Central Information Commission
Ms. Geeta Dewan Verma & Shri Rajinder ... vs Dda on 23 April, 2009
GD Verma 23 04 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
(1) Appeal No. CIC/LS/A/2009/00181
(2) Appeal No. CIC/LS/A/2009/00155
(3) Appeal No. CIC/LS/A/2009/00151
(4) Appeal No. CIC/LS/A/2009/00144
(5) Appeal No. CIC/LS/A/2009/00154
(6) Appeal No. CIC/LS/A/2009/00019
(7) Appeal No. CIC/LS/A/2009/00017
(8) Appeal No. CIC/LS/A/2009/00021
(9) Appeal No. CIC/LS/A/2009/00148
(10) Appeal No. CIC/LS/A/2008/00042
(11) Appeal No. CIC/LS/A/2009/00149
(12) Appeal No. CIC/LS/A/2009/00147
(13) Appeal No. CIC/S/A/2008/00013
(14) Appeal No. CIC/LS/A/2008/00044
(15) Appeal No. CIC/LS/A/2009/00156
(16) Appeal No. CIC/LS/A/2009/00157
(17) Appeal No. CIC/LS/A/2009/00145
(18) Appeal No. CIC/LS/A/2008/00016
(19) Appeal No. CIC/LS/A/2009/00153
(20) Appeal No. CIC/LS/A/2009/00018
(21) Appeal No. CIC/LS/A/2009/00022
(22) Appeal No. CIC/LS/A/2009/00020
(23) Appeal No. CIC/LS/A/2009/00149
(24) Appeal No. CIC/LS/A/2009/00152
(25) Appeal No. CIC/LS/A/2009/00146
(26) Appeal No. CIC/LS/A/2009/00150
(27) Appeal No. CIC/LS/A/2009/00177
(28) Appeal No. CIC/LS/A/2008/00188
(29) Appeal No. CIC/LS/A/2008/00236
(30) Appeal No. CIC/LS/A/2009/000159
Present:-
Ms. Geeta Dewan Verma & Shri Rajinder Singh dated 23.4.2009 DDA:-
(1) Shri P.S. Uttarvar, Director (Plg.) (2) Shri Chandu Bhutia, Deputy Director (Plg.) (CPIO) This is in continuation of this Commission's Interim Decision dated 15/04/2009.
As scheduled, the hearing was resumed on 23/04/2009. Shri Bhutia submits a copy of the report prepared by the Board of Inquiry and Hearing before the Commission which is taken on record and a copy thereof handed over to Ms. Verma. As regards the two other GD Verma 23 04 2 documents mentioned in para 1 of the Interim Decision under reference, Shri Bhutia agrees to give copies thereof to Ms. Verma for perusal. Shri Bhutia also furnishes a copy of his comments on the representation made by Ms. Verma on 15/04/2009 which is also taken on record and a copy handed over to Ms. Verma. Ms. Verma expresses her dissatisfaction on the comments of Shri Chandu Bhutia. Her submissions in this regard andthe response of Shri Bhutia in regard thereto are given below :
(i) As regards point 'A' of the RTI application, Ms. Verma draws my attention to para 2.0 (b) of the Resolution as per which adequate provision for the housing of all income groups, especially for EWS and LIG is required to be made. It is her say that in the affidavit filed by Commissioner (Plg.) does not clearly state whether specific provision has been made for EWS and LIG families and that only a broad submission has been made therein to the effect that the development of residential area is expected to provide dwellings for about 4.5 lac families of all income groups.
To this, Shri Bhutia would respond that it was only an observation of the Board which is not binding on DDA and that it is for DDA to accept the recommendation of the Board or not.
(ii) As regards point 'B' of the RTI application, Ms. Verma would submit that her query has not been specifically answered inasmuch she is interested in knowing whether DDA has specifically formulated any specific scheme for the housing of Rangpuri residents but no categorical reply has been given in this regard On the other hand, Shri Bhutia would submit that on page 2 of the affidavit of Commissioner(Plg.) it has been mentioned that Zonal Development Plan is a policy document and it is not area or locality specific.
Be it as it may, it appears to me that the query raised by the Appellant has not been specifically responded to. Hence, Shri Bhutia is directed to further check up the position with the concerned Departments of DDA and categorically inform the Appellant whether any specific housing scheme for the Rangpuri residents has been formulated by the DDA and if any such scheme has been formulated, broad details thereof may be provided to the Appellant.
(iii) As regards point 'C' of the RTI application, it is her say that the Appellants had requested for category-wise information regarding the construction of flats etc. in and around Vasant Kunj area viz. HIG, MIG, LIG, EWS etc. but this information has not been provided. It is also her say that in the affidavit filed by Commissioner(Plg.), 805 flats have been shown to be under construction, having 02 rooms + lounge and she wants to know whether they fall in LIG category or any other category. She has also raised a query as to on what basis 340 flats near Sultan garhi have been shown as LIG category when the brochure on the said Scheme does not show them as such.
GD Verma 23 04 3Shri Bhutia is hereby directed to take necessary steps to collect thte above information from the quarters concerned and provide to the appellant.
(iv) As regards point 'D' of the RTI application, it is her say that no additional information has been given other than that which is contained in the affidavit filed by Commissioner (Plg.). She is interested in knowing the details of allotments made to LIG/EWS families.
To this, Shri Bhutia would respond that 324 LIG flats were constructed and the same stand allotted.
Ms. Verma, however, is not satisfied with this inasmuch as she wants to know as to how many of these flats have been allotted to 'LIG/EWS families'. It is also her say that as per her information, EWS flats have also been constructed in the said area but no information has been provided regarding the allotment of these flats to EWS families.
Shri Bhutia is hereby directed to take up the matter with the Housing Department or, for that matter, any other concerned Department of DDA to ascertain whether such information is being maintained and, if yes, to provide the same to the Appellant.
DECISION
3. In view of the above discussion, Shri Chandu Bhutia (CPIO) is hereby directed to provide information as indicated herein above to the Appellant in three weeks time.
4. The matter is adjourned to 8.6.2009 at 1200 hrs for further hearing on the issue of compliance of above directions.
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