Central Information Commission
Chandrasegaran vs Ut Of Puducherry on 3 October, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/UTPON/A/2024/650217
CIC/UTPON/C/2024/650219
Chandrasegaran .....अपीलकता/Appellant
....िशकायतकता /Complainant
VERSUS
बनाम
PIO,
Office of the Deputy Collector
(Revenue)-South, Villianur,
Puducherry - 605100 .... ितवादीगण /Respondent
Date of Hearing : 29.09.2025
Date of Decision : 03.10.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The issues raised by the appellant/complainant in both the above cases
CIC/UTPON/A/2024/650217 and CIC/UTPON/C/2024/650219 are identical.
Therefore, it is felt desirable to pass a common order in both cases.
Relevant facts emerging from appeal:
RTI application filed on : 05.08.2024
CPIO replied on : 03.09.2024
First appeal filed on : 10.09.2024
First Appellate Authority's order : 08.10.2024
2nd Appeal/Complaint dated : 12.11.2024
Information sought:
Page 1 of 51. The Appellant filed an (offline) RTI application dated 05.08.2024 seeking the following information:
"1. Give the copy of the documents of land Acquisition in Korkadu Revenue Village for NH45A 3D 2017 and 3D 2019 Implemented RFCTLARR Act 2013-26(1) as "Provided also that the Collector shall before initiation of any Land acquisition proceedings in any area take all necessary steps to Revise and UPDATE the Market value of the Land on the Basis of the Prevalent market rate is that area.
2. Give the copy of the documents of land Acquisition in Korkadu Revenue Village for NH45A 3D 2019 Implemented RFCTLARR Act 2013- 26(1) as "Explanation-3."
2. The CPIO furnished a reply to the Appellant on 03.09.2024 stating as under:
"The information sought for is not available in this office."
3. Being dissatisfied, the appellant filed a First Appeal dated 10.09.2024. The FAA vide its order dated 08.10.2024, held as under.
"1. In this regard, views/comments have been called for from the Public Information Officer -cum-Revenue Officer, Office of the Sub Collector (Revenue) South. Wherein, PIO stated that the RTI Act provides access to all information that is available and existing. In this case, the information sought for is not available in this Office. Hence, the same could not be provided.
2. Upon reviewing the views/comments from the Public Information Officer-cum-Revenue Officer, Office of the Sub Collector (Revenue) South, it is evident that the PIO responded within the stipulated time frame prescribed under the Act and provided information devoid of discrepancies.
3. Accordingly, the appeal is dismissed. If aggrieved by this order, you may file a second appeal."
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Page 2 of 55. Proof of having served a copy of Second Appeal/ Complaint on respondent while filing the same in CIC is not available on record.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant/Complainant: Present through VC Respondent: Ms. K. Bhuvaneswari, CPIO-cum-Revenue Officer/CALA, attended the hearing through VC.
6. The Appellant/Complainant stated that the Respondent has not provided the relevant information as sought in the RTI Application
7. The Respondent submitted that the sought by the Appellant in the instant RTI Application is not available in the records. She further reiterated the contents of written submission dated 26.09.2025.
8. A written submission has been received from Ms. K. Bhuvaneswari, CPIO-
cum-Revenue Officer/CALA, vide letter dated 26.09.2025, stating as under:
"Sir With the above reference, the following are submitted for kind consideration.
1. The appellant had filed an RTI application dated 05.08.2024 seeking information on (i) the copy of the documents of land Acquisition in Korkadu Revenue Village for NH45A 3D 2017 and 3D 2019 Implemented RFCTLARR Act 2013-26(1) as "Provided also that the Collector shall before initiation of any Land Acquisition proceedings in any area take all necessary steps to Revise and UPDATE the Market value of the Land on the Basis of the Prevalent market rate is that area" (ii) Give the copy of the documents of land Acquisition in Korkadu Revenue Village for NH45A 3D 2019 Implemented RFCTLARR Act 2013-26(1) as "Explanation-3"
2. The application was duly processed, it is replied that the requested information sought for is not available in this Office in Form-3 vide Letter No. 4298/SCRS/RTI/A5/2024/1892 dt. 03.09.2024.
3. The First Appeal was filed by the applicant on 10.09.2024 and disposed of by the First Appellate Authority vide order No.5082/SCRS/RTI/Appeal/B3/2024/2192 dated 08.10.2024.
Page 3 of 54. It is submitted that the reply provided was in accordance with the provisions of the RTI Act, 2005. As per the Memorandum No.10369/DRDM/C3/2016-17 dt. 24.09.2016 of Inspector General of Registration-cum-Secretary (Revenue) of DRDM. Puducherry, the same GLR of 2015-16 has been adopted for the year 2016-17. There is no updation of GLR/Market value before the commencement of Project.
5. The Public Authority has acted in good faith and within the prescribed timelines and framework of the RTI Act, 2005."
Decision:
9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Respondent has provided a suitable reply to the Appellant as per available records and under the provisions of the RTI Act only such information as is available and in the form held by the public authority or is under control of the public authority can be provided. The CPIO is not supposed to create information that is not a part of the record. No intervention of the Commission is required in the instant case for further adjudication.
The Appeal and Complaint is disposed off accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स"ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 4 of 5 Copy To:
The FAA, Office of the Sub-Collector (Revenue)-South, Villianur, Puducherry - 605100 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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