National Green Tribunal
Vivek Mahna vs Govt. Of Nct Of Delhi on 28 April, 2023
Item No. 10 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
Original Application No. 195/2023
Vivek Mahna Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 28.04.2023
CORAM: HON'BLE MR. JUSTICE SUDHIR AGARWAL, JUDICIAL MEMBER
HON'BLE DR. A. SENTHIL VEL, EXPERT MEMBER
Application is registered based on a complaint received by post/e-mail
ORDER
1. This original application under Section 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as 'NGT Act, 2010') has been registered on a letter petition dated 12.12.2022 sent by Vivek Mahna, President, Pushpanjali Residents Welfare Association, Bijwasan, New Delhi.
2. The grievance is that there are green area and parks in Village Bijwasan and Bhartal, New Delhi which are about 200 in numbers, owned by different people. These green areas and parks are being used daily for holding wedding and other social functions. For attending these functions, hundreds of vehicles used to gather and parked daily, causing traffic jam and also air pollution by releasing huge dust in the atmosphere. The organizers of these functions are discharging sewage on open land and roads causing huge water pollution in the area. All these activities are causing violation of Water (Prevention and Control of Pollution) Act, 1974 1 and Air (Prevention and Control of Pollution) Act, 1981 and also creating health hazards to the local people.
3. In our view, a substantial question relating to environment due to implementation of Scheduled enactment under NGT Act, 2010 has arisen but before taking any further action in the matter, we find it appropriate to obtain a factual action taken report, for the purpose whereof, we constitute a joint Committee comprising DPCC and District Magistrate, South West Delhi who shall visit the site, collect relevant information and submit a factual report 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. District Magistrate, South West Delhi shall be the nodal agency for coordination and compliance of this order.
5. List for further consideration on 24.07.2023.
6. A copy of this order be forwarded to DPCC and District Magistrate, South West Delhi by e-mail for compliance.
Sudhir Agarwal, JM Dr. A. Senthil Vel, EM April 28, 2023 Original Application No. 195/2023 SN 2