Central Information Commission
Mr.Deshraj Chugh vs Ministry Of Defence on 14 August, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/C/2012/000324
Appellant : Deshraj Chug
Respondent : Cantonment Board, Meerut
Date of hearing : 14.8.2012
Date of decision : 14.8.2012
FACTS
Heard today dated 14.8.2012. Appellant not present. The Board is represented by Shri Rajesh John and Shri Sudhir Gupta (CPIO).
2. In the RTI application dated 5.4.2010, the appellant had sought information on 04 paras. In para 01, he had sought the classification of Bungalow Nos. 118-A, 202 & 237. In para 02, he had sought to know the families living in these bungalows. In para 03, he had sought information about the construction made in these bungalows and the house tax determined by the Board. In para 04, the appellant had requested for a copy of the voter list in respect of the residents of the above mentioned bungalows.
3. Vide letter dated 5.5.2010, the CPIO had informed the appellant that information on para 01 could be obtained from Defence Estates Officer, Meerut. As regards paras 02,03 & 04, the CPIO had mentioned that this information was to be provided by the CPIO of the Tax Section. However, the above named officers have not been able to convince the Commission that the requisite information on these paras has been provided to the appellant.
4. In the premises, the matter is remanded to the CPIO of Tax Section with the direction to provide information on paras 02, 03 & 04 in one week time, free of cost.
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) Dy. Registrar Address of parties
1. The CPIO Meerut Cantonment Board, Meerut, Uttar Pradesh
2. Shri Deshraj Chug 2 Jwalapuri, Delhi Road, Meerut, Uttra Pradesh