Central Information Commission
Shri Mohinder Singh vs Revenue Department on 14 December, 2023
केन्द्रीय सच
ू ना आयोग
Central Information Commission
बाबागंगनाथमागग, मनु नरका
Baba Gangnath Marg, Munirka
नईदिल्ली, New Delhi - 110067
File No : CIC/REVDP/A/2023/601291
Shri Mohinder Singh .....अपीलकर्ाग/Appellant
VERSUS
बनाम
CPIO,
SDM V, HQ, Office of the
Divisional Commissioner, NCT.
Delhi, 5, Shamnath Marg,
Delhi-110054 ....प्रनर्वािीगण /Respondent
Date of Hearing : 06-12-2023
Date of Decision : 06-12-2023
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 14-10-2022
CPIO replied on : Not on record
First appeal filed on : 20-11-2022
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 07-01-2023
Information sought:
The Appellant filed an RTI application dated 14.10.2022 seeking the following information:1
"1. Is it correct that the Delhi Govt had decided to revise circle rates of agricultural land in 2015 and issued a notification no. F.1(1953)/Regn.Br./Div.Com/HQ/2014/191 dated 4.8.2015 after taking approval from its Cabinet? If so a copy of the proposal submitted to the Cabinet, along with the noting/annexures/supporting documents, may please be provided.
2. Is it correct that after the issue of notification dated 4.8.2015, on a plea filed by one Naresh Kumar seeking direction to the Delhi government to fix uniform rates for agricultural land, the Delhi government claimed in the Delhi High Court that its notification enhancing circle rates for acquiring agricultural land in the city was not excessive and aimed at checking the proliferation of black money and had informed the bench of Chief Justice G Rohini and Justice Jayant Nath that the notification was an exercise aimed at checking the proliferation of black money and undervaluation of instruments preventing loss to the public exchequer, discouraging land grabbing and ensuring payment of fair compensation to the villagers for the sale of agricultural land? If so, a copy of the affidavit/rejoinder filed in the Delhi High Court in this regard may please be provided.
3. Is it correct that as Delhi Govt had not taken prior approval of the LG of Delhi before issuing the above-mentioned notification dated 4.8.15, the Delhi High court in its judgment of August 4, 2016 asked the Delhi Govt to rescind its notification of 2015 and come out with a fresh proposal after rectifications and accordingly, the notification dated 4.8.15 was revoked by issuing another notification No.F.1(953)/Regn.Br./Div.Com/HQ/2014/2617) on 24.10.2016? If so, what was the circle rate applicable for sale/purchase of agricultural land between 4,8,15 and 24.10.16 i.e. at pre-4.8.15 circle rates or the rates indicated in the notification of 4.8.15?
4. Is it correct that after approval of its cabinet the Delhi Govt again decided to revise the circle rates of agricultural land in Delhi and forwarded the same to LG around December'2019? If so a copy of the proposal sent to the LG of Delhi in this regard, along with supporting noting/annexures/documents, may please be provided. Also please let me know the present status of this proposal, with details of correspondence exchanged with the office of the LG in this regard."2
Having not received any response from the CPIO, the appellant filed a First Appeal dated 20.11.2022. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant:
Respondent:
Decision:
The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, feels that The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार तििारी) Information Commissioner (सच ू ना आयक् ु ि) Authenticated true copy (अभिप्रमाणणर्सत्यापपर्प्रनर्) (R K Rao) Dy. Registrar 011- 26181927 Date Shri Mohinder Singh H. No - 110, First Floor, Pocket A-3, Sector-3, Rohini, Delhi-110085 3