(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066) Prof. M. Sridhar Acharyulu (Madabhushi Sridhar) Information Commissioner CIC/SA/A/2014/001086 JC Mehta v.SDM, Saket Important Dates and time taken: RTI: 22114 Reply: 20214 Time: FAA: 10314 FAO: Time: SA: 15514 Hearing:1722015 Decision:2422015 Show cause PIO dated 22.01.2014 Result: Adjourned Parties Present: The appellant is present along with Amit Mehta. The Public Authority is not represented. Information sought:
1. Appellant sought to know the latest position on letter dated 30.4.2012 returned by deputy director North east DDA to ADM. Ground for First Appeal:
2. Incomplete and insufficient information furnished by the PIO. PIO response (after First Appeal): CIC/SA/A/2014/001086 Page 1
3. PIO stated that the requisite information is not available with their office. Ground For Second Appeal:
4. Nonfurnishing of information within the prescribed period. Decision:
5. The appellant made his submissions. The Public Authority is not represented by anyone. The appellant submitted that the government land on the main highway of MB Road, some
11 Bighas has been occupied by the Mafia and the respondent authority did not act. The DDA has already written to the respondent authority to hand over the said land to them for development, but neither the respondent authority had handed over the land to the DDA nor they responded to their RTI request.
6. The Commission having heard the submissions and having perused the record, directs the PIO/L&B Department to showcause why penalty cannot be imposed on him for not furnishing the information to the appellant within the prescribed period. His explanation should reach the Commission within 21 days from the date of receipt of this order. He is also directed to provide the information to the RTI application dated 22114 of the appellant within 15 days from the date of receipt of this order.
7. The Commission orders accordingly. (M.Sridhar Acharyulu) Information Commissioner CIC/SA/A/2014/001086 Page 2 Authenticated true copy (Babu Lal) Deputy Registrar
1. The PIO under the RTI Act, Govt of Delhi Sub Divisional Magistrate Saket, DC Office complex MB Road, Saket New Delhi110017
2. Shri J.C.Mehta, 108, Country Club Road Sainik Farms, Anupam Garden, New Delhi110068 CIC/SA/A/2014/001086 Page 3