National Green Tribunal
Sahil Garg vs State Of Punjab on 5 July, 2022
Item No.4 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
Original Application No. 378/2022
(By Video Conferencing)
Sahil Garg Applicant
Versus
State of Punjab Respondent
Date of hearing: 05.07.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
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. In view of the averments made in the application, it would be appropriate to have a factual and action taken report in the matter. Accordingly, we constitute a Joint Committee comprising of Principal Secretary, Ministry of Urban Development, Government of Punjab, Principal Chief Conservator of Forests, Government of Punjab, State PCB and Deputy Commissioner, Mohali. The State PCB will be the Nodal agency for coordination and compliance. The Joint Committee may meet 1 within four weeks, undertake site visits, look into the grievances of the applicant and take requisite action by following due process of law. The Joint Committee may, besides taking into consideration judgments/directions of Hon'ble Supreme Court and this Tribunal, also consider the following aspects while submitting the factual and action taken report:
i) use of perforated tiles permitting percolation of water for boosting ground water;
ii) landscaping of open spaces and road side and developing greenbelt along the road side with avenue plantation of native species; and
iii) de-concretization of standing trees with proper space for proper rooting and growth of the tree.
3. Factual and action taken report may be furnished within two 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 further consideration on 27.09.2022. A copy of this order, along with a copy of the application, be forwarded to the Principal Secretary, Ministry of Urban Development, Government of Punjab, Principal Chief Conservator of Forests, Government of Punjab, State PCB and Deputy Commissioner, Mohali by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 5, 2022 Original Application No. 378/2022 AG 2