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[Cites 1, Cited by 2]

Central Information Commission

Mr. Om Prakash vs O/O Of The Dy. Commissioner West, Govt. ... on 24 December, 2009

                   CENTRAL INFORMATION COMMISSION
                    Club Building, Opposite Ber Sarai Market,
                      Old JNU Campus, New Delhi - 110067.
                              Tel: +91-11-26161796

                                                   Decision No.CIC/SG/A/2009/002815/6089
                                                         Appeal No. CIC/SG/A/2009/002815

Appellant                                  :      Mr. Om Prakash
                                                  S II 55, Swarn Park
                                                  Gali No.-II, Mundak
                                                  Delhi-110041

Respondent                                 :      Mr. P. K. Sinha
                                                  Public Information Officer & SDM
                                                  Govt. of NCT of Delhi
                                                  O/o of the Dy. Commissioner West,
                                                  Old Middle School Complex,
                                                  Rampura, Delhi-110035

RTI application filed on                   :      04/08/2009
PIO replied                                :      16/09/2009
First Appeal filed on                      :      09/09/2009
First Appellate Authority order            :      16/09/2009
Second Appeal Received on                  :      30/10/2009
Notice of Hearing Sent on                  :      24/11/2009
Hearing Held on                            :      24/12/2009

Information sought

:

Appellant had requested for the copy of the order dated 22/05/2009 passed by the RA/SUM( Punjabi Bagh) and the copy of the "Will" dated 15/05/2009.
PIO's Reply:
PIO informed the Appellant that he could obtain the copy of the order dated 22/05/2009 on payment of Rs. 2/- per page against TR-V. Grounds for First Appeal:
Information not provided.
Order of the First Appellate Authority:
FAA mentioned that the Appellant himself had attached a copy of the order dated 22/05/2009 along with first appeal. Appellant was not able to decipher the hand written order. PIO was directed to supply a true typed copy of the order dated 22/05/2009 of RA/SDM(Punjabi Bagh) to the Appellant within fifteen days.

Grounds for Second Appeal:

Appellant sought information regarding copy of order dated 22/05/2009 and copy of Bill dated 15/05/2009, what had not been provided.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Mr. Om Prakash;
Respondent: Mr. P. K. Sinha, Public Information Officer & SDM;
The PIO is directed to give the appellant the typed copy of the order of the SDM, Punjabi Bagh dated 22/05/2009.
Decision:
The appeal is allowed.
The PIO is directed to give the typed copy of the order of the SDM, Punjabi Bagh dated 22/05/2009 to the appellant before 05 January 2010.
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 24 December 2009 (In any correspondence on this decision, mention the complete decision number.)Rnj