Central Information Commission
Mr. Ratan Singh Solanki vs Tis Hazari Courts, Govt. Of Nct Of Delhi on 25 March, 2009
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Decision No. CIC /WB/A/2008/00112/SG/2417
Appeal No. CIC /WB/A/2008/00112/SG
Relevant Facts emerging from the Appeal
Appellant : Mr. Ratan Singh Solanki,
WZ-687, Badiyal, Village & Post Palam,
New Delhi-110045.
Respondent : The Director Panchayat,
Govt. of NCT of Delhi, Tis Hazari Courts, Delhi-110054.
RTI application filed on : 02/08/2007 PIO replied : 10/08/2007 First appeal filed on : 18/09/2007 First Appellate Authority order : not mentioned Second Appeal filed on : 29/10/2007
The appellant had asked in RTI application regarding Letter no. F.22(Misc)/Dir(P)/RTI/2006-07, 1508 dated 12/07/07. About the order of Mr. Sharma & Co. Vs UOI & others (Gaon Sabha). The appellant want to know about the order of the Hon'ble Court.
The appellant received letter no. F.22(Misc)/Dir(P)/RTI/2006-07, 1508 dated 12/07/07 . w.r.t. above mentioned letter you have informed that the case M/s Sharma & Co. Vs UOI & others (Gaon Sabha) has been disposed off on 21/05/2007, but the order is still awaited.
But the decision was declared in open Court on 21/05/2007 in favour of M/s Sharma & Co. and I have received the certified copy of decision on 09/07/2007.
How you say the order is still awaited? Your advocate Mr. V.K.Tandon did not speak a single word in the Court.
I also wanted to enquire about this case from you w.r.t. my application dated 22/03/2006 diary No. 5216. But you need not pay any attention about this.
When this case No. 203/05 was in the Court of Hon'ble Justice Sh. Pradeep Chaddah A.D.J. at Tis Hazari Courts Delhi. I want to the Court with two advocates and told many facts about this case in your favour.
But your lady advocate Madam Usha Panday was so irritated on my appearance that she told the Judge Saheb that she would not come to court if these unwanted people would speak. Judge Saheb asked us to keep quiet for a while.
Now I want to know why you have been favoring this fraud company openly since 1987.
Now I want to know are you going to Supreme Court against this Hon'ble High Court's decision dated 21/05/2007 or not. I want to help you in this case. The PIO replied.
The SPIO / ADM had forwarded appellant's application to the Director Panchayat, Tis Hazari Courts, Delhi-110054. But appellant said that, he had not received any reply from the Director Panchayat, Tis Hazari Courts, Delhi-110054 The First Appellate Authority ordered.
Not replied.
Relevant Facts emerging during Hearing:
The following were present Appellant: absent Respondent: Mr. K. K. Goswami PIO The respondent shows that the appellant has been informed that SLP has been filed Against the order of the High Court.
Decision:
The appeal is disposed.
The information has been supplied to the appellant.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 25 March 2009 (In any correspondence on this decision, mentioned the complete decision number.)