National Green Tribunal
Jan Seva Welfare Society vs Government Of National Capital ... on 22 March, 2023
Item No. 7 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPAL BENCH, NEW DLEHI.
(Through Physical Hearing with Hybrid V C Option)
Original Application No. 809/2022
Jan Seva Welfare Society ...Applicant
Versus
Govt. of NCT of Delhi & Ors. ...Respondents
Date of hearing: 22.03.2023
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER.
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER.
Applicant: Mr. Rahul Raj Malik, Advocate (through VC).
Respondent: Ms. Kritika Gupta, Advocate (Physically) and Latika
Malhotra Advocate for respondent no. 3-DDA (through
VC).
Mr. GiGi.C. George, Advocate for respondent no 5-
Ministry of Communication.
Ms. Snehal Kaila, Advocate for respondent no. 6-M/s.
Indus Towers Ltd (through VC).
Mr. Raghav Shankar, Mr. Vishnu Sharma and Mr.
Tushar Bhardwaj, Advocates for respondent no. 7-
M/s. Reliance Jio Infocomm Private Limited.
APPLICATION UNDER SECTION 18 READ WITH SECTION 14, 15 &
17 OF THE NATIONAL GREEN TRIBUNAL ACT, 2010)
ORDER
1. The grievance in the present application is regarding installation of telecom towers in DDA parks in violation of the Rules and Regulations/environmental norms.
2. Vide order dated 14.11.2022, notices were ordered to be issued to the respondents.
3. Replies have been filed by respondent no. 5 vide email dated 23.12.2022 and respondent no. 7 vide email dated 20.03.2023. O. A. No. 809/2022 Jan Seva Welfare Soceity Vs. Govt. of NCT of Delhi & Ors.
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4. I.A. No. 336/2022 has been filed by respondent no. 6-M/s. Indus Towers Ltd. seeking to place on record the copy of order dated 09.12.2022 passed by Hon'ble Delhi High Court in CM(M) No. 1380 of 2022 and directing the stay of the proceedings of the present O.A. to be kept in abeyance till the final outcome of CM(M) No. 1380 of 2022.
5. Learned Counsel for the applicant seeks some more time to file reply/response to I.A. No. 336/2022.
6. Learned Counsel for the respondent no. 2 seeks adjournment on the ground of non-availability of learned Counsel for the respondent no. 2 due to some personal difficulty.
7. The request for adjournment is not opposed and is, therefore allowed.
8. Reply/response on behalf of the applicant to I.A. No. 336/2022 be also filed within one month by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
9. List for further consideration on 16.05.2023.
Arun Kumar Tyagi, JM Dr. Afroz Ahmad, EM March 22, 2023 AG