Central Information Commission
Sachin Jain vs Delhi Development Authority on 19 November, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/DDATY/A/2024/621190
Sachin Jain .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Asst. Director-(SFS)-Housing, Delhi
Development Authority, D-Block,
Vikas Sadan, INA, New Delhi-110023.
2. Nodal Public Information Officer,
Deputy Director & Nodal Officer-RTI,
Delhi Development Authority, RTI
Implementation & Co-ordination Branch,
C-Block, 3rd Floor, Vikas Sadan,
INA Colony, New Delhi-110023. ....प्रनर्वािीगण /Respondent
Date of Hearing : 13.11.2025
Date of Decision : 18.11.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 21.02.2024
CPIO replied on : Not on record
First appeal filed on : 28.03.2024
First Appellate Authority's order : 01.05.2024
2nd Appeal/Complaint dated : 18.05.2024
Information sought:
Page 1 of 41. The Appellant filed an (online) RTI application dated 21.02.2024 seeking the following information:
"We, the allottee/Owner of DDA flat No BW 67B , Shalimar bagh (SFS) would like to install solar Roof panels for domestic use under the scheme rolled out by Delhi Govt/Central Govt, on the common portion (terrace) area. As per the E newsletter issued-- for clarification, in the meeting held by DDA on 14.9.21 , for the question of permission to the installations of solar panel on the rooftop etc, DDA quoted that ,Under the policy, installation of solar panel for domestic use is allowed as per terms & conditions., Ref No- ://119.226.139.196/tendernotices_docs/mar2020/E- Newsletter12112021.pdf In addition, with refer to your RTI application response ref no: F.1 (Misc) 2019/SFS/RTI/NM/SS/Pt.959 dt: 09/12/19, the roof top/ terrace is a common portion & allottees of lower Floors- GF,FF, SF,TF (4 units) have right to access the terrace for maintenance of water tanks, Dish and other service provisions.
Please advise whether we as owner of First Floor (Flat No- 67b, BW Block, Shalimar Bagh , Delhi- 110088) of the DDA society having 4 Flats in each building block sharing common terrace need any NOC or approval from DDA or MCD or any flat member for installation of solar panels if the installation is done on the proportionate area of the terrace ? (Ex- total 4 flats , so if 3 flats agree, then the area which can be used for installation is 75%) Please be clear with your response We want to install the panels ASAP and utilize this opportunity brought by the govt for the benefit of residents."
2. Having not received any response from PIO, the Appellant filed a First Appeal dated 28.03.2024. The FAA vide its order dated 01.05.2024; held as under.
"No such specific information is available in Housing Branch."
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
4. Proof of having served a copy of Second Appeal on Respondent while filing the same in CIC is not available on record.
Relevant Facts emerged during Hearing:
Page 2 of 4The following were present:-
Appellant: Absent.
Respondent: Shri Avish Kumar, CPIO-cum-Assistant Director, attended the hearing in person.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that no specific information as sought by the Appellant in the instant RTI Application is available on record. However, Policy & Procedure for permission and regularization of addition and alteration in DDA Flats is available on DDA website and accordingly an updated reply has been given to the Appellant vide letter dated 10.11.2025. He apprised the Bench of the fact that new policy regarding installation of solar roof panels has not been finalised by the Ministry and the same is under process.
7. A written submission has been received from the PIO-cum-Assistant Director (SFS)H, vide letter dated 10.11.2025, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"As regards the roof rights are concerned, you are kindly requested to refer to Policy & Procedure for permission and regularization of addition and alteration in DDA Flats uploaded at DDA website or You may refer to the following link https://dda.gov.in/sites/default/files/Housing%20Department/policy_procedu re_for_permission regularization of additions08082023_0.pdf"
Decision:
8. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that at present there is no policy in the DDA regarding permission for installation of solar roof panels and accordingly, a suitable reply based on available records has been given to the Appellant vide letter dated 01.05.2024. Hence, no relief can be given to the Appellant in the instant case.
9. Notwithstanding above, the Respondent Public Authority is once again advised to harmonize their building related policy/SOP/Bylaws in line with the Government Policy to promote green energy through Solar Schemes/Policy. This will help other similar cases and reduce Page 3 of 4 environmental burden of providing energy. Such an order was already given in case file No. CIC/DDATY/A/2023/655405 by the Commission on 02.05.2025. A copy of this order may be placed before the competent officer in the Respondent Public Authority by the CPIO.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, Deputy Director (SFS) Housing, Delhi Development Authority, D Block, Vikas Bhawan, INA, New Delhi - 110023 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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