National Green Tribunal
Sapna Mamtani vs Govt. Of N.C.T. Of Delhi on 30 July, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 06 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Original Application No. 754/2019
(With report dated 07.03.2020)
Sapna Mamtani & Ors. Applicant(s)
Versus
Govt. of NCT of Delhi Respondent(s)
Date of hearing: 30.07.2020
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
Respondent(s): Mr. Balendu Shekhar, Advocate for DPCC
ORDER
A report was sought from the Delhi Pollution Control Committee (DPCC) with reference to the allegation that huge noise pollution was being caused in the residential area in and around Sector-3, Dwarka, New Delhi by Dwarka Gardens and Shanti Gardens (hired chiefly for marriage functions), situated on the back side of Delhi Public School, Matiala Village.
Accordingly, a report has been filed by DPCC on 07.03.2020 to the effect that violation of environmental norms was established and closure order was passed by DPCC on 07.01.2020. Electricity supply has been disconnected and the unit has been closed. Compensation of Rs. 4,37,500/- has been assessed.
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In view of the above, no further order is necessary except to direct that the units be not allowed to operate again unless necessary compensation is paid and environmental norms are followed.
A copy of this order be sent to DPCC by e-mail. The application is disposed of.
Adarsh Kumar Goel, CP S. P. Wangdi, JM Dr. Nagin Nanda, EM July 30, 2020 Original Application No. 754/2019 SN 2