Central Information Commission
Shri Khem Lal Bansal vs Reserve Bank Of India on 30 March, 2009
Central Information Commission
Appeal No.CIC/SM/A/2008/00103-SM dated 15.10.2007
Right to Information Act-2005-Under Section (19)
Dated 30.03.2009
Appellant : Shri Khem Lal Bansal
Respondent : Reserve Bank of India)
The Appellant is present.
On behalf of the Respondent, the following are present:-
(i) Shri Unnikrishnan
(ii) Shri Thomas Mathew
The brief facts of the case are as under.
2. The Appellant had requested the CPIO in his application dated 15 October 2007 for a number of information in respect of purchase of immovable commercial property by non-resident Indians (NRIs). The CPIO wrote to him on 31 October 2007 and gave him some information. Not satisfied with the reply, he preferred an appeal before the first Appellate Authority on 17 November 2007. He did not receive any order from the first Appellate Authority and has come before the CIC in second appeal.
3. The appeal was heard through videoconferencing. We heard the submissions of both the parties. The Respondent submitted that much of what the Appellant had sought did not amount to any specific information as he had raised hypothetical issues. After going through his application for information, we also feel that he has not specified the exact information he wanted nor has he given any particular timeframe with reference to which the information was CIC/SM/A/2008/00103-SM dated 15.10.2007 being sought. We, therefore, advise him to approach the CPIO once again with a new application listing clearly and specifically the exact information he wants with reference to any particular time period and to refrain from seeking response or opinion of the CPIO on hypothetical situations. As far as the present application for information goes, there is nothing more to be done.
4. With the above observations, we dispose off this appeal.
5. Copies of this order be given free of cost to the parties.
Sd/-
(Satyananda Mishra) 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.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2008/00103-SM dated 15.10.2007