Central Information Commission
Smt. Surjeet Kaur vs Delhi Development Authority on 20 May, 2009
196 SmtSurjeetKaurVsDDA 20 05 6 5/20/2009 3:48:21 Deepak 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/LS/A/2009/000196
Appellant: Smt. Surjeet Kaur
Public Authority: Delhi Development Authority
(through Shri S.P. Sharma, Deputy Director
(OSB); & Shri N.D. Goyal, Assistant OSB)
Date of Hearing: 20/05/2009
Date of Decision: 20/05/2009
FACTS:-
The matter, in short, is that the Appellant was allotted a plot of land beaing No. 80A/80G, WEA, Karol Bagh, New Delhi, by DDA. She wants to construct a house thereon but despite her repeated requests, she has not been issued perpetual lease deed. It is in this context, that, vide letter dated 18/09/2008, she had sought information as to when NOC and perpetual lease deed would be issued to her.
2. CPIO had responded to her vide letter dated 22/10/2008. The Appellate Authority had disposed of the Appeal vide letter dated 03/12/2008.
3. Dissatisfied with the information provided to her, she has filed the present Appeal.
4. The matter was heard on 20/05/2009. Shri Balbir Singh appeared for the Appellant. The DDA is represented by the officers named above. It is the submission of Shri Sharma that NOC has since been issued but perpetual lease cannot be issued till the following aspects are looked into by the concerned officers of DDA:-
(i) current market rate for excess area in the plot;
(ii) damage charges for the excess area of the plot; and
(iii) development charges.
Shri Sharma would further submit that information in regard to point Nos.(i)&(ii) is to be provided by Shri Pahlad Singh, Director (Land Costing) and in regard to point No.(iii) by the Chief Engineer concerned.
5. Needles to say, there is acute paucity of dwelling units in the capital city. The DDA is expected to facilitate this process rather than hinder it. It is a serious matter that the construction activity is stuck up due to lack of decision on the above three aspects by DDA. The concerned DDA authorities, therefore, need to expedite the decision. Hence, Shri S.P. Sharma, Deputy Director(OSB), is hereby directed to personally take up the matter with the above mentioned authorities and to have the matter finalized so that perpetual lease deed could be issued to the Appellant as also to the many others who are waiting endlessly.
196 SmtSurjeetKaurVsDDA 20 05 6 5/20/2009 3:48:21 Deepak 2
6. The matter will come up for hearing on 31/07/2009 at 10.30 hrs. Shri Sharma will appear along with any other officer(s) that he may like to bring alongwith him before the Commission.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Tele: 011 2671 73 53 Fax: 011 2610 62 76