National Green Tribunal
Vasant Vihar Welfare Association vs Commissioner Municipal Corporation ... on 10 May, 2023
Item No.1 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI.
(Through Physical Hearing with Hybrid VC Option)
Original Application No. 333/2023
Vasant Vihar Welfare Association ...Applicant
Versus
Commissioner, Municipal Corporation Delhi & Ors. ....Respondents
Date of hearing: 10.05.2023.
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Ms. Ekta Mehta, Advocate.
Application under Sections 14 and 15 of the National Green Tribunal Act, 2010.
ORDER
1. Vasant Vihar Association has filed the present application under Sections 14 and 15 of the National Green Tribunal Act, 2010 for issuance of directions to the respondents for removal of the Mobile towers setup in the public parks in the Vasant Vihar colony and restoration of the parks at the costs of the respondents and also to seized and desist for permitting construction/installation of mobile towers in any public parks in Delhi.
2. Prima facie, the averments made in the application raise questions relating to environment arising out of the implementation of the enactments specified in Schedule I to the National Green Tribunal Act, 2010.
3. Let notices alongwith copies of the application and documents attached therewith be issued to the respondents requiring them to file their response/reply to the averments made in the application within one week O.A. No. 333/2023 Vasant Vihar Welfare Association Vs Commissioner, MCD& Ors.
2by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
4. List for further consideration on 26.05.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM May 10 2023 AG