Central Information Commission
Laxman Singh vs Border Road Organisation on 20 March, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/BRDOR/A/2024/128541
Laxman Singh ....अपीलकता/Appellant
VERSUS
बनाम
.... ितवादीगण /Respondent
The CPIO
Border Road Organisation,
67 RCC GREF,
Dharchula, Uttarakhand-262545
Date of Hearing : 19.03.2026
Date of Decision : 20.03.2026
INFORMATION COMMISSIONER : SANJEEV KUMAR JINDAL
Relevant facts emerging from second appeal:
RTI application filed on : 16.05.2024
CPIO replied on : 21.08.2024
First appeal filed on : 28.06.2024
First Appellate Authority's order : N.A
Second Appeal dated : 06.09.2024
Page 1 of 7
Information sought:
1. The Appellant filed an RTI application dated 16.05.2024 seeking the following information:
"सूचना के अिधकार जिधिनयम 2005 के अ् गत पूव ेिषत ल त प ों पर की गई कृत कायवाही की सूचना िन ां िकत िब दु ओं पर चाहने ।
िब दु सं ा-01 पृ 4 पर महोदय उ िवषयक के म म अनु रोधकता का मूल ाथनाप िदनांक 27-01- 2023 का िजलािधकारी महोदय िपथौरागढ़ को स ोिधत है । िजसकी ित आपको ेिषत है । उ प की छाया ित पुनः अवलोकनाथ ेिषत करते ये संल क प के िब दु सं ा 02व िब दु सं ा 03 पर अभी तक की गई कृत कायवाही की सूचना से अवगत कराने की कृपा की जयेगा।
1) लोक भूिमयामं र हे समीप के खे त न र भी भाई बखोर (धरबटवार) के िहसाव से ाथ के का के खे त न र 10932, 10934, 10935 आिद के िमलनी न रान से होकर, ाम जोशीखेत का खेत खिलहानो को आने जाने का सावजिनक रा ा िजसके िमलनी भूंभाग से ाम के लोगो की िसचाईमूल एवं थों के ारा िनिमत यं की ा गत गूल भी है
2) उकत सावजिनेक रा ा, सावजिनक िसचाई गूल, एवं य गत िनिमत िसचाइ गूल कायदायी सं ा (सडक िनमाण क नी) ारा िबना ाम धान एवं भू: ामी, को सं ान म िलये बगैर पण प से िकया गया, िजसकी घोर आप की जाती है िब दु सं ा-02 पृ 6 पर उप िजलािधकारी महोदय धारचूला ारा ेिषत प सं ा 216/ एस0टी0 / 2023 िदनांक 30 जू न 2023 का मूल प जो आपको स ोिधत है िजसकी ित अनुरोधकता को भी ा है । उ प की छाया ित पुनः अवलोकनाथ ेिषत करते ये प के पैरा सं ा ए व पैरा सं ा बी पर की गई कायवाही से अवगत कराने की कृपा कीिजयेगा।
कृपया राज उप िनरी क े , धारचूला ारा अपनी आ ा िदनांक 22.06.2023 म उ खत िकया गया है िक ाम ढुं गातोली से तवाघाट चौड़ीकरण का काय गितमान है . िजसम उ मोटर सड़क िनमाण काय से ी ल ण िसंह िपंगल पु कालू िसंह की ाम कािलका की भूिम के नाप के खे त ित हो गये ह, जो नेशनल हाइवे के समरे खण से बाहर ह।
अतः उ संबंध म ल िनरी ण कर गत ल पर सुर ा िदवार का िनमाण िकये जाने हे तु यथोिचत िनयमानुसारकायवाही करने का क कर तािक अ ामवािसयों के बचे ए खे तों को िकसी भी कार का नुकसान न हो। संल :-
यथोप र।"
2. On dated 21.08.2024 CPIO replied as under:Page 2 of 7
"आपके ारा िदए गए आवे दन प िदनां क 16 मई 2024 के स म। उपरो ाथना प ारा अंिकत िव दु ओं का रवार जवाव िन िल खत है:
िब दु सं ा 1 आपके ाथना प िदनांक 27-01-2023 जोिक िजलािधकारी िपथौरागढ़ को स ोिधत है के िब दु सं ा 2 और 3 के स म आपको अवगत कराया जाता है िक भूिन अ िधत अिधकारी (CALA), िपथौरागढ़ के प सं ा 54/भू०अ०-रा०म० भारतमाला फफेस 1/2021 22 िदनांक 06 अग 2022 ( ितिलिप संल ) के अनु सार खे त सं ा 10835, राज िवभाग उ ए सरकार-की-भू र खे ल या 10002-एवं-संवा-100/२०ई० 100/ईट िदनांक 22 मई 2024 को ित का ीकरण Consultant M/S Voyants Solucation से मां गा गया था िजसके ु र म M/S Voyants Solucation ने अपने प सं ा VSPL/ TRB/17-18/BMP-BRT/1651/521 िदनांक 28 मई 2024 ( ितिलिप संल ) के मा म से अवगत कराया गया है िक खेत सं ा 10932 एवं 10934 सड़क के चौड़ीकरण म माग अिधकार (ROW) म नहीं आते ह अतः इन खेतों को ितकर भुगतान म शािमल नहीं िकया गया है। िब दु सं ा - 2 आपके ाथना प म विणत उप िजलािधकारी धारचूला के प सं ा 216/एस०टी०/2023 िदनां क 30 जून 2024 के स भ म आपको अवगत कराया जाता है िक खे त सं ा 10932,10934, एवं 10935 से होकर गुजरने वाले सावजिनक रा े और सावजिनक / ा गत मूल को ए नु ान के स म कायदायी क नी M/S िहलवेज क ट न क नी को इस कायालय ारा नुकसान की भरपाई एवं मर त करने हे तु प ाचार िकया जा रहा है ।"
