CENTRAL INFORMATION COMMISSION
(Room No.315, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar) Central Information Commissioner CIC/SA/C/2016/000225
Dharamvir Singh v. PIO, Sub Divisional Magistrate (Mehrauli) Important Dates and time taken:
RTI: 01.03.2016 FAA: 06.04.2016
Complaint : 04.05.2016 Hearing: 12.08.2016 Decided on: 12.08.2016
Result: Disposed of. Parties Present:
1. Complainant: Absent. Public authority: Mr. Devi Ram.
FACTS:
2. Complainant had sought for copy of all the documents filed on record by Mr. Amit Vaid in year 2009 and 2010 to get his name as cultivator on record for Kh. No. 263 situated in revenue estate of Chattarpur, copy of all documents filed by the concerned officer to change the Girdwari in favour of Amit Vaid name as cultivator on record for khasara no. 263 etc. Complainant filed First Appeal claiming non-furnishing of information and thereafter, approached the Commission.
Decision:
3. Copy of the khasra Girdari was provided to the Complainant. The Commission holds that sufficient information was provided to the Complainant. Hence, disposed of.
SD/-
(M. Sridhar Acharyulu)
Central Information Commissioner
Authenticated true cop
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(Dinesh Kumar) Deputy Registrar Addresses of the parties:
1. The CPIO under RTI, Sub Divisional Magistrate (Mehrauli), Old Tehsil Building, Mehrauli, New Delhi-110030.
2. Shri Dharamvir Singh, Plot No. 45, Sec-56, Gurgaon, Haryana-122011
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