National Green Tribunal
Raman Sharma vs State Of Haryana & Ors on 11 October, 2022
Item No.2 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
O.A No. 68/2022
Raman Sharma Applicant
Versus
State of Haryana & Ors. Respondents
Date of hearing: 11.10.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Respondents: Ms. Radhika Gautam and Ms. Charu Ambwani,
Advocates for Malibu Federation.
Application is registered based on a complaint received by Email.
ORDER
1. Grievance in the application is regarding running of 10 DG sets in the green belt of Integrated Residential Colony of Malibu Town, Gurugram, Haryana and raising of constructions by M/S Malibu Estate Pvt. Ltd., Malibu Town, Sohna Road, Gurgaon (North), Haryana in violation of environmental norms.
2. Vide order dated 02.02.2022, this Tribunal constituted a Joint Committee comprising of the HSPCB, SEIAA, HUDA, DFO and District Magistrate-Gurugram (Haryana) and directed the same to submit factual and action taken report within three months.
3. The Interim report as well as compliance report have been filed by Regional Officer, Gurgaon Region (North), HSPCB vide emails dated 10.10.2022.
O.A No. 68/2022 Raman Sharma Vs. State of Haryana 2
4. In view of the averments in the application and observations/recommendations in the report of the Joint Committee, we consider it appropriate to have response of (1) State of Haryana through Chief Secretary, Government of Haryana, (2) State PCB, (3) Municipal Corporation, Gurugram, (4) Director, Department of Town and Country Planning, Government of Haryana (5) Estate Officer, Haryana Shahari Vikas Pradhikaran, (6) District Magistrate, Gurugram and (7) Project Proponent-Malibu Federation through Mr. Niranjan Yadav, Chairman, RWA, Office Opposite PKD 12, Malibu Town, Gurugram, who stand impleaded as respondents No. 1 to 7. The Registry is directed to prepare and attach memo of parties to the application and issue notices to respondents No. 1 to 7 requiring them to file their reply/response to the averments made in the application and observations/recommendations made in the report of the Joint Committee within two months at judicial- [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. Ms. Radhika Gautam and Ms. Charu Ambwani, Advocates accepts notice on behalf of the Project Proponent-Malibu Federation. Reply/response on behalf of Project Proponent-Malibu Federation be file within two months as directed above.
6. List the matter for further consideration on 11.01.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM October 11, 2022 AG 2