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Judgment
Application is registered based on a complaint received by Email
ORDER
Mr. Dhian Singh and others residents of village and Post Office Duhre, Tehsil Adampur, District Jalandhar have sent the present letter petition by email complaining about cutting and theft of hundred of trees by Mandip Singh S/o Gurdev Singh, Rawinder Singh S/o of Gian Singh and Geeta S/o Kewal Singh.
The letter petition is not happily worded and not only there are difficulties in understanding the averments made therein but also the same are general and vague. The applicants have not given requisite particulars of the land from which and date, month and year when and names of the persons in whose presence the trees were cut and stolen. While there has to be strict implementation of the environmental norms, rules and regulations and all requisite steps have to be taken for protecting and improving environment and abating environmental pollution, yet grievances of the applicants can be redressed only when the requisite details are disclosed and in the absence thereof no directions can be issued by this Tribunal in the matter.
However, if the applicants give the requisite details as referred to above regarding cutting and theft of the trees, the DFO and District Magistrate, Jalandhar may look into the matter, verify the facts and take remedial action by following due process of law.
The application is disposed of accordingly.
A copy of this order be forwarded to the DFO and District Magistrate, Jalandhar by e-mail for information and compliance, as the case may be.