Central Information Commission
Mr.Radheyshyam vs Government Of Nct Of Delhi on 3 November, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/002032
Date of Hearing : November 3, 2011
Date of Decision : November 3, 2011
Parties:
Applicant
Shri Radhey Shyam
S/o Shri Nanak Chand
R/o G748, Mangol Puri
Delhi 110 083
The Applicant was not present during the hearing
Respondents
Delhi Urban Shelter Improvement Board
Room No.B3, Vikas Kutir
ITO, New Delhi
Represented by : Shri H.C.Vats, PIO & Dy. Director
Ms.Rajvans Kaur, UDC
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/002032
ORDER
Background
1. The Applicant filed an RTI Application dt.23.2.11 with the PIO, Delhi Secretariat. He stated that he had applied for a flat in the Residential Flats/Plots Registration Scheme for Slum Dwellers and other
- 1985 vide application No.2666 and priority No.18807/G. In this context, he sought information against eleven points including whether land is available with MCD/Delhi Govt. for above said scheme and why without arrangement of land, applications had been called from the general public. He also wanted to know the reasons as to why the above said scheme had been transferred to MCD by DDA. The PIO replied on 25.3.11 furnishing point wise information. Not satisfied with the reply, the Applicant filed an appeal dt.25.4.11 with the Appellate Authority commenting on the information provided against points 1, 6, 7, 8 and 10 and seeking the correct information against these points. The Appellate Authority replied on 13.6.11 stating that the Applicant was present at the hearing held by him and that he had declined to sign the attendance sheet. He added that the Applicant wanted the actual time/date by which he would be allotted a flat and that Applicant was informed that the same cannot be provided as it depends upon availability of land and period of construction which cannot be anticipated. Being aggrieved with the reply, the Applicant filed a second appeal dt.13.7.11 before CIC.
Decision
2. In the absence of the Appellant, it was decided to dispose of the appeal based on the written submissions by the Appellant as available on record and the submissions by the Respondents . Accordingly, the information sought against points 1, 6, 7, 8 and 10 were discussed as given below. .
Points 1 & 6 The Respondents submitted that the land acquisition is almost complete and that this fact has been confirmed by the Revenue Department in a report submitted to them. The Commission directs the PIO to provide a copy of the this report to the Appellant on payment of the prescribed photocopying charges.
Point 7 The Respondents submitted that the scheme referred to in the instant case was not transferred from DDA to MCD. Rather it was the Department dealing with development of slums and JJ colonies that was first under the jurisdiction of DDA and then was transferred to MCD and then back to DDA and finally was converted to Delhi Urban Shelter Improvement Board. He added that even though the controlling office has changed several times, the scheme has remained unchanged. The PIO is directed to formally explain this matter to the Appellant and also to share with him copies of orders of transfer to DDA and back.
Points 8 & 10 The Commission holds that adequate information has been provided against these points and that no further disclosure is required.
The information to be provided by 3.12.11 and the Appellant to submit a compliance report to the Commission by 10.12.11.
3. The appeal is disposed of with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Radhey Shyam S/o Shri Nanak Chand R/o G748, Mangol Puri Delhi 110 083
2. The Public Information Officer Delhi Urban Shelter Improvement Board Room No.B3, Vikas Kutir ITO, New Delhi
3. The Appellate Authority Delhi Urban Shelter Improvement Board Room No.B3, Vikas Kutir ITO, New Delhi
4. Officer in charge, NIC