Central Information Commission
Dr.R N Kaul vs Mcd, Gnct Delhi on 9 August, 2010
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/001819/8873
Appeal No. CIC/SG/A/2010/001819
Relevant Facts emerging from the Appeal
Appellant : Dr. R. N. Kaul
D-31, Golf View Apartments,
DDA Flats, Saket,
Delhi-17.
Respondent 1. : Mr. A. K. Mittal
Public Information Officer & S.E.-I (Central Zone), Building Department, Municipal Corporation of Delhi, Lajpat Nagar, Delhi-24.
2. : Mr. R. K. Sharma Public Information Officer & S.E. (HQ), Building Department, Municipal Corporation of Delhi, Town Hall, Delhi-06.
3. : Mr. Dalip Ramnani Public Information Officer & S.E.(C)-I (South Zone), Municipal Corporation of Delhi, Green Park, Delhi.
RTI application filed on : 27/10/2009 PIO replied : 20/11/2009 First appeal filed on : Not enclosed First Appellate Authority order : 19/03/2010 Second Appeal received on : 01/07/2010 S. No Information Sought Reply of the PIO
1. Certified copy of Notice No.132/UC/79 dated The copy of the receipt and showcause 12/07/1979, subsequent reply from Mr. Ashok Bhalla notice dated 12/07/1979 is not dated 06/11/1979 and the receipts of compounded fee available on the records. of Rs.27,663/- for U.C. and regularization charges of Rs.3230/-
Grounds for the First Appeal:
Unsatisfactory information provided by the PIO.Page 1 of 2
Order of the First Appellate Authority (FAA):
The FAA held that the information as available on record had already been provided to the Appellant.
Grounds for the Second Appeal:
Unfair disposal of the Appeal.
Relevant Facts emerging during Hearing:
The following were present Appellant: Dr. R. N. Kaul;
Respondent (1): Mr. B. S. Meena, AE(B) on behalf of Mr. A. K. Mittal, PIO & S.E.-I (Central Zone), Lajpat Naga, Delhi;
Respondent (2): Mr. Harminder Singh, EE(B) on behalf of Mr. R. K. Sharma, PIO & S.E. (HQ), Town Hall, Delhi;
Respondent (3): Mr. R. S. Gupta, EE(B) on behalf of Mr. Dalip Ramnani, PIO & S.E.(C)-I (South Zone), Green Park, Delhi;
The PIO has shown that he has given the information as per the records. However, he has brought the photocopy of the missal band register entry no. 132/UC/79 of 12/07/2009 which shows detail of booking as "U/C of 8 No. partition wall inside the existing basement floor for shops". The PIO is giving it to the appellant and will also send a statement to the appellant mentioning the same thing.
Decision:
The Appeal is disposed.
The PIO/SE (C)-I, Lajpat Nagar (Central Zone) is directed to give the information as described above to the appellant before 25 August 2010. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 09 August 2010 (In any correspondence on this decision, mention the complete decision number.)(ND) Page 2 of 2