Central Information Commission (CIC): Amita Pandove (Information Commissioner) disposed of the second appeal filed seeking information regarding the tea stall that was issued to the father of the Prime Minister Narendra Modi.
Appellant filed an RTI application sought information on regarding following points:
- What was the lease period of the tea stall of Shri Damodar Das, father of Prime Minister Shri Narendra Modi, located at Vadnagar Railway station under Ahemdabad Railway Division and when was the license for that tea stall issued?
- Provide a certified copy of the relevant documents regarding the date on which permit and license was issued by the Railway Department to the said tea stall/shop, located at Vadnagar Railway station.
- Provide a certified copy of the advertisement issued by the then Railway Authority for the establishment of the said tea stall/shop.
And other related information.
Appellant did not receive any information for the above-stated and hence filed the first appeal which was not disposed of by the FAA.
Appellant filed the second appeal under Section 19 of the RTI Act on the ground of non-receipt of information by the respondent.
Bench on perusal of the submission of the parties and records directed the respondent to file an affidavit with the Commission deposing that RTI application and first appeal of the appellant were not received by him prior to 17-06-2020.
Commission, further directed the respondent to depose in his affidavit that no record relating to information sought is available with him as per RTI provision, hence no information can be provided to the complainant.
In view of the above-stated observations, the appeal was disposed of. [Pawan Prik v. CPIO, CIC/WRAIL/A/2018/168251, decided on 28-07-2020]