Central Information Commission
Mrrajeev Mishra vs Gnctd on 20 May, 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/2016/000522
Rajiv Mishra v. SDM(Punjabi Bagh), GNCTD
Important Dates and time taken:
RTI/PIO: 119/131015 (32) FAA Order: 3122015 2nd Appeal: 1822016
Disposed of Hearing: 20052016 Decided on: 20052016
Appellant: present
Public Authority: Mr. Kishori lal, UDC
FACTS:
2. Appellant had sought for copy of all orders passed by Dr. Satyendra Singh Dursrwat, SDM, Punjabi Bagh. PIO replied on 13.10.2015. Claiming nonsatisfaction, appellant filed First Appeal. FAA directed PIO to provide certified copy of information within 15 days. Claiming non furnishing of information, appellant approached Commission. DECISION:
3. The Commission directs the public authority to provide certified copies of the order issued under section 145 & 146 of CRPC by Dr. Satyendra Singh Dursrwat, SDM, Punjabi Bagh to the appellant within 7 days from today.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost. Addresses of the parties:
1. The PIO under the RTI Act, RTI Cell, Govt of Delhi Sub Divisional Magistrate (Punjab Bagh), Main Rohtak Road, Nangloi DELHI110041
2. Shri Rajiv Mishra R/O Village Jwala Heri, Pashim Vihar, Delhi110063