Central Information Commission
Mr.R D Mishra vs Government Of Nct Of Delhi on 2 August, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001544/8792
Appeal No. CIC/SG/A/2010/01544
Relevant Facts emerging from the Appeal
Appellant : Mr. R D Mishra
251-D J&k
Dilshad Garden
New Delhi-110095
Respondent : Mr. Rajesh Taneja
Public Information Officer & SE-II O/o Deputy Commissioner Municipal Corporation of Delhi South Zone, near Uphaar cinema, Green Park, New Delhi 110016 RTI application filed on : 01/04/2010 PIO replied : 08/04/2010 First appeal filed on : 28/04/2010 First Appellate Authority order : 24/05/2010 Second Appeal received on : 07/06/2010 Information Sought:
From Query no.1-Query no. 5 the Appellant sought information with regard to action taken on the following complaints filed with Public Grievance Cell; I. Grievance number is GMOIPGC'9OO9/5~9o97 DATED 24/04/2009 by L.R. Gogia
2. Grievance number is CMO/PGC/2009/ 509086 DATED 24/04/2009 By R.D. Mishra
3. Grievance number is CMO/PGC/2009, 509090 DATED24 /04/2009 By RD.Mishra
4. Grievance number is CMO! PGC/2009/ 529245 DATED 02/05/2009 by L.R.Gogia
5. Grievance number is CMO! PGC/2009/529248 DATED 02/050/2009 by Push Kumar Query no.6.What action has been taken against the under mentioned Unauthorized Constructions at Duggal Colony, Khanpur, Devli Road New Delhi 110062 6/1, A- 9, 6/2 A- 91 and A91/A 6/3 A/92 and A/92B 6/4 A/93 and A/93A 6/5. B-52, 6/6. B-144 110062 6/7 B-147 6/8- B-153, 6/9. B- 174 & B-174b, 6/10. B-206 and B-206a, 6/11 C--33B, 6/12 C-33., 6/13. C-60.
Query no. 7. Who is responsible for not taking actions against the unauthorized constructions in A/93 and A/93a; B-206a even after written complaints?
Reply of the Public Information Officer (PIO) The PIO stated that:
Queries no. 1-5 pertain to the CMO, New Delhi Queries no. 6&7 pertains to MCD Grounds for the First Appeal:
Unsatisfactory information provided by the PIO.
Order of the First Appellate Authority (FAA): The Appeal of RD Mishra was rendered not maintainable and was rejected.
Grounds for the Second Appeal:
Dissatisfied with FAA's order Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Rajesh Taneja, Public Information Officer & SE-II;
The respondent states that he has provided the information relevant to their office on 01/07/2010. The PIO states that the same information has been sought earlier and has also been supplied earlier.
Decision:
The Appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 02 August 2010 (In any correspondence on this decision, mention the complete decision number.)(VN)