Indian Kanoon - Search engine for Indian Law

Central Information Commission

Shri Bachchan Singh Chauhan vs Delhi Development Authority on 9 February, 2009

14BachchanSinghChauhanDDA0902 1                         1


                        CENTRAL INFORMATION COMMISSION
                  Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                                     Appeal No. CIC/S/A/2008/00 014

Appellant:                                               Shri Bachchan Singh Chauhan

Public Authority:                                        Delhi Development Authority
                                                         (through Shri V.P. Bansal, Deputy
                                                         Director(LAB)-(Housing))

Date of Hearing:                                         09/02/2009

Date of Decision:                                        09/02/2009

FACTS:-

By his letter of 11/12/2007, the Appellant had sought information on nine points about flat No.79A, DDA Flats, Chilla Village, ED-9, Mayur Vihar Phase-I, Delhi, including date of allotment of said flat, date of handing over of physical possession of the said flat; the number of installments paid up by the Appellant; the rationale/reasons behind the imposition of penalty of Rs.63,672/-, on the Appellant and the matters related therewith.

2. Shri Rakesh Bhatnagar, Director(Housing), PIO, vide his letter dated 31/12/2007, had informed the Appellant that his request was being transferred to Deputy Director(LAB-H), for appropriate action. Thereupon, the Deputy Director(LAB-H), vide letter dated 31/12/2007, had furnished point-wise information to the Appellant.

3. Dissatisfied with this, the Appellant had filed Appeal before the Appellate Authority. The Appellate Authority, had disposed of the Appeal vide his letter dated 04/02/2008, wherein it was held that the information sought by the Appellant does not fall in the ambit of RTI Act as it is in the nature of grievance etc.

4. The present Appeal has been directed against the order of the CPIO and the AA.

5. The matter was heard on 09/02/2009. The Appellant appeared before the Commission. The DDA is represented by the officer named above. Representing the Appellant, Shri Sarbajit Roy would submit that the main concern of the Appellant is to ascertain that calculation of installments and interest thereon and imposition of penalty etc. has been correctly calculated by the concerned officials of DDA. Shri Bansal would submit that the calculations have been correctly made but he has no objection to the matter being re-visited by senior officials in the Accounts Section of DDA.

DECISION

6. In view of the above, Shri Bansal is hereby directed to ask a senior Accounts Officer to revisit the calculations and assure himself that the same have been correctly made and thereafter inform the Appellant accordingly, along with the calculation-sheets.

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 Tele: 011 2671 73 53