Central Information Commission
Mr.Manjeet Singh Bal vs Government Of Nct Of Delhi on 15 May, 2013
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002918
Date of Hearing : May 15, 2013
Date of Decision : May 15, 2013
Parties:
Applicant
Shri Manjeet Singh Bal
R/o Khasra No.34
Village - Saidulajaib
Opp. 'D' Block
Saket
Main M.B.Road
New Delhi 110 030
The Applicant was present during the hearing
Respondents
Department of Revenue
O/o SDM/Hauz Khas
Govt. of NCT of Delhi
Old Tehsil Building
Mehrauli
New Delhi
Represented by : None
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/002918
ORDER
Background
1. The Applicant filed an RTI application dt.1.5.12 with the PIO, Department of Revenue, GNCTD seeking certified copies of mutation order along with patwari report forms with reference to certain file nos. and khasra nos as mentioned in his RTI application On not receiving any reply from the PIo , the Applicant filed an appeal dt.8.6.12 with the Appellate Authority reiterating his request for the information.
The Appellate Authority disposed off the appeal vide his order dt.27.6.12 directing the PIO to provide the reply within two weeks time.
On not receiving any further response, the Applicant filed a second appeal dt.21.8.12 before CIC. Decision
2. During the hearing, the Appellant submitted that vide RTI application dt.1.5.12, he had sought information against three points . He then identified the information that is still required by him which included certified copies of mutation orders along with patwari reports in respect of min. no.553/9697, min No.557/9697 and min. No.344/9798. He however pointed out that he had come to know that this information is not available in the records of the Public Authority and requested the Commission to direct the Respondent to furnish hm and affidavit affirming the fact that above mentioned information is not available in the records.
3. The Commission accordingly directs the PIO to furnish such an affidavit to the Commission with a copy to the Appellant affirming the fact that copies of mutation orders as also patwari reports in min. no.553/9697, Min No.557/96 97 and Min. No.344/9798 are not available with the Public Authority. The affidavit should reach the Commission/Appellant within four weeks of receipt of this order.
4. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G. Subramanian) Deputy Registrar Cc
1. Shri Manjeet Singh Bal R/o Khasra No.34 Village - Saidulajaib Opp. 'D' Block Saket Main M.B.Road New Delhi 110 030
2. The Public Information Officer Department of Revenue O/o SDM/Hauz Khas Govt. of NCT of Delhi Old Tehsil Building Mehrauli New Delhi
3. Officer in charge, NIC