National Green Tribunal
Pradeep Ranas vs Govt. Of Nct Of Delhi on 27 January, 2022
Item No.9 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 435/2021
Pardeep Ranas Applicant
Versus
Govt. of NCT of Delhi Respondent
Date of hearing: 27.01.2022
CORAM: HON'BLE MR. JUSTICE BRIJESH SETHI, JUDICIAL MEMBER
HON'BLE PROF. A. SENTHIL VEL, EXPERT MEMBER
Application is registered based on a complaint received by Post
ORDER
1. This application is filed by Advocate Mr. Pardeep Kadian regarding illegal stone crushing factory near his residence i.e. Udai Vihar, Phase_II, Village Nilothi, Delhi-110041. The said factory is operating in violation of environmental norms and creating noise and air and other pollution in village Nilothi.
2. In view of the above, we direct the DPCC and District Magistrate - West, New Delhi to look into the grievance in this application. The DPCC will be the Nodal agency for coordination and compliance. The joint Committee may meet within one month and undertake site visit and look into the grievance of the applicant. Factual and action taken report may be furnished within three months by e-mail at judicial- 1 [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
List the matter for consideration on 13.05.2022. A copy of this order, along with a copy of the complaint, be forwarded to the DPCC and District Magistrate -West, Delhi by e-mail for compliance.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM January 27, 2022 Original Application No. 435/2021 AAA 2