Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrprem Prakash Shokeen vs Gnctd on 26 December, 2014

                                                                  

                                                                 

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



                                    File No.CIC/SA/A/2014/000871 



                                                
                                           
          Appellant                                      :          Sh. Prem Prakash Shokeen



          Respondent                          :          Sub Divisional Magistrate
                                              Headquarters, GNCTD, Delhi



          Date of hearing                                :          16­12­2014


          Date of decision                               :          26­12­2014


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

          Referred Sections                               :         Sections 19(3) of the RTI Act


          Result                              :          Appeal allowed/disposed of 



               The appellant is present. The Public Authority is represented by Mr. Kailash Kumar, 

        S.Kgo, O/o Tehsildar, HQ,  GNCTD, Delhi. 

        FACTS:
     

CIC/SA/A/2014/000871 Page 1

2. The Appellant through his RTI application dated 02.11.2013 sought information on 5 points  viz i) In Delhi how many times and  on what dates land settlement has been done ii) For the  land settlement, whether Sazara Paimash had been done iii) What is Lal dora, etc.   PIO  replied on 12.12.2013. Having received no reply within the prescribed perid, the appellant  preferred First Appeal.  FAA by his Order dated 17.01.2014 directed the PIO to provide fresh  reply to the applicant within 1 week.   Being unsatisfied with the information furnished, the  appellant has approached the Commission in Second Appeal.   DECISION

3.    Both the parties made their submissions.  The Commission observes that the  PIO has  not attended the hearing and instead a junior official/kanungo has been deputed without any  authorisation.   The PIO is directed to show cause why penalty cannot be imposed on him  for not attending the hearing and in case he is not able to attend, for not deputing an officer  not below the rank of PIO.   His explanation should reach the Commisison within 3 weeks  from the date of receipt of this order.  

4.   The respondent authority is directed to provide the information regarding points Nos. 2  and   3   namely,   for   the   land   settlement,   whether   Sazara   Paimash   had   been   done   and  regarding  Lal dora, within 15 days from the date of receipt of this order.   

(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:

CIC/SA/A/2014/000871 Page 2

1. The CPIO under RTI, Government of NCT of Delhi Sub Divisional Magistrate, Headquarters, Revenue Department Old Civil Supplies Building, Tis Hzari, Delhi

2. Shri Prem Prakash Shoukeen 217, Mangolpur Kalan,  Delhi­110085 CIC/SA/A/2014/000871 Page 3