Central Information Commission
Mrs B Sharma vs Gnctd on 17 April, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/DS/C/2013/000445SA
Appellant : Suraj Bhan Sharma
Respondent : Registrar of Cooperative
Societies, GNCTD
Date of hearing : 16.4.2014
Date of decision : 17.4.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed / disposed of
FACTS
Heard on 16.4.14. Appellant not present. Public Authority is represented by Shri Vig and Shri Walia
2. During the hearing, the Respondent of the Society submitted that Appellant has paid the loan and since the entire society is mortgaged to DCHFC, it was decided that every member should pay according to value of his flat and because of that decision, Appellant have to pay Rs.6200/. He added that bank is collecting the money directly from the members and the society is not involved. He added that Appellant has not paid any amount towards maintenance charges till date. The Appellant on the other hand submitted that society without issuing notice to him is putting his name on the notice board with the remark that Rs.1.50 lakhs is outstanding from him.
3. The President/Secretary of the Society is directed to furnish a comprehensive statement indicating the amount of loan availed by the Appellant and the amount outstanding as on date. The President/Secretary of the Society is also directed to inform the rule/document by which every member is directed to pay the amount according to his flat. The information should reach the Appellant within twenty days of receipt of this order.
4. The appeal is disposed with the above direction. Sd/ (M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officer