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Central Information Commission

Shri Kanwar Lal vs Delhi Admn. Land & Building Dept. Govt. ... on 30 April, 2009

          CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066

                          File No. CIC/WB/C/2007/00595

Complainants          :      Shri Kanwar Lal

Public Authority      :      Delhi Admn. Land & Building Dept.
                             Govt. of Delhi
                             (through Shri D.P. Rana, Deputy Director (Alt)

Date of Hearing       :      30.04.2009

Date of Decision      :      30.04.2009
Facts

The matter, in short, is that the Govt. of Delhi had acquired land of Shri Kanwar Lal way back in 1965 but no alternative plot(s) was given to him. It is in this context that he had requested for a copy of receipt number 002372 dated 30/09/1998 in connection with allotment of alternative plot.

2. Shri D.P. Rana, Deputy Director (Alt) vide his letter dated 24.10.2008 had requested the complainant to provide correct file number so that requisite information could be supplied to him. Vide subsequent letter dated 17.12.2007, Shri Rana had informed the complainant that the file number given by him was incorrect/insufficient.

3. Hence, the present complaint.

4. The matter was heard on 30.04.2009. The complainant appeared before the Commission. However, nobody appeared before the Commission for Govt. of Delhi. The complainant produces a copy of letter dated 14.08.2008 issued by Deputy Commissioner, South Delhi (Land Acquisition Branch) wherein the award number and notification number in regard to the acquisition of the complainant's land has been mentioned.

INTERIM DECISION

5. As nobody has appeared for Govt. of Delhi, it is not possible to decide the matter. Hence, the matter is adjourned to 25.05.2009 at 10:30 hrs. A copy of this decision may be sent to Shri D.P. Rana, Deputy Director (Alt) to appear before the Commission alongwith his written representation, if any, on the above date.

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