National Green Tribunal
Alka Jain vs North Delhi Municipal Corporation on 16 February, 2022
Item No.2 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.60/2022
Alka Jain Applicant
Versus
North Delhi Municipal Corporation & Ors. Respondents
Date of hearing: 16.02.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. Vikrant Pachnanda & Mr. Mukul Katyal, Advs.
Respondent(s):
ORDER
1. Grievance of the applicant Ms. Alka Jain is against Mr. Mohan Singh, respondent no.4, who is residing at house no. 420/06, Teacher Lane, Uper Anand Parbat, Central, Delhi-110005 and is carrying out unauthorized construction. It is submitted that he has also kept building material outside the house without taking necessary precautionary measures and the same is causing air pollution.
2. In view of the above, we direct District Magistrate and DCP, Central Zone as well as Commissioner, North Delhi Municipal Corporation to look into the matter and take remedial action within six weeks in accordance with law following due process. The application stands disposed of accordingly.
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3. A copy of this order, along with a copy of the complaint, be forwarded to the District Magistrate and DCP, Central Zone as well as Commissioner, North Delhi Municipal Corporation by e-mail for compliance.
Brijesh Sethi, JM Dr. Afroz Ahmad, EM February 16, 2022 Original Application No.60/2022 AP & AV 2