Central Information Commission
Shri Uday Narayan Tiwari vs Cit, Faizabad on 23 January, 2009
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/AT/A/2008/00847/LS
Appellant : Shri Uday Narayan Tiwari
Public Authority : CIT, Faizabad
Date of Decision : 20.1.2009
FACTS
By his letter of 15.1.2008, the appellant had requested for information on 06 points regarding uncivilised treatment meted out to him by one Mohd Naeem on 3.10.2003 and the matters related therewith.
2. The CPIO had decided the matter vide his letter dated 4.2.2008. On appeal, the Appellate had disposed of the matter vide order dated 2.4.2008.
3. Dissatisfied with this, the appellant has filed the present appeal before the Commission.
4. The matter was fixed up for hearing on 23.12.2008 but the parties did not appear. Hence, the matter was adjourned to 20.1.2009. Again, the parties did not appear. Hence, it has been decided to dispose of the matter on the basis of material on record.
5. I have carefully gone through the orders of the CPIO and the Appellate Authority. The appellant, however, is also not satisfied regarding some points raised by him. In the facts and circumstances of the case, it would be expedient if the Commissioner of Income Tax, Faizabad (AA) re-visits the matter and gives a personal hearing to the appellant.
DECISION
6. The Commissioner of Income Tax, Faizabad (AA) is hereby directed to re- visit the matter and decide the same after giving a personal hearing to the appellant.
7. The matter is disposed of accordingly.
Sd/-
(M.L. Sharma) Central 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 (K.L. Das) Assistant Registrar