Shri Rahul Gupta, New Delhi /Complainant v. Dda, New Delhi Public Authority.

The decision of the CIC was given by:

Smt. Deepak Sandhu, IC (DS)

1. In pursuance of Commission's order of even number dated 16 September 2011, both parties appeared before the Commission. Respondent stated that he had provided opportunity of inspection of the concerned files to the appellant not only in the present case but also in respect of other RTI applications preferred by the appellant.

Appellant was not fully satisfied with the information given to him. Respondent agreed to give him one more opportunity of inspection of files.

DECISION NOTICE

2. CPIO is directed to provide another opportunity of inspection to the appellant at a mutually convenient date and time not later than two weeks from today and provide photocopies of all documents required by him free of cost. Proposed penalty proceedings are dropped. Case is closed.