National Green Tribunal
Pramod Tyagi vs Nct Of Delhi on 9 February, 2023
Item No. 11 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid VC Option)
Original Application No. 47/2023
Pramod Tyagi ...Applicant
Versus
The State of NCT of Delhi & Ors. ...Respondents
Date of hearing: 09.02.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Mr. Rajesh Kumar Singh and Mr. Kartikey Singh,
Advocates.
Application under Sections 14, 15 and 17 read with Section 18 of
the National Green Tribunal Act, 2010.
ORDER
1. The applicant has filed the present application complaining about proposed cutting of more than 3000 big trees by DITMS (a private company) for making private Cluster Bus Depot at VIU/IDTR Burari, New Delhi.
2. However, the applicant has not impleaded DITMS and the Delhi Transport Department, whose presence is essential to the just and fair adjudication of the questions involved in the application.
O. A. No. 47/2023 Pramod Tyagi Vs. The State of NCT of Delhi & Ors.
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3. Learned Counsel for the applicant seeks permission to withdraw the application with liberty to file fresh application on the same cause of action by impleading the necessary parties.
4. Accordingly, the application is dismissed as withdrawn with liberty as aforesaid.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM February 09, 2023 AVT