Central Information Commission
Mr.B Chaman vs Mcd, Gnct Delhi on 2 February, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/003605/11243
Appeal No. CIC/SG/A/2010/003605
Relevant Facts emerging from the Appeal
Appellant : Maj. B Chaman,
D601, Park View City,
Phase 1, Sohna Road,
Gurgaon, Haryana 122018.
Respondent : Mr. R. C. Dhankar
Public Information Officer & Joint A&C Municipal Corporation of Delhi, Assessment and Collection Department, Nazafgarh Zone, Kakrola Housing Complex, New Delhi 110059.
RTI application filed on : 12/05/2010 PIO replied : 02/08/2010 First appeal filed on : 09/07/2010 First Appellate Authority order : 27/09/2010. Second Appeal received on : 15/12/2010 Information Sought:
The appellant has purchased the Flat no 301 to 308 on 3 rd floor of Apra Plaza2, Plot no 14,Sector 10,Dwarka,New Delhi 110075and seeks for details flat no and year wise of:-
1-Property tax accrued 2-Property tax duly received by the PIO 3-Property tax still showing arrears against the name of the appellant.
Reply of the PIO:
1. Property tax dues upto 31-03-2004.
Flat No.301 nil. Taxpayers has also paid tax under Unit Area Method up to 31-03-2010. Flat no 302 Rs205830/-+applicable interest Flat no 303 Rs162240/-+applicable interest Flat no 304 Rs 160500/--+applicable interest Flat no 305 Rs 161160/--+applicable interest Flat no 306 Rs 204720/-+applicable interest Flat no 307 Rs 182940/--+applicable interest Flat no 308 Rs 156720/-+applicable interest No property tax return/evidence of payment of property tax from 1-04-2004 to 31-03-2010of flat no 302 to 308 is available in the record of the office. 2- Amount of Rs 54986 up to 31-03-2004 and amount of Rs 12275wef1-04-2004 to 31-03-2010was received for flat no 301.no payment received for the other flats. 3- Arrears of property up to 31-03-2004for flat no 302 to 308 as in 1st point shown against the appellant's name. Property tax wef 1-04-2004 onward is also payable under Unit Area Method.
First Appeal :
No information has been provided inspite the lapse of 30 days. Appeals for complete information. Order of the FAA:
The PIO has already answered the PIO through the letter TAX/RTI/NGZ2010 on 22-09-2010.Hence the appeal is disposed off.
Ground of the Second Appeal:
Major issue to be addressed and requested for clarifications as sought.
Relevant Facts emerging during Hearing:
The following were present:
Appellant : Maj. B Chaman;
Respondent : Mr. B. P. Tnawal, AA& C on behalf of Mr. R. C. Dhankar, PIO & Joint A&C;
The Appellant admits that he has been given the information by the PIO but states that he believes that the taxes have been calculated wrongly and illogically. This Commission has no jurisdiction in this matter and the Appellant will have to approach some other forum.
Decision:
The Appeal is disposed.
The information available on the records has been provided. 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 February 2011 (In any correspondence on this decision, mention the complete decision number.) (ns))