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Hasir Ahmed vs Ut Of Andaman & Nicobar on 18 March, 2026

                                                  CIC/UTOAN/A/2024/129014

                                 के   ीय सूचना आयोग
                         Central Information Commission
                              बाबा गंगनाथ माग,मुिनरका
                          Baba Gangnath Marg, Munirka
                            नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/UTOAN/A/2024/129014

Hasir Ahmed                                               ... अपीलकता/Appellant

                                  VERSUS
                                   बनाम
1. CPIO: Office of the
Tehsildar,
Mayabunder, District--North
& Middle Andaman-744204
(UT of
Andaman & Nicobar Islands).

2. CPIO under RTI,
Office of the Deputy
Commissioner, North &
Middle
Andaman, Mayabunder-
744206                                                ... ितवादीगण/Respondents


Relevant dates emerging from the appeal:

RTI : 18.12.2023           FA     : 19.02.2024            SA     : 02.09.2024

CPIO :   Not on record     FAO : Not on record            Hearing : 16.03.2026


Date of Decision: 16.03.2026
                                     CORAM:
                                Hon'ble Commissioner
                                   Shri P R Ramesh
                                     ORDER

1. The Appellant filed an RTI application dated 18.12.2023 seeking information on the following points:

CIC/UTOAN/A/2024/129014 1- Action taken report of Sub-Division Case D.C. R.D. No. 8431 Dtd: 21-8-20 Sy. No. 146/4) total area 7488 hects or holding 99 (New 91) at Pokha dua village, till 21-11-2023 ie go days Completed.

2. Notices issued to the tenets mentioned in the ROR above said Sy. No. 146/(P) & holding No. 99 (New 91) (Copy of Notice please)

3. Application & Sub-Division forwarded to the TMB (VideR-DNo.8431) 21-8- 2023, please Provide No. and dati.

4 R. D.No. 8431 Dtd: 21.8.23 forwarded by Tehsildar M/B to the Surveyor and Patwari, Name of the Surveyor 2 Patwari A Concerned area. Report of Patwari & Surveyor. Please provide the report of Surveyor & patwari.

5. Disposal of Sub-Division of land as per the Citizen Charter fall District of ADN Islands:..etc.

2. Having not received any response from the CPIO, the Appellant filed a First Appeal on 19.02.2024. FAA's order, if any, is not available on record.

3. Deputy Commissioner transferred the instant RTI Application to Tehsildar vide letter dated 17.01.2024.

4. Tehsildar has furnished reply on in respect to point No. 9 vide letter dated 27.03.2024:

"..With reference to your letter No. NIL dated 09.08.2023 received by this office vide R.D. No. 2365 dated 09.08.2023 regarding issue of certified copy of FMB for the land bearing Sy. No. 146/1/P situated at village Pokhadera under Mayabunder Tehsil.

In this connection it is to inform you that there is no separate map or FMB available for land bearing Sy. 146/1/P as the subject land was not Sub-Divided Page 2 of 4 CIC/UTOAN/A/2024/129014 earlier. Hence, copy of FMB and village map for the land bearing Sy. No. 146 is enclosed herewith..."

5. Aggrieved with the non-receipt of the FAA's order, Commission with the instant Second Appeal dated 02.09.2024.

Facts emerging in Course of Hearing:

Appellant: Present through video-conference.

Respondent: Shri Bhawani Chankravorty, Tehsildar- participated in the hearing through audio-conference.

6. The Appellant inter alia submitted that the relevant information has not been provided by the PIO. He averred that the PIO had furnished reply only in respect to point No. 9 of the RTI Application. He averred that rest of the points of the RTI Application has not been addressed by the PIO.

7. The Respondent while defending their case inter alia submitted that relevant information as available in their records has been provided to the Appellant. He offered inspection of records to the Appellant.

8. Both the parties agreed to carry out inspection of records on 10th April 2026 between 9:00 a.m. to 4:00 p.m. Decision:

9. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that the Appellant is not satisfied with the information received from the Respondent. Accordingly, PIO is directed to afford an opportunity of inspection of relevant records to the Appellant or his authorized representative on 10th April 2026 between 9:00 a.m. to 4:00 p.m. Further, on the day of inspection, all relevant records must be brought to one place to facilitate inspection and not make the Appellant run around various departments of the Respondent Public Authority. Copy of records as may be desired by the Appellant or his authorized Page 3 of 4 CIC/UTOAN/A/2024/129014 representative be provided to him upon receipt of requisite fees as per RTI Rules. In doing so, PIO shall ensure that personal information of any third party, or any other information which is exempted from disclosure under Section 8 or 9 of the RTI Act should not be disclosed and same should be reacted as per Section 10 of the RTI Act. The appeal is disposed of accordingly Copy of the decision be provided free of cost to the parties.

Sd/-

(P R Ramesh) (पी. आर. रमेश) Information Commissioner (सूचना आयु ) Authenticated true copy Vivek Agarwal (िववेक अ वाल) Dy. Registrar (उप पंजीयक) 011-26107048 Addresses of the parties:

1. PIO under RTI, Office of the Tehsildar, Mayabunder, District--North & Middle Andaman-744204 (UT of Andaman & Nicobar Islands).

2. CPIO under RTI, Office of the Deputy Commissioner, North & Middle Andaman, Mayabunder-744206 (Andaman& Nicobar Islands).

3 Hasir Ahmed Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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