National Green Tribunal
Splendor Landbase Limited vs Nct Of Delhi on 16 January, 2026
Item No. 16 Court No. 2
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 516/2025
Splendor Landbase Limited & Ors. Applicants
Versus
State of NCT of Delhi & Ors. Respondents
Date of hearing: 16.01.2026
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicants: Mr. A.R. Takkar, Sr. Adv. with Ms. Aastha Tyagi, Adv. (Through VC) and
Mr. Manan Takkar, Advocate for the Applicant.
Respondents: Ms. Jyoti Mehndiratta, Adv. (Through VC) and Ms. Anannya Basudha,
Adv. for R-1 &5.
Ms. Deeksha L. Kakar, Adv. (Through VC) and Ms. Sana Parveen, Adv. for
R-2, DDA.
None for the Respondents No. 3&4.
ORDER
1. Affidavit of service has been filed by the Applicant with proof of service. Respondents No. 3 and 4 have been served by e-mail as well as by speed post and as per tracking report the notices were delivered to Respondents No. 3 and 4.
2. None has appeared for Respondents No. 3 and 4 today.
3. The Registry is directed to issue notices to Respondents No. 3 and 4 requiring them to file their responses.
4. Learned Counsels for Respondents No. 1, 2 and 5 seek one month's time for filing of their responses.
5. Responses may be filed by the Respondents within one month.
6. The respondents are directed to comply with the provisions of the Solid Waste Management Rules, 2016 and take requisite preventive, 1 punitive and remedial action in terms of the abovesaid rules within one month and to specifically mention in their responses action taken by them for discharge of their statutory obligations under the Solid Waste Management Rules, 2016.
7. List on 17.03.2026 for further consideration.
Arun Kumar Tyagi, JM Dr. A. Senthil Vel, EM Dr. Afroz Ahmad, EM January 16, 2026 dv 2