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Central Information Commission

Mrnandlal vs Department Of Legal Affairs on 11 March, 2016

                  CENTRAL INFORMATION COMMISSION
                    (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                    Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                           Information Commissioner




                                           CIC/SA/A/2015/001769




                       Nand Lal v. PIO, Department of Legal Affairs

                                           Important Dates and time taken:




     RTI: 08.04.2015                     Reply: 14.05.2015                         Time : 26 days

     FAA: 14.06.2015                     FAO: 31.07.2015                           Time : 47 days

     SA:  13.11.2015                     Hearing: 18.01.2016                       Decision: 11­03­2016

     Result:  Posted for compliance on 11th April 2016, at 2.30 pm.




Parties Present:


1.      Appellant   is   present.   Ms.   Poonam   Suri,   Deputy   Legal   Adviser,   represents   Public 

authority.


FACTS:

2. Appellant sought to know whether the notaries are required to capture the relevant  details of all notarial acts performed by them in the format prescribed by Notarial Register or  are some of the notarial Acts exempted from being recorded in the notarial register etc. He  also sought certain copies of extracts of notary registers. PIO on 08.05.2015 provided para­ wise reply. In his first Appeal, FAA on 31.07.2015 directed to provide the required information  specifically and may also make efforts for getting the record for inspection. Claiming non­ furnishing of information, appellant approached the Commission. Decision:

3. The   appellant,   among   four   points,   wanted   serial   numbers   of   first   and   last   acts  performed by Notary Smt. Meena Sharma from 2008 to 2013, from the register for each year,  and also asked for certified photo copies of all the sheets from these registers containing first  and last acts for these years. The CPIO answered on point 1 and 2. For 2 & 3, it was stated  that public authority was not the custodian of such records and then said, they wrote to Smt.  Meena Sharma Notary Public, asking her to furnish the same.  The CPIO stated that all the  available records have been provided to the appellant. She also stated that some of the old  records were eaten by the termite and the same could not be provided. 

4.   First Appellate Authority Mr J. S. Yadav, Joint Secretary and Legal Advisor, gave a detailed  order on 31.7.2015, wherein there was no mention of records being eaten away by termites. It  noted that in earlier RTI application also the appellant could not get the information, in spite of  CIC order dated 11.6.2015, since there was no response from the concerned Notary. Authority  ordered to facilitate inspection. 

5.   The contention of termite attack appears to be an 'after thought' as that was not mentioned  anywhere anytime earlier. If true, it is pathetic to note that such an important department like  "Legal Affairs" comes up with an explanation that it could not give information as records were  eaten away by termite. It sadly reflects the state of notary/legal records. Notary Public is an  important   public   functionary   which   documents   certain   activities   for   the   purpose   of   legal  consideration of transactions in the court of law. If notaries claim that their records are not  produced to regulatory or contend that they are eaten away by termite, it gives rise to serious  suspicion about the genuineness of concerned notary transactions, which the public authority  is duty bound to check. 

6.     The Public authority and the notary are under a legal duty to protect and preserve such  records/registers. If records are truly eaten away the termite, they owe an explanation to the  people why they failed to prevent it. They also have a duty to give (i) list of records damaged  by termite; (ii) list of those survived termite attack and (iii) partially damaged records. If termite  attack is claimed by the notary republic, the genuineness of same has to be verified by the  regulatory.   If   it   was   found   to   be   wrongful   claim   the   public   authority   should   have   taken  necessary action against persons responsible for same. Section 4(1)(a) and (b) imposed an  obligation on notary and legal affairs department (public authority) to publish three lists.  It was  not done so far, hence there is a genuine doubt that registers might have been deliberately  caused to disappear and being covered up blaming termite.  If it is true they should show the  remains of the termite eaten records. 

7. Ms. Poonam Suri CPIO wrote to Smt. Meena Sharma, Advocate and Notary, on 8th May  2015 seeking compliance of CIC's earlier order on 20.2.2015 and information as sought under  this RTI application. CPIO did not inform commission whether any response was given to this  letter and action was initiated by the public authority on non­response. It is relevant here to  note that appellant wrote to first appellate authority that Ms. Meena Sharma refused to divulge  information.  

8.     The Commission directs respondent authority

(i)  to furnish 

a) list of Notary registers damaged by termite,

b) list of those survived termite attack

c) partially damaged registers, 

(ii)   to  furnish   report   of   inquiry   and  action  taken  report   on   loss   of   registers   due   to  termite,   along   with   the   names   of   notaries   and   officers   responsible   for   this   serious  negligence, whether the notary, the custodian of their registers, if reported to the CPIO  about termite attack, along with relevant papers, what action was taken, 

(iii) to produce remains of registers damaged by termite before the commission. 

9. Commission considers Smt. Meena Sharma as deemed PIO, and directs her to show  cause why maximum penalty should not be imposed against her for not facilitating inspection  of records through public authority as ordered by First appellate authority on 31.7.2015 and not  giving any response to letter dated 8th May 2015. 

10. The Commission directs Smt. Meena Sharma to furnish the certified copies of extracts  from the notary registers as sought under points 3 and 4 of the RTI application. 

11. The public authority and Smt. Meena Sharma are directed to explain why Commission  should not direct the Department of Legal Affairs and the Notary Public, Smt. Meena Sharma  to give suitable compensation to the appellant. 

12. All the above directions shall be complied with by 10th April 2016. 

13. The second appeal is posted for compliance on 11th April 2016, at 2.30 pm.  (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (U. C. Joshi) Deputy Secretary Addresses of the parties:

1. The CPIO under RTI, M/o Law and Justice, GOI, Deptt of Legal Affairs (Notary Cell), 439A, 4th Floor, Shastri Bhawan, New Delhi­110001.
2. Shri Nand Lal, II­G­25, Lajpat Nagar,  New Delhi­110024.