National Green Tribunal
Sompal Sharma vs State Of Uttarakhand on 10 August, 2022
Item No.04 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.478/2022
Sompal Sharma ...Applicant
Versus
State of Uttarakhand ...Respondent
Date of hearing: 10.08.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: None.
Application is registered based on a complaint received by Post.
ORDER
1. Mr. Sompal Singh resident of village Chalang, Sahastradhara Road, Dehradun, Uttarakhand has sent the present letter petition, which is treated and registered as original application, complaining that some land mafia have illegally cut Khair trees and carved out plots in village Chalang, Sahastradhara Road in District Dehradun. In support of the application, the applicant has also attached copies of satellite images for September, 2020 and April, 2021.
2. Prima facie, the allegations made in the application raise question relating to the environment arising out of the implementation of the enactments specified in Schedule I to the National Green Tribunal Act, 2010. In view of the allegations made in the application, we consider it appropriate that a Joint Committee of the concerned statutory authorities be asked to verify the factual position and take remedial action on the basis thereof. We O.A No. 478/2022 Sompal Sharma Vs. State of Uttarakhand -2- accordingly constitute Joint Committee of the concerned Statutory Authorities- State PCB, DFO and District Magistrate, Dehradun and direct the same to meet within four weeks, undertake visits to the site, look into the grievances of the applicant, verify the factual position and take remedial action as mandated by the statutory provisions empowering them in accordance with law after notice to the concerned persons and by following due process of law. State PCB will be the nodal agency for coordination and compliance.
3. Factual and Action Taken Report may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
4. List for further consideration on 03.11.2022.
5. A copy of this order, along with a copy of the application and documents attached with the same, be forwarded to the State PCB, DFO and District Magistrate, Dehradun by e-mail for compliance.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM August 10, 2022 AG