Central Information Commission
Mr.Vinod Kumar Rawat vs Government Of Nct Of Delhi on 9 May, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002866
Date of Hearing : May 9, 2013.
Date of Decision : May 9, 2013.
Parties:
Applicant
Shri Vinod Kumar Rawat
House No. 49, Block F
Rajendra Park
Gurgaon
Haryana.
Applicant was present.
Respondent(s)
Department of Revenue
O/o the Sub Registrar VIII
District East, Office Complex
L.M.Bundh, shastri Nagar
Delhi.
Representative : Shri Harpal Singh.
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002866
ORDER
Background
1. The RTI Application dated 1.5.12 was filed by the Applicant with the PIO, Deputy Commissioner (East) Department of Revenue seeking information in respect of the WILL registered by his father Late Sh. Vijay Shankar Rawat. He sought the registration number and date of the WILL registered by his father, certified copy of the WILL etc. The PIO replied on 31.5.12 informing the Applicant that the records are not maintained name wise or address wise and that they are maintained as Registration number, Volume No., Book No. Page No and Date of Registration etc. He therefore requested the Applicant to inspect the peshi register by himself after paying prescribed fee of Rs 100/. Being aggrieved with this reply the Applicant filed first appeal seeking the information once again. The FAA disposed off the appeal on 17.7.12 recording that an appropriate reply has been given by the PIO/SRVIII to the Appellant. He further directed the PIO/SRVIII to allow the Appellant to inspect the peshi register subject to payment of Rs 100/. The Appellant thereafter filed the second appeal before the Commission.
Decision
2. Heard submissions.
3. The Respondent reiterated that the information is not maintained name wise and that the details of volume No, Book No, Page No can be retrieved from the Peshi register since it is being maintained date wise. He requested the Appellant to provide date of the registration of the WILL so that the concerned Peshi Register can be identified and be inspected by the Appellant. The Respondent further stated that once the Appellant identifies the particular Vol.No., Book No. etc pertaining to his late father's WILL then the relevant records can be placed before him and he can go through the records in that Volume and identify the information that is required by him. After hearing the Respondent the Appellant is directed to furnish the month and year of the registration of WILL by his late father to the PIO within five days of receipt of this order and the PIO to allow the Appellant to inspect the records/peshi register on payment of Rs 100/ as per the prevailing rules of the Revenue office. Copies of documents identified by the Appellant may be provided to him free of cost. This exercise to be completed within one month of receipt of this order.
3. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Vinod Kumar Rawat House No. 49, Block F Rajendra Park Gurgaon Haryana.
2. The Public Information Officer Department of Revenue O/o the Sub Registrar VIII District East, Office Complex L.M.Bundh, shastri Nagar Delhi.
3. Officer in Charge, NIC.