National Green Tribunal
Gunjan Mittal vs Govt. Of Nct Of Delhi on 11 July, 2022
Item No.07 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No.416/2022
Gunjan Mittal ...Applicant
Versus
Govt. of NCT of Delhi ...Respondent
Date of hearing: 11.07.2022
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/E-Mail.
ORDER
1. Miss Gunjan Mittal has sent the present letter petition, which has been treated and registered as Original Application, complaining that Harish Mittal and Saurav Mittal are running car repair workshop in the name of Mittal Car Scanning at the ground floor of the building situated near Chetan Complex Dilshad Garden, Shahdara, Delhi in which she is also running a boutique. The above said persons park many cars in front of the building which hinders its entrance. Number of persons who come to their workshop also park their cars on the road creating public nuisance with lot of noise and traffic jam. The activities in the workshop such as changing engine oil, spilling waste etc. cause huge pollution which adversely affecting the residents. The above said persons are also involved in the activity of burning old and used tyres which cause air pollution emitting hazardous fumes. The waste generated is dumped irresponsibly and the old split and broken batteries of the cars are left in the open which constitutes hazardous waste composed of acidic solutions. Due to pollution and blocked entrance many of her customers turned away causing loss of her business. Due to pollution she has also become asthma patient.
O. A. No. 416/2022 Gunjan Mittal Vs. Govt. of NCT of Delhi -2-
2. In view of the averments made in the application, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of DPCC and Deputy Commissioner (Shahdara), Delhi. Joint Committee shall meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position and take requisite remedial action by following due process of law. DPCC will be the Nodal agency for coordination and compliance.
3. 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.
4. List the matter for further consideration on 22.09.2022.
5. A copy of this order, along with a copy of the application, be forwarded to DPCC and Deputy Commissioner (Shahdara), Delhi by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM July 11, 2022 Original ApplicationNo.416/2022 AG