3. Being dissatisfied, the appellant filed a First Appeal on dated 28.06.2024 The FAA order is not available on the record.
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Mr. Laxman Singh Respondent: Mr. Saurabh Kumar, E.E, OC-67, CPIO, BRO
5. Proof of having served a copy of the second appeal and complaint on the respondent while filing the same in CIC is not available on record.
6. The Appellant inter alia submitted that the information furnished by the respondent is incomplete, misleading and does not reflect the actual action taken on his grievance regarding damage caused to his agricultural fields, Page 3 of 7 public pathway and irrigation channels due to road construction work. he appellant further submitted that the reply of the CPIO is evasive in nature as it merely refers to correspondence with the construction company without clearly specifying the outcome or present status of action taken. He also expressed grievance that the damage to his land still persists and no compensation has been provided to him despite repeated applications to the respondent public authority.
The appellant gave reference of two ground reports one dated 30.06.2023 of Dy. District Officer, Dharchula and Second dated 16.05.2025 of Tehsildar, Dharchula. In which it is clearly mentioned that:
"कृपया राज उप िनरी क े , धारचूला ारा अपनी आ ा िदनां क 22.06.2023 म उ खत िकया गया है िक ाम ढुं गातोली से तवाघाट चौड़ीकरण का काय गितमान है, िजसम उ मोटर सड़क िनमाण काय से ी ल ण िसंह िपंगल पु कालू िसंह की ाम कािलका की भूिम के नाप के खेत ित हो गये ह, जो नेशनल हाइये के समरे खण से बाहर ह।
अतः उ संबंध म ल िनरी ण कर गत ल पर सुर ा िदवार का िनमाण िकये जाने हेतु यथोिचत िनयमानुसार कायवाही करने का क कर तािक अ ामवासितयों के बचे ए खे तों को िकसी भी कार का नुकसान न हो।"
"मौके पर ही व ोब ी न से उ खसरा सं ाओं का िमलान िकया गया, िमलान से िवद है िक खसरा न र 10932 का कुल े फल खतौनी म 0.011 हे 0 व खसरा न र 10934 म 0.004 हे 0 कुल 0.015 हे 0 भूिम ित हो गयी है। उ नाप खे तों से लगी यी गुल व रा ा भी ित हो गया है। उ खसरा न र नैशनल हाईवे के समरे खण म नहीं आ रहे ह।"
7. The respondent while defending their case inter alia submitted that a point- wise reply was provided to the RTI application vide letter dated 21.08.2024. Further, the responsibility to look into the damages caused to the fields is of the construction company namely M/s Hillwell Construction Company and not of BRO, therefore no compensation can be provided. It is also submitted that the construction company was working on their behalf. It was also submitted that necessary correspondence has been made with the said company for restoration work and construction of a safety wall. On being asked during the hearing the respondent submitted that they will look into the matter and will conduct a joint survey and thereafter consider the claim of compensation to the appellant.
8. Written submissions dated 12.03.2026 filed by the respondent is taken on record which states that a reply to his representation dated 18.11.2025 was furnished by the Headquarters Chief Engineer vide letter dated 11.02.2026.
