Central Information Commission
Mr. Ramesh Singh Solanki vs Municipal Corporation Of Delhi, Slum & ... on 3 March, 2009
CENTRAL INFORMATION COMMISSION
Room No. 415, 4th Floor,
Block IV, Old JNU Campus,
New Delhi -110 067
Tel: + 91 11 26161796
Decision No. CIC /WB/A/2008/00514/SG/2157
Appeal No. CIC/WB/A/2008/00514/SG
Relevant Facts emerging from the Appeal:
Appellant : Mr. Ramesh Singh Solanki
38, Pooth Kala,
New Delhi - 110043
Respondent 1 : The Public Information Officer
Municipal Corporation of Delhi Slum & J.J.Department, Room No.47, Punarwas Bhawan, I.P.Estate, New Delhi - 110002 RTI application filed on : 22/05/2007 Id no. 972/07 PIO replied : 28/06/2007 First appeal filed on : 26/06/2007 First Appellate Authority order : 07/01/2008 Second Appeal filed on : 06/02/2008 Information Sought:
The appellant had sought certain information from MCD regarding allotment of land on lease for betterment of education, health and society. The appellant through his 7 questions asked to furnish rules and regulation for allotment of lease, list of such allotments, how many allotment given by revenue department, number of applications received in 5 years, any penalty provision for destroying files, actions taken on the letter sent by Government for allotment to SC,ST and Sweepers and so on.
PIO's Reply:
The PIO in his reply enclosed the information and asked to pay some of Rs.16/- for photocopying charges of 8 pages.
Not satisfied with the replies of PIO the appellant filed first appeal. The First Appellate Authority ordered:
The first appellate authority ordered that "From the perusal of the record, it is seen that the reply to the appellant is furnished in a vague manner, so the PIO is directed to furnish the point-wise categorical reply to the appellant with in 15 days from the receipt of this order. Accordingly, the appeal is disposed off."
Relevant Facts emerging during Hearing:
The following were present.
Appellant : Mr. Ramesh Singh Solanki Respondent : Mr. D.P. Ture on behalf of Mrs. Chandra Y. Reddy then PIO And Mr. Mahavir Singh AO Amn. On behalf of Mrs. Kiran Dabral then PIO The appellant has sought information about a file relating to land use, which has moved from 1994 to 2004 according to the appellant. He states he has obtained this data from the diary record of the MCD. Mr. Mahavir Singh states that they are unable to 'trace' the file. Public authorities must either give information from files or acknowledge the possibility of their being stolen. The PIO will file a police complaint for the loss of the said file and obtain a certificate from the Additional Commissioner Revenue stating that the file is lost.
Decision:
The appeal is allowed.
The PIO will furnish a copy of the Police complaint to the appellant and the Commission alongwith the certificate from the Addittional Commissioner Revenue certifying the loss of the file to the appellant and the Commission before 20 March 2009.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 3rd March, 2009 (In any correspondence on this decision, mentioned the complete decision number.)