DEEPAK JUNEJA Vs. CENTRAL INFORMATION COMMISSION AND ORS

JUDGEMENT

(1.) This is an application filed by the Delhi Development Authority seeking condonation of 120 days delay in filing the counter affidavit.

(2.) The facts as noted from the petition are that on January 20, 2015, the petitioner filed an RTI application with the CPIO, Ministry of Urban Development seeking information regarding public land in Delhi, where leases have expired and the lessee continues to be in possession of the land. The RTI application was transferred by CPIO, Ministry of Urban Development to Director (RTI), DDA on January 30, 2015. On March 03, 2015, the RTI application was transferred by Senior Research Officer, DDA, RTI to Deputy Director (Coordination) Lands. On March 10, 2015, RTI application transferred by Deputy Director (Coordination) Lands to 10 CPIO's including Group Housing and Commercial Lands. It is the case of the petitioner that on April 10, 2015, he received reply from CPIO (Group Housing), DDA allegedly containing list of 934 Group Housing Societies as enclosures but the enclosures were missing.

(3.) On May 02, 2015 a letter was sent by the petitioner to CPIO (Group Housing) for supplying the list of Group Housing Societies. On June 03, 2015 first appeal was filed before First Appellate Authority (Group Housing) asking for an order to the CPIO to provide the list of group housing societies. It is the petitioner's case that on June 20, 2015 the First Appellate Authority (Group Housing) instead of deciding the appeal and passing an order, in contravention of the RTI Act, transfers the first appeal to CPIO (Group Housing). On June 25, 2015 CPIO (Group Housing) reiterates that the list of group housing societies was provided and invites the petitioner to inspect the record in person.