AI Structured Summary
Not yet generated for this judgment
Judgment
Grievance in this application is that building material is being illegally stored by the respondent Sandeep Kumar, Building Material Supplier, Premwari Pul, Keshavpuram, Delhi at the Government land and in violation of C&D Waste Management Rules, 2017, resulting in air and water pollution. The applicant made complaint dated 14.08.2021 to the concerned authorities, followed by letter dated 15.10.2021 but no action has been taken.
We are of the view that the grievance needs to be first looked into by the DPCC and Deputy Commissioner, North-West District, Delhi, in accordance with law. Ordered accordingly. It is made clear that we have not expressed any final view on merits of the controversy.
The application is disposed of.
A copy of this order be forwarded to DPCC and Deputy Commissioner, North-West District, Delhi by e-mail for compliance.
The applicant may serve a set of papers on DPCC and Deputy Commissioner, North-West District, Delhi within one week.