Central Information Commission
Piyush Thakkar vs Department Of Agriculture & ... on 16 August, 2018
क यसूचनाआयोग
CENTRAL INFORMATION COMMISSION
बाबागंगानाथमाग
Baba Gangnath Marg,
मुिनरका,
नरका नई द ली -110067
Munirka, New Delhi-110067
Tel: 011 - 26182593/26182594
Email: [email protected]
File No : CIC/DOA&C/A/2017/131448
In the matter of:
Piyush Thakkar
...Appellant
Vs.
CPIO/APPA(CIB&RC)
Sectt. Of CIB&RC, Dte. Of P.P.Q&S,
NH-IV, Directorate of Plant Protection Quarantine
And Storage, Central Insecticide Board and Registration
Committee, NH-IV, Faridabad - 121001. ...Respondent
Dates
RTI application : 07.01.2017
CPIO reply : Not on record
First Appeal : 11.03.2017
FAA Order : Not on record
Second Appeal : 28.04.2017
Date of hearing : 27.07.2018
Facts:
The appellant vide RTI application dated 07.01.2017sought information regarding the name of manufacturer who produce boric acid in India, quantity of Boric acid produced for its usage as insecticide and as non-insecticide, details of certificate of registration/import permit taken from CIB & RC for insecticidal use, details of registration with Central Excise. This information was sought for 10 years prior to the date of filing of the said RTI application. The CPIO's reply and the First Appellate Authority (FAA)'s order are not on record. Aggrieved with the non-supply of the desired information from the 1 respondent authority, the appellant filed second appeal under the provision of Section 19 of the RTI Act before the Central Information Commission on 28.04.2017.
Grounds for Second Appeal The CPIO did not provide the desired information.
Order
Appellant : Absent
Respondent : Shri Vivek Narayan,
Senior Administrative Officer,
representative of PIO
Directorate of Plant Protection Quarantine And Storage On perusal of the case record, it was noted by the Commission that a similar case in file number CIC/MAGRI/A/2017/136372 dated 24.07.2018 was already heard by the same bench. The decision taken in that case is squarely applicable in this case also.
With the above observation, the appeal is disposed of. Copies of the order be sent to both the parties free of cost.
[Amitava Bhattacharyya] Information Commissioner Authenticated true copy (A.K. Talapatra) Deputy Registrar 2