Central Information Commission
Mr.Vikash Gaur vs Government Of Nct Of Delhi on 20 January, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/003449/11062
Appeal No. CIC/SG/A/2010/003449
Relevant Facts emerging from the Appeal:
Appellant : Mr. Vikash Gaur,
S/o Shri Ramesh Kumar Gaur,
VPO Chhawla,New Delhi- 71.
Respondent : Mr. D. S. Gahlot
Public Information Officer & Sub Divisional Magistrate (NG) Revenue Department, Govt. of NCT of Delhi BDO Office Complex, Old Roshanpura Road, Najafgarh, New Delhi-43 RTI application filed on : 09/08/2010 PIO replied : 07/09/2010 First appeal filed on : 22/09/2010 First Appellate Authority order : 29/10/2010 Second Appeal received on : 08/12/2010 Query Information Sought Reply of the PIO No.
1. Provide 2 certified copies of the farad The copies of Khata/Khatauni can be of khata No.415min/162min, khatauni obtained on payment of prescribed No.415min/162min khasra No. fees and applying on form CA-I as 932637/10.11.12 Village Chhawla provisioned in DLR Act, 1954 on New Delhi. any working day.
2. Provide those 2 documents which are The relevant Sections of the DLR required to grant NOC for any land. Act, 1954 may be referred to, which Enclose and attest the desired is available in form of a book in documents. open market and for cancellation of NOC & Mutation, the case may be filed before the appropriate authority as provided therein (DLR Act 1954)
3. Specify the procedure for the Transferred to Tehsildar cancellation of the NOC or Mutation (Notification). which has been issued to the wrong person.
4. Enclose & Attest the documents Transferred to Tehsildar according to which the NOC namely (Notification). Khata No.415min/162min, Khatauni No. 415min/162min, Khasra No.263 Village Chhawla, New Delhi-71 was given to Monica, wife of Dinesh Kaushik from Shri Ramesh Kumar Gaur, son of Shri Jyoti Prasad Gaur.
5. Specify the full name, position & Transferred to Tehsildar authority of the person who issued the (Notification). above stated NOC.
6. Specify the residential address of the Transferred to Tehsildar person who issued the NOC, if retired. (Notification).
7. Specify the procedure or court Does not constitute as "Information"
proceedings which may be taken under Section 2f of RTI Act, 2005. against the person who has issued a NOC or Mutation to the wrong person.
8. Specify the name, position & address Deputy Commissioner (South West), of the First Appellate Authority. Old Terminal Tax Building, Kapashera, New Delhi.
First Appeal:
No Information was provided by the Respondent . Order of the FAA:
The order shall dispose off the present appeal filed by Sh. Vikas Gaur on 27/092010 against the PIO/SDM (Najafgarh), under Right to Information Act, 2005.Further the Appellant was informed that in case he is not satisfied with the order, he may file Second Appeal before Central Information Commision, Club Building, Old JNU Campus, New Delhi 110067.
Ground of the Second Appeal:
The Appellant is aggrieved that the order by the first Appellate Authority and the complete information was not provided by the respondent.
Relevant Facts emerging during Hearing: The following were present Appellant : Mr. Vikash Gaur;
Respondent :Mr. R. S. Rana, Tehsildar on behalf of Mr. D. S. Gahlot, PIO & SDF(NG);
The PIO has provided the information as per available records. The Appellant needs to apply for a certified copy of the mutation file which has all the information requried by 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 20 January 2011 (In any correspondence on this decision, mention the complete decision number.) (SC)