National Green Tribunal
Splendor Landbase Limited vs Nct Of Delhi on 17 March, 2026
Item No. 22 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 516/2025
Splendor Landbase Limited Applicant
Versus
NCT of Delhi & Ors. Respondent(s)
Date of hearing: 17.03.2026
CORAM: HON'BLE MR. JUSTICE PRAKASH SHRIVASTAVA, CHAIRPERSON
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. A.R. Takkar, Sr. Adv. with Ms. Aastha Tyagi, Mr. Manan Takkar &
Mr. Yash Dewan, Advocates
Respondents: Ms. Jyoti Mehndiratta and Ms. Anannya Basudha, Advs. for R-1 & 5
(Through VC)
Ms. Deeksha L. Kakar and Mr. Rashneet Singh, Advs. for R-2, DDA.
Mr. Narender Pal Singh, Adv. for MCD
Mr. Gigi. C. George, Adv. for Commissioner of Police
Mr. Balendu Shekhar & Ms. Tanisha Samanta, Advs. for DPCC (Through
VC)
ORDER
1. Learned counsel appearing for the Respondent No. 4 seeks two weeks' time to file the Reply.
2. Learned counsel for the DDA submits that on account of the status quo order passed by the High Court in one of the Writ Petition, the DDA is unable to construct the boundary wall surrounding the plot No. 2 in question. She seeks permission to place on record the interim order of the High Court. Prayer is allowed.
3. Learned Senior counsel appearing for the Applicant also submits that the unknown persons dump the solid waste on the plot no. 2 and on the main road in the evening and for stopping them adequate action is required to be taken by the concerned Authorities and even the Police can render help in this regard. The oral prayer made by him to implead the 1 Commissioner of Police, Delhi is allowed. The Applicant is permitted to amend the cause title of the OA.
4. Shri Gi.Gi George, learned counsel accepts notice on behalf of the newly added Respondent and seeks four weeks' time to file the reply.
5. Rejoinder, if any, can be filed by the Applicant within two weeks thereafter.
6. In the meanwhile, the concerned Authorities will ensure that the illegal dumping of solid waste does not take place on plot no. 2 or the road next to it and will also take effective steps to ensure the cleaning of solid waste, if illegally dumped.
7. List for hearing on 06.07.2026.
Prakash Shrivastava, CP Dr. Afroz Ahmad, EM March 17, 2026 Original Application No. 516/2025 A 2