New Delhi, May 13: Over 2,500 applications filed under the Right to Information Act are still pending with various departments of the Delhi government and the registrar of cooperative societies tops the list.

About 30,000 applications were received by various departments of the government, including DTC, MCD and education wing, since RTI Act was enforced in October 2005.

According to Delhi government website, 27,055 requests for information under the RTI Act were disposed of so far.

Among the pending 2,542 applications, a maximum of 550 is with registrar of cooperative societies, which earned the court's ire after a scam was detected in the group housing societies, people's action and Urja, umbrella organisations of RWAS in the capital, claimed today.

"Registrar of co-operative societies has been the maximum defaulter in not providing the correct or complete details sought by applicants," a release issued by people's action and Urja said.

The maximum applications were received by registrar of co-operative societies (1,569), followed by education department (1117) and Delhi Jal Board (518).

The District Commissioners' offices in various zones have been receiving RTI applications related to land with maximum filed at civil lines zone (960) followed by Paharganj (620).

Bureau Report - Zee News