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Central Information Commission

Shaloo Airi vs North Delhi Municipal Corporation ... on 28 November, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                         के न्द्रीयसच
                                                    ू नाआयोग
                              Central Information Commission
                                      बाबागंगनाथमागग,मुननरका
                               Baba Gangnath Marg, Munirka
                                नईनिल्ली, New Delhi - 110067

शिकायतसंख्या / Complaint No. CIC/NDMCL/C/2022/619982 -UM

Mrs. Shaloo Airi
                                                                          ....शिकायतकताा/Complainant
                                              VERSUS
                                                बनाम
CPIO :
THE PIO/Nodal Officer(RTI Cell)
NORTH DELHI MUNICIPAL CORPORATION,
Dr. S.P. Mukherjee Civic Center,
JLN Marg, New Delhi-110002.
                                                                          .... प्रशतवादीगण /Respondent

Date of Hearing       :                21.11.2022
Date of Decision      :                28.11.2022

Date of RTI application                                                     23.02.2022
CPIO's response                                                             Not on record
Date of the First Appeal                                                    Not on record
First Appellate Authority's response                                        Not on record
Complaint dated                                                             Nil

                                             ORDER

FACTS The Complainant vide his RTI application sought information, as under:-

Dissatisfied due to non-reciept of any reply from the PIO, the Complainant approached the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Complainant: Absent Respondent: Mr JS Khatri AE Present through AC The Complainant remained absent during the hearing. The Respondent informed that the Complainant was called for inspection of related documents and provided with the information.

DECISION:

Keeping in view the facts of the case and the submissions the Commission notes that the instant matter is a Complaint under the RTI Act where no further direction for disclosure of information can be made and it is only required to be ascertained if the information has been denied with a malafide intention or due to an unreasonable cause. Taking into consideration, the submission made by the Respondent and on perusal of the records, the Commission observes that inspection had been offered to the Complainant and she came for the same and information was furnished to her. Therefore no further intervention of the Commission is required in the matter.

The Complaint stands disposed accordingly.

(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अशिप्रमाशणत एवं सत्याशित प्रशत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उि-िंजीयक) 011-26182598 शदनांक / Date: 28.11.2022 Page 2 of 2