J.K. MITAL Vs. PIO, HOME DEPARTMENT

JUDGEMENT

(1.) PARTIES Present: Complainant is represented by Shri . Public authority is represented by Shri R.K. Ahuja, Dy. Secretary/PIO and M.K. Shukla. FACTS:

(2.) APPELLANT through his RTI application sought for information with respect to letter dated 25.11.2014 filed by him in relation to demolition drive being undertaken in Priyadarshini Vihar by DDA Namely, On which date the letter was placed before Home Secretary, GNCTD, Steps taken by Home Secretary.etc. Superintendent Home on 17.12.2014 replied that the letter of the applicant was transferred to DCP (HQ), however, no reply was received till date. Claiming non -furnishing of information as per the RTI application, the Complainant has approached the Commission in Complaint U/S 18 of RTI Act. Proceedings Before the Commission:

(3.) COMPLAINANT submitted that he had made an application dated 25.11.2014 in relation to threat to his life and his family members as well as his properties from encroachers and land grabbers or builders indulging in illegal constructions, using the residential properties for commercial purposes in Priyadarshini Vihar as he has been taking on them through RTI. He claimed that he was fighting in public interest against illegal construction, encroachment of public land, illegal users/misusers etc. Apprehending a grave threat, the Complainant made an application dated 25.11.2014 inter alia to the Home Secretary, GNCTD for ensuring security of his life and property, but no communication was received.