National Green Tribunal
Nand Kumar vs Govt. Of N.C.T. Of Delhi on 1 November, 2019
Bench: Adarsh Kumar Goel, K. Ramakrishnan
Item No.39 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 970/2019
Nand Kumar Applicant(s)
Versus
Govt. of NCT of Delhi Respondent(s)
Date of hearing: 01.11.2019
CORAM: HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON
HON'BLE MR. JUSTICE S.P WANGDI, JUDICIAL MEMBER
HON'BLE MR. JUSTICE K. RAMAKRISHNAN, JUDICIAL MEMBER
HON'BLE DR. SATYAWAN SINGH GARBYAL, EXPERT MEMBER
HON'BLE MR. SAIBAL DASGUPTA, EXPERT MEMBER
Application is registered based on a complaint received by post
ORDER
Grievance in this application is against illegal extraction of ground water at Mayapuri for commercial purposes.
Let the Deputy Commissioner, South and Delhi Jal Board (DJB) look into the matter and take appropriate action in accordance with law and furnish a factual and action taken report to this Tribunal within one month from the date of receipt of copy of this order by e-mail at [email protected]. The DJB will be the nodal agency for coordination and compliance.
A copy of this order, along with complaint, be sent to the Deputy Commissioner, South and DJB by e-mail for compliance.
Needless to say that order of National Green Tribunal is binding as a decree of Court and non-compliance is actionable by way of 1 punitive action including prosecution, in terms of the National Green Tribunal Act, 2010.
List for further consideration on 26.02.2020.
Adarsh Kumar Goel, CP S.P Wangdi, JM K. Ramakrishnan, JM Dr.Satyawan Singh Garbyal, EM SaibalDasgupta, EM November01, 2019 Original Application No. 970/2019 A 2