Central Information Commission
P K Gupta vs Office Of The Additional Distt. ... on 19 July, 2021
Author: Heeralal Samariya
Bench: Heeralal Samariya
के ीय सूचनाआयोग
Central Information Commission
बाबा गं गनाथ माग, मु िनरका
Baba Gangnath Marg, Munirka
नईिद ी, New Delhi - 110067
ि तीयअपील सं ा/ Second Appeal No.: CIC/ADDDM/A/2019/134762
P K Gupta .....अपीलकता/Appellant
VERSUS
1. Public Information Officer Under RTI,
Sub-Registrar-I, Kashmere Gate, Delhi, District
Central, Old Court Building,
Kashmere Gate, Delhi-110006.
2. Public Information Officer Under RTI,
SDM(HQ), Govt. of NCT of Delhi, O/o the DC
(Central), 14, Darya Ganj, New Delhi-110002.
... ितवादीगण/Respondent
RTI application filed on : 10.12.2019
CPIO replied on : 27.12.2018
First appeal filed on : 09.03.2019
First Appellate Authority order : 07.06.2019
Second Appeal received at CIC : 05.07.2019
Date of Hearing : 19.07.2021
Date of Decision : 19.07.2021
सू चनाआयु : ी हीरालाल साम रया
Information Commissioner: Shri Heeralal Samariya
Information sought:
The Appellant sought information is as under:-
"Please provide the list of CHARITABLE TRUSTS registered in Delhi in the month of February, 1996".
PIO furnished reply, vide letter dated 27.12.2018, as under:
Dissatisfied with the response received from the PIO, the Appellant filed a First Appeal dated 09.03.2019.
The FAA, vide order dated 07.06.2019, held as under:
Grounds for Second Appeal:
The PIO has not provided information to the Appellant.
Relevant Facts emerging during Hearing:
The following were present: -
Appellant: present on phone.
Respondent: Shri Kuldeep, SR (I) Central & PIO, Sub-Registrar-I, Kashmere Gate, Delhi, District Central.
Appellant stated that he has not received any information from the PIO till date.
Upon Commissions instance, PIO submitted that information sought was voluminous and devoid of any specific details of the charitable trusts and same was duly informed to the appellant. He further stated that he would abide by the orders of the commission, If any in the instant matter. Decision:
The current milieu of the pandemic COVID-19 has necessitated the Commission to take some extraordinary steps in the disposal of cases to avoid further backlog and delays subverting the very purpose of RTI Act which includes inter alia hearing cases through audio conferencing.
Commission has gone through the case records and observes that appropriate reply has been provided to the Appellant by the PIO. No further action lies.
The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल साम रया) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) Ram Parkash Grover (राम काश ोवर) Dy. Registrar (उप-पंजीयक) 011-26180514