Central Information Commission
Mr.Vasudev Gupta vs Delhi Development Authority on 13 March, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/DS/A/2011/004179/VS/02453
Appeal No.CIC/DS/A/2011/004179/VS
Dated: 1332013
Appellant: Shri Vasudev Gupta
B3, New Ashok Nagar
New Delhi110096.
Respondent: Public Information Officer
Delhi Development Authority
Dy. Director (LM), EZ Barrack No.6
Vikas Kuteer, IP Estate
New Delhi.
Date of Hearing: 1332013.
ORDER
Facts:
1. The appellant filed an RTI application dated 3062011 seeking information about the khasra no. on which property nos. CII71, CI, C2, C3 and C14, near Kali Bari Mandir, New Ashok Nagar, Delhi are situated.
2. The CPIO responded on 2092011, informing the appellant that there was no details available on record in respect of the said property, hence it was not possible to provide the information. The appellant filed an appeal with the first appellate authority (FAA) on 2092011. The FAA responded on 24102011 and directed the CPIO to provide the information. A second appeal was filed by the appellant with the Commission on 22112011.
Hearing:
3. I heard both the parties personally.
4. The appellant stated that he wanted to know the situation of khasra no. 268 in the village mentioned in the RTI application along with the length and breadth of the khasra no. in question. The appellant stated that he did receive a response from the respondent to inspect the documents but after that the respondent became evasive and uncooperative and despite a number of attempts made by the appellant for inspection no headway could be made because no one was interested to facilitate inspection of the documents.
5. The respondent stated that the question posed by the appellant in the hearing today is not borne out by the RTI request. The respondent stated that the question posed in the RTI request is, in which khasra no. is the property in question falling.
The respondent stated that plotwise land records are not available in the DDA, hence there is difficulty in providing information where plots have to be identified khasra wise.
6. The appellant stated that it is wrong for the appellant to say that the DDA cannot identify plots khasrawise. The appellant stated that he has a letter of 47 2008 in which the plots falling in certain khasra numbers have been identified. In this light, the appellant stated that the respondent has no reason to refuse the information that he had sought in his RTI application of 3062011.
7. The respondent further stated that what he meant was that it is not possible to identify the plots from the revenue records maintained in the DDA. However, this can be supplemented by a field inspection.
8. The appellant stated that what is required to be done is spot verification which would need the actual situation to be superimposed on the khasra map. The respondent stated that demarcation is the responsibility of the concerned Revenue Department in which the DDA is also representated for any spot inspection and survey.
9. The respondent stated that they have no intention to withhold any information and whatever information is available with the DDA would be provided for which the appellant must come to the office of the Dy.Director (Land Management, East Zone) on 2132013 at 3.00 p.m. where the appellant would be facilitated inspection and be provided photocopies of the pertinent documents.
Decision:
10. The respondent is directed to enable inspection by the appellant of the relevant files along with photocopies of the documents, taking into account para 9. Compliance must be done within 30 days from the issuance of this order.
Appeal is disposed of. Copy of this order be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer /pcs/