Central Information Commission
Inder Singh vs Delhi Police on 22 September, 2022
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली,
ली New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/DEPOL/A/2021/618591
CIC/DEPOL/A/2021/618804
CIC/DEPOL/A/2021/624647
CIC/DEPOL/A/2021/624670
CIC/DEPOL/A/2021/613315
CIC/DEPOL/A/2021/619121
CIC/DEPOL/A/2021/623103
CIC/DEPOL/A/2021/622474
CIC/DEPOL/A/2021/622373
CIC/DEPOL/A/2021/619413
CIC/DEPOL/A/2021/617553
CIC/DEPOL/A/2021/625804
Shri Inder Singh ... अपीलकता /Appellant
VERSUS/बनाम
1. PIO, Addl. DCP, Vigilance Branch, Delhi Police ... ितवादीगण /Respondent
Through: Ms. Sanjita - ACP/HQ
2. PIO, Addl. DCP, Central District, Delhi Police
Through: SI Subhash Chander
Date of Hearing : 19.09.2022
Date of Decision : 22.09.2022
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
Since both the parties are same, the above mentioned cases are clubbed
together for hearing and disposal.
Case RTI Filed CPIO reply First appeal FAO 2nd Appeal
No. on dated
618591 06.01.2021 - 28.03.2021 - 18.05.2021
618804 11.01.2021 01.03.2021 14.03.2021 05.04.2021 19.08.2021
624647 17.04.2021 - 18.05.2021 03.06.2021 17.06.2021
624670 17.04.2021 - 18.05.2021 03.06.2021 17.06.2021
613315 21.11.2020 04.01.2021 01.01.2021 - 16.04.2021
619121 17.12.2020 13.01.2021 24.01.2021 11.02.2021 21.05.2021
623103 05.04.2021 30.04.2021 10.05.2021 - 21.05.2021
Page 1 of 16
622474 05.04.2021 05.05.2021 08.05.2021 04.06.2021 07.06.2021
622373 05.04.2021 04.05.2021 11.05.2021 25.05.2021 06.06.2021
619413 18.08.2020 18.09.2020 17.04.2021 21.05.2021 23.05.2021
617553 18.08.2020 15.09.2020 17.04.2021 06.05.2021 11.05.2021
625804 05.04.2021 04.05.2021 10.05.2021 10.06.2021 23.06.2021
Information soughtand background of the case:
(1) CIC/DEPOL/A/2021/618591 The Appellant filed an RTI application dated 06.01.2021 seeking information regarding his complaint no. 2020057123 filed on PGMS.
RTI 20/21 JAROOR LIKHE PIO SAHAB PGMS 2020057123 KO DELHI POLICE NE DISPOSED KAR DIYA HAI 1 IS COMPLAINT PAR BANI POORI FILE KI CERTIFIED COPY DI JAI i.e. ALL PAPERS A TO Z. KYA BAYAN KISKE PHOTOGRAPH DOCUMENTS PAPERS OR BAYAN LIYE UNKI CERTIFIED COPY DI JAI. 2 KON KON SA IO NE IS COMPLAINT PAR KAAM KIYA KYA KAAM KIYA KAB MOKA PAR KISKE SATH GAYA USKI RAVANGI VAPSI KI ENTRY KI CERTIFED COPY DI JAI, 3 DELHI POLICE KE KIS DABNG IO NE KIS NIYAM RULES RAGULATION KE ANTERGAT JANCH COMPLETE KI USKI POORI JANKARI DI JAI.
The PIO, Vigilance vide letter dated 11.01.2021 transferred the RTI application to the CPIO, Central District under intimation to the Appellant. Having not received any information from the CPIO, the Appellant filed a First Appeal dated 28.03.2021 and the same was also transferred to the FAA, Central District by the CPIO, Vigilance vide letter dated 28.04.2021.
Aggrieved over non receipt of the information, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 13.09.2022 has been received from the PIO, Vigilance, in response to the hearing notice, reiterating the aforementioned facts about transfer of the RTI application and First Appeal to the PIO, Central District, Delhi Police.
