National Green Tribunal
Dr Jeet Singh Yadav vs Govt. Of Nct Of Delhi on 6 May, 2022
Item No. 6 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No. 311/2022
Dr. Jeet Singh Yadav Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 06.05.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a complaint received by Email
ORDER
1. The grievances made in the present letter petition sent by Dr. Jeet Singh Yadav resident of H.No. 635, Village and Post Office, Mundka, are regarding illegally filling up of the ponds and conversion thereof to other uses for making new projects and grabbing the land. The applicant has in particular named Shangushar, Guga, Johdi, Guhli ponds which are stated to have already been filled and user whereof has been illegally converted. The applicant has further mentioned that water from historic Shishuwala Talab is being drained out by using two pump sets for more than two months. Road is being constructed on pond land in the west and levelling of pond land is being done by dumping soil for changing land use of above said talab and grabbing the same.
2. The averments made in the application raise a substantial question of environmental degradation by destruction of water bodies and, therefore, it is necessary to have the factual and action taken report in 1 the matter. We, accordingly, constitute and direct the Joint Committee of CGWA, DPCC and Deputy Commissioner, West Delhi to meet within four weeks, undertake site visits, look into the grievances of the applicants and submit factual and action taken report. DPCC will be the Nodal agency for coordination and compliance. Factual and action taken report may be furnished within two months by e-mail at judicial- [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for further consideration on 28/07/2022. A copy of this order, along with a copy of the complaint, be forwarded to the CGWA, DPCC and Deputy Commissioner, West Delhi by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM May 6, 2022 Original Application No. 311/2022 AG 2