Central Information Commission
Mr.Hikmaraj vs Ministry Of Railways on 17 February, 2012
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000203
Date of Hearing : February 17, 2012
Date of Decision : February 17, 2012
Parties:
Applicant
Shri. Hukma Raj Badala
248 Gandhi Nagar
Amet, POCharbhuja Road
Rajsamand
Rajasthan 313 332
The Applicant was present at NIC Studio, Rajsamand
Respondents
North Western Railway
Divisional Railway Manager's Office
Ajmer Division
Ajmer
Represented by : Shri. N.K.Jain, APIO
NIC Studio, Ajmer
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2012/000203
ORDER
Background
1. The Applicant filed an RTI Application dt.14.9.11 with the PIO, DRM Office, North Western Railway, Ajmer seeking information against three points including verification report based on which the Respondents had replied to RTI application dt.2.11.10 stating that there is no encroachment at Chaturbhuja Road Railway Station. The PIO replied on 17.10.11 enclosing the reply furnished by the Nodal officer who provided point wise information. Not satisfied with the reply, the Applicant filed an appeal dt.29.10.11 with the Appellate Authority. The Appellate Authority replied on 25.11.11 stating that information available in material form has been furnished and that there is no further information which can be provided. Being aggrieved with the reply, the Applicant filed a second appeal dt.11.12.11 before CIC Decision
2. During the hearing, the Appellant sought information against point 2 of his RTI application in which he wanted to know whether any verification had been done by the Public Authority before declaring that there is no encroachment of land around the Charbhuja Road Station. . The Respondent submitted that there is a register in which the status of land in respect of whether there is encroachment on it or not, is noted after visiting the area. He also stated that a certificate is issued to the owner of the property once it is verified that the owner has not encroached upon the land. .
3. Since as admitted by the Respondents there is some information in respect of verification of land available with the Public Authority in the form of registry entries and certificates issued, the Commission directs the PIO to supply relevant pages of such registers and copies of certificates (if available) in respect of verification of land near Chaturbhuja Railway Station, to the Appellant, by 17.3.12.
4. The appeal is disposed off with the above directions.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri. Hukma Raj Badala 248 Gandhi Nagar Amet, POCharbhuja Road Rajsamand Rajasthan 313 332
2. The Public Information officer North Western Railway Divisional Railway Manager's Office Ajmer Division Ajmer
3. Officer in charge, NIC