Central Information Commission
Dinesh Kumar Sharma vs Ministry Of Defence on 4 May, 2017
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CENTRAL INFORMATION COMMISSION
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Club Building (Near Post Office)
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Old JNU Campus,New Delhi-110067
Tel: +91-11-26106140/26179548
Email - [email protected]
File No. CIC/YA/C/2014/000440/SD
Date of Decision:04/05/2017
Relevant facts emerging from the Complaint:
Complainant : Dinesh Chandra Nambudri
Near Jyoti Vidyalaya
Joshimath, Uttarakhand
Respondent : CPIO
21, Border Road Task Force
Pin-930021, C/o 56 APO
RTI application filed on : 11/07/2013
PIO replied on : 09/10/2013
First appeal filed on : N.A.
First Appellate Authority : N.A.
order
Complaint dated : 20/05/2014
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INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Complainant sought information regarding residential land being occupied by GREF on lease in terms of the copy of the original lease deed, whether he is eligible for receiving the rent on account of the occupancy subsequent to his father's death, number of times the lease deed was renewed and why were the names of the heir of his father removed from the renewed contract while their names are present in revenue records.
Grounds for the Complaint:1
The CPIO has not provided the desired information. Relevant Facts emerging during Hearing: The following were present:-
Complainant: Not present.
Respondent: Raj Kumar Prakash, AEE (Civil) & CPIO, 75RCC(GREF), C/o 56 APO present in person.
CPIO submitted that available information has been provided to the Appellant despite BRO (BRDB) being an exempt organisation under Section 24 of the RTI Act.
Decision Commission upholds the submission of the CPIO. No further action lies.
The Complaint is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2