Central Information Commission
Mr. Sachin Gupta vs Municipal Corporation Of Delhi on 22 January, 2009
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor, Block IV,
Old JNU Campus, New Delhi -110 066.
Tel.: + 91 11 26161796
Decision No. CIC /WB/A/2008/01075/SG/1221
Appeal No. CIC/WB/A/2008/01075
Relevant Facts emerging from the Appeal
Appellant : Mr. Sachin Gupta,
A - 71, 2nd Floor,
Rajouri Garden,
New Delhi - 110027.
Respondent 1 : Addl. Dy. Commissioner & PIO,
Municipal Corporation of Delhi, West Zone, Rajouri Garden, New Delhi - 110027.
RTI application filed on : 18/03/2008 PIO replied : 22/04/2008 First appeal filed on : 16/05/2008 First Appellate Authority order : Not Mentioned. Second Appeal filed on : 13/06/2008
The information require with the PIO's reply as under:
S.No. Information Sought The PIO's Reply
1. What action has been taken on my above application Prosecution action has been launched till date? against Devendera & Co. u/s 417 & 430.
2. Please give me the copy of action/notings on my As per (1) above.
above complaint?
3. The advertisement boards are hang on the public The Board have been removed.
property in the A - Block market which is not removed till date what is the reason behind it, please explain.
4. What action have you taken on the shop namely Prosecution action has already been Devindera & Co, A - 1, Rajouri Garden, New Delhi taken. Temporary Encroachment it
- 27, who encroach the public land by installing the removal action will be taken in the iron stairs & air conditioner unit on public road? next month against the said encroachment..
5. What action have you taken on the shop namely As per (4) above.
Devindera & Co. at A - 66, Rajouri Garden, New Delhi - 27 who encroach the public land by constructed a concrete platform & put the huge advertisement board on the above platform?
First Appellate Authority Ordered:
Not mentioned.
Relevant fact emerging during the hearing:
The following were present.
Appellant: Absent Respondent: Mr. Madan Mohan PIO The respondent was asked why he had not given the copies of action/notings demanded by the appellant at point 2. The respondent states that no records have been kept but action has been taken. The PIO is asked to send this information that 'no records are maintained' to the appellant. The PIO claims that appropriate action has been taken.
Decision:
The appeal is partially allowed.
The PIO will provide a categorical answer to point 2.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner January 22, 2009.
(For any further correspondence, please mention the decision number for a quick disposal)