Central Information Commission
Shri.Amitava Choudhury vs Ministry Of Power on 24 December, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/002474
CIC/LS/A/2012/002469
CIC/LS/A/2012/002489
Appellant : Amitava Choudhury
Respondent : Damodar Valley Corporation
Date of hearing : 24.12.2012
Date of decision : 24.12.2012
FACTS
Heard today dated 24.12.2012. Appellant present. DVC is represented by Shri Parmeshwar Toppo, Jt. Director (Pers.). The parties are heard and the records perused.
2. The matter, in short, is that vide RTI application dated 19.5.2012, the appellant had sought information about the land acquired by DVC for Panchit Dam in 1950s and the matters related therewith. Shri Sharma submits that most of the information requested for by the appellant has been supplied to him through his letter dated 7.12.2010. The appellant, however, submits that he has not received a copy of the said letter. Hence, a copy of this letter is handed over to the appellant 'dasti.
3. After its perusal, the appellant submits that some information has still not been provided to him. Shri Sharma agrees to revisit the matter and try to fish out information which has not been supplied so far regarding para 03 of the RTI application. All these matters are disposed of accordingly.
Sd/-
(M.L. Sharma) Central 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.
(K L Das) Dy. Registrar Address of parties
1. The CPIO Damodar Valley Corporation O/o the Director (HRD), DVC Towers, VIP Road, Kolkata - 700054
2. Shri Amitava Choudhury 2C Geetanjali Apartments, Ramcharan Seth Road, Ramrajatala, Howrah - 711104