Central Information Commission
S. C. Lal vs Office Of The Registrar Cooperative ... on 23 August, 2019
के न्द्रीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईददल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/PRSEC/A/2017/149524/RECOS
Shri S. C. Lal ... अपीलकताग/Appellant
VERSUS/बनाम
PIO/Registrar of Cooperative ...प्रनतवादीगण /Respondents
Societies, Old Court Building,
Parliament Street, New Delhi
PIO/President/Secy. Nav Jeevan
Cooperative Group Housing Society
Ltd. Dwarka, New Delhi
Date of Hearing : 20.06.2019
Date of Decision : 22.08.2019
Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 25.01.2017
PIO replied on : Nil
First Appeal filed on : 20.04.2017
First Appellate Order on : Nil
2ndAppeal/complaint received on : 14.07.2017
Information soughtand background of the case:
The Appellant filed an RTI applications dated 25.01.2017, seeking following information relating to Nav Jeevan Co-operative Group Housing Society Ltd for financial year ending from 31/03/2006 to 31/03/2016 (year wise). A) Demand on account of maintenance fund per member B) Total collection (Received + Receivable) On account of maintenance fund from 105 members society.
C) Expenses out of maintenance fund
i) Expenses on account of services provided to members.(Head wise expenses)
ii)Expenses on account of repairs in flats (flat wise expenses)
iii) Expenses incurred for structural repairs.
iv) Other expenses (Head wise) Total expenses (i)+(ii)+(iii)+(iv)
v)Surplus/Deficiency (In respective year) Page 1 of 2 Information relating to financial year ending 31/03/2017.
a) Demand on account of maintenance fund per member
b) Details of estimate of expenses (Head wise) so as justify the demand.
c) Photocopy of minutes of meeting Committee meeting conducted for this purpose.
d) Actual expenses incurred out of maintenance fund for the month of April to December 2016.
Having not received any reply from the PIO, appellant filed First Appeal dated 20.04.217 which was not adjudicated therefore appellant filed Second Appeal in the Commission.
Facts emerging in Course of Hearing:
Neither appellant nor Respondent has appeared in this case.
Decision:
Since neither party is present nor is it clear whether the queries of the appellant have been addressed, the Commission is not in a position to adjudicate the case at hand.
The appeal is thus dismissed for non prosecution.
Y. K. Sinha (वाई. के . नसन्द्हा) Information Commissioner (सूचना आयुक्त ) Authenticated true copy (अभिप्रमाणितसत्यापितप्रतत) Ram Parkash Grover (राम प्रकाश ग्रोवर) Dy. Registrar (उप-पंजीयक) 011-26180514 Page 2 of 2