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Central Information Commission

Mr.A P Shivradja vs Ut Of Pondicherry on 28 September, 2011

                         Central Information Commission
              Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                      Bhikaji Cama Place, New Delhi­110066
                     Web: www.cic.gov.in Tel No: 26167931

                                                          Case No. CIC/SS/A/2011/000710

Name of Appellant                    :       Shri A.P. Shivradja

Name of Respondent                   :     Registration Department
                                     Puducherry

Date of Hearing                      :       07.09.2011

                                         ORDER

Shri A.P. Shivradja, the appellant has filed this appeal dated 31.3.2011 before the Commission against the Registration Department, Government of Puducherry, Puducherry for providing evasive information to his RTI-request dated 21.7.2010. The matter came up for hearing on 07.09.2011 at Puducherry. The appellant was present in person, whereas the respondents were represented by Shri R. Baskaran, District Registrar and Shri S. Dhanaraj, Legal Assistant.

2. The appellant filed RTI-request dated 21.7.2010 seeking information on five queries pertaining to Plot Nos. 25, 27, 28, 85 and 82 registered by the Vendor S. Alexander in favour of the vendees giving the names and addresses of the vendees and dates. The PIO vide letter No. 2386/RD/Estt/N/RTI/2010/568dated 19.8.2010 informed the appellant that the details regarding names and addresses of the vendors, date of transaction, extent of plot may be obtained by applying for Encumbrance Certificate from the Registration Department by paying fees under Registration Act, 1809. As per item (c) of the RTI application regarding supply of map for the plots which were sold, it was informed that map was not given by the vendor since it is an unapproved plot and it could not be furnished to the appellant. The PIO also informed that it is not mandatory to insist on a map during registration, if the vendor has not produced it during Registration of a property.

3. Aggrieved by reply from PIO, the appellant preferred first-appeal on 8.9.2010 before FAA. The FAA vide order F.A.121/2010/RTI dated 11.11.2010 upheld the reply of PIO.

4. After hearing the parties, the Commission is of the view that the requisite information available on records and permissible under the RTI Act has been provided to the appellant The matter is accordingly disposed of at Commission's end.

(Sushma Singh) Information Commissioner 28.09.2011 Authenticated true copy:

(K.K. Sharma) OSD & Deputy Registrar Address of the parties:

Shri A.P. Shivradja, 18, 5th Main, Bharathidasan Nagar, Mudaliarpet, Puducherry-605004.

The PIO, District Registrar, Registration Department, Revenue Complex, Saram, Puducherry.

The First Appellate Authority, Registration Department, Revenue Complex, Saram, Puducherry.