Central Information Commission
Dhananjay Pratap Singh vs Power Grid Corporation Of India Ltd. on 31 August, 2022
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/PGCIL/A/2021/640183
Dhananjay Pratap Singh ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
Power Grid Corporation Of
India Limited, Head Office,
Eastern Part -1, RTI Cell,
Board Colony, Shastri Nagar,
Patna-800023, Bihar .... ितवादीगण /Respondent
Date of Hearing : 30/08/2022
Date of Decision : 30/08/2022
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 24/04/2021
CPIO replied on : 01/06/2021
First appeal filed on : 11/06/2021
First Appellate Authority's order : 13/07/2021
2nd Appeal/Complaint dated : 31/08/2021
Information sought:
The Appellant filed an online RTI application dated 24.04.2021 seeking the following information on land acquired for construction of sub -station for power grid OR compensatory forestation, for project construction of 400 KV DC line from Sasaram to Daltonganj, in Daltonganj North Forest Division in Palamau District in 1 the State of Jharkhand, at Muaza- Rajhara ( Revenue village -312 ), Halka No-03, Block - Lesliganj, Sub Division - Sadar Medininagr, Jharkhand. In this regard, provide the information:-
1. "Copy of District Gazzet Notification No-02 DT:01.02.2012 TO 15.02.2012 (Palamu, Jahrakhand ) for acquisition of land to the extent of 15.41 acre for aforesaid said project, at aforesaid revenue village .
2. Details of land owners, who had received full or partial compensation for ,their full or partial land acquired .
3. Details of land owners, who are yet to receive full or partial compensation for their full or partial land acquired .
4. Reason therefore for none payment of land revenue from date of mutation itself to state authorities for land to the extent of 15.41 acre purchased and mutated in name of M/s. Power grid corporation of India ltd, daltaonganj, which is mutated at Part present -10 and Page No-37 in register 2 of aforesaid mauza. If any claim, compensation, relief or litigation is made against this property by below named persons, whose land holdings are recorded under register 2 of aforesaid mauzaa."
The CPIO furnished a reply to the appellant on 01.06.2021 stating the same queries have been already replied to on 13.04.2021 wherein it was stated as follows:-
"At Mauza-Rajahara, Dist. Palamu, land 15.41 Acres was taken by District Land Acquisition office, through District Gazzet Notification No.2 dated 1.2.2012 to 15.2.2012 (Palamu). The total amount of Rs.1,23,53,731/- deposited towards the Acquisition & Compensation amount to land owners to the District Land Acquisition office. The compensation has been distributed by the District Land Acquisition office, for more details at District Land Acquisition office at Daltenganj / Palamu, may be contacted."
Being dissatisfied, the appellant filed a First Appeal dated 11.06.2021. FAA's order dated 13.07.2021 held as under:-
2Feeling aggrieved and dissatisfied that the information provided is vague, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Not present.
Respondent: M Q Huda, CPIO present through video conference.
The CPIO reiterated the reply provided to the RTI Application and affirmed that the information as available in their office has been duly provided to the Appellant. He further invited attention to his written submissions sent prior to the hearing wherein it was stated that- 'at Mauza-Rajahara, Dist. Palamu, 15.41 Acres of land was acquired thorough District Land Acquisition Officer for public purpose i.e. construction of Power Substation vide Gazzete Notification No.2 dated 01.02.2012-15.02.2012. For acquisition of 15.41 Acre land POWERGRID has deposited 1,23,53,731/- with the district land acquisition officer appointed by State of Jharkhand. It is under the jurisdiction of district land acquisition officer, Palamu to disburse the land compensation to the concern owner as per the Land acquisition Act. It is further mentioned that records like Mouza,Khata,Khasra,area, ownerships, payment disbursement etc are maintained by District Land Acquisition Officer. So, any information regarding above may be obtained from there only. Therefore, the status of distribution compensation of the land is concern, this information may be obtained from the District Land acquisition office, Palamau, which comes under the administrative control of the State Government.' Decision:
The Commission based on a perusal of the facts on record observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act. In view of this and in the absence of the Appellant to plead his case, the Commission finds no scope of intervention in the matter.
The appeal is disposed of accordingly.
Saroj Punhani (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) 3 Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4