AI Structured Summary
Not yet generated for this judgment
Judgment
This original application is registered on the basis of the letter petition sent by one of the resident of Agra with the allegation of felling of number of trees and shrubs in Keoladev National Park Bharatpur, Rajasthan without permission.
It is stated in the petition that forest of Keoladev National Park Bharatpur has a major role in the environmental protection as it is situated on Agra – Jaipur National Highway (NH-21) in Taj Trapezium Zone (TTZ) area, specially for air pollution because of the trees and its wetland character. It is alleged that during the construction of Kaccha Path (trail) around the inside boundary wall and other ponds in Keoladev National Park, many species of native trees, in large number, have been cut in a large area of national park.
The letter petition raises substantial issue relating to compliance of the environmental norms.
Hence, we implead following as respondents in the matter:-
(i) Government of Rajasthan, through the PCCF and Chief Wildlife Warden
(ii) Member Secretary, Taj Trapezium Zone
(iii) Member Secretary, Rajasthan State Pollution Control Board
(iv) Member Secretary, State Wetland Authority, Uttar Pradesh
Let notice be issued to the above respondents for filing their response before the appropriate bench of the Tribunal.
Since the matter relates to the Central Zonal Bench, therefore, OA is transferred to the Central Zonal Bench for appropriate further action. Office is directed to transfer the original record of the OA to Central Zonal Bench.
List before Central Zone Bench on 01.04.2024.