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Central Information Commission

Vikas Gahlaut vs Gnctd on 19 June, 2017

                    CENTRAL INFORMATION COMMISSION
                   August Kranti Bhawan, Bhikaji Cama Place,
                              New Delhi-110066

                                            F. No.CIC/SA/A/2016/001783

Date of Hearing                     :   08.06.2017
Date of Decision                    :   08.06.2017

Appellant/Complainant               :   Shri Vikas Gahlaut

Respondent                          :   PIO, SDM Punjabi Bagh, GNCTD

                                        Through:
                                        Shri Kishori Lal, UDC

Information Commissioner            :   Shri Yashovardhan Azad

Relevant facts emerging from appeal:

RTI application filed on            :   11.02.2016
PIO replied on                      :   27.02.2016
First Appeal filed on               :   30.03.2016
First Appellate Order on            :   04.05.2016
2nd Appeal/complaint received on    :   24.06.2016

Information sought

and background of the case:

Vide RTI application dated 11.02.2016, the appellant sought following information:-

1. Details information along with photocopies of land records of the property bearing Khasra No. 126 and the location of the property.

2. House no. 582, Bhutto Wali Gali Street Behind Surya Public School, Nangloi, Delhi41. In whose name this said property is registered.

3. Repairing house in laldora area of Nangloi permission from MCD is required or not.

in respect to of 55 Skipper Corner, Nehru Place, New Delhi and also sought Copy of building plan, Copy of building plan duly sanctions alongwith the copy of sanction letter, Copy of completion certificate, Measurement of Flat no. 502.

The CPIO/AE (Bldg.)/HQ-IV furnished the information on point no. 01 & 02 and in response to point no. 03 to 06 transferred the RTI application to the PIO/EE(B)-I/Central Zone. Dissatisfied with response received from CPIO, the appellant filed first appeal. The FAA the directed the CPIO to provide copies of sanctioned building plans, free of cost. Further FAA directed the CPIO to furnish the requisite documents, if permissible under the RTI Act 2005, to the appellant within 20 days. Feeling aggrieved, the appellant approached the Commission.

Relevant facts emerging during hearing:

Both parties are present and heard. The respondent states that the area in question falls within 'Abadi Deh - Lal Dora' hence detail of ownership is not maintained by revenue authorities. As such information against points No. 1&2 has been furnished. Regarding point No. 3, the respondent states that on 16.05.2016, the area was notified as Urban Area and hence requisite permission to repair a house situated within the area has to be obtained by the MCD. The respondent states that no further information in this regard is available.

Decision:

After hearing the parties and perusal of record, the Commission finds that the RTI application has been replied adequately. No further intervention is required in the matter.

The appeal is disposed of.

(Yashovardhan Azad) Information Commissioner 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.

(R.P.Grover) Designated Officer Copy to:-