ANIL SINGH Vs. PIO

JUDGEMENT

(1.) APPELLANT in this case sought to have the certified copy of General Power of Attorney executed by his mother late Smt. Vimla Singh (died on May 277, 2013) on 22.11.1993 before Kashmere Gate Sub Registrar with Reg. No. 19545 Folder No. 2809 at page 87 to 89. CPIO Reply

(2.) THE PIO refused saying GPA is a confidential document and cannot be given as per the Registration Act. Ground For Complaint:

(3.) NON -furnishing of the information and wrongly denial of information by the CPIO and upholding the PIO order by the First Appellate Authority.(Order not enclosed) Proceedings Before the Commission: Both the parties made their submission. The Commission finds no reason to accept the stand taken by the respondent authority that they were only custodians and thus they could not give copies of the documents. Once they hold the information, the RTI Act mandates that they should share it with RTI applicants unless the RTI Act exempts them from disclosure. The contention of the respondents that the Registration Act that the Registration Act does not require them to share a copy of GPA or the Will under Section 57`, which says: