National Green Tribunal
Raman Sharma vs State Of Haryana on 2 February, 2022
Item No.7 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 68/2022
Raman Sharma Applicant
Versus
State of Haryana Respondent
Date of hearing: 02.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
Application is registered based on a complaint received by E-mail
ORDER
1. Grievance in the application by applicant Mr. Raman Sharma is regarding running of 10 DG sets in the green belt of Integrated Residential Colony of Malibu Town, Gurugram, Haryana by M/S Malibu Estate Pvt. Ltd., Malibu Town, Sohna Road, Gurgaon(North), Haryana without any approval of Haryana State Pollution control Board. It is submitted that the builders in the area are flouting the directions and provisions of C & D Waste Management Rules, 2016 and also carrying out the construction in violation of the Air and Water Pollution Act. Despite the refusal of consent to operate by the Haryana state Pollution Control Board.
2. Having regard to the seriousness of the allegations, it appears necessary to ascertain the factual position in the matter through a joint Committee of the HSPCB, SEIAA, HUDA, DFO-Gurugram, and the 1 District Magistrate-Gurugram(Haryana). The HSPCB will be the Nodal agency for coordination and compliance. The joint Committee may meet within four weeks and undertake site visit and look into the grievance. Factual and action taken report may be furnished within three months by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
List the matter for consideration on 12/05/2022. A copy of this order, along with a copy of the complaint, be forwarded to the HSPCB, SEIAA, HUDA, DFO-Gurugram, and the District Magistrate-Gurugram(Haryana) by e-mail for compliance.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM February 02, 2022 Original Application No. 68/2022 ak 2