section, Karaikal - 609603. ....प्रनर्वािीगण /Respondent
Date of Hearing : 04.07.2024
Date of Decision : 05.07.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 18.12.2022
CPIO replied on : 25.01.2023
First appeal filed on : 28.01.2023
First Appellate Authority's order : 23.02.2023
2nd Appeal/Complaint dated : Nil
Information sought:
The Appellant filed an RTI application dated 18.12.2022 seeking the following information:
Kindly provide the details of applicants name who applied for patta transfer for the month of March, April and May 2022 to the department of survey and land records karaikal, how much CA charges recovered from this applicants, for how many applications patta transfer have been completed successfully for those who applied in the above mentioned period, on which date and who is the surveyor measured and processed Page 1 of 3 the same, if not completed for the above applicants provide the reason why it is pending, what are actions taken by the survey department for the pending applicants, what is the timeline to complete subdivision and patta transfer, provide the details as above asked The CPIO furnished a reply to the Appellant on 25.01.2023 stating as under:
1. You can visit the office during office hours and may check the relevant records directly to get the details you have asked for.
2. Payment details to be paid for viewing the records: 1st one hour fee. - No Next every one hour or part - Rs. 5.00 per hour/part.
Being dissatisfied, the appellant filed a First Appeal dated 28.01.2023. The FAA vide its order dated 23.02.2023. held as under.
1. You can visit the office during office hours and may check the relevant records directly to get the details you have asked for.
2. Payment details to be paid for viewing the records;
1st one hour - No fee.
Next every one hour or part Rs.5.00 per hour/part. -
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present: -
Appellant: Not Present.
Respondent: Shri Vidhyadhar, Supdt. & PIO and Shri Chandru, Assistant Director present in person.
During the hearing, the Respondent apprised the Commission that the Appellant vide her e-mail dated 04.07.2024 had informed them that "With reference to the above mentioned subject I got the information asked in the RTI CIC/UTPON/A/2023/616960 hence I request you to withdraw the same."Page 2 of 3
Decision:
The Commission upon a perusal of records and after considering the above- mentioned submissions of the Appellant, finds liable to be dismissed as withdrawn.
Accordingly, the above-mentioned appeal is dismissed as withdrawn.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA Director of Survey of Land and Records, Karaikal-609603.Page 3 of 3
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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