Central Information Commission
Vinod Kumar Gupta vs Delhi Development Authority on 9 March, 2017
CT,NT'RAL I N}.ORMATIOI'I COM MTSSI ON Clutr liuilding, Oppositc Ber Sarai Market' Old JNU CamPus, New Delhi ' 110067' Tel: +91-tt-2617954S Decision So. CIC0$C1201 l/0$1?lt7/V$/0$J { f Complaint No. CIClDli/Cnfi I I /1,01 ?{t?/VS Date " 17.05.2012 COMT'I,AINT RIIMAN}ED TT} : fir$t App€llilte AuthtlritY Delhi Developrnent AuthoritY 0,'o The Director (IlL), A-212tl,3, Yikas Sadan, lNA. Ncn Delhi - I10023.
Complainant : Shri Vinod Kumar{nrnp+q .l-70. $outh lixtension Part -1. Nerv Delhi - 110049.
Puhlic I nformation ()f{iccr : Public Inli:rmatiorr 0fficer Delhi DevelttPnrent AuthorirY, 0lo'l"he Dy. Director (CF-), A-Block. :'d Floor. Vikas Sadan' lNA, New Delhi '110023.
Iscts ;
lt'fl application with the PIO on 16.05-?01I seeking The cornplainanr has l-rled a infirmatinn. Not having rcceivcd an-v reply from the PIo rvithin the prescribeel tlme, he approached thiComrnission by tiling a conrplaint under $ection lB of the I{TI Act on 07-07-301 1, It is abserved that the complainant hal not apprcached the !'irst Appellote Authority (fAA) - as prescribed under the RTI Act.
$*cision:
Ilence, the matter is rrow remanded 1o thc FAA.
"lhe cormnissiol hereby direc* rhe FAA t() tre6t the complaint (encloscd herewith) ofi the as the f irst Appcal antl decide the malter in accordance with the provisicrns RTI Acf after:perusing the relevant d.cuments and giving all concEmed pa(ies an opportrurity to be heord.
While decirtifig tlte m.atter, the FAA is ulirected kr cxamine w'hether any information was prgvirledly thu lrl0 within the nrandared periwi nnd ilprotided, whcther it was comptete, ,*l"".ont and corect. Where llle FAA is satislie<l that the information provided by the PIO is as per ihe reconls, the First Appeal shall be disposerl of. llhe Comrnissicxr *hall be intirnatcd of the *ame.
In.the evenl thar no inlbrmation has br,"en provided crr.if there are any deticiencies in the infor:ration furnished by the PIO, the IiA.4 shall direct the PIO to provide the complete information in reply to the R1'l application dated 16.05.201 10 th* I complainant. with a copy to the Cutilui'ssion. $\rrthcr, the ['AA shall also enquire and sensl an enquiry.. reporl Io the Cornrnission containing the rearons lirr not fumishing andlor the rJelay iu fumrshing the complete inlbrmttion hy the PlO a{l-rxing rcspon"titritity and identifying thc offieer(s) so reiiponsible, ifany.
Furthermore. if'thc complain$tlti$ not satisfied witlr the unlcrs of the l-A,{, he will bc frc{, to move a second appeal hefore the Comnrission uoder Secti$n 1913) ofthe RTI Act.
'I'h* Corupl*itt i* dispo*ed of.
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Vihi
Sharmu
Infirrmrtion Commission*r
Enclosedr Copl,nfConrplaintrgceired on 0T-07-20l ll and
Copy ofRTI application dated I 6-05-301 l.
Aulbentic*tcd trur errpy.
(V,K, Sharma) Dcsign*ted 0fficrr