Central Information Commission
Mrashok Drall vs Government Of Nct Of Delhi on 3 July, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
CIC/AD/A/2013/001671SA
Appellant : Ashok Drall
Respondent : Land & Building Dept., GNCTD
Date of hearing : 30.6.2014
Date of decision : 3.7.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed /
disposed of
Heard on 30.6.14. Appellant present along with Shri Neeraj. Public
Authority is represented by Shri A.L.Madan, Dy. Secretary (Alt)
2. The Appellant filed an RTI application dt.27.8.11 with the PIO, L&B Department, GNCTD seeking information against four points with regarding alternate plot, status of letter dated 23062011 etc. The PIO replied on 31.10.11 furnishing point wise information. The Appellant filed an appeal dt.29.11.11 with the Appellate Authority stating that no information has been received by him. The Appellate Authority vide order dt.2.1.12 directed PIO to send revised reply within seven days.
3. During the hearing, the Respondent submitted that Appellant was informed vide letter dt.31.10.11 that the file is not traceable since 2006 and information would be provided as soon as the file is traced. He added that the file has been traced and Appellant can avail inspection. The Appellant submitted that in response to another RTI application, he had inspected the file and obtained the documents. He wanted to know who the PIO could claim that a particular letter is not available in the file when the file itself is not traceable.
4. The Commission after hearing the submissions made directs the PIO to inform the latest status on his application within three weeks of receipt of this order.
5. The appeal is disposed with the above direction.
Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officer