Central Information Commission
Mrjaimesh Thapar vs Gnctd on 28 November, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/SA/A/2014/000068
(VideoConference)
Appellant : Shri Jaimesh Tilakraj Thapar
Nagpur
Respondent : Land & Building Department
GNCTD, Delhi
Date of hearing : 21112014
Date of decision : 28112014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the RTI
Act
Result : Appeal allowed/
Disposed of
The appellant is present for videoconference at NIC Centre, Nagpur. The Public
Authority is represented by Mr. Raghubir Singh, APIO, Mr. S.K.Srivastava, Sr. Accountant
and Mr. S.K.Chopra, Assistant, Land and Building Department, GNCTD, Delhi.
FACTS:
2. Appellant through his RTI application dated 06112012 had sought for information on 4 points viz i) Information in relation to property/compensation allotted by Government through Collector to the displaced person under the Displaced Persons Act, 1954 after partition for the properties left behind in Pakistan ii) Information if any property/agricultural land allotted to CIC/SA/A/2014/000068 Page 1 applicant grandfather at the location of 26 villages of Delhi iii) Information of remaining land, the land has been kept for satisfying the settlement of pending claims of the displaced persons etc. PIO replied on 10122012 giving pointwise reply to the appellant. Being unsatisfied with the information provided, the appellant preferred First Appeal. FAA by his Order dated NIL upheld the information provided by the PIO. Claiming nonsatisfaction with the information provided, the appellant has approached the Commission in second appeal. Decision:
3. Both the parties made their submissions. The respondents submitted that the information asked by the appellant is not in compiled form. The Delhi Govt. was formed only in 1989 and before that year it was under Central Government. They further submitted that Mr. Kesarilal Thapar has never made any application to Delhi Government and he might have made to Maharashtra Government. They further promised that if the appellant is able to give some more details like the file numbers, titles and the exact name of the person, they will make an effort to trace the information asked by the appellant and furnish the same to the appellant. The Commission accordingly advises the appellant to furnish all the details available with him to the respondent authority, which will supply the information within 15 days from the date of receipt of the details from the appellant.
4. The appeal is disposed of.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of the parties:
CIC/SA/A/2014/000068 Page 2
1. The CPIO under RTI. Govt. of NCT of Delhi Land & Building Department,Evacuee Property Cell, CBlock, E.P.Cell CBlock, E.P.Cell, Vikas Bhawan, New Delhi110002
2. Shri Jaimesh Tilakraj Thapar R/o 38Clarke Town, Thapar Marg, NAGPUR, MAHARASHTRA CIC/SA/A/2014/000068 Page 3