Central Information Commission
Mr.Ranbir Singh vs Government Of Nct Of Delhi on 1 November, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002946
Date of Hearing : November 1, 2012
Date of Decision : November 1, 2012
Parties:
Applicant
Shri Ranbir Singh
R/o House No.1433
Park View Apartments
Sector 29, Arun Vihar
Noida 201 303
The Applicant was present during the hearing
Respondents
Department of Trade and Taxes
O/o value Added tax Officer
Govt. of NCT of Delhi
Ward No.105/106
Vyapar Bhavan
New Delhi
Represented by : Shri Rajinder Kumar, UDC
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002946
ORDER
Background
1. The Applicant filed an RTI application dt.9.6.12 with the PIO, Department of Trade and Taxes, GNCTD seeking the following information related to alleged tax evasion by M/s. ASBA Products, Mayapuri Industrial Area on the basis of concealment of sale :
i) On the basis of information received from CSD Mumbai, has concealment of sale been found
ii) If yes, what action is being taken
iii) Do the figures of sale/payments provided by him tally with the figures supplied by CSD Mumbai The PIO replied on 3.7.12 stating that the case is being scrutinized and under consideration. The Applicant then filed an appeal dt.10.7.12 with the Appellate Authority stating that information furnished is unsatisfactory, vague and not to the point. On not receiving any reply from the FAA, the Applicant filed his second appeal dt.31.8.12 before CIC Decision
2. The Commission after being informed by the Appellant that the said case has been scrutinized and report has been already sent to the Public Authority, directs the PIO to furnish the information as available on record to the Appellant against all the points, point wise, while holding that the information sought cannot be considered as third party information since the Appellant is only seeking the outcome of the inquiry conducted on a complaint filed by him, in a simple 'yes' or 'no' form. The information should reach the Appellant within three weeks of receipt of this order.
3. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Shri Ranbir Singh R/o House No.1433 Park View Apartments Sector 29, Arun Vihar Noida 201 303
2. The Public Information Officer Department of Trade and Taxes O/o value Added tax Officer Govt. of NCT of Delhi Ward No.105/106 Vyapar Bhavan New Delhi
3. Officer in charge, NIC