National Green Tribunal
Mohinder Singh vs State Of H.P on 12 July, 2022
Item No.05 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH
(By Video Conferencing)
Original Application No.419/2022
Mohinder Singh ...Applicant
Versus
State of H.P ...Respondent
Date of hearing: 12.07.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Application is registered based on a Letter Petition received by Post.
ORDER
1. The grievance in the present letter petition sent by Mr. Mohinder Singh C/o Mr. Tej Pal son of Late Jai Karan resident of Upper Barol Dari, Himachal Pradesh is against raising of illegal construction by Ms. Veena Devi w/o Mr. Joginder Singh (Junior Engineer, Municipal Corporation, Dharmsala) of six storied buildings in Ward 3 in violation of the environmental norms, orders passed by Hon'ble Supreme Court and this Tribunal. The applicant has also complained regarding disproportionate assets of Joginder Singh (Junior Engineer, Municipal Corporation, Dharmsala) by giving detailed particulars of the same and has submitted that Joginder Singh (Junior Engineer, Municipal Corporation, Dharmsala) is indulging in illegal activities of illegal construction, allotments, subletting, issuance of NOC's and cutting of trees.
2. In view of the averments made in the application, it would be appropriate to have a factual and action taken report from a Joint Committee comprising of Principal Secretary, Department of Urban Development, O. A. No. 419/2022 Mohinder Singh Vs. State of H.P -2- Government of Himachal Pradesh, Principal Chief Conservator of Forests, Government of Himachal Pradesh, State PCB, Municipal Commissioner and Deputy Commissioner, Kangra. State PCB will be the Nodal agency for coordination and compliance. The Joint Committee shall meet within four weeks, undertake site visits, look into the grievances of the applicant, verify the factual position regarding unauthorized construction, cutting of trees etc., and take requisite remedial action by following due process of law.
3. Factual and action taken report may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List the matter for further consideration on 10.11.2022. A copy of this order, along with a copy of the application, be forwarded to Principal Secretary, Department of Urban Development, Government of Himachal Pradesh, Principal Chief Conservator of Forests, Government of Himachal Pradesh, State PCB, Municipal Commissioner and Deputy Commissioner, Kangra by e-mail for requisite compliance.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM July 12, 2022 AG