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Central Information Commission

Varun Krishna vs Delhi Police on 26 September, 2022

                                  के ीय सूचना आयोग
                         Central Information Commission
                              बाबा गंगनाथ माग, मुिनरका
                         Baba Gangnath Marg, Munirka
                          नई द ली, New Delhi - 110067

िशकायत सं या/Complaint No.            CIC/DEPOL/C/2021/602179
                                      CIC/DEPOL/C/2021/602187
                                      CIC/DEPOL/C/2021/602195
                                      CIC/DEPOL/C/2021/602209
                                      CIC/DEPOL/C/2021/602219
                                      CIC/DEPOL/C/2021/699412
                                      CIC/DEPOL/C/2021/699413
                                      CIC/DEPOL/C/2021/698683
                                      CIC/DEPOL/C/2021/698688
                                      CIC/DEPOL/C/2021/698689

Shri Varun Krishna                                       ...िशकायतकता/Complainant
                                 VERSUS/बनाम

PIO, Addl. DCP, East District, Delhi Police               ... ितवादीगण/Respondent
Through:
Shri   M.    R.    Meena,      ACP,     Kalyanpuri
SI Rahul Kumar, PS New Ashok Nagar

Date of Hearing                       :    26.09.2022
Date of Decision                      :    26.09.2022
Chief Information Commissioner        :    Shri Y. K. Sinha

Relevant facts emerging from complaint:

Since both the parties are same, the above mentioned cases are clubbed
together for hearing and disposal.

  Case       RTI Filed   CPIO reply       First appeal      FAO        Complaint
   No.          on                                                    received on
 602179     17.12.2020   15.01.2021            -              -       27.01.2021
 602187     17.12.2020   14.01.2021       15.01.2021          -       27.01.2021
 602195     14.12.2020   15.01.2021       15.01.2021          -       27.01.2021
 602209     16.12.2020   14.01.2021       15.01.2021          -       27.01.2021
 602219     17.12.2020   14.01.2021       15.01.2021          -       27.01.2021
 699412     17.12.2020   06.01.2021       06.01.2021          -       09.01.2021
 699413     30.11.2020   04.01.2021       04.01.2021          -       09.01.2021
 698683     29.11.2020   31.12.2020            -              -       31.12.2020
 698688     30.11.2020        -                -              -       31.12.2020
 698689     30.11.2020        -                -              -       31.12.2020

 Information sought

and background of the case:

Page 1 of 10
(1) CIC/DEPOL/C/2021/602179 The Complainant filed an RTI application dated 17.12.2020 seeking information on the following 05 points:-
The CPIO vide online reply dated 15.01.2021 replied as under:-
1 to 4 The complaint of Sh. Devendra Prasad Yadav is still pending for enquiry with EO/HC Kuldeep of PS-New Ashok Nagar. Hence, the remaining information sought by you cannot be provided at this stage as the same is exempted U/s 8(1) (h) of RTI Act-2005. 5 SHO New Ashok Nagar.

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

(2) CIC/DEPOL/C/2021/602187 The Complainant filed an RTI application dated 17.12.2020 seeking information on the following 05 points:-

Page 2 of 10
The CPIO vide online reply dated 14.01.2021 responded as under:-
1 The requisite matter is still pending for enquiry with EO/HC Kuldeep of PS-New Ashok Nagar. Hence, the remaining information sought by you cannot be provided at this stage as the same is exempted U/s 8(1)
(h) of RTI Act-2005.
2 In this regard, reply has already been sent to you vide ID No. 951+990/2018/2324-25/A-RTI/East Dt. 28.09.20.

3,4 The matter of encroachment exclusively pertains to EDMC. 5 No such record is available.

Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 15.01.2021 which was not adjudicated by the FAA.

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

(3) CIC/DEPOL/C/2021/602195 The Complainant filed an RTI application dated 14.12.2020 seeking information on the following 04 points:-

Page 3 of 10
The CPIO vide online reply dated 14.01.2021 responded as under:-
Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 15.01.2021 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.
(4) CIC/DEPOL/C/2021/602209 The Complainant filed an RTI application dated 16.12.2020 seeking information on the following 04 points:-
Page 4 of 10
The CPIO vide online reply dated 14.01.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 15.01.2021 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.
(5) CIC/DEPOL/C/2021/602219 The Complainant filed an RTI application dated 17.12.2020 seeking information on the following 02 points:-
Page 5 of 10
The CPIO vide online reply dated 14.01.2021 responded as under:-
Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 15.01.2021 which was not adjudicated by the FAA.
Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.
(6) CIC/DEPOL/C/2021/699412 The Complainant filed an RTI application dated 17.12.2020 seeking information on following 03 points:-
The CPIO vide online reply dated 06.01.2021 responded as under:-
1 to 3 - Your complaint sought has been filed.

Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 06.01.2021 which was not adjudicated by the FAA.

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

Page 6 of 10

(7) CIC/DEPOL/C/2021/699413 The Complainant filed an RTI application dated 30.11.2020 seeking information on following 03 points:-

The CPIO vide online reply dated 04.01.2021 responded as under:-
1. In this regard you may obtain the copy of vehicles which were allotted to PS New Ashok Nagar from this office after depositing Rs. 02/- for 01 page @ Rs. 2/- per page as prescribed under RTI Rules-2012 on any working day (Monday to Friday) between 11.00 AM to 02.00 PM within 30 days from the issue of this letter.
2. to 4 In this regard total 11 vehicles have been allotted to PS New Ashok Nagar, out of which 10 vehicles have been condemned & auctioned along with all related documents. However, you may obtain the copy of condemnation order No & registration cancelled copy) from this office after depositing Rs. 02/- for 01 page @ Rs. 2/- per page as prescribed under RTI Rules-2012 on any working day (Monday to Friday) between 11.00 AM to 02.00 PM within 30 days from the issue of this letter.

Dissatisfied with the response received from the CPIO, the Complainant filed a first appeal dated 04.01.2021 which was not adjudicated by the FAA.

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

Page 7 of 10

(8) CIC/DEPOL/C/2021/698683 The Complainant filed an RTI application dated 29.11.2020 seeking information on following 03 points:-

The CPIO vide online reply dated 31.12.2020 responded as under:-
" 1 to 3 - An enquiry into the matter has already been conducted and the same has been filed by the I.O. The copy of enquiry report is enclosed herewith."

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

(9) CIC/DEPOL/C/2021/698688 The Complainant filed an RTI application dated 30.11.2020 seeking information on 04 points:-

Page 8 of 10
Having not received any response from the PIO, Complainant approached the Commission with the instant Complaint.
(10) CIC/DEPOL/C/2021/698689 The Complainant filed an RTI application dated 30.11.2020 seeking information on 04 points:-
Page 9 of 10
Having not received any response from the PIO, Complainant approached the Commission with the instant Complaint.
Facts emerging in Course of Hearing:
Hearing is held through video conference upon serving notice of hearing in advance to both parties.
The Complainant sent an email dated 26.09.2022, at 09:51am conveying that due to some unforeseen circumstances, he would not be able to attend the hearing and wished to withdraw all the above complaint cases filed by him. Decision:
In the light of the complainant's request, the above complaint cases are dismissed as withdrawn.
Y. K. Sinha (वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के. िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 10 of 10