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Judgment
Mr. Ankur resident of H.No. 8, Gali No.1, Village Mandoli, North East, Delhi has sent the present letter Petition complaining that Mr. Raju Tyagi resident of House No. 25, Gali No. 1, Village Mandoli, Delhi is running illegal factory in the residential area involving loading and unloading of hazardous chemicals e.g., acid resulting in public nuisance due to blocking of the street and causing of air and noise pollution.
In view of the grievance made in the letter petition, we are of the view that the factual position needs to be verified and remedial action is required to be taken in case of violation of environmental norms on the basis thereof. We accordingly constitute Joint Committee of DPCC and Deputy Commissioner (North East), Delhi and direct the same to verify the factual position, look into the grievances of the applicant and take remedial action in accordance with law after following due process within one month from the date of receipt of a copy of this order.
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, before the Ld. Registrar General, National Green Tribunal, Principal Bench, New Delhi who may, if necessary, put up the matter before the Bench for further directions.
The application is disposed of with the above said directions.
A copy of this order, along with a copy of the complaint, be forwarded to the DPCC and Deputy Commissioner (North East), Delhi by e-mail for compliance.