Central Information Commission
Mr.Surender Kumar Singh vs Mcd, Gnct Delhi on 4 May, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/000530/1262
Appeal No. CIC/SG/A/2011/000530
Relevant Facts emerging from the Appeal:
Appellant : Mr. Surender Kumar Singh
Village Post-Bhandari, Subpost-Tisri,
Dist-Giridih, Jharkhand-815317.
Respondent : Mr. Naurang Singh
Public Information Officer & SE-I, Municipal Corporation of Delhi, Office of the Superintending Engineer-I, (West Zone), MCD, Vishal Enclave, Rajouri Garden, New Delhi-I 10027 RTI application filed on : 29/11/2010 PIO replied : 31/12/2010 First appeal filed on : 18/12/2010 First Appellate Authority order : Not mentioned.
Second Appeal received on : 26/02/2011 Notice of Hearing sent on : 04/04/2011 Hearing held on : 04/05/2011
RTI is regarding of construction is under process at C-3, Shivaji Park. Punjabi Bagh (West), Delhi. Sl Information Sought by RTI : PIO Replied :
1. The name of the officer/officers responsible Shri. Mahesh Kumar, J.E.(B) and Shri to check to unauthorized construction in S.K.Gupta, AE (B).
above said address. Please provide their name, designation along with office address.
2. Whether the building under construction is As per record Building was passed by authority for construction constructed after getting the according to sanction map or not. Building Plan sanctioned vide No. 3042/B/HQ/2010 date 29.06.2010.
3. Provide the copy of sanction map of above Copy of Sanctioned Map can be obtain mention address, from this office of the undersigned after depositing Rs. 80/-.
4. Whether the construction is according to With in compoundable limit. No action sanction map of authority is not then warranted at this stage. what action is taken by authority.
5. How much storey is allowed in Shivaji Park, FAR and coverage is allowed according to Punjabi Bagh (West), New Delhi. building control norms laid down The how much storey is allowed in above vide MPD-2021. premises?
6. How much, covered area is allowed in above Same as S.No. 5.
locality and above premises construction is according to such rule.
7. The responsible officer how much time visit Properties are inspected in regularly to check the construction the above said routine inspection by concern staff. address since last three (3) months, The date wise detail may be provided.
Grounds of the First Appeal:
Provided information is unsatisfactory, incorrect and incomplete.
Order of the FAA:
FAA Order not mentioned.
Ground of the Second Appeal:
Information not provided by PIO.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Vipin Kumar, EE(B-I) on behalf of Mr. Naurang Singh, PIO & SE-I;
The PIO has given all the information available as per records. The PIO states that he has also sent a copy of the plan to the Appellant free of cost.
Decision:
The Appeal is disposed.
The information appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 04 May 2011 (In any correspondence on this decision, mention the complete decision number.)(MC)