Hearing is held through video conference upon serving notice of hearing in advance to the relevant parties. All the relevant parties are present for the hearing and SI Subhash Chander from Delhi Police, Central District stated that the Appellant's complaint about defacement of public property had been duly responded vide letter dated 08.02.2021. Copy of the reply dated 08.02.2021 has been submitted before the Commission, during the course of hearing and reveals that the Appellant was provided complete report of SHO, Patel Nagar about enquiry into his complaint. It transpired during the course of proceeding that the Appellant is dissatisfied since his First Appeal was not adjudicated.Page 2 of 16
Decision:
In the light of the above facts, it is deemed appropriate that the First Appeal be duly adjudicated by the FAA/Dy. Commissioner of Police, Central District, Delhi Police - Smt. Sweta Chauhan and pass a reasoned speaking order upon hearing the relevant parties. The PIO - Addl. DCP, Central District shall ensure that the aforementioned direction is duly complied with and a report in the form of the FAA's reasoned speaking order is submitted before the Commission by 31.10.2022.
(2) CIC/DEPOL/A/2021/618804 The Appellant filed an RTI application dated 11.01.2021 seeking information on the following 08 points:-
RTI 27/21 date 11/01/21 jaroor likhe reply me PIO Sahab pgms no 2020052148 inder singh via email [email protected] se ki gayi thi usey disposed kar diya gaya hai ke bare me information ke liye application 1 pls bataya jai ki delhi police or police kekiskisadhikarike order par complaint ko kis kis karamchari dawara transfer kahan kahan kiya gaya .un adhikariyon or karamchariyon ke naam pad pata bataya jai or transfer karne ke order ki certified copy di jai jiske order par complaint ko transfer kiya gaya tha.
2 Is Complaint par kis kis adhikari ne kya kya kaam kiya iski poori jankari di jai uske dawara kiye gaye kaam ki full information di jai 3 is complaint par police ke IO janch adhikari kahan kahan gya kya documents certificate papers photograph or persons ke bayan liye un subki certified copy di jai.
4 is complaint par police ke janch adhikari or karamchari kab kab kon kon se kahan kahan gaye un subki ravangi vapsi ke dd entry ki certified copy di jai. Ya ghar office me baith kar kaamkiya yah bataya jai 5 is complaint par banipoori file kii.e daily action taken report kis din adhikari ne kaamkiya or kis din nahikiya or all papers A to Z ki certified copy di jai 6 Is complaint par IO ne Janchpoorikar li hai action taken liyagaya us report DOCUMENTS DR ADVICE OR MHA KE NOTIFICATION ke certified copy di jai 7 IS COMPLAINT PAR KIS KIS DR HOSPITAL KE KI REPORT OR ADVICE KE ADHAR BANAYA GAYA HAI. UN SUB KI CERTIFIED COPY DI JAI. 8 DELHI POLICE KO BHARAT YA DELHI KE KISI DR YA HOSPITAL NE KAHA LYA LIKHA OR ORDER DIYA KI BINA MASK WALON KA CHALLAN KATO. US DR YA HOSPTIAL KI REPORT ORDER KI CERTIFIED COPY DI JAI . JESA KI DELHI POLICE KE IO NE APNI REPORT PGMS 2020052148 KI REPLY ME LIKHA HAI.
The PIO, Vigilance vide letter dated 28.01.2021 transferred the RTI application to the PIO, Central District under intimation to the Appellant.
Page 3 of 16Having not received any reply from the CPIO, the Appellant filed a first appeal dated 14.03.2021. The FAA vide online order dated 05.04.2021 disposed of the first appeal enclosing the reply of the APIO, Central District vide letter dated 01.04.2021 replied as under:-
The PIO, Central District's letter dated 01.03.2021 attached with the FAA's order indicated as under:
1 & 2. Copy of the enquiry report is enclosed.
3. No any photograph and statement were collected.
4. No DD Entry lodged in this regard.
The report enclosed therewith reveals the following facts:
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 13.09.2022 has been received from the PIO, Vigilance, in response to the hearing notice, reiterating the aforementioned facts about transfer of the RTI application and First Appeal to the PIO, Central District.
Hearing is held through video conference upon serving notice of hearing in advance to the relevant parties. The relevant parties are present for the hearing Page 4 of 16 held through video conference and reiterated their respective contentions in line with the facts, already noted hereinabove.
Decision:
Perusal of records of the case reveals that Respondent-PIO, Central District, Delhi Police has provided adequate and appropriate information in response to the queries raised by the Appellant, in terms of the provisions of the RTI Act. In the given situation since information available on record with the public authority as defined under Section 2(f) of the RTI Act has already been furnished, no cause of action subsists for further adjudication in this case under the Act.
(3) CIC/DEPOL/A/2021/624647 The Appellant filed an RTI application dated 17.04.2021 seeking information on following points:-rti 99/21
1. pgms 2021000417 ke janch adhikari ka naam pata pad bataya jai.
2. Pgms ke janch adhikari ne complaint ki poshti kab ki complainter se milkar.
3. Pgms ke janch adhikari ne complainter se milkar. abtak koi efidence liya to bataya jai
4. Pgms ke janch adhikari complainter ko abtak koi notice jari kya hai to bataya jai
5. Pgms ke janch adhikar ne aropiyon ko ab tak koi notice jari kya hai to bataya jai The PIO, Vigilance vide letter dated 12.05.2021 transferred the RTI application to the PIO, Central District under intimation to the Appellant.
Having not received any reply from the CPIO, the Appellant filed a first appeal dated 18.05.2021. The FAA/Addl. Commissioner of Police, Vigilance vide order dated 03.06.2021 held as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 13.09.2022 has been received from the PIO, Vigilance, in response to the hearing notice, reiterating the aforementioned facts about transfer of the RTI application and First Appeal to the PIO, Central District.Page 5 of 16
Hearing is held through video conference upon serving notice of hearing in advance to the relevant parties. All the relevant parties are present for the hearing and since no submission has been received so far from the PIO, Central District- Delhi Police, the representative from Central District was questioned. The SI Subhash Chander from Delhi Police, Central District stated that enquiry was conducted on the Appellant's complaint and the matter has been filed, though he was unable to produce any documentary evidence to that effect.
Decision:
In the light of the above facts, the PIO/Addl. DCP, Central District- Shri Shashank Jaiswal is hereby directed to send a revised reply in the form of an updated status report to the Appellant, within four weeks of receipt of this order. The Respondent shall submit a compliance report before the Commission in this regard with necessary proof of service by 31.10.2022, failing which appropriate action shall be initiated as per law.
(4) CIC/DEPOL/A/2021/624670 The Appellant filed an RTI application dated 17.04.2021 seeking information on the following points:-rti100/21
160421 ko mobile 9711357905 se kai PCR ki call ki gayi thi unki full information di jai. un call ka form jo control Room me bhare gaye unki cerfied copy di jai. Sabhi pcr call ki Audio CD bhi di jai. PCR ki partak Call par AAYI PCR VAN/bike dawara kiya gaye kaam ki detail di jai or unki lodge book entry ki certified copy di jai. local police ko di PCR CAllki Duty officer DD Entry or sabhi IO call par kigayi Ravngi vapsi ki certified copy di jai or information di jai pgms 2021044705 keio ka naam pad pta bataya jai. Inke dawara ki karyawahi ki daily action taken report ki certified copy di jai .
The PIO, Vigilance vide letter dated 12.05.2021 transferred the RTI application to the PIO, Central District under intimation to the Appellant.
Having not received any reply from the CPIO, the Appellant filed a first appeal dated 18.05.2021. The FAA/Addl. Commissioner of Police, Vigilance vide order dated 03.06.2021 held as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.Page 6 of 16
Facts emerging in Course of Hearing:
A written submission dated 13.09.2022 has been received from the PIO, Vigilance, in response to the hearing notice, reiterating the aforementioned facts about transfer of the RTI application and First Appeal to the PIO, Central District, Delhi Police.
Hearing is held through video conference upon serving notice of hearing in advance to the relevant parties. The relevant parties are present for the hearing and SI Subhash Chander from Central District, Delhi Police stated that the Appellant's complaint was duly responded to vide letter dated 17.06.2021. Copy of the reply dated 17.06.2021 has been submitted before the Commission, during the course of hearing and reveals that the Appellant was provided a copy of the documents as received from ACP, Patel Nagar.
Decision:
Perusal of records of the case reveals that Respondent-PIO, Central District, Delhi Police has provided information in response to the queries raised by the Appellant, in terms of the provisions of the RTI Act. In the given situation since information available on record with the public authority as defined under Section 2(f) of the RTI Act has already been furnished, no cause of action subsists for further adjudication in this case under the Act.
(5) CIC/DEPOL/A/2021/613315 The Appellant filed an RTI application dated 21.11.2020 seeking information on the following points:-RTI 222/20
The Delhi (Right of Citizen to Time Bound Delivery of Services) Act, 2011 KE ANTERGAT 1 DELHI POLICE KE KON KON SI SERVICE AATI HAI TIME LIMIT SAHIT INKI LIST INFORMATION DI JAI 2 IS ACT ME DELHI POLICE KE HAR DISTRICT/UNIT ME NIYUKAT PARTHAM SAKSHAM ADHIKARI i.e. PO/PRESIDING OFFICER OR APPEAL ADHIKARI/PO/JUDGE KA NA NAAM PAD OR PATA BATAYA JAI 3 IS ACT ME LAST SEVEN YEARS ME DELHI POLICE KE KIS KIS DISTRICT OR UNIT ME KITNI APPLICATION/CASE DARJ HUYE UNKI SANKHAYA BATAYI JAI 4 IS ACT ME AAJ TAK KITNE KESON KA NIPTARA KIYA GAYA HAI PLS BTAYA JAI. LAST 7 YEARS ME Having not received any reply from the CPIO, the Appellant filed a first appeal dated 01.01.2021. In response to the first appeal, the APIO, Central District vide letter dated 28.01.2021 replied as under:-Page 7 of 16
The PIO, Central District vide letter dated 04.01.2021 replied as under:-
under:
Records reveal that a report dated 31.12.2020 had been provided by the SHO/PS Anand Parbat regarding the Appellant's complaint about illegal/unauthorised encroachment after demolition/removal of unauthorised nauthorised construction on Govt land. Relevant extracts of the said report reveal as under:
Aggrieved and dissatisfied,, the Appellant approached the Commission with the instant Second Appeal.
(6) CIC/DEPOL/A/2021/619121 The he Appellant filed an RTI application dated 17.12.2020 seeking information on following points:-RTI 271/20
1 PGMS 2020066227 KI JANCH ACP PATEL NAGAR CENTAL DISTT DELHI POLICE NAAM NAMLOOM NE KI THI US JANCH PAR BANI POORI FILE i.e ALL PAPERS A TO Z KI CERTIFIED COPY DI JAI. 2 IS COMPLAINT PAR JANCH KIS NIYAM KANOON OR ACT KE SECTION KE ANTARGAT KI THI USKE BARE ME BATAYA JAI 3 IS COMPLAINT PAR KIS OFFICER NE JANCH KI THI USKA NAAM BATAYA JAI 4 IS COMPLAINT PAR KIS KIS PERSON KO JANCH ME SHAMIL KARENE KA NOTICE DIYE GAYE UN SUB NOT NOTICON KI CERTIFIED COPY DI JAI Page 8 of 16 5 IS COMPLAINT PAR KIS KIS KA BAYAN LIYA GAYA UNKI CERTIFIED COPY DI JAI .
6 IS COMPLAINT PAR KYA KYA DOCUMENTS COLLECT KIYE GYE UNKI CERTIFIED COPY DI JAI.
7 IS COMPLAINT PAR JANCH ADHIKARI YA IO KIS KIS SUBORDINATE OFFICER KE SATH KAHAN KAHAN GYA UNKI RAVANGI VAPSI KI DD ENTRY KI CERTIFIED COPY DI JAI.
The CPIO, Central District vide letter dated 13.01.2021 replied as under:-
A report dated 29.08.2020 by the SHO/Anand Parbat on the Appellant's complaint seeking PCC report free of cost is enclosed with the reply and reveals as under:Page 9 of 16
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 24.01.2021. The FAA/DCP, Central District vide order dated 11.02.2021 held as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(7) CIC/DEPOL/A/2021/623103 The Appellant filed an RTI application dated 05.04.2021 seeking information on following points:-
RTI 70 IS RTI KO DELHI POLICE KE TAMAM JILA KE SABHI PIO KO BHEJI JAI year 2020 or is saal me march tak LOCK DOWN KE NAAM PAR delhi police KE TAMAM OFFICER ACP SE LEKAR CP SAHAB TAK KE kiski sadhikarine KAB KAB KITNI BAR DELHI ME APNI POWER KA USE KARTE HUYE DELHI me dhara 144 CRPC lagaithi un sabhiki information di jai . JIN ADHIKARION NE DHARA 144 LAGAI THI USKE NAAM PAD KI LIST SAHIT ORDER KI CERTIFIED COPY DI JAI.
The CPIO, Addl. Dy. Commissioner of Police-I, Shahdara District vide letter dated 30.04.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 10.05.2021. The FAA vide order dated 14.05.2021 (Not Enclosed) disposed of the first appeal. In compliance of the FAA's order, the PIO, Shahdara District, vide letter dated 19.05.2021 replied as under:-Page 10 of 16
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(8) CIC/DEPOL/A/2021/622474 The Appellant filed an RTI application dated 05.04.2021 seeking information on the following points:-
RTI 70 IS RTI KO DELHI POLICE KE TAMAM JILA KE SABHI PIO KO BHEJI JAI year 2020 or is saal me march tak LOCK DOWN KE NAAM PAR delhi police KE TAMAM OFFICER ACP SE LEKAR CP SAHAB TAK KE kiskisadhikarine KAB KAB KITNI BAR DELHI ME APNI POWER KA USE KARTE HUYE DELHI me dhara 144 CRPC lagaithi un sabhiki information di jai . JIN ADHIKARION NE DHARA 144 LAGAI THI USKE NAAM PAD KI LIST SAHIT ORDER KI CERTIFIED COPY DI JAI.
The CPIO, Addl. Dy. Commissioner of Police-I, New Delhi District vide letter dated 05.05.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 08.05.2021. The FAA/DCP, NDD vide order dated 04.06.2021 held as under:-
Details regarding imposition of lockdown in Sub Division Barakhamba Road, Parliament Street, Chanakya Puri, Connaught Place for the period 2020 to March 2021 have been duly annexed with the response.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.Page 11 of 16
A written submission dated 07.09.2022 has been received from the PIO, New Delhi District, in response to the hearing notice, reiterating the aforementioned facts.
(9) CIC/DEPOL/A/2021/622373 The Appellant filed an RTI application dated 05.04.2021 seeking information on the following points:-
RTI 70 IS RTI KO DELHI POLICE KE TAMAM JILA KE SABHI PIO KO BHEJI JAI year 2020 or is saal me march tak LOCK DOWN KE NAAM PAR delhi police KE TAMAM OFFICER ACP SE LEKAR CP SAHAB TAK KE kiskisadhikarine KAB KAB KITNI BAR DELHI ME APNI POWER KA USE KARTE HUYE DELHI me dhara 144 CRPC lagaithi un sabhiki information di jai. JIN ADHIKARION NE DHARA 144 LAGAI THI USKE NAAM PAD KI LIST SAHIT ORDER KI CERTIFIED COPY DI JAI.
The CPIO, Assistant Commissioner of Police(HQ), North District, Civil Lines vide letter dated 04.05.2021 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 11.05.2021. The FAA/DCP, North District vide order dated 25.05.2021 upheld the reply of the CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
(10) CIC/DEPOL/A/2021/619413 The Appellant filed an RTI application dated 18.08.2020 seeking information on the following points:-
pls PGMS 2020052148 mail by [email protected] se bheji gayi delhi police ke bare me RTI application complaint ke janch adhikari kanaam pad patabataya jai . complaint par darj FIR no diya jai. complaint par offence sangay hai ya asngay pls bataya jai.
complaint par kis niyam kanoonki section ke antergat action liya gya tha IO dawarauski full jankari di jai. IO dawarajanch me diyegaye notice or collect documents statements or information ki certified copy di jai complaint par FIR darj karne me deri ka karan bataya jai .Page 12 of 16
mask laganake bare me delhi police ko GOI yadelhigovtkikis judge, DR sahib, officer, minister, chaprasi peon ne mandatory ya compulsory order diyaya pass kiyathaki mask lagana kanoonan jaroori hai varna jantak achallankato us mandatory order ki certified copy di jai jiskeanusar or jantakolooto 500 kachallankaro 500 na de to 50/100/200 lekarchod do. Delhi police ne abtakpertekdistt unit me kitne challan book chapwayi or kis printing press se chapwayiunki full detail di jai challans ki book se challans ki certified copy di jai or kitni challans banti or unke anusar ab tak ke partek challan book se kitne total challans kiye hai unki sankhaya batai jai.
The CPIO, Rohini District vide letter dated 18.09.2020 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 17.04.2021. The FAA/DCP, Rohini District vide order dated 21.05.2021 held as under:-
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.Page 13 of 16
(11) CIC/DEPOL/A/2021/617553 The Appellant filed an RTI application dated 18.08.2021 seeking information on the following points:-
pls PGMS 2020052148 mail by [email protected] se bheji gayi delhi police ke bare me RTI application complaint ke janchadhikarikanaam pad pata bataya jai . complaint par darj FIR no diya jai. complaint par offence sangay hai ya asngay pls bataya jai.
complaint par kis niyam kanoon ki section ke antergat action liya gya tha IO dawarauski full jankari di jai. IO dawarajanch me diyegaye notice or collect documents statements or information ki certified copy di jai complaint par FIR darj karne me deri ka karan bataya jai. mask lagana ke bare me delhi police ko GOI ya delhi govt ki kis judge, DR sahib, officer, minister, chaprasi peon ne mandatory ya compulsory order diyaya pass kiyathaki mask lagana kanoonan jaroori hai varna janta ka challans kato us mandatory order ki certified copy di jai jis ke anusar or janta ko looto 500 ka challans karo 500 na de to 50/100/200 lekarchod do.
delhipoilice ne abtakpertekdistt unit me kitnechallan book chapwayi or kis printing press se chapwayiunki full detail di jai challanki book se challankicertifed copy di jai orkitnichallanbanti or unkeanusarabtakkepartekchallan book se kitne total challankiyehaiunkisankhayabatai jai .
The APIO, Addl. Dy. Commissioner of Police-I, Delhi Police, North District vide letter dated 15.09.2020 replied as under:-
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 17.04.2021. The FAA/DCP, North-West District vide order dated 06.05.2021 disposed off the Appeal noting that the information has already been provided vide letter dated 15.09.2020.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Page 14 of 16(12) CIC/DEPOL/A/2021/625804 The Appellant filed an RTI application dated 05.04.2021 seeking information on the following points:-
RTI 70 IS RTI KO DELHI POLICE KE TAMAM JILA KE SABHI PIO KO BHEJI JAI year 2020 or is saal me march tak LOCK DOWN KE NAAM PAR delhi police KE TAMAM OFFICER ACP SE LEKAR CP SAHAB TAK KE kiskisadhikarine KAB KAB KITNI BAR DELHI ME APNI POWER KA USE KARTE HUYE DELHI me dhara 144 CRPC lagaithi un sabhiki information di jai . JIN ADHIKARION NE DHARA 144 LAGAI THI USKE NAAM PAD KI LIST SAHIT ORDER KI CERTIFIED COPY DI JAI.
The CPIO, Addl. Dy. Commissioner of Police, West District vide letter dated 04.05.2021 replied as under:-
The ACP, Rajouri Garden provided the following information vide communication dated 20.04.2021:
The ACP, Tilak Nagar provided the following information vide communication dated 12.04.2021:
The ACP, Maya Puri vide reply dated 29.04.2021 stated as under:
The ACP, Punjabi Bagh vide reply dated 27.04.2021 stated as under:
Dissatisfied with the response received from the CPIO, the Appellant filed a first appeal dated 10.05.2021. The FAA/DCP, West District vide order dated 10.06.2021 directed the CPIO/West District to provide the copies of such order/instructions available in record to the appellant within 07 working days.Page 15 of 16
In compliance with the FAA's order, the PIO, West District vide reply dated 09.06.2021 stated as under:
Still dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing is held through video conference upon serving notice of hearing in advance to the relevant parties. The relevant parties are present for the hearing in the aforementioned appeals and duly reiterated their respective contentions as is borne out of the records of the respective appeals.
Decision:
Perusal of records of the aforementioned eights appeals reveals that the Respondents in the respective cases have provided information in response to the queries raised by the Appellant, in terms of the provisions of the RTI Act. In the given situation since information available on record with the public authority as defined under Section 2(f) of the RTI Act has already been furnished, no cause of action subsists for further adjudication in the aforementioned eights appeals under the Act.
The appeals are disposed off accordingly.
Y. K. Sinha (वाई.
वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 16 of 16