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Central Information Commission

Harminder Singh vs National Highways Authority Of India ... on 11 July, 2019

                               के ीय सूचना आयोग
                         Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                          Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

File No: CIC/NHAIN/A/2018/108534/SD

Harminder Singh                                           .... अपीलकता/Appellant
                                       VERSUS
                                        बनाम
CPIO,
National Highway Authority of India,
O/o Project Director,
PIU 53,
BasantVihar,
Naubasta,
Kanpur-208021                                          .... ितवादीगण /Respondent

RTI application filed on          :    24/07/2017
CPIO replied on                   :    31/10/2017
First appeal filed on             :    31/08/2017
First Appellate Authority order   :    27/09/2017
Second Appeal dated               :    27/01/2018
Date of Hearing                   :    11/07/2019
Date of Decision                  :    11/07/2019

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          INFORMATION COMMISSIONER :           DIVYA PRAKASH SINHA
Information sought

:

The Appellant sought information regarding number of overload trucks, weight of the load that passed from Chamari Toll Plaza towards Jhansi from 01/04/2017 to 15/07/2017.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
1
Relevant Facts emerging during Hearing: The following were present: -
Appellant: Not present.
Respondent: Purshottam Lal Chaudhary, PD & CPIO, PIU, NHAI, Kanpur present through VC.
CPIO submitted that NHAI does not have the facility of weigh-in-motion (WIM) at the relevant Toll Plaza, hence no data of overload vehicles are generated and the Appellant has been informed about the same.
Decision Commission has gone through the case records and observes that the final reply of the CPIO was sent to the Appellant on 06.07.2019 after receiving the hearing notice, which should have been sent as the initial reply.
Appellant has not availed the opportunity to appear before the Commission to plead his case/contest CPIO's submission. Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काशिस हा) Information Commissioner (सूचनाआयु ) Authenticated true copy (अिभ मािणतस यािपत ित) Haro Prasad Sen Dy. Registrar 011-26106140/ [email protected] हरो सादसेन,उप-पंजीयक दनांक / Date 2