Central Information Commission
Shri D.C.Gupta vs Dgit (Investigation) on 27 May, 2009
CENTRAL INFORMATION COMMISSION
F. No. CIC/LS/A/2009000105
(Hearing at UT Guest House, Chandigarh)
Appellant : Shri D.C.Gupta
Public Authority : DGIT (Investigation)
(through Shri Abhishek Garg, ADIT)
Date of Hearing : 27.5.2009
Date of Decision : 27.5.2009
FACTS
By his letter of 2.6.2008, the appellant had sought information on 06 paras relating to the TEP filed by him with the Income Tax Department and had wanted to know the outcome of the investigation carried out by the Department.
2. The CPIO vide letter dated 6.6.2008 had claimed exemption in terms of notification issued by the Central Government u/s 24 of the RTI Act. On appeal, the Appellate Authority had upheld the decision of CPIO on the same ground.
3. Hence, the present appeal.
4. The matter was heard on 27.5.2009 at UT Guest House, Chandigarh. The appellant appeared before the Commission. The public authority is represented by the officer named above. Shri Garg would submit that the Department has claimed exemption under the provisions of relevant law and, therefore, no information is disclosable to the appellant.
DECISION
5. Shri Garg is hereby directed to have the investigation completed in 04 months time and thereafter inform the broad outcome of the investigation the appellant, without giving any specific details.
6. The matter is disposed of accordingly.
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