Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrnitin Goel Fwd Po Mumbai vs Ministry Of Law & Justice on 15 June, 2015

                                                            

                 CENTRAL INFORMATION COMMISSION
                   (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                   Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                          Information Commissioner


                                            CIC/SA/A/2014/001773


                                      (Video Conference - Mumbai)


                         Nitin Goel. Vs. Department of Legal Affairs



                                          Important Dates and time taken:




  RTI:21­9­14/18­11­13                  FA:4­12­2014                              Hearing:08­06­2015

  Second appeal: 14­11­2014             Disposed of with directions               Decision: 15­06­2015




  Parties Present:  


  1. The appellant is not present for video conference at Mumbai.  The Public Authority is 

      represented by Mr. Sunil Kumar Sah, SO. 


  FACTS: 

2.     Appellant through his RTI application had sought information regarding Mr Pravin G  Sawant   (Notary).     He   wanted   extract   of   notary   register   for   the   period   20.06.2013   to  27.06.2013.   PIO replied that the notary register is kept/maintained by the notary public  himself   and   the   department   is   not   the   custodian   of   the   records.   Being   unsatisfied,  CIC/SA/A/2014/001773 Page 1 appellant filed first appeal. Claiming non­furnishing of information, appellant approached  Commission.

DECISION: 

2. The appellant is not present for video conference at Mumbai.   The Public Authority  made their submissions.  The respondent officer submitted that the necessary extracts  of notary register were  supplied to the appellant.  

3. The Commission finds that some of the complaints against some notaries are very  serious   like   they   are   hand­in­glove   with   land   mafia   and   exorbitantly   charging   for  attestation and operating through proxy, not personally verifying the genuineness of  documents and statements they are attesting etc.   Any delay in the disposal of the  complaints might result in authentication of undeserving documents and statements by  the Notaries which might lead to several scams and serious injustice to many persons. 

4. The Commission finds that there is no mechanism in public authority to maintain a  parallel register/record about certifications and attestations by notary public, because  of which they have to depend totally on the register maintained by the notary only. The  Commission directs the respondent authority to consider putting in place an alternative  and report this Commission through its PIO, within a month from date of receipt of this  order.  

5. In view of this, the Commission directs the respondent authority to facilitate  inspection  of the notary register to the appellant and furnish copies required by him on payment of  costs,  within 15 days from the date of receipt of this order.   The appeal is disposed of  accordingly. 

 (M Sridhar Acharyulu) Information Commissioner Authenticated true copy CIC/SA/A/2014/001773 Page 2  (Babu Lal) Deputy Registrar Address of parties

1. The PIO under the RTI Act, Govt. of India Department of Legal Affairs, Notary Cell, RTI  Shastri Bhavan, New Delhi­110001

2. Shri Nitin Goel 143, Jolly Maker Chambers Two, 14th Floor Nariman Point, Mumbai­400021 CIC/SA/A/2014/001773 Page 3