National Green Tribunal
Ganesh Prasad vs Gov. Of Nct Of Delhi on 31 January, 2022
Item No.20 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No. 33/2022
Ganesh Prasad Applicant
Versus
Gov. of NCT of Delhi Respondent
Date of hearing: 31.01.2022
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. Grievance of the applicant Mr. Ganesh Prasad is regarding running of unauthorized R.O. plant at K-9, 25 Feet Road, Part II, Chankya Puri Palace, New Delhi by one Mr. Ashish (Mobile No. 9212025900), who has extracted lacs of liters of ground water and has caused damage to the environment.
2. In view of the above, we form a joint committee of Chairman, Delhi Jal Board, DPCC, District Magistrate, New Delhi and Chairman, State Ground Water Authority to look into the grievance of the applicant. The State PCB 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. Factual and action taken report may be furnished within three months before the Ld. Registrar General, NGT, Delhi by e-mail at [email protected] preferably in the form of 1 searchable PDF/ OCR Support PDF and not in the form of Image PDF and, if necessary, he may put the matter before the Bench for necessary directions.
The application is disposed of accordingly. A copy of this order, along with a copy of the complaint, be forwarded to the Chairman, Delhi Jal Board, DPCC, District Magistrate, New Delhi and Chairman, State Ground Water Authority, by e-mail for compliance.
Brijesh Sethi, JM Prof. A. Senthil Vel, EM January 31, 2022 Original Application No. 33/2022 AP & AG 2