Central Information Commission
Arun vs Ut Of Puducherry on 30 May, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No.:- CIC/UTPON/A/2021/606986-UM
Mr. I. ARUN
....अपीलकताग/Appellant
VERSUS
बनाम
CPIO
Taluk office,
Oulgret , ECR Road,Kottupalayam,
Lawspet Post, Puducherry-605008
....प्रनतवािीगण /Respondent
Date of Hearing : 02.05.2022
Date of Decision : 30.05.2022
Date of RTI application 02.12.2020
CPIO's response 30.12.2020
Date of the First Appeal 18.01.2021
First Appellate Authority's response 24.02.2021
Date of diarized receipt of Appeal by the Commission 26.02.2021
ORDER
FACTS The Appellant vide his RTI application sought information on 08 points, as under:-
etc. The CPIO, Taluk office, vide letter dated 30.12.2020 furnished a reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 24.02.2021 furnished a reply to the Appellant. Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: The appellant attended the hearing.
Respondent: The respondent Shri Rajesh Kanna, Tehsildar attended the hearing.
The Appellant reiterated the contents of the RTI application and submitted that the information was wrongly denied to him by the CPIO. The appellant also informed that as per various Hon'ble Courts verdicts the Revenue Records relating to the land subdivision/Patta mutation files are public documents but the intention of the CPIO is not to furnish information to the appellant. The Respondent present during the hearing submitted that a suitable response in accordance with the provisions of the RTI Act, 2005, had already been furnished to the Appellant. The respondent also stated that all the information sought by the appellant is related to third parties. DECISION:
Keeping in view the facts of the case and the submissions made by both the parties and after perusal of the documents available on record, the Commission agrees with the submission of the respondent that the copies of complete mutation documents pertain to third parties. Hence, the information sought is exempted from disclosure under Section 8(1)(j) of the RTI Act. Further, the Commission observes that providing Ownership details of the property would enhance transparency, objectivity, and fairness in the system and will help sellers and buyers of the property, which is in the larger public interest and this would not affect in any way the third parties. In view of this, the Commission directs the CPIO to furnish information to the appellant, in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर. के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दिनांक / Date: 30.05.2022