Central Information Commission
Dr.Kamala Sankaran vs Delhi Development Authority on 8 November, 2011
1
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal : No. CIC/DS/A/2011/000623
Appellant /Complainant : Shri Kamala Sankaran,
New Delhi
Public Authority : DDA, New Delhi
(Sh. S.K. Grover, CPIO & Sh.
D.K. Gupta,
Dir.(H)II)
Date of Hearing : 08 November 2011
Date of Decision : 08 November 2011
Facts:
1. Appellant submitted RTI application dated 27 September 2010 before the CPIO, DDA, to obtain information pertaining to the rules governing the installation of lifts in the existing Deshbandhu apartments through 18 points - enclosed herewith as Annexure A.
2. Vide CPIO order of 1 December 2010, appellant was directed to visit the office of the respondent for inspection of the concerned files.
3. Appellant preferred appeal dated 9 November 2010 before the first appellate authority.
4. Matter was decided vide FAA order dated 15 December 2010.
5. Being aggrieved and not being satisfied by the above orders, appellant moved the Commission in second appeal. Matter was heard today. Both parties were present as above in person and made submissions. Appellant states that she was not pressing for information under points 8 and 9 of her application. However she was persuing the matter pertaining to rules governing the installation of lifts as applicable during the period January - July 2009 whereas respondent had given her a copy of the Appeal : No. CIC/DS/A/2011/000623 2 current amended rules. Respondent stated that these rules were being amended from time to time.
Decision notice
6. Both sides have made submissions in support of their positions. Commission directs respondent to provide clear and complete information to the appellant pertaining to the rules for installation of common lifts as applicable in January - July 2009. Also full and complete information to be provided to the appellant regarding the current status of the applications for installation of Common Lifts as sought under points 2, 3, 4, 5, 6, 14. In respect of other points, specific information if held by the authority must be provided to the appellant. It is accepted that information sought under points 12 and 13 to not fall within the ambit and scope of the definition of information as per section 2 (f) of the Act.
7. Commission accepts the averments of the appellant that there is a larger public interest in disclosure of this information which pertains to the safety and security of human lives which could be adversely affected if prescribed safety norms are not followed by installing common lifts in already built up housing complexes. The issue of noise pollution caused by installing of these common lifts affecting the inmates of the houses having common walls with the lift shafts also cannot be ignored.
8. Information to be furnished within three weeks of receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Dr. Kamala Sankaran 211, Deshbandhu Apartments, Appeal : No. CIC/DS/A/2011/000623 3 Kalkaji, New Delhi110019
2. The CPIO Asst.Director (Coordn.), D.D.A., Housing Deptt. (Coordination) Vikas Sadan, New Delhi110023
3. The Appellate Authority Director (Housing)II, Coordination (Housing) Vikas Sadan, New Delhi110023
4. The Sr. Research Officer (RTI) RTI Implementation & Coordn.Br., DDA, C1 Block, 3rd. Floor Vikas Sadan, New Delhi110023 Appeal : No. CIC/DS/A/2011/000623