Central Information Commission
Sh. Sachin Sapra vs Muncipal Corpation Of Delhi on 3 July, 2009
CENTRAL INFORMATION COMMISSION
Club Building, Old JNU Campus,
Opposite Ber Sarai, New Delhi 110067.
Tel: + 91 11 26161796
Decision No. CIC /SG/A/2009/001229/3980
Appeal No. CIC /SG/A/2009/001229
Relevant Facts emerging from the Appeal
Appellant : Sh. Sachin Sapra,
F-18, Rajouri Garden,
New Delhi-110027
Respondent : PIO/Suptdg.Engineer-1,
Muncipal Corpation of Delhi,
Office of the Suptdg. Engineer-1,
West Zone, Vishal Enclave, Rajouri
Garden, New Delhi-27
RTI application filed on : 12.02.2009
PIO replied : 30.04.2009
First appeal filed on : Not mentioned.
First Appellate Authority order : Not mentioned.
Second Appeal received on : 15.05.2009
The Appellant had sought information regarding development of
Multilevel Car parking in Rajouri Garden, copy of feasibility report for
development of multilevel car parking , commencement date and
completion date for above multilevel car-parking project, copy of
technical report(s) of consultant, and name of each road, stretch of
road, width of each such road, and use of each road (mixed land or
commercial street).
Information sought:
S.No. Information Sought Reply of PIO A. Multilevel Car Parking Question
1. As per letter no. date12-11-2007 what all Pertain to EE(proj).
site in Rajouri Garden Colony were West Zone. surveyed and studied by M/S Simpark Infrastructure (P), for development of Multilevel Car parking in Rajouri Garden? Also provide area of each site studied and surveyed.
2. Whether site belonging to other local As above.
bodies PWD, DDA etc were also surveyed by M/s Simpark Infrastructure (P) Ltd Kolkatta?
3. Whether feasibility report of site surveyed As above.
and studied in Rajouri Garden in point 1 above was prepared by M/s Simpark Infrastructure (P) Ltd Kolkatta for development of Multilevel Car parking in Rajouri Garden?
4. Provide a copy of feasibility report As above.
prepared by M/s Simpark Infrastructure (P) Ltd Kolkatta for sites studied and surveyed in Rajouri Garden for development of Multilevel Car parking in Rajouri Garden.
5. a) Which other suitable site for As above.
development of multilevel car parking has been explored by MCD?
b) Provide copy of feasibility report for development of multilevel car parking at the site decided at 5 a) above.
6. What all sites in Rajouri Garden colony As above.
have been considered for construction of multilevel car parking? Provide exact location and area of each site?
7. Which site out of the above been finalized As above.
for construction of Multilevel parking in Rajouri Garden? Provide car capacity of each site finalized?
8. Provide a copy of technical report(s) of As above.
consultant who has been assigned such multilevel car-parking project in Rajouri Garden colony for sites finalized by MCD in point 7 above.
9. What is the commencement date and As above.
completion date for above multilevel car- parking project in Rajouri Garden Colony?
10. Whether multilevel car parking project in As above.
Rajouri Garden has been allotted to private parties by way of bidding? Provide date of such allotment and name of successful bidder?
11. Whether multilevel car parking project in As above.
Rajouri Garden will have commercial outlets as well?
12. Multilevel parking project in Rajouri As above.
Garden is for benefit of Residents or illegal main market?
B.Other Questions
13. Is there any plan to construct any parking Pertain to EE (Proj) facility at MCD works store opposite Govt Sr.Sec School between F and C block Rajouri Garden on Maharishi Dayanand Marg? If yes then provide complete details regarding the same.
14. Can a parking facility be constructed Pertain to EE (Proj).
within 100 meters of Sr. Sec School/ Hospital etc an area that is a silence zone as per Environment Protection Act?
15. Is there any plan to demolish EE 7 MCD Pertain to EE(M-1)/WZ office opposite Madhav Park Rajouri Garden? If, yes, why?
16. Is there any plan to construct any parking Pertain to EE(Proj).
facility in patch of MCD land between Govt Sr Sec School (F & C Block) and EE 7 MCD office opposite Madhav Park Rajouri Garden by demolishing/shifting any of the health, education and engineering offices of MCD?
17. Why laboratory at Bhao Rao Deoras Pertain to Health Ayurvedic Hospital is not operational Department. since its functioning of OPD w.ef 1st September 2007?
18. Which officer is responsible for non- As above.
functioning of above lab?
19. How many patients above hospital on an As above.
average is attending daily?
20. Would there be an increase in number of As above.
patients at above hospital if LAB at above hospital gets functional?
21. In how much time would the above Lab As above.
get operational?
22. Provide name of each road, stretch of road, Pertain to EE(M-1)/WZ width of each such road, and use of each road (mixed land or commercial street).
23. How many roads out of above roads Pertain to EE(M-1)/WZ surveyed by MCD and sent for notification?
24. a) what all RWA's of Rajouri Garden ere Pertain to EE(M-1)/WZ consulted before sending these roads for notification?
b) Provide name, regd office, and registration number of each RWA consulted.
c) Provide copy of documentary details and mode of wide publicity of such consultations in terms of para 15.10 iii) f MPD 2021.
25 Whether F block RWA (Regd) was Pertain to EE(M-1)/WZ consulted for above purposes under Chapter 15 of MPD2021? If not then why it was not consulted?
26. Till date how much road length in Pertain to EE(M-1)/WZ Kilometers has been surveyed by MCD in Rajouri Garden colony?
27. Whether all roads (internal colony road Pertain to EE(M-1)/WZ and roads abutting Rajouri Garden colony) with a width of 18 meters or more have been notified under MPD 2001and MPD 2021? If no then provide name of roads, which are 18 meters, or more wide, which have not yet been notified under either if the MPD?
28. Provide copy of last sanctioned building Pertain to (Bldg.) HQ as plans w.r.t. property no.s C 3, F51, most of the properties A2/39,A2/38,F159, F1, F115, J1, C11, C mentioned are having 10, D12,11, A 36, A35, D45A, J12/26, plot area more than 400 j12/37 &H1. sq yard. For properties having area less than 400 Sq yards as reported by record keeper file are not traceable.
Grounds for first appeal:
Not mentioned.
Order of First Appellate Authority:
Not mentioned Grounds for second appeal:
A. Points 22, 23, 26 & 27
1. Reply to point no. 22, 23, 26,& 27 were refused citing reason that the said information is with Bldg. Deptt/Twon Planning deptt.
2. No reply has been received from Bldg Deptt/Town Planning deptt.
3. A reply dated 23/03/2009 was received stating,"Desired information is voluminous in nature and not clear"
Reminder by the Appellant was sent to SE (Bldg)HQ for supply of information. But no reply has been received from EE (Bldg) HQ. Relevant facts emerging during Hearing:
The following were present:
Appellant: Sh. Sachin Sapra Respondent: Mr. P.R.Meena APIO The appellant has received all the information. The information on points 22, 23.26 and 27 has been provided before the Commission. However the plans required at point 28 have not been provided.
Decision:
The Appeal is allowed.
The PIO will provide the plans required at point 28 to the appellant before 15 July 2009.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this order will be provided free of cost as per section 7(6) of RTI, Act, 2005.
Shailesh Gandhi Information Commissioner 3 July 2009 (In any correspondence on this decision, mentioned the complete decision number.) (Rnj)