Central Information Commission
Mr.Sudhir Kumar Dhingra vs Delhi Development Authority on 20 June, 2013
Central Information Commission
Room No.4, Club Building,
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/VS/A/2012/000779/03666
Appeal No. CIC/VS/A/2012/000779
Dated: 20.06.2013
Appellant: Shri Sudhir Kumar Dhingra
A32, 3rd Floor, Inderpuri
New Delhi110012
Respondent: Central Public Information Officer
Delhi Development Authority
Dy. Director (MIG) H, D Block
2nd Floor, Vikas Sadan, INA
New Delhi110023
Date of Hearing: 20.06.2013
ORDER
Facts
1. The appellant filed an application dated 28.02.2012 under the RTI Act, seeking copies of complete files regarding an application in a scheme. CPIO did not respond. Appellant filed first appeal before the first appellate authority (FAA). FAA directed the CPIO to provide the information. Appellant filed this present second appeal.
Hearing
2. Appellant and respondent were present before the Commission.
3. Appellant referred to his RTI application and stated that he was seeking copies of complete files regarding the registration of an application in a scheme.
4. Appellant stated that he wanted to know the status of allotment of a flat. Appellant stated that he had received the copies of the files but the documents were incomplete. Appellant stated that he also wanted to have the copy of the envelope addressed to the appellant.
5. Respondent stated that the copies of the complete file have already been provided to the appellant.
6. Respondent by the way of background stated that a demand notice was issued to the appellant for payment of dues. Respondent stated that no payment was received by them, and ultimately show cause notice was issued to the appellant. Respondent stated that even after issuance of show cause notice no action was taken by the appellant for payment of dues. Respondent stated that after the expiry of limitation period as per the terms and condition of the demand notice the flat allotted to the appellant was cancelled.
7. Respondent stated that no further information was to be given to the appellant because what was available has already been sent.
Decision
8. Respondent is directed to send a copy of the pertinent file to the appellant within 30 days of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar