CENTRAL INFORMATION COMMISSION

Club Building (Near Post Office)

Old JNU Campus, New Delhi - 110067

Tel: +91-11-26161796

Decision No. CIC/SG/A/2012/000737, 000738, 000739, 000836, 000838, 000839, 000840, 000841, 000842, 000844, 000845, 000847, 000848, 000850, 000851, 000852, 000853/18734 Appeal No. CIC/SG/A/2012/000737, 000738, 000739, 000836, 000838, 000839, 000840, 000841, 000842, 000844, 000845, 000847, 000848, 000850, 000851, 000852, 000853

Relevant Facts emerging from the Appeal

Appellant : Mr. Inder Pal Kalra 3141 Ram Bazar

Mori Gate, Delhi-110006

Respondent : Mr. K. C. Meena Public Information Officer & SE

Municipal Corporation of Delhi

City Zone, M.U.L.G Car Parking

Asaf Ali Road, New Delhi.

RTI application filed on : 26/11/2011, 19/12/2011, 23/12/2011 PIO replied : 05/12/2011, 13/02/2012 First Appeal : 20/01/2012 First Appellate Authority order : 02/02/2012, 16/02/2012, 02/03/2012 Second Appeal received on : 06/03/2012

Information Sought:

The Appellant through 17 RTI applications had sought various information with respect to certain properties listed in the RTI application.

PIO's Reply:

The PIO has provided point-wise reply to the Appellant.

Grounds for the First Appeal:

Information provided is unsatisfactory

Order of the FAA:

FAA directed to provide complete information within 15 days

Grounds for the Second Appeal:

Information provided is unsatisfactory

Relevant Facts emerging during Hearing: The following were present:

Appellant: Mr. Inder Pal Kalra;

Respondent: Mr. K. C. Meena, Public Information Officer & SE; The Appellant states that he has received the complete information in all 17 cases and is completely satisfied with it. He points out that the information has not been properly duly attested and the PIO promised to attest these on a mutually convenient date. Page 1 of 2

Decision:

The Appeal is disposed.

The information has been received satisfactorily by the Appellant. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.

Shailesh Gandhi

Information Commissioner

03 May 2012

(In any correspondence on this decision, mention the complete decision number.) (PG)

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