Central Information Commission
Mssushma Bhasin vs Mcd, Gnct Delhi on 22 August, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F.No.CIC/DS/A/2013/002369-YA
Date of Hearing : 22.08.2014
Date of Decision : 22.08.2014
Appellant : Ms. Sushma Bhasin,
Delhi
Respondent : Shri Jagdish Golani, APIO
Shri Sanjeev Kumar, APIO
North Delhi Municipal Corp.,
Delhi
Information Commissioner : Shri Yashovardhan Azad
Relevant fact emerging from appeal:
RTI Application filed on : 05.03.2013
PIO replied on : No reply
First Appeal filed on : 18.09.2013
First Appellate Authority (FAA) order on : 10.10.2013
Second Appeal received on : 25.10.2013
Information sought:
Appellant sought information regarding sealing of her own shop no. 2, plot no. 433, Pocket - A-1, Sector 6, Rohini, Delhi.
Relevant facts emerging during hearing:
Both parties are present. The appellant filed an RTI application dated 05.03.2013 seeking information regarding sealing of her own shop no. 2, plot no. 433, Pocket - A-1, Sector 6, Rohini, Delhi. The appellant stated that they have asked 5 questions but got reply only after filling 2nd appeal in the Commission, wherein they have answered only one question and that is also incomplete. The respondent stated that the case is pending before the Appellate Tribunal, MCD and action will be taken immediately after the order of the tribunal. The respondent stated that information available on record has already been provided to the appellant and further requested the appellant for inspection of relevant record and appellant agreed for the same.
Decision:
The Commission directs the respondent to fix a mutually convenient date and time with the appellant for inspection of relevant record and allow him to take extracts/copies from the same, under intimation to the Commission within two weeks of the receipt of order.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.
(B.D. Harit) Deputy Secretary & Deputy Registrar