Central Information Commission
Shri. P Kannan vs Ut Of Andaman And Nicobar on 27 September, 2011
CENTRAL INFORMATION COMMISSION
Club Building, Old JNU Campus,
Opposite Ber Sarai, New Delhi -110067
Tel: + 91 11 26161796
Decision No. CIC/SM/A/2011/000801/SG/14871
Appeal No. CIC/SM/A/2011/000801/SG
Relevant Facts emerging from the Appeal:
Appellant : Mr. P. Kannan,
M/S Kembu Studio,
Pongy Kyaung,
Port Blair, South Andaman- 744101
Respondent : Mr. Santosh Prakash
PIO & Assistant Commissioner Department Survey and Settlement Andaman & Nicobar Administration Port Blair, South Andama -
RTI application filed on : 13/08/2010 PIO replied : 29/09/2010 First Appeal filed on : 11/10/2010 Order of First Appellate Authority : Not mentioned. Second Appeal received on : 03/01/2011 Information Sought:
The Appellant has sought the following information:
1. The corresponding new Survey number to the old survey number 190/40 measuring an area of 2400 sq.mtrs. in favour of Mr. Mite Jine Born and Mrs. Born, and in whose name the new Survey Number stands recorded till date- if any.
2. Copy of the Recorded Entry and Map in respect of landed property of Mr. Mite Jine Born and Mrs. Born, lying at Anarkali village under Old Survey No. 190/40 measuring an area of 2400 Sq. mtrs.
3. Certified Xerox copies of the file - Block No. 23, Anarkali village, Haddo village, Port Blair (Page No. 46-75) is regarding collection of premium and issue of Site map and Record Entry of Land license holder of 1978 encroachment.
4. Inspection of the above said files.
5. Land adjustment to Survey No. 23/51/P situated at Anarkali village in Port Blair is lying vacant as Revenue land or it has been allotted to any person/any Govt. Institution etc. Provide details of the person/ Govt. Institution etc. if the said vacant land is allotted.
PIO's Reply:
The PIO enclosed information of the RTI Application.
Grounds for First Appeal:
The Appellant is not satisfied with the information provided by the PIO and the Appellant is of the view that the information for query no. 3 is incomplete and for rest of the queries there is no information furnished.
Order of the First Appellate Authority:
No Order Grounds for Second Appeal:
The Appellant is not satisfied with the reply of the PIO and that the FAA did not pass any order to the appeal of the Appellant.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Mr. Gopa Kumar, Surveyor on behalf of Mr. Santosh Prakash, PIO & Assistant Commissioner on video conference from NIC-Port Blair Studio; The respondent states that all the information available on the records has been provided to the Appellant. The Appellant has stated that he wants photocopy of the page numbers 45 to 72 of the file in which there are only 45 paves which have been supplied to him.
Decision:
The Appeal is disposed.
The information available on the records has been provided. 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 27 September 2011 (In any correspondence on this decision, mention the complete decision number.)(GS)