Central Information Commission
V P Gupta vs Delhi Development Authority on 13 September, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के ीयसू चनाआयोग
Central Information Commission
बाबागंगनाथमाग, मुिनरका
Baba Gangnath Marg, Munirka
नईिद ी, New Delhi - 110067
ि तीयअपीलसं ा /Second Appeal No.: CIC/DDATY/A/2019/129437
V P Gupta .....अपीलकता/Appellant
VERSUS/बनाम
1. Public Information Officer,
Assistant Director (Indl.),
Delhi Development Authority,
Land and Sales Branch (Indl.), A Block, Vikas Sadan,
INA, New Delhi-110023.
... ितवादीगण/Respondent
Relevant facts emerging from appeal:
RTI application filed on : 23.01.2019
CPIO replied on : 01.03.2019
First appeal filed on : 05.04.2019
First Appellate Authority order : 06.05.2019
Second Appealreceived at CIC : 20.06.2019
Date of Hearing : 13.09.2021
Date of Decision : 13.09.2021
सूचनाआयु : ीहीरालालसाम रया
Information Commissioner: Shri Heeralal Samariya
Page 1 of 4
Information sought:
The Appellant sought information as under:
"Please provide me copy of Policy for Freehold of Industrial Plots from leasehold".
PIO furnished reply, vide letter dated 01.03.2019, as under:
Dissatisfied with the response received from the PIO, the Appellant filed a First Appeal dated 05.04.2019.
The FAA, vide order dated 06.05.2019,held as under:
Written submission has been received from PIO, vide letter dated 03.08.2021, as under:
Grounds for Second Appeal:
The PIO has not providedcorrect information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant:present in person.
Respondent:Mr. Vineet Rohilla, AD & PIO, present in person.
Appellant stated that he had sought copy of Policy for Freehold of Industrial Plots from leasehold, however, copy of policy received from the PIO was not the latest one. He requested the Commission to direct the PIO to provide the latest copy of the said policy.
Upon Commissions instance, PIO affirmed that he will provide the latest copy of the said policy. He further submitted that relevant information is available in public domain as well.
Appellant interjected to state that there are many websites of the Respondent Authority, therefore, locating the particular information on them is quite difficult.
Upon Commissions instance, PIO provided the details of the relevant link to the appellant during the hearing.
Decision:
Commission has gone through the case records and on the basis of proceedings during hearing directs the PIO to provide the latest copy of Policy for Freehold of Industrial Plots from leasehold as sought by the appellant, free of cost, via speed/registered post, within 07 days from the date of receipt of this order and compliance report to this effect be duly sent to the Commission by the PIO.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालालसाम रया) Information Commissioner(सूचनाआयु ) Authenticated true copy (अिभ मािणतस ािपत ित) Ram Parkash Grover (राम काश ोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 4 of 4