National Green Tribunal
Gunjan Mittal vs Govt. Of Nct Of Delhi on 22 September, 2022
Item No.02 (Court No. 2)
BEFORE THE NATIONAL GREEN TRIBUNAL
PRINCIPALBENCH
(By Video Conferencing)
Original Application No.416/2022
Gunjan Mittal ...Applicant
Versus
Govt. of NCT of Delhi ...Respondent
Date of hearing: 22.09.2022
CORAM: HON'BLE MR. JUSTICE ARUN KUMAR TYAGI, JUDICIAL MEMBER
HON'BLE DR. AFROZ AHMAD, EXPERT MEMBER
Applicant: Mr. Dinesh Kumar, Advocate.
Respondents: Ms. Shakshi Popli, Advocate for respondent no. 2-DPCC.
Mr. Divya Prakash Pande for respondent no. 3-MCD.
Application is registered based on a complaint received by Post/E-Mail.
ORDER
1. Miss Gunjan Mittal has sent the present letter petition, which has been treated and registered as Original Application, complaining about causing of environmental pollution by car repair workshop run by Harish Mittal and Saurav Mittal in the name of Mittal Car Scanning at the ground floor of the building situated near Chetan Complex Dilshad Garden, Shahdara, Delhi.
2. Vide order dated 11.07.2022, this Tribunal constituted a Joint Committee comprising of DPCC and Deputy Commissioner (Shahdara), Delhi and directed the same to submit Factual and Action Taken Report within two months.
O. A. No. 416/2022 Gunjan Mittal Vs. Govt. of NCT of Delhi -2-
3. In compliance with the above said order, the Joint Committee inspected the site on 22.07.2022. Action Taken Report has been submitted on behalf of DPCC vide email dated 21.09.2022 along with copy of Joint Inspection Report.
4. In view of the observations in the Reports, we consider it appropriate to seek response from (1) Government of NCT of Delhi through Chief Secretary, Government of Delhi, (2) DPCC (3) Commissioner, Municipal Corporation of Delhi, (4) District Magistrate, Shahdara, and (5) Project Proponent- M/s Mittal Car Scanning, Ground Floor 251-A, near Chetan Complex, Dilshad Garden, Shahdara, Delhi who stand impleaded as respondents No. 1 to 5 and accordingly direct issuance of notices alongwith copies of the application and report of the Joint Committee to them by E- mail requiring them to file their response/reply to the allegations made in the application and observations/recommendations made in the report of the Joint Committee within two months by [email protected] in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
5. The registry is also directed to prepare and attach memo of parties with the paper book and issue notice to respondents no. 1, 4 and 5 accordingly.
6. Notice be served on the respondent no. 5-Project Proponent through DPCC and for this purpose notice issued to the Project Proponent be sent to the Member Secretary, DPCC by E-mail for getting service of the same effected on the Project Proponent and sending his report in this regard.
7. Learned Counsel for respondent no. 2-DPCC and respondent no. 3- MCD seek time for filing their reply/response.
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8. Reply/response by DPCC and MCD be also filed within two months by [email protected] in the form of searchable PDF/OCR Supported PDF and not in the form of Image PDF.
9. List the matter for further consideration on 22.11.2022.
Arun Kumar Tyagi, JM Dr.Afroz Ahmad, EM September 22, 2022 AG