Central Information Commission
Mramit Barwad vs Ministry Of Shipping,Road Transport & ... on 9 September, 2015
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F.No. CIC/YA/A/2014/001967
Date of Hearing : 09.09.2015
Date of Decision : 09.09.2015
Appellant/Complainant : Shri Amit Barwad
Bhopal
Respondent : Shri Rajesh Bhandari, PIO
Shri S. Choudhury, PIO
National Highways Authority of India
(NHAI), Bhopal/Raipur
Information Commissioner : Shri Yashovardhan Azad
Relevant facts emerging from complaint/appeal:
RTI application filed on : 05.03.2014
PIO replied on : 07.03.2014
First Appeal filed on : 12.05.2014
First Appellate Authority (FAA) order on : 26.05.2014
Complaint/ Second Appeal received on : 03.07.2014
Information sought:
The appellant sought acquisition map of village Godari, Dist. Mahasamund, Chattisgarh, compensation given to land owner, total land acquired/yet to be acquired, land owners of khasra no. 643/1 & 643/2 etc. Relevant facts emerging during hearing:
Both the parties are present and heard through video conferencing. The appellant filed an RTI application on 05.03.2014, seeking the above information. CPIO vide reply dated 07.03.2014 provided information on point (A) & (J) and forwarded the remaining points to SDM Office, Mahasamund. The FAA in his order advised the appellant to approach the SDM Office, Mahasamund for obtaining the remaining information.
The appellant stated that incomplete information has been provided to him and requested for directions to provide the complete information. He also requested for imposition of penalty on the CPIO. The respondent stated that information as available on record was provided to the appellant vide letter dated 07.03.2014. He stated that information regarding compensation against acquisition etc is available with the State Government and is not held by them. On query by the Commission as to whether the information regarding details of compensation, land acquisition never comes to them, the respondent stated that information will come to them at a later stage after the completion of all the processes.
Decision:
After hearing both the parties and on perusal of record, the Commission directs the respondent to provide point wise revised reply to the appellant, within two weeks of receipt of this order, under intimation to the Commission. As regards appellant's request for imposition of penalty on the CPIO, the Commission finds that the CPIO has replied well within the prescribed time period under the RTI Act.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI Project Director-PIU, National Highways Authority of India, Project Implementation Unit-Raipur, A-7, VIP Estate, Shankar Nagar, Raipur-492007 (Chhattisgarh).
Shri Amit Barwad (Kasar) College Road, Ward No.-15, Mahavir Colony, Near Tehsil Court, District-Mahasamund-493445 (Chhattisgarh).