National Green Tribunal
Sahil Garg vs State Of Punjab & Ors on 24 November, 2022
Item No.5 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid VC Option)
Original Application No. 378/2022
Sahil Garg .......Applicant
Versus
State of Punjab & Ors. .....Respondents
Date of hearing: 24.11.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Applicant in person (through VC).
Respondents: None.
Application is registered based on a letter received by Email.
ORDER
1. The grievance in this letter Petition sent by Mr. Sahil Garg resident of H.No. 1918, Phase-10, Mohali, which is treated and registered as original application, is regarding concretization of open spaces, on the pretext of parking area requirements, and road sides, in the name of pedestrian path, right upto the neck of the existing trees and non- implementation of any plantation program for developing green belts in open spaces and along the road sides.
2. Vide order dated 05.07.2022, this Tribunal constituted a Joint Committee and directed the same to submit factual and action taken report within two months. However, the report was not received within time permitted and vide order dated 12.10.2022, the Joint Committee was again directed to submit its report within one month. .
O.A No. 378/2022 Sahil Garg Vs State of Punjab 2
3. In compliance thereof, report of the Joint Committee has been filed vide email dated 23.11.2022.
4. In view of the averments in the application and observations in the report of the Joint Committee, we consider it appropriate to have response of (1) State of Punjab through Chief Secretary, Government of Punjab, (2) State PCB (3) Mohali Development Authority and (4) District Magistrate, Mohali who stand impleaded as respondents No. 1 to 4. The Registry is directed to prepare and attach memo of parties to the application. Notices be issued to respondents no. 1 to 4 requiring them to file their reply/response within one month at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. List for further consideration on 08.02.2023 with Original Application No.363/2022 titled as Vikrant Tongad & Anr. Vs. State of Uttar Pradesh & Ors.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM November, 24 2022 AG