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National Green Tribunal

Praveen Kakar vs Ministry Of Environment And Forest on 19 September, 2018

Author: Adarsh Kumar Goel

Bench: Adarsh Kumar Goel

                       BEFORE THE NATIONAL GREEN TRIBUNAL
                           PRINCIPAL BENCH, NEW DELHI


                           Original Application No. 661 /2018
                                 (M.A. No. 1348 of 2018)
IN THE MATTER OF:

                       Praveen Kakar & Ors. Vs. MOEF&CC & Ors.

CORAM :       HON'BLE MR. JUSTICE ADARSH KUMAR GOEL, CHAIRPERSON

HON'BLE MR. JUSTICE S.P. WANGDI, JUDICIAL MEMBER HON'BLE DR. NAGIN NANDA, EXPERT MEMBER Present: Appellant: Mr. Yatish Kr. Goel, Adv.

           Date  and                       Orders of the Tribunal
           Remarks
            Item No.

01 1. Allegations in this application, inter-alia, are that September there is encroachment of parks in green areas in Block C 19, 2018 of Sushant Lok, Phase I, Gurgaon. Illegal extraction and R supply of ground water which is contaminated is taking place. There is absence of water harvesting system. There is absence of sewerage treatment plant. The sewerage of the area connects the storm water drain. There is requirement to leave 45% of land for roads, open spaces, schools, public common uses in terms of Clause 4(1) of the Haryana Development and Regulation of Urban Areas Rules, 1976.

2. We are of the view that these aspects need to be considered, in accordance with law by a joint Committee comprising of representative of Central Pollution Control Board, Town and Country Planning Department, Haryana, Delhi School of Planning and Architecture, Central Ground Water Authority and State Environment Impact Assessment Authority. The Coordinator will be the Central Pollution Control Board.

3. The Committee may call its first meeting within one month from today and examine the matter and give a report to this Tribunal within one month thereafter. 1

4. It will be open to the Committee to visit the site and to get a factual report from any other concerned authority. Item No. 01

5. The applicant may furnish a set of papers and a September 19, 2018 copy of this order to the above authorities forthwith. R 6. The report of the Committee may be furnished to this Tribunal by e-mail at [email protected].

7. Put up for consideration of report on 08.01.2019.

.........................................., CP (Adarsh Kumar Goel) ..........................................,JM (S.P. Wangdi) ..........................................,EM (Dr. Nagin Nanda) 19.09.2018 2