The Commission has received a petition dated 19/01/2010 (Diary No.:6449-03/02/2010) from Shri G. P. Singh in respect of his/her RTI-application on 08/09/2009 filed with the CPIO, HUDCO, India Habitat Centre, Lodhi Road, New Delhi-110003.
2. On Perusal of the papers submitted by the appellant, it is observed that appellants RTI request was replied by the CPIO to the appellant, letter No.:HUDCO/RTI/CPIO/2009/769, dated:23/09/2009.
3. The Appellant preferred his/her first-appeal on 12/10/2009 before the First Appellate Authority, which has not been decided by FAA (Copy of First Appeal is enclosed).
4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz. appeals and complaints, the matter is remitted to the First Appellate Authority, with the following directions:
i. In case the first appeal dated 12/10/2009 has not been disposed of by AA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
ii. In case AA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within 1 week of receipt of this order.
iii. A copy of First Appellate Order will be endorsed to the Commission clearly indicating the case number and reason for delay if any in providing information.
5. In case the Appellant still feels aggrieved by the decision of FAA, he/she shall be free to approach the Commission in second appeal under section 19(3) along with complaint under section 18, if any, within the prescribed time limit.
6 The matter is closed with the above directions. (Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy: (T. K. Mohapatra) US & Dy. Registrar Tele. No. 011-26105027 tk.mohapatra@nic.in Copy to:-
1. Shri G. P. Singh 175-A, Pocket-I, Mayur Vihar-I, Delhi-110091.
2. First Appellate Authority under RTI Housing & Urban Development Corp. Ltd., HUDCO Bhawan, India Habitat Centre, Lodhi Road, New Delhi-110003.