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Judgment
Grievance in this application is against illegal construction in Village Sikhopur, Tehsil and District Gurugram by M/s Vatika Ltd, Gurugram. According to the applicant, the project in question requires Environmental Clearance (EC) for which R-1 itself filed an application on 12.10.2016. Though EC was recommended, it has not yet been granted, as shown by the website. Thus, according to the applicant, ongoing construction of the project without prior EC is in violation of Notification dated 14.09.2006.
In view of averments made in the Application, we find it necessary to require a joint Committee comprising of SEIAA Haryana, State PCB and District Magistrate, Gurugram to undertake visit to the site, interact with the stakeholders and give a report to this Tribunal. Based on facts found, the statutory regulators may take remedial action in the matter. If the Committee finds that construction is going on without requisite EC, on such fact being verified, the District Magistrate may ensure that further construction does not takes place. State PCB will be the nodal agency for coordination and compliance. An action taken report may be furnished within two months by email at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
List for further consideration on 22.07.2022.
A copy of this order be forwarded to SEIAA Haryana, State PCB and District Magistrate, Gurugram by email for compliance.
The applicant may serve a set of papers on SEIAA Haryana, State PCB and District Magistrate, Gurugram and the project proponent and file affidavit of service within one week.
I.A No. 65/2022 is of a formal nature and will stand disposed of in view of order passed on merits.