Central Information Commission
Mr.Vinod Kumar Bhatia vs Delhi Development Authority on 15 December, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2010/000861/LS
Vinod Kumar Bhatia Vs DDA
Dated : 15.12.2010
This is in continuation of this Commission's proceedings dated 30.9.2010. Heard today dated 15.12.2010. Appellant present. DDA is represented by Shri S.K Grover, Dy Director (Janta) & Shri Krishan Lal, Assistant. Shri Grover submits that the DDA has decided to allot a Janta Flat to the appellant under the DDA's wrong address policy and that after clearance from Commissioner (H) and Vice Chairman, the file has sent to Lieutenant Governor for approval.
2. We appreciate the decision taken by DDA in the matter in hand. We also commend the role played by Shri S.K. Grover, Dy Director (Janta) & Smt Asma Manjar, Commissioner (H), DDA, in this matter.
3. The matter is being closed at the Commission's end.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Address of parties :-
1. Shri S.K. Grover Dy Director (Janta), Delhi Development Authority, INA, Vikas Sadan, New Delhi-110023
2. Shri Vinod Kumar Bhatia F-70/21, Gali No 4, Subhash Vihar, North Ghonda, Delhi-110053