Page 4 of 7It is stated that the work is currently in progress, and a wall will be constructed by the company at the concerned locations. It is also stated that vide earlier letter dated 21.08.2024, the appellant was informed that the said fields do not fall within the road boundary limits and therefore are not eligible for compensation. It is further stated that any land falling within the road boundary and damaged during execution will be restored by the executing agency.
Letter dated 11.02.2026 is taken on record, wherein it is stated as under:
"आपके ाथना प िदनांक 19 नय बर 2025 के संदभ म । उपरो पाथना प के संबंध म आपको सूिचत िकया जाता है िक िशकायत िनवारण से संबिधत मामला सूचना के अिधकार अिधिनयम 2005 के दायरे म नही ं आता है ोिक सूचना का अिधकार अिधिनयम िशकायतों के िनवारण के िलए उपयु कानून नही ं है । िशकायतो ये िनवारण के िलए अ उपयु मंच/कथा उपल ह जहाँ आप अपनी िशकायत दज / भेज सकते ह हालांिक आपके उपरोका आवेदन प के स म िन िल खत सूचना ेिषत की जाती है . -
(क) वतमान समय म कायदायी सं ा िहलवेज कं न क नी ारा
काय गित पर है िजन ानों म सड़क चौडीकरण के दौरान खेत
ित होगे उन ानों पर उ क नी ार। दीवार का िनमाण
कराया जायेगा एवं साथ ही वतमान समय म कािलका के पास सड़क चौडीकरण का काय पूण नही ं आ है काय पूरा होते ही सुर ा दीवार का काय उ क नी ारा पूण कराया जायेगा ।
(ख) आपको यह भी अवगत् िकया जाता है िक वतमान समय म जो भी भूिम माग प रिध के अ गत आती है एवं काय के दौरान ित की जाती है वह कायदायी सं ा ारा ठीक की जाएगी। िजसके िलए कायदायी सं ा िहलवेज कं न क नी को ित िकये गये ानों को सुधारा क काय करने हेतू प ाचार िकया जाएगा ।"
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, notes that the RTI application dated 16.05.2024 was replied to only on 21.08.2024, indicating a delay of almost 3 months in replying to RTI application.
Further, from the replies dated 21.08.2024 and subsequent correspondence dated 11.02.2026, it is evident that the respondent has stated that the matter is under correspondence with the M/s Hillwell Construction Company for restoration and compensation. However, even after a considerable lapse of time of nearly two years from the initial RTI application filed by the appellant, no conclusive action or final status has been clearly Page 5 of 7 communicated. The Commission observes that the repeated use of vague expressions such as "प ाचार िकया जा रहा है " in letter dated 21.08.2024 and thereafter in letter dated 11.02.2026, indicates that either no action has been taken or vague and incorrect information has been provided to the appellant.
At this juncture, the Commission deems it appropriate to note that the RTI Act, 2005 is not a grievance redressal mechanism and does not mandate the public authority to resolve or adjudicate upon disputes relating to compensation or damages. However, the Commission is of the view that the status of action taken on representations/complaints can be provided by the respondent.
In view of the above, the Commission directs the respondent CPIO to provide a correct factual status report on the action taken regarding the appellant's grievance, including details of survey, assessment of damage, compensation and remedial measures undertaken or proposed, within 30 days from the date of receipt of this order, under intimation to the Commission.
Further, the Commission takes serious note of the delay in furnishing the reply to the RTI application and failure to provide correct information to the appellant. Accordingly, the Commission directs the respondent CPIO to Show Cause as to why action under Section 20(1) of the RTI Act, 2005 should not be initiated against him for delay in providing the information and for furnishing vague and incorrect information. The written explanation shall be filed within 30 days from the date of receipt of this order. FAA to ensure compliance of this order by the respondent CPIO.
The registry of this bench is directed to re-list the matter accordingly.
SD/-
SANJEEV KUMAR JINDAL(सं जीव कुमार िजंदल) Information Commissioner (सू चना आयु ) date: 20.03.2026 Authenticated true copy (अिभ मािणत स ािपत ित) (SK Chitkara) Dy Registrar 011- 26107051 Page 6 of 7 Addresses of the Parties:
1. The CPIO Border Road Organisation, 67 RCC GREF, Dharchula, Uttarakhand-262545
2. FAA, RTI Border Road Organisation, 67 RCC GREF, Dharchula, Uttarakhand-262545
3. Mr. Laxman Singh Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)