National Green Tribunal
Hari vs Govt. Of Nct Of Delhi on 20 May, 2022
Item No.5 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.355/2022
Hari Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 20.05.2022
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 Post
ORDER
1. The grievance in the present anonymous letter petition sent to this Tribunal in the name of Forest Guard, which has been treated and registered as Original Application is that Mr. Dharam Singh alias Doctor and 10 other persons have encroached upon land behind graveyard near Max Hospital, Saket, New Delhi and the above said persons have cut Neem, Babool, Peepal and other trees from the green-belt and have stored scrap material. They are also burning plastic, polythene bags and electricity wires which results in emission of poisonous gases causing air pollution.
2. The allegations made in the present complaint have serious impacts on the environment and hence require due verification and immediate remedial action. Accordingly, we constitute a Joint Committee of DPCC, Commissioner, Municipal Corporation, Delhi and DFO, New Delhi and direct the Joint Committee to meet within four weeks and undertake site visits, look into the complaint and take requisite action by following due process of law. The DPCC will be the Nodal agency for coordination and compliance. Factual and action taken report may particularly cover the aspects as to whether there is any green-belt near Max Hospital Saket, New Delhi; whether there is any encroachment on any part of the green-belt; whether any trees have been cut and removed from the green-belt; whether any person has stored any scrap material or any other equipment or goods in the encroached area; and whether any plastic, polythene bags or electric wires were/are being burnt in the area. 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 16/08/2022. A copy of this order, along with a copy of the complaint, be forwarded to the DPCC, Commissioner, Municipal Corporation, Delhi and DFO, New Delhi by e-mail for compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM May 20, 2022 Original ApplicationNo.355/2022 AG