Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrshambhu Dayal vs Gnctd on 29 March, 2016

                          CENTRAL INFORMATION COMMISSION
                         (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)


                       Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                          Information Commissioner

                                               CIC/SA/A/2015/002007


                       Shambu Dayal Vs. Revenue Department, GNCTD
                                                Important Dates and time taken:


    RTI application: 14­7­2015                1st Appeal: 7­9­2015                      2nd Appeal: 1­12­2015

    Show cause issued                         Hearing: 21­3­2016                        Decision: 29­03­2016



Parties present: 


         The appellant is present.   The Public Authority is represented by Mr. Anil Kumar, Naib 

Tehsildar. 


FACTS: 

2.   The appellant through his RTI application sought information about time limit for issue of Lal  Dora/Extended Abadi Certificate & copy of Khasra Khatoni . The PIO did not respond.   The  appellant   filed   appeal   before   the   first   appellate   authority   (FAA).       FAA   gave  no   response.  Dissatisfied, the appellant filed a second appeal before this Commission under section 19(3) of  the RTI Act.

DECISION: 

3.       Both   the   parties   made   their   submissions.     The   respondent   officer   submitted   that   the  concerned file is not traceable and hence they could not give information to the appellant.  The  Commission having not been convinced with the excuse given by the respondent authority,  directs him/PIO to show cause why penalty should not be imposed on him for not responding to  CIC/SA/A/2015/002007 Page 1 the RTI application within the prescribed period.  His explanation should reach the Commission  within  21  days  from  the  date  of   receipt   of   this   order.     The  Commission  further   directs   the  respondent authority to furnish the information sought by the appellant within 15 days from the  date of receipt of this order.  

4.    The Commission orders accordingly. 

 (M. Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The PIO under the RTI Act, Government of Delhi, RTI Cell Revenue Department, SDM(HQ) District North, 5­Sham Nath Marg Delhi­110054

2. Shri Shambhu Dayal, H.No.396, Shahbad Daulat Pur, Main Bawana Road, Near PNB Bank, Delhi­110042 CIC/SA/A/2015/002007 Page 2