Central Information Commission
Devendra Kumar Jain vs Land And Building Department on 21 December, 2023
केन्द्रीय सच
ू ना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मनु नरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
File No : CIC/LABDT/A/2023/123287
DEVENDRA KUMAR JAIN .....अपीलकर्ाग/Appellant
VERSUS
बनाम
PIO,
Land & Building Department,
GNCTD, (Evacuate Property Cell),
C Block, Vikas Bhawan,
New Delhi -110001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 14-12-2023
Date of Decision : 19-12-2023
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 10-11-2022
PIO replied on : 09-12-2022
First appeal filed on : 11-01-2023
First Appellate Authority's order : 08-02-2023
2nd Appeal/Complaint dated : 24-05-2023
Information sought:
The Appellant filed an RTI application dated 10.11.2022 seeking the following information:1
ववदिर् हो कक आपके जिला शाहिरे के ररवेन्द्यू ररकार्ग के अनस ु ार ग्राम ससकिारपरु , इलाका शाहिरा, लोनी रोर्, शाहिरा, की संलग्न नकल िमाबन्द्िी खसरा नं० 218 में कॉलम नं० 4 में मासलक का नाम मौहम्मि वासल खां आदि र्था कॉलम नं० 5 में िायिाि मर्रूका िे हली प्रान्द्र् िशागया गया है इस ववषय में ननम्नसलखखर् स्पष्ट िानकारी उपलब्ध कराई िाए।
1- यह कक खसरा नं० 218 ग्राम ससकिारपुर इलाका शाहिरा लोनी रोर्, क्या कस्टोडर्यन अथागर् ् सरकार की भूसम है ?
2- यह कक यदि कस्टोडर्यन भूसम में बिला गया है र्ो खसरा नं० 218 ग्राम ससकिारपुर इलाका शाहिरा लोनी रोर् (अब ववधान सभा नं० 67 बाबरपुर) की भूसम को कब और ककस आिे श के र्हर् कस्टोडर्यन भूसम में बिला गया।
3- यह कक यदि उपरोक्र् खसरा नं० 218 की भूसम कस्टोडर्यन में बिली गई र्ो क्या उपरोक्र् खसरा नं० 218 की भूसम अब भी सरकार के कब्िे में है या नहीं?
The PIO furnished a reply to the Appellant on 09.12.2022 stating as under:
"With reference to your RTI application bearing ID No.17284/2022. In this connection, it is to inform that the information regarding Khasra nos. mentioned by you is not readily traceable in record and the records of jamabandi are in Urdu language which could not be possible to translate as the department does not have any Urdu Translator."
Being dissatisfied, the appellant filed a First Appeal dated 11.01.2023. The FAA vide its order dated 08.02.2023, has directed the SPIO/DS (EP) to provide a fresh reply to the applicant within 15 days.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Absent Respondent: Shri U S Bisht, APIO, Land & Building Department, New Delhi appeared in person.2
The respondent while defending their case inter alia submitted that information sought was not available with them hence they expressed their inability to provide the information.
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, noted that the respondent had replied to the RTI application vide letter dated 09.12.2022. They informed that information regarding Khasra nos. mentioned by you is not readily traceable in record and the records of jamabandi are in Urdu language which could not be possible to translate as the department does not have any Urdu Translator. Moreover, the appellant neither filed any written objection nor presented herself before the Commission to controvert the averments made by the respondent and further agitate the matter. Hence, the submissions of the respondent were taken on record. The Commission is of the view that there is no public interest in further prolonging the matter. Accordingly, the appeal is dismissed.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार तििारी) Information Commissioner (सच ू ना आयक् ु ि) Authenticated true copy (असभप्रमाखणर् सत्यावपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181927 Date 19-12-2023 Mr. DEVENDRA KUMAR JAIN BALBIR NAGAR , 1/4859 GALI NO 10 BALBEER NAGAR ,NEAR 60 FUTA ROAD SHAHDARA Delhi - 110032 3