Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mr.Hukma Raj Badla vs Ministry Of Railways on 24 June, 2011

                       In the Central Information Commission 
                                                     at
                                                 New Delhi

                                                                 File No: CIC/AD/A/2011/000940



Date  of Hearing :  June 24, 2011

Date of Decision :  June 24, 2011


Parties:

           Applicant

           Shri Hukma Raj Badala
           248, gandhi Nagar
           Amet, PO - Char Bhuja Road
           Rajsamand 313 332
           Rajasthan

           The Applicant was present at NIC Studio, Rajsamand.

           Respondents

           North Western Railway
           Divisional Railway Manager's Office
           Ajmer Division
           Ajmer

           Represented by : Shri R.S.Parihar, APIO
                                     ­ NIC Studio, Ajmer




                   Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________
                      In the Central Information Commission 
                                                     at
                                              New Delhi

                                                                               File No: CIC/AD/A/2011/000940


                                                  ORDER

Background

1. The Applicant filed an RTI Application dt.7.12.10 with the PIO, DRM Office, North Western Railway,  Ajmer seeking information with regard to Railway land within one kilometre on either side  from C/L of  Char Buta Road Railway Station as also information about "chainages of Rly. Station premises".  On  not receiving any reply, he filed an appeal dt.7.1.11 with the Appellate Authority reiterating his request  for the information.   The PIO replied on 8.2.11 stating that vide letter dt.10.1.11, the Applicant has  been asked to deposit Rs.320/­ towards supply of documents and the that same will be furnished on  receipt of the amount.  Being aggrieved with the reply, the Applicant filed a second appeal dt.22.2.11  before CIC.

Decision

2. The Commission on review of the documents on record noted that the additional photocopying fees  has been sought after the prescribed period of one month was over and therefore  directs the PIO to  provide complete information free of cost as per Section 7(6) of the RTI Act.

3. The information should reach the Appellant by 24.7.11 and the Appellant to submit a compliance  report to the Commission by 31.7.11

4. The appeal is disposed of 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, PO - Char Bhuja Road Rajsamand 313 332 Rajasthan
2. The Public Information Officer North Western Railway Divisional Railway Manager's Office Ajmer Division Ajmer
3. The Appellate Authority North Western Railway Divisional Railway Manager's Office Ajmer Division Ajmer
4. Officer in charge, NIC