National Green Tribunal
Alka Jain vs North Delhi Municipal Corporation on 12 September, 2022
Item No.2 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Execution Application No. 24/2022
In
Original Application No. 60/2022
Alka Jain ...Applicant
Versus
North Delhi Municipal Corporation & Ors. ...Respondent
Date of hearing: 12.09.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. Vikrant Pachnanda, Advocate alongwith Ms. Alka
Jain, applicant in person.
Mr. Dinesh Jinda, Law Officer, DPCC.
Application under Section 25 read with Sections 26 and 28 of the
National Green Tribunal Act 2010.
ORDER
1. The applicant has filed the present Execution Application for execution of order dated 16.02.2022 passed by this Tribunal in O.A No. 60/2022 titled as Alka Jain Vs. North Delhi Municipal Corporation & Ors.
2. Vide order dated 16.02.2022 passed in O.A No. 60/2022 titled as Alka Jain Vs. North Delhi Municipal Corporation & Ors, this Tribunal directed the District Magistrate and DCP, Central Zone as well as Commissioner, North Delhi Municipal Corporation to look into the matter and take remedial action within six weeks in accordance with law by following due process of law.
3. The applicant has averred that no action has been taken by the above said Authorities in compliance of above said order.
E. A. No. 24/2022 Alka Jain Vs. NDMC & Ors.
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4. In view of the facts and circumstances of the case, we consider it appropriate to seek a factual verification and action taken report from the DPCC. Accordingly, the Member Secretary, DPCC is directed to submit physical verification and action taken report within three weeks by email at [email protected] preferably in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. List for further consideration on 12.10.2022.
6. We also consider presence, through Video Conference Facility, of the District Magistrate and Deputy Commissioner of Police, Central Zone and Officer duly authorized by Commissioner, Municipal Corporation of Delhi before this Tribunal to be essential for assisting this Tribunal in just and proper adjudication of the questions arising on the execution application and accordingly so direct them to remain present before this Tribunal on that date with relevant record including report regarding action taken by them in compliance of the order passed by this Tribunal.
7. A copy of this order, along with a copy of the application and documents attached therewith be forwarded to the Member Secretary, DPCC and the District Magistrate and Deputy Commissioner of Police, Central Zone and Commissioner, Municipal Corporation of Delhi for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM September 12, 2022 AG