D.D.A. Vs. SUBHASH CHANDER

JUDGEMENT

(1.) DELHI Development Authority, the petitioner herein has impugned compensation of Rs. 50,000/ - awarded to Mr. Subhash Chander, the respondent No. 2 by the Central Information Commission vide order dated 16th July, 2007.

(2.) RESPONDENT No. 2 had filed an application dated 10th July, 2006 under the Right to Information Act, 2005 for inspection of file notings in connection with allotment of plot of land in lieu of his property acquired during the emergency, daily progress made on his application and for copy of records pertaining to his application.

(3.) THE respondent No. 2, however, was not satisfied and he approached the first appellate authority and then the Central Information Commission by way of second appeal.