Central Information Commission
Shri.Sanjay Dayal vs Mcd, Gnct Delhi on 15 May, 2012
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Decision No. CIC/SG/A/2012/000754/18916
Appeal No. CIC/SG/A/2012/000754
Relevant Facts emerging from the Appeal
Appellant : Mr.Sanjay Dayal
2452- A, Gali Mundewali
Sadar Thana Road,
Delhi- 06
Respondent : Mr. Subhash Dodrai,
Superintending Engineer/PIO Municipal Corporation of Delhi O/o the Superintending Engineer Room no. 22, 1st Floor Behind Sadar Thana, Idgah Road Delhi RTI application filed on : 16/11/2011 PIO replied : 28/12/2011 First Appeal : 20/12/2011 First Appellate Authority order : 23/02/2012 Second Appeal received on : 05/03/2012 S.No Queries Reply of CPIO 1 Regarding the Parking area infront of Sadar thana: Demolition action was taken by the Whether houses and shops were there at parking area? Manager Slaughter House, so this may How many of these houses and shops were already please be sent to them. constructed there and what happened to them now? Whether they are simply demolished or they ha been resettled somewhere else.
2. On whose order, MCD demolished the houses and what Demolition action was taken by the Mayer was the reason behind such act? at the time of demolition Slaughter House, so this may please be whether these people had water supply connection, sent to them. electricity connection, identification proof, ration card?
3. How many families were living there and where they have Demolition action was taken by the Mayer been resettled or not? If yes then provide me the address Slaughter House, so this may please be of that place and also the information about how many sent to them. workers were being engaged in demolition work and till how many days it continued?
4. How many years older houses were there in this place? Demolition action was taken by the Mayer Slaughter House, so this may please be sent to them.
Grounds for the First Appeal:
Unsatisfactory reply by PIO.Page 1 of 2
Order of the FAA:
FAA said that information has been already sent to the applicant.
Grounds for the Second Appeal:
Unsatisfactory reply from PIO and FAA as well.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr.Sanjay Dayal;
Respondent: Mr. Shafeeq Ahmed, AE(Works) on behalf of Mr. Subhash Dodrai, SE & PIO;
The PIO states that the action was taken by the Manager of the Slaughter House and the RTI application has been transferred to the PIO of the Ghazipur, Slaughter House. The PIO of Slaughter House has provided the information to the Appellant on 21/01/2012. The Appellant has received the information and believes that the action of demolition was not as per the law. The Appellant will have to approach an appropriate for this since the Commission has no jurisdiction over this.
Decision:
The Appeal is disposed.
The information available on the records has been provided. 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 15 May 2012 (In any correspondence on this decision, mention the complete decision number.) (ss) Page 2 of 2