Central Information Commission
Mr.Anil Kumar Mathur vs Ministry Of Urban Development on 30 April, 2013
Central Information Commission
Room No.4, Club Building,
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/VS/A/2012/000208/02970
Appeal No. CIC/ VS/A/2012/000208
Dated: 30.04.2013
Appellant: Shri Anil Kumar Mathur
B66, B.K. Dutt Colony
New Delhi110003
Respondent: Central Public Information Officer
Dy. L& DO
M/O Urban Developement
Nirman Bhawan
New Delhi 110011
Date of Hearing: 30.04.2013
ORDER
Facts
1. The appellant filed an application dated 25.01.2012 under the RTI Act, seeking information regarding the Shia Wakf Board and Sunni Wakf Board properties and details of properties. Respondent replied to the application of the appellant stating that no such information is available. Appellant filed first appeal before the first appellate authority (FAA). Copy of the FAA order is not enclosed. Appellant filed this present second appeal.
Hearing
2. Appellant and respondent were present before the Commission.
3. Appellant referred to his RTI application and stated that he wanted to have the list of Shia Wakf Board and Sunni Wakf Board properties and whether they have been allowed for commercial or residential use.
4. Respondent stated that the information sought by the appellant is not available with them as the respondent department is not connected with the subject of the RTI application.
Decision
5. Respondent is directed to transfer the application of the appellant to the concerned authority under section 6(3) of the Act.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar