Central Information Commission
Mr.Avtar Singh Sejwal vs Government Of Nct Of Delhi on 14 February, 2012
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/000101
Date of Hearing : February 14, 2012
Date of Decision : February 14, 2012
Parties:
Appellant
Shri Avtar Singh Sejwal
F125, Lado Sarai
New Delhi 110 030
The Appellant was present.
Respondents
Revenue Department
Government of NCT of Delhi
Delhi
Represented by: Shri Abhay Kant Jha, LDC
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No. CIC/AD/A/2012/000101
ORDER
Background
1. The Applicant filed his RTIapplication (dated 13.04.2011) with the PIO, SDM Office, Hauz Khas, New Delhi seeking following information:
"That as per lates sizra (map) of Lado Sarai village New Delhi 110030 a piece of land bears Khasara no.
195/43 lacatio nexisting in the east of khasra no. 195/1 and 195/2 area 1 bigha 18 biswa & 39 bigha 7 biswa respectively so, pleas clarify that area of khasra no. 195/43, is including with the area of Khasara no. 195/1 and 195/2 if it is so. Present possessor's name vested mutation ot any one of land & building/Kuldeep.... DDA & MCD or any one else.
2. The PIO on 13.06.2011 furnished the copies of required documents to the Applicant. The Applicant, however, being dissatisfied with the information supplied by the PIO, filed his first appeal with the Appellate Authority on 06.07.2011 which the Appellate Authority decided on 17.08.2011 asking the PIO to provide exact information to the Appellant within 15 days of receipt of his order. The Appellant thereafter filed the present petition before the Commission on 01.11.2011 seeking necessary action on the matter. Decision
3. During the hearing, the Respondents produced before the Commission a set of documents which, according to them, they have created for the Appellant in order to satisfy his requirement for information here. This information was handed over to the Appellant at the hearing itself. The Appellant, however, on his part, insisted on knowing the name of the present owner of the land bearing khasra no. 195. The Respondents then stated that they have now no further information which they could share with the Appellant corresponding to his present RTIapplication since all what they could give has already been handed over to the Appellant.
4. While the provisions of the Act does not provide for 'creation' of information, the Respondents, on their own, in the interest of the Appellant, went out of their way and created the information for the Appellant and have now handed over the same to the Appellant.
5. In view of the above, no further disclosure can be authorized in the present appeal, which is directed to be closed.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri Avtar Singh Sejwal F125, Lado Sarai New Delhi 110 030
2. The Appellate Authority Office of the Deputy Commissioner (South) Revenue Department Government of NCT of Delhi M.B. Road, Saket New Delhi
3. Public Information Officer Office of the SDM (Hauz Khas) Revenue Department Government of NCT of Delhi Old Tehsil Building New Delhi 110 030
4. Officer incharge, NIC