Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrkishore Madnani vs Gnctd on 22 January, 2015

                                                                   

                                                                  

                       CENTRAL INFORMATION COMMISSION
                         (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                                  File No.CIC/SA/A/2014/000754
                                      

            Appellant                                     :          Sh.Kishore Madnani

            Respondent                         :          Sub Divisional Magistrate
                                               Saraswati Vihar, GNCTD


            Date of hearing                               :          06­01­2015


            Date of decision                              :          22­01­2015


             Information Commissioner :                   Prof. M. Sridhar Acharyulu
                                                                     (Madabhushi Sridhar)

             Referred Sections                 :          Sections 19(3) of the Act


            Result                                        :          Appeal
                                                                     Allowed/disposed of


                 The appellant is present.  The Public Authority is represented by Mr. Om Parkash, 

           Naib Tehsildar. 



           FACTS:

2. Appellant through his RTI application dated 12.11.2013 sought information with respect to  the applications mentioned in his RTI application namely,  the  list of records submitted by  Jhulle Lal Sindu Nagar Cooperative  Group Society Ltd, list of records recovered...etc  CIC/SA/A/2014/000754 Page 1

3. Having received no information within the prescribed period, he preferred first appeal on  7.1.2014.

4. FAA vide his order dated 14.2.2013 directed the PIO to furnish information.

5. Claiming non­compliance of FAA's order, the appellant has approached the Commission in  second appeal.

DECISION

6. Both the parties made their submissions.  The appellant has submitted that Jhulelal Sindu  Nagar Cooperative Group Housing Society is a society having 720 members and the said  society management is not maintaining proper records.   They are getting inflated water  and current bills along with the threat from the respondent authority to disconnect the  water   and   power   connections   and   not   allowing   the   vehicles   to   enter   the   gate.     The  respondent authority has not made any convicing submissions before the Commission.  

7. In view of above, the Commission directs the respondent authority to provide information  to the appellant regarding (a) non­maintainance of the records of the society (b) inflated  demands of water and power connections and (c) threat of disconnection of the water and  power connections, within 15 days from the date of receipt of this order and also directs  the respondent authority to see that essential services are not disconnected on frivolous  charges.    The appeal is disposed of. 

                                                                                             Sd/­ 


CIC/SA/A/2014/000754                           Page 2
                                                                 (M.Sridhar Acharyulu)
                                                           Information Commissioner 

Authenticated true copy




  (Babu Lal)
  Deputy Registrar
   Addresses of the parties:

       1.                                              The CPIO under the RTI Act, 
       Govt. of NCT of Delhi

Sub Divisional Magistrate (Saraswati Vihar),  Rampura, Delhi

2. Shri Kishore Madnani LIG­8, Jhulelal Apartments,  Pitampura, Delhi­110034 CIC/SA/A/2014/000754 Page 3