Central Information Commission
Mr.Inder Raj Singh Jatav vs Government Of Nct Of Delhi on 11 October, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/002376/9730
Appeal No. CIC/SG/A/2010/002376
Relevant Facts emerging from the Appeal:
Appellant : Mr. Indra Raj Singh Jatav
Village Bharthal
P/o Palam, Dwarka
Sector-26, New Delhi-110077
Respondent : Mr. Prakash Chandra
Public Information Officer & Join Director Government of NCT of Delhi Department for welfare of SC/ST/OBC B-Block, Second Floor, Vikas Bhawan IP Estate, New Delhi RTI application filed on : 26/04/2010 PIO replied : Not enclosed First appeal filed on : 04/06/2010 First Appellate Authority order : 24/06/2010 Second Appeal received on : 26/08/2010 Information Sought:
1. In year 1960 what organization acquired land in Bharthel Village for the Delhi Welfare S.C/S.T and how much plot did they receive by the landlords.
2. In year 1960 what was the total number of S.C in the village. Give the copy of the names.
3. The total number of S.C with the names who got the plots in the village.
4. The total number of S.C to whom locks for the plot had been given with their names.
5. Total number of people with their names who did not get the plots.
6. The total number of meters that have been allotted, how much area had been left in the plots and how broad were the roads.
Reply of the Public Information Officer (PIO):
Not Enclosed Grounds for the First Appeal:
Unsatisfactory information by the PIO.
Order of the First Appellate Authority (FAA):
The appeal was disposed off.
Grounds for the Second Appeal:
Unsatisfactory and incomplete information by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Indra Raj Singh Jatav;
Respondent: Mr. Prakash Chandra present PIO & Join Director and Mr. V. K. Bahl the then PIO;
The RTI application was received by the PIO on 26/04/2010. He states that he sent it to Assistant Accounts Office Mr. Harshverdhan Dev for detachment of the IPO so that it could be deposited on 26/04/2010. The Assistant Accounts Officer forwarded it to the Cashier Mr. Prem Singh who has kept the RTI application with him upto 07/06/2010 without doing any work. The RTI application was then given to the PIO on 07/06/2010 who transferred to Divisional Commissioner, 5, Shyam Nath Marg, Delhi on 07/06/2010 vide letter no. F.9(4)/2005-06/DSCST/SCT/3056-3057.
On 30/0/2010 Mr. Satnam Singh, AD/LAC has informed the appellant that, "As per available records in this office no such land of village Berthel was acquired in 1960 regarding allotment of residential plots to SC/ST." The appellant has produced before the Commission copy of an award 1103 of 28/12/1960 with regard to Berthel Village where the tile is purpose of acquisition, "Provision of house sites to Harijans in the rural areas of Delhi". It states "Land measuring 07 Bighas comprising of field no. 01etc./280/2 revenue village Berthel was notified for acquisition under Section-4 of the Land Acquisition Act, 1894 for a public purpose namely, "for provision of house sites to Harijans in the rural areas of Delhi vide notification no. F.15/25/60-LAC dated 20/02/1960 issued under the Authority of the Chief Commissioner Delhi."
The Commission directs the Divisional Commissioner (Revenue) to look at this award and confirm to the appellant whether the said acquisition had taken place or not. If the acquisition had taken place the Divisional Commissioner will ensure that the information on the balance queries is send to the appellant.
Decision:
The Appeal is allowed.
The Commission directs the Divisional Commissioner (Revenue) to confirm to the appellant whether the said acquisition had taken place or not. If the acquisition had taken place the Divisional Commissioner will ensure that the information on the balance queries is send to the appellant. The Divisional Commissioner is directed to ensure that the information is provided to the appellant before 30 November 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 11 October 2010 (In any correspondence on this decision, mention the complete decision number.)(AM) CC:
To, Divisional Commissioner (Revenue) Govt. of NCT of Delhi 5, Shyam Nath Marg, Delhi