National Green Tribunal
Dr R M Gupta vs Govt. Of Nct Of Delhi on 3 February, 2022
Item No.10 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 85/2022
Dr. R.M.Gupta Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 03.02.2022
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 E-mail
ORDER
1. Grievance of the applicant Dr. R.M.Gupta is regarding pollution caused by unauthorized industrial and commercial activities in extended Lal Dora area of Village Singhola and Tikri, Delhi.
2. We have given our thoughts to the matter. The applicant has not given particulars of even an industrial unit or commercial activity being carried out in the extended Lal Dora area of Village Singhola and Tikri, Delhi. In these circumstances, we are not inclined to take cognizance of the complaint and the same is, therefore, dismissed.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM February 03, 2022 AAA 1