Central Information Commission
Akshay Rangineni vs Indian Oil Corporation Limited (Iocl) on 9 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/IOCLD/A/2025/644217
Akshay Rangineni .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Indian Oil Bhawan, No 22, ....प्रनर्वािीगण /Respondent
Mahadevapura, ITPL Main Rd,
Whitefield, Krishnaraja puram,
Bengaluru, Karnataka 560048.
Date of Hearing : 09-03-2026
Date of Decision : 09-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 12-08-2025
CPIO replied on : 21-08-2025
First appeal filed on : 26-08-2025
First Appellate Authority's order : 15-09-2025
2nd Appeal dated : 16-09-2025
CIC/IOCLD/A/2025/644217 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 12-08-2025 seeking the following information:
"You are requested to furnish particulars and copy of the CCOE approved drawings in respect of the Retail Outlet established in the year 2002, in Sy. No. 175 & 176, Bilekahalli, Bannerghatta Road, Bangalore - 560076. Upon an RTI application to the PESO, the CPIO & Dy. Chief Controller of Explosives has sought your permission to issue the CCOE approved drawing and PESO license. On 17.07.25, the RTI application was disposed off by only furnishing the License. However, the request for CCOE approved drawing was rejected on your objection to the CPIO vide your Letter No. BDO/UR/63 dated 08.07.25. Copy of the application and reply is attached herewith for your reference. Hence, 1) You are requested to furnish particulars and copy of the CCOE approved drawings in respect of the above Retail Outlet. 2) You are requested to furnish information as to whether the Retail Outlet is set up in accordance with the CCOE approved drawings."
2. The CPIO furnished a reply to the Appellant on 21-08-2025 stating as under:
"This has reference to your Online RTI application dated 12.08.2025 addressed to & received on 14.08.2025 by The Public Information Officer, Bangalore at Indian Oil, Karnataka State Office, Bengaluru under RTI Act 2005. We have been receiving multiple queries from various Appellants with regard to the dealership / site in question. In this regard, we would like to inform you that in response to Appeal from Shri. R S Murali, CIC has averred that queries raised by him in the RTI portal with regard to M/s. Meenakshi Filling Station / Krshna Petro Junction, Bilekahalli, in Sy. No. 175 & 176, Bilekahalli, Bannerghatta Road, Bangalore 560076 have not been answered. The CIC held that the queries are more in the nature of seeking redressal of a grievance than seeking information and disposed off the matter.CIC/IOCLD/A/2025/644217 Page 2 of 5
A copy of CIC judgement File No. CIC/IOCLD/A/2022/124605 dated 15/03/2023 has already been provided to you vide our letter Ref: KASO/RS/RTI-23/2025- 26/4300000815 dated 17/06/2025."
3. Being dissatisfied, the Appellant filed a First Appeal dated 26-08-2025. The FAA vide its order dated 15-09-2025, upheld the reply given by the CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Ms. Meera Nair, GM (Planning & Co-ordination) & PIO, attended the hearing through video conference.
5. The Respondent submitted that there is an on-going family dispute with respect to the dealership of Indian Oil Retail Outlet at Bilekahalli, Bangalore. The respondent also submitted that a total number of 31 RTI applications had been filed by different family members with respect to the aforesaid site. The respondent further submitted that the information sought is in the nature of seeking redressal to a grievance and the same was informed to the appellant vide letter dated 21.08.2025.
6. The Commission queried the respondent for not replying to the appellant as per the RTI Act. To this, the respondent had orally submitted that the sought copy of the CCOE approved drawings is exempted U/s 8(1)(d) of the RTI Act.
7. Written submission dated 02.03.2026 filed by the respondent is taken on record.
CIC/IOCLD/A/2025/644217 Page 3 of 5Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that, it is not the case of the respondent that the same appellant had filed multiple RTI's seeking information on same points. The Commission finds that the respondent had not provided appropriate reply to the appellant as per the RTI Act. In view of the above, the respondent is directed to provide a revised point-wise reply to the appellant, claiming relevant exemptions under the RTI Act, 2005. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission
- both through post and via uploading on http://dsscic.nic.in/online-link-paper- compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 09.03.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/IOCLD/A/2025/644217 Page 4 of 5 Copy To:
1. The CPIO Indian Oil Bhawan, No 22, Mahadevapura, ITPL Main Rd, Whitefield, Krishnaraja puram, Bengaluru, Karnataka 560048.
2. The FAA, Indian Oil Bhawan, No 22, Mahadevapura, ITPL Main Rd, Whitefield, Krishnaraja puram, Bengaluru, Karnataka 560048
3. Akshay Rangineni CIC/IOCLD/A/2025/644217 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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