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[Cites 3, Cited by 1]

Central Information Commission

Shri Davinder Kumar Sharma vs Delhi Development Authority on 28 November, 2008

4DavinderKrSharmaDDA2811 2 LS A                                1


                             CENTRAL INFORMATION COMMISSION
                                Block IV, 4Th Floor, Old JNU Campus
                                         New Delhi-110067
                              Appeal No. CIC/LS/A/2008/00004

Appellant:                                                      Shri Davinder Kumar Sharma

Public Authority:                                               Delhi Development Authority
                                                                (through S/Shri Ashok Kumar, Additional
                                                                Commissioner and R.K. Jain, Director(Plg))

Date of Hearing:                                                28/11/2008

Date of Decision                                                28/11/2008

FACTS:-

By his letter dated 28/04/2008, the Appellant had requested the DDA to provide him certified copies of six documents viz. letter dated 23/01/1990 of Shri S.K. Sharma, CMD, HUDCO; letter dated 29/11/1991 of Under Secretary, MoUD; letter dated 06/04/1993 of L&DO, MoUD; letter dated 26/11/1997 of Shri P.V. Mahashabde, Joint director(MP)/DDA; noting dated 26/02/1998 of Shri Chandram Vallabh, Additional Commissioner (AP); noting dated 22/05/1995 by Joint Director(AP) etc. Shri R.K. Jain, Director(Plg) vide his letter dated 18/07/2008 had informed the Appellant that the above mentioned documents could not be supplied to him as the file containing the above documents was with the CBI. It appears that the Appellant had also requested CBI to furnish him copies of the above mentioned documents but SP, CBI, vide his letter dated 05/09/2008 had informed the Appellant that as DDA had not forwarded his application to CBI under Article 6(3) of RTI Act, the requisite documents could not be supplied to him.

2. In the aforesaid factual matrix, Shri Ashok Kumar, Additional Commissioner submits that DDA has no objection to supplying copies of the documents to the Appellant.

DECISION

3. In view of the above, Shri Ashok Kumar, Additional Commissioner (Plg) is directed to transfer the application of the Appellant to the concerned CPIO of CBI u/s 6(3) of RTI Act. Thereafter, the CPIO of CBI will decide the matter as per the provisions of RTI Act in three weeks time.

4. The matter is disposed of as per above directions.

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) Assistant Registrar Tele: 011-2616 26 62