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The appellant Ehtesham Qutubuddin Siddiqui filed second appeal for seeking copy of the opinion given by Ministry of Law and Justice regarding the applicability Maharashtra Control of Organized Crime Act 1999 on the 2008 Malegaon Bomb blast case before the commission contending that the CPIO, Ministry of Law & Justice had transferred his application u/s 6(3) of RTI Act to CPIO, MHA,New Delhi for necessary action in a letter dated September 29, 2017 but there was no reply until CPIO concerned.
The respondents Srinivasu Kollipaka, CPIO and Deputy secretary (IS-I Division), Ministry of home Affairs contended that RTI application was received in the IS-I Division, however, owing to the creation of new division to deal with the subject matter at hand and bifurcation of work the reply could not be furnished to the appellant intime. CPIO requested the commission to condone the same and commission was informed that the appellant`s RTI application was transferred to CTCR division which deals with NIA matters so it took more time in order to file a reply.
After hearing both sides The Chief Information Commissioner Sudhir Bhargava directed the Ministry of Home Affairs to provide an appropriate reply to an RTI query seeking assistance of the officials concerned u/s 5(4) of RTI Act, to appellant within a period of four weeks from the date of receipt of a copy of this order.
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