GIAN CHAND Vs. SDM (HQ-II)

JUDGEMENT

(1.) THE Complainant is present. The Public Authority is represented by Mr. , SDM (HQ), Mr. M.P.S. Rawat, NT. FACTS:

(2.) COMPLAINANT through his RTI application dated 07.10.2013 had sought information with respect to sale of land allotted to the allottee in Ext. Lal Dora viz. i) action taken on the letter dated 19.03.2013 and 25.06.2013 ii) copy of norms formed in regard to the sale of land in Ext. Lal dora. In Case, this has not been done earlier, will the Revenue Dept now move to frame the policy in this regard, etc.

(3.) HAVING received no reply within the prescribed period, the complainant preferred First Appeal.