Central Information Commission
Ankit Hirji Vora vs Department Of Agriculture & ... on 18 March, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सूचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगानाथ माग
Baba Gangnath Marg,
मुिनरका, नई द ली -110067
Munirka, New Delhi-110067
Decision no.: CIC/DOA&C/A/2017/179063/00252
File no.: CIC/DOA&C/A/2017/179063
In the matter of:
Ankit Hirji Vora
... Appellant
VS
Central Public Information Officer
Department of Agriculture & Farmer's Welfare Cooperation
Krishi Bhawan, New Delhi - 110 001
... Respondent
RTI application filed on : 03/05/2017 CPIO replied on : Not on record First appeal filed on : 23/07/2017 First Appellate Authority order : Not on record Second Appeal dated : 16/11/2017 Date of Hearing : 18/03/2019 Date of Decision : 18/03/2019 The following were present:
Appellant: Present, but case confirmed as withdrawn Respondent: Not present Information Sought:
The appellant to wants to inspect/examine the file and collect photocopies of all relevant documents including records, documents, memos, opinions, advices, circulars, orders, reports, papers, etc in relation to the implementation of Supreme Court's Judgement dated 27th October, 2015 regarding Target Plus 1 Scheme (TPS) 2004-09 in Civil Application NO. 554 of 2006 under Foreign Trade Policy (FTP) 2004-09.
Grounds for Second Appeal The CPIO did not provide the desired information. Observation:
The Commission is in receipt of a letter of the appellant dated 21.11.2017 wherein he has stated that since he has received the order from the First Appellate Authority in which satisfactory information has been provided to him, he desires to withdraw the instant matter.
Decision:
The Commission accepts the prayer of the appellant and treats this case as withdrawn.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2