Central Information Commission
Sh. Lajinder Singh, N.Delhi vs Dda, New Delhi on 28 April, 2011
1
Central Information Commission
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Adjunct to Appeal : No. CIC/LS/A/2009/000658DS
Appellant /Complainant : Sh. Lajinder Singh, New
Delhi
Public Authority : DDA, New Delhi
(Sh.R.K. Jain,
Director(Planning),AA)
Date of Hearing : 28 April 2011
Date of Decision : 29 April 2011
Facts:
1. Applicant Shri Lajinder Singh submitted RTI request dated 15 January 2009 before the CPIO, Director ( AP), DDA New Delhi and after being responded to by the CPIO and the first appellate authority, preferred second appeal before the Commission which was adjudicated upon vide CIC order of even number dated 21 February 2011. Vide this order, respondent was directed to provide full and complete information to the appellant within four weeks of receipt of the order. Through this order show cause notice was also issued to CPIO to appear before the Commission on 28 April 2011 for personal hearing before a decision could be taken regarding proposed penalty to be imposed upon him for contravening the provisions of the Act.
2. Accordingly hearing was listed. Appellant appeared in person. Respondent did not appear. Appellant stated that he had not been provided with any information by the CPIO. However the CPIO appeared before the Commission today in connection with another case and stated that he had neither received a copy of the Commission's order dated 21 February 2011 nor Commission's notice dated 7 January 2011 and that is why he had not presented himself for the hearing scheduled on 28 April 2011.
Adjunct to Appeal : No. CIC/LS/A/2009/000658DS 2 Decision notice
3. After hearing the submissions of the respondent, he is directed to provide full and complete information to the appellant within four weeks of receipt of the order. Respondent has also been provided with a mobile number of the appellant to facilitate the process of information disclosure by seeking any clarification if necessary. The matter will be reviewed on 24.6.2011 at 11.00 AM on which date respondent is directed to be present before the Commission at Delhi. The matter of show cause notice for action u/s 20(1) will also be taken up at this hearing.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Under Secretary & Dy. Registrar Copy to:
1. Shri Lajinder Singh C66, Malaviya Nagar New Delhi110017
2. The Central Public Information Officer Delhi Development Authority Area Planning Unit1, 4th Floor, Vikas Minar, New Delhi.
3. The Appellate Authority Delhi Development Authority Area Planning Unit1, 4th Floor, Vikas Minar, New Delhi.
Adjunct to Appeal : No. CIC/LS/A/2009/000658DS