National Green Tribunal
Parul Bawa Advocate vs State Of Haryana on 2 February, 2022
Item No.8 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 69/2022
Parul Bawa Applicant
Versus
State of Haryana Respondent
Date of hearing: 02.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
Application is registered based on a complaint received by Post
ORDER
1. Grievance in the application by Advocate Parul Bawa is regarding unauthorized cutting of 50-60 years old trees in the forest land falling under Arawali Hills near Green Field Colony, Village Sarai Khawaja, Khasra No. 70, Faridabad, Haryana by M/S SVC Ventures and Lahari Builders. It is submitted that earlier the builders had cut the trees in the forest, however, with the intervention of the local residents, an FIR bearing no. 24/2020 was registered against them. However taking advantage of the pandemic, they have cut the trees in the forest and it is adversely affecting the environment, residents of nearby area as well as the animals in the forest. It is further submitted that as per order dated 05.03.2019, in O.A. No. 407/2013 in the matter of M/s Monika Industries Vs. Rajasthan State Pollution Control Board this Tribunal has declared the area in question as 'Deemed Forest Area' and therefore no 1 construction can be carried out by the M/s SVC Ventures and Lahari Builders.
2. Having regard to the seriousness of the allegations, it appears necessary to ascertain the factual position in the matter through a joint Committee of the Principal Chief Conservator of Forest (HoFF), State of Haryana and the District Magistrate-Faridabad. The District Magistrate- Faridabad will be the Nodal agency for coordination and compliance. The joint Committee may meet within four weeks and undertake site visit and look into the grievance of the applicant. Factual and action taken report may be furnished within three months by e-mail at judicial- [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
List the matter for consideration on 12/05/2022. A copy of this order, along with a copy of the complaint, be forwarded to the Principal Chief Conservator of Forest (HoFF), State of Haryana and the District Magistrate-Faridabad by e-mail for compliance.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM February 02, 2022 Original Application No. 69/2022 ak 2