Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrvishwas Bhamkurkar vs Ministry Of Civil Aviation on 15 June, 2016

                      CENTRAL INFORMATION COMMISSION
                             Room No. 06, Club Building, Old JNU Campus
                            New Delhi ­110067. Tel: 011 - 26182597, 26182598


                                                             Appeal No.:­CIC/YA/A/2015/001083/BJ


Appellant               :                 Mr. Vishwas Bhamburkar
                                   B­72, Satellite Centre, Vastrapur,
                        Ahmedabad - 380015.

Respondent      I       :                 CPIO & DCOS (CA),
                                          Bureau of Civil Aviation Security,
                                   A­Wing, I­III Floor, Janpath Bhawan,
                Janpath, New Delhi ­110001.

Date of hearing         :                 15.06.2016
Date of Decision        :                 15.06.2016

Date of filing of RTI application                               22.09.2014

CPIO's response                                                 Not on record

Date of filing the First  appeal                                04.02.2015

First Appellate Authority's response                            Not on record

Date of filing second appeal before the Commission              24.03.2015



                                               O R D E R 

FACTS:

The appellant sought information in his RTI application dated 22.09.2014 is as under:­

a) I would like to be informed of the distance in feet/meters that has been maintained  between   the   multi­level/multi­storeyed   parking   provided   at   the   Chatrapati   Shivaji  International Airport which is also sought to be known as Mumbai International Airport  after its privatization.

b) I would like to take the measurements of this distance jointly with staff of BCAS so that  the exact distance can be verified. A suitable dated for the same may kindly be given.

c) I would like to be informed of the list of pending issues with regard to the distance of  multi   level   parking   at   the   Chhatrapati   Shivaji   International   Airport   after   its  privatization, due to which security clearance from BCAS has not been received.

d) I   would   like   to   be   informed   of   the   mandatory   distance   that   has   to   be   maintained  between the Airport Terminal Building and multi level car parking area. A copy of the  notified / gazetted (other accepted rules in this regards may kindly be provided to me.

The CPIO/FAA's orders, if any, are not on Commission's record.  

HEARING:

Facts emerging during the hearing: 

The following were present: 

Appellant: Mr. Vaghela appellant's representative (M:9427608632)  through VC;  Respondent: Mr. S. K. Vyavahare, GM (Engg) AAI; Mr. Kashyap, DGM, Rajbhasha  (M:9869549400); Mr. Chinson, GM(Aerodrome) (M:8693846600); Mr. S. K. Malik, Jt.  GM(Security)(M:9930000303) and Mr. S. K. Jinde, DGM(Law)(M:8828268475) through VC;

The appellant reiterated the contents of the RTI application dated 22/09/2014. The respondents  stated that the appellant had filed a number of applications on the same subject that are being  dealt  with  in different  files. The attention of the Commission was drawn to the judgment  pronounced in case no.  CIC/YA/A/2015/000195/BJ  dated  01/06/2016 relating to the same subject  matter.  

DECISION: 

Based on the submissions made by both the parties and in view of the aforesaid judgment  already passed in the matter, no further action is required in the matter.  

The appeal stands disposed accordingly.  

 (Bimal Julka) Information Commissioner Authenticated True Copy:

(K.L.Das) Deputy Registrar Page 3 of 3