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Rajeev Suri vs Delhi Developement Authority on 18 February, 2019

Bench: A.K. Sikri, S. Abdul Nazeer

                                                           1

                                       IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPEAL NO. 10917           OF 2018

                         RAJEEV SURI                                          APPELLANT(S)

                                           VERSUS

                         DELHI DEVELOPMENT AUTHORITY & ORS.                   RESPONDENT(S)


                                                        O R D E R

After hearing the arguments of learned counsel for the parties, we find that the case of the appellant was tagged with some other cases which pertained to the issue pertaining to river Yamuna. The National Green Tribunal ("NGT") passed Order dated 26.07.2018 constituting two members Monitoring Committee with certain mandate contained in Para 7 of the said Order.

A perusal of Para 7 shows that the Monitoring Committee is asked to look into various aspects. In Para 10 of the said Order it is also made clear by the NGT that basic mandate of the Committee will be monitoring of directions of the NGT with regard to pollution into the river Yamuna and the drains which join the said river.

We have seen the prayers which were made by Digitally signed by MANISH SETHI Date: 2019.02.20 17:43:27 IST Reason: the appellant in his O.A. before the NGT. We are of the opinion that the mandate given to the Monitoring  2 Committee would include the problem which is highlighted by the appellant in his O.A. as well. In any case, it is made clear that the Monitoring Committee shall look into those aspects.

The appeal stands disposed of in the aforesaid terms.

…...…................J. (A.K. SIKRI) …...…................J. (S. ABDUL NAZEER) NEW DELHI, FEBRUARY 18, 2019  3 ITEM NO.51 COURT NO.2 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 10917/2018 RAJEEV SURI Appellant(s) VERSUS DELHI DEVELOPMENT AUTHORITY & ORS. Respondent(s) (IA 161270/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 18-02-2019 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Appellant(s) Mr. Shikhil Suri, Adv.

Mr. Shiv Kumar Suri, AOR For Respondent(s) Mr. Vishnu B. Saharya, Adv.

Mr. Viresh B. Saharya, Adv. M/s Saharya & Co., AOR Mr. D. N. Goburdhan, AOR Ms. Gauri Goburdhan, Adv. Ms. Pallavi Chopra, Adv.

Ms. Asha Gopalan Nair, AOR Ms. Nivedita Nair, Adv. Mr. Aishwarya Gopakumar, Adv.

Mr. A.N.S. Nadkarni, ASG Ms. Suhasini Sen, Adv.

Mr. Merusagar Samantray, Adv. Ms. Leelesh Krishna, Adv. Mr. Raj Bahadur, Adv.

SDMC Mr. Ashwani Kumar, Adv.

Ms. Iti Sharma, Adv.

Ms. Kumud Lata Das, Adv. Mr. Jay Kumar, Adv.

Ms. Puja Kalra, Adv.

Mr. Ravinder Nain, Adv.

UPON hearing the counsel the Court made the following O R D E R The appeal stands disposed of in terms of the signed order.

Pending applications, if any, shall also stand disposed of.

(SUSHIL KUMAR RAKHEJA)                              (RAJINDER KAUR)
     AR-CUM-PS                                       BRANCH OFFICER

(Signed order is placed on the file.)