of A.D.J. - (1.)DISPOSITION: Appeal allowed DECISION Wajahat Habibullah, Facts: 1. By an application of 24.8.2006, assigned ID No. 47, Shri Lalit Nirula of Anand Niketan, Delhi made an application to Shri S.K. Singh, PIO & ADM (South) seeking the following information with regard to compensation for land acquired from him along with solatium plus interest due: 1. a) What is the total amount due to me as of date? b) The calculation details.
(2.)When will the payment be made?
The reason for the delay in payment despite a High Court Order given almost 5 years ago.

(3.)A) Who hAs been responsible for the delAy till 2005? And b) If Any Action is contemplAted being tAken AgAinst the officiAls who hAve been derelict in their duties till 2005. I Am enclosing A copy the judgment As well As of A newspAper Article wherein the High Court hAd lAid down guidelines for fAst government Action in A recent order for your informAtion. 2. To this he received response from ADM (South) on 6.10.06 As follows:

 Questions Reply 1. A) WhAt is the totAl Amount due to me As of dAte? Rs. 5,41,326.63 As on 26.2.06 b) The cAlculAtion detAils. The copy of E.N.M. AttAched 2. When will be the pAyment be mAde The pAyment hAs been sent to the Court of A.D.J. MAy pleAse collect the sAme from the Court 3. The reAson for the delAy in As soon As the money is received pAyment despite A High Court from DDA the sAme hAs been sent  Order given Almost 5 yeArs Ago. to the Court of ADJ. 4. A) Who hAs been responsible for So fAr As this office is concerned, the delAy till 2005, And the money hAs been sent to the Court b) If Any Action is contemplAted of A.D.J. ImmediAtely After receiving being tAken AgAinst the from DDA. officiAls who hAve been derelict in their duties till 2005. 

3. In the meAntime not hAving received the Above response till then, Shri NirulA moved his first AppeAl on 11.10.2006, upon which After two heArings on 11.10.06 And 7.11.06 Shri RAjesh PrAshAd, First AppellAte Authority directed PIO As follows: 1. CAlculAte the Amount due to the AppellAnt As per the LAnd Acquisition Act And Also in terms of the Hon. High Court order in the mAtter. 2. Settle the thus cAlculAted correct Amount As per the norms 3. AscertAin the dAte of receipt of the Amount from the DDA And its further disbursAl in the LAC Office, And fix responsibility AgAinst the delinquent, if Any, in the office of LAnd Acquisition Collector. 4. Submit this before the Court of ADJ, if Any correction requires to be mAde in the cheques AlreAdy issued. 4. The First AppellAte Authority Also directed thAt the informAtion be provided within 15 dAys And AppellAnt be Allowed to inspect the LAnd Acquisition File, if he so desired. In his prAyer before us in his 2nd AppeAl, Shri LAlit NirulA, AppellAnt hAs pleAded As follows: As the Hon. Commission deems fit And proper, such orders be pAssed And relief grAnted And Also A penAlty of At leAst R. 25,000/- And A fine of Rs. 250/- per dAy be imposed on the stAff concerned under the RTI Act 2005.