Central Information Commission
Shri Bal V. Sehgal vs Deputy Commissioner, U.T, Chandigarh on 26 May, 2009
CENTRAL INFORMATION COMMISSION
F. No. CIC/WB/C/2007/00601
(Hearing at UT Guest House, Chandigarh)
Complainant : Shri Bal V. Sehgal,
Public Authority : Deputy Commissioner, U.T, Chandigarh
(through Ms. Gurdass Kaur, Supdt. & Shri Madhur
Verma, ASP, Central )
Date of Hearing : 26.5.2009
Date of Decision : 26.5.2009
Facts :
In his letter of 25.7.2007, the complainant sought information on four paragraphs. The first paragraph concerns blockage of Lake Road near Engineering College; the second paragraph relates to running of a vehicle service station near the residence of CM Punjab; the third paragraph relates to encroachment on green area in front of CM's residence in Sector : 2 and 3 along road side and the fourth paragraph relates to the status of Rajendra Park located in Sector, 1, Chandigarh.
2. Para-wise information was provided to the complaint but dissatisfied with it, he has filed the present complaint before the Commission.
3. The matter was heard on 26.05.2009. Shri Sehgal is present before the Commission. The Public Authority is represented by the officers named above. As regards para 1, it is the submission of Shri Madhur Verma that a number of roads were blocked near the Engineering College when the militancy was at its peak and this arrangement continues till date. As regards paras 2 and 3, during the hearing it has emerged that these matters are required to be dealt with by the Estate Officer, Chandigarh. It also appears that the relevant portions of the RTI application have not been sent to the Estate Officer for appropriate response. As regard para 4, the complainant would submit that he has since received a response from Executive Engineer, Horticulture Divn. No.2, Chandigarh, on some of the points but his main point as to who gave permission for the construction of the Helipad in the Public Park remains unresponded so far. It would appear that this information falls in the domain of DC, Chandigarh.
Decision
4. The decision of the Commission is as follows :-
a) Extracts of Para 2 and 3 may be sent to Shri Ashwani Kumar, Assistant Estate Officer, for suitable response.
b) Para 4 may be responded to by Dy. Commissioner, Chandigarh.
5. The order of the Commission may be complied with in 04 weeks time.
Sd/-
(M.L. Sharma) Central Information Commission 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 (K.L. Das) Assistant Registrar