Central Information Commission
Mr. Vinay Narain vs Office Of Ndmc on 31 December, 2008
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor, Block IV,
Old JNU Campus, New Delhi -110 066.
Tel: + 91 11 26161796
Decision No. CIC /WB/A/2008/00655//SG/0807
Appeal No. CIC/WB/A/2008/00655/
Relevant Facts emerging from the Appeal
Appellant : Mr. Vinay Narain,
C-18,
Connaught Place,
New Delhi - 110001.
Respondent 1 : Director & PIO,
Office of NDMC - Architect, 12th Floor, New Delhi Municipal Council, Palika Kendra, New Delhi - 110001.
RTI application filed on : 02/05/2006 PIO replied : 17/05/2007 First appeal filed on : 25/02/2006 First Appellate Authority order : not replied Second Appeal filed on : 10/05/2007 Detail of required information:- S.No. Information Sought. The RTI replied. 1. Legal ownership "The user and ownership of enclosed open to sky
status with name (s) common rear compounds in Connaught Place of owner (s) of including 'C' Block are Government by the Local common open-to-sky Body. This office is concerned with the properties / rear compound of plots leased out to various lessees. In this connection Block C, Connaught the reply to an application under RTI Act, 2005 has Place, New Delhi. already been sent to Sh. Vinay Narain"
In view of above, the matter has now referred to E.C. (C-II), NDMC to reply the question directly to you as this office do not have any records regarding user and ownership of enclosed open to sky common rear compounds in Connaught Place including "C"
Block.
2. Layout of the A copy of the layout plan has now been furnished by aforesaid compound. the L&DO for the use of this office vide letter dated 26/05/2006 hence you may collect further copy of it after submission of requisite fee and for that purpose you may contact Sh. 'Rajeev Gupta, Dy.
Architect/APIO in Room no. 1114 at 11th floor, Palika Kendra, New Delhi.
3. Legal status of all the Director (Estate), NDMC informed that this question garages in the does not pertain to Unit - 1 & 2 of Estate compound and Department as because 'C' Block Connaught Place whether they are is private property. However, question, is again being used for the referred to SE (QWC&TA) and Director (TAX) for stated purpose or furnished reply directly to you as information is not there has been user available with this office. change with NDMC consent or otherwise.
4. Any unauthorized SE (QC&TA) desired the copy of the layout plan for constructions / supplying the information. A copy of the layout plan projections in the as received form L&DO vide their letter dated compound 26/05/2006 is now being sent to SE(QC&TA) to furnished the information directly to you.
5. Status of Public MOH, NDMC vide his letter dated 18/05/2006 conveniences intimated that there are no public convenience in the provided in the compound of 'C' Block, Connaught Place, New compound since Delhi.
1930's.
The First Appellate Authority ordered:
Not replied.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Absent From the papers submitted by the appellant it appears that the information has been provided to the appellant.
Decision:
The appeal is dismissed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 31 December 2008 (In any correspondence on this decision, mentioned the complete decision number.)