National Green Tribunal
Residents Welfare Association (Regd) vs State Of Haryana on 7 October, 2020
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
Item No. 07 Court No. 1
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
(By Video Conferencing)
Execution Application No. 08/2020
In
Original Application No.540/2019
(With report dated 07.10.2020)
Residents Welfare Association (Regd) Applicant
Versus
State of Haryana & Ors. Respondent
Date of hearing: 07.10.2020
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. Alok Sangwan, Senior AAG for HSVP
ORDER
1. Grievance in this application is that illegal construction has been made on the green belt at plot Nos. 1234 and Sector 18, 2708-2709 Panipat.
2. On 10.02.2020, the Tribunal sought a factual and action taken report from the Haryana Shehri Vikas Pradhikaran (HSVP).
3. Accordingly, an action taken report has been filed by the HSVP today as follows:-
"2. That in due compliance of the above-mentioned order of this Hon'ble Tribunal vide order dated 10.02.2020, the deponent directed the survey branch for removal of unauthorized construction/encroachment on green belt in front of plots Nos. 1234 and 2708-2709, Sector 18, Panipat. Accordingly the Junior Engineer (Survey Branch) of Estate Office, HSVP, 1 Panipat has got removed the unauthorized concrete and bricks guard room constructed in front of house No. 1234, Panipat (site picture attached). However, the encroachment in front of plot nos. 2708-2709 i.e. parking made by the allottee of said house has been removed partly (site photograph attached) but complete encroachment has not been removed due to Covid-19, Pandemic and the same will be removed with the Police help shortly. Hence it is prayed that some time may please be granted to deponent to complete the desired action.
4. Further, it is also submitted that the liquor shops from the sector-18 has been removed as per complaint in the main application of Resident Welfare Association.
5. The site report submitted by the Junior Engineer to the deponent is attached as Annexure R-1"
4. In view of the above, let further action be taken for enforcement of law expeditiously.
The application is disposed of.
Adarsh Kumar Goel, CP S. P. Wangdi, JM Dr. Nagin Nanda, EM October 07, 2020 Execution Application No. 08/2020 In Original Application No.540/2019 AK 2