Central Information Commission
Mr.Rakesh Kumar vs Ministry Of Urban Development on 3 May, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
TEL; 01126179548
Decision No. CIC/VS/A/2012/000326/03023
Appeal No. CIC/VS/A/2012/000326
Dated: 03.05.2013
Appellant: Shri Rakesh Kumar,
G27, Budh Vihar, PhaseI,
Delhi110086
Respondent: Public Information Officer,
Ministry of Urban Development,
Under Secy. (DDIB), Delhi Divn.),
Nirman Bhawan, New Delhi110011
Date of Hearing: 03.05.2013
O R D E R
RTI application
1. The appellant filed an RTI application with the PIO on 21.11.2011 seeking information about the powers adopted by the various agencies of Govt. of India/Delhi to maintain law and order situation in NCT, Delhi. In all, information was sought on 11 points. The CPIO transferred the RTI application on 29.11.2011 to the PIOs of five agencies, i.e., MCD, DDA, NDMC, Delhi Police and Pr. Secretary (UD), Delhi Govt., for furnishing the information to the appellant direct.
2. Not being satisfied with the reply of the PIO, the appellant filed an appeal on 9.1.2012 with the first appellate authority (FAA). No reply of the FAA is available on the file. The appellant approached the Commission on 29.5.2012 in second appeal.
Hearing
3. The appellant and the respondent both participated in the hearing. The appellant referred to his RTI application and stated that he was seeking information on the following points:
(i) the agencies responsible for maintenance of law and order in the National Capital Region;
(ii) the reasons why there is a ban on the setting up of tin sheds for selling fire crackers;
(iii) the reasons for rejection of the appellant's proposal in the context of his RTI application on the subject of fire cracker licences; and
(iv) whether Government is promoting any policy for facilitating the sale of fire crackers.
4. The respondent stated that Ministry of Urban Development is not directly concerned with the maintenance of law and order in the National Capital Region, hence this information sought is not available in the Ministry. The respondent further stated that MoUD has no connection with point (ii) above as the question of sheds is the subject matter of MCD and Delhi Police. As far as points (iii) and (iv) are concerned, the respondent stated that appellant has been responded to by letters of the DDA of 2.1.2013 and 13.7.2011.
Decision
5. No further action is called for on the present RTI application. The appeal is disposed of. Copy of the decision be given free of cost to both the parties.
(Vijai Sharma) Information Commission Authenticated true copy (V.K. Sharma) Designated Officer