Central Information Commission
Mr.P.Kannan vs Ut Of Andaman And Nicobar on 17 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002207/15742
Appeal No. CIC/SG/A/2011/002207
Relevant Facts emerging from the Appeal:
Appellant : Mr. P. Kannan
S/o Late Pulla Gounder
Post box no. 331,
Head Post Office, Port Blair.
Respondent : Mr. Santosh Prakash
PIO & Assistant Commissioner (Settlement)
Andaman & Nicobar Administration,
O/o The Asstt. Commissioner (Settlement) ,
South Andaman District,
Port Blair-744101.
RTI application filed on : 18/10/2010
PIO replied : 19-11-2010
First appeal filed on : 15/12/2010
First Appellate Authority order : 14/01/2011
Second Appeal received on : 09/08/2011
Information sought: -
1. Certified photo copies of Notice issued to the party to pay challan for depositing the land premium in Municipal area for the year 1991 to 2010.
2. Certified photo copies of the Challan issued to the licencee to pay land premium for the regularized land in Municipal area from the year 1991 to 2010. (Goal Ghar, VIP Road, Phoenix Bay, Haddo, Quarry hill).
3. Certified photo copy of the all file notings of the above said matter.
4. Inspection of the all land Revenue case files and registers and documents - in Port Blair Municipal area in the above said purpose.
PIO response:-
This is with reference to your application dated 18/10/2010 seeking information under RTI ACT 2005 pertaining to record related, to collection of premium of regularized land in Municipal area from 1991 to 2010.
Copy of details of one Block can he supplied and remaining can be inspected in this office. Copies of Challan, Notice and Noting of File of Block No: 5A (Haddo)- Ward No.11 is enclosed herewith.
Grounds for the First Appeal:
Unsatisfactory information was given by the PIO.Page 1 of 2
Order of the First Appellate Authority (FAA):
The Appellant was not present.
The PIO has already provided the information of one block and requested the appellant to inspect the file in office vided letter No. 313/Sett/2008/1782 dated 19/11/2010. But the appellant has not appear to inspect the file. The appellant is requested to attend the office of PIO and verify the file. The PIO has not denied providing the information. PIO (AC(S) is directed to provide all possible-assistance to the appellant.
Grounds for the Second Appeal:
Unsatisfactory reply and Order of FAA received by the Appellant.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Mr. Santosh Prakash, PIO & Assistant Commissioner (Settlement) on video conference from NIC-Port Blair Studio;
The respondent states that after inspection the appellant had sought photocopies of certain records and the PIO had asked for additional fee of Rs.8504/- to be paid by the Appellant. The letter demanding the additional fee could not be delivered by the postal authority stating that the appellant was not available at the address.
Decision:
The appeal is disposed.
The Appellant may pay Rs.8504/- and take the information if he wishes before 15 December 2011.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 17 November 2011 (In any correspondence on this decision, mention the complete decision number. (AG) Page 2 of 2