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    Shri Aseem Takyar v. National Highways Authority Of India (Nhai)

    The present appeal filed by Shri Aseem Takyar against National Highways Authority of India (NHAI) was taken up for hearing on 08.07.2013 when the Respondents were present through Shri P.K. Kaushi K. Manager (T). The Appellant was present in person. Facts of the case:

    2. The Appellant filed his RTI application dated 07.06.2012 with the CPIO, NHAI, Gurgaon seeking following information in respect of Toll Plaza constructed at Highway NH8. CIC/SS/A/2012/003402

    a) What is the preset, existing, available vertical height clearance inbetween road and canopy at two Toll Plaza situated Km 24.000 Km and 42.000NH8, under your office jurisdiction.

    b) Provide legitimate drawing containing cross section of the Toll Plaza wherein, vertical height clearance inbetween road and canopy of the Toll Plaza were mentioned/described.

    c) Provide filenoting on movement of this RTI Application as well.

    3. The CPIO vide his letter dated 06.07.2012 provided pointwise reply to the Appellant while also enclosing a copy of As Built Drawing with his reply.

    4. The Appellant being dissatisfied with the reply of the CPIO filed his first appeal dated 23.07.2012 before the Appellate Authority which the Appellate Authority decided vide his order dated 22.08.2012 holding that the CPIO has provided the information to the Appellant as per available records.

    5. The Appellant thereafter filed the present appeal before the Commission. Decision:

    6. During the hearing, the Appellant complains that copy of Drawing provided to him by the CPIO in response to his query at point b) is not legible. The Respondents state that they have now brought a largesized copy of Drawing duly authenticated for the Appellant which displays full details the Appellant here wants to obtain. They accordingly hand over a copy of this document to the Appellant at the hearing itself. The Appellant has thereafter no further complain with regard to the present appeal.

    7. Since the Appellant has received the requisite information, this appeal is hereby closed. (Sushma Singh) Information Commissioner Authenticated by (D.C. Singh) Deputy Registrar CIC/SS/A/2012/003402 Address to the parties:

    1. Shri Aseem Takyar Plot No. 144, Phase I, Udyog Vihar Gurgaon 122016

    2. The Central Public Information Officer (RTI) & Project Director Unit I National Highways Authority of India (NHAI) Plot No. 20, Sector 32 (Institutional Area) P.O. Box 31 Gurgaon 122001

    3. The Appellate Authority (RTI) & Chief General Manager (T) National Highways Authority of India (NHAI) G 5 & 6, Sector 10, Dwarka New Delhi 110075

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    Shri Aseem Takyar v. National Highways Authority Of India (Nhai)
    (Jul 8, 2013)