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Judgment
The issue raised in this application is against M/s Saraswati Water Cooling Plant against whom it is stated that he has taken unauthorized construction of Shop No. B-111A, S.P. Mukherjee Market (Junk Market) Rani Jhansi Road, New Delhi being tenant and landlord and having raised unauthorized construction over the land of DDA.
It is further submitted in para-7 that civil suit for permanent and mandatory injuction vide its CS No. 1301/2021 dated 24.06.2021 was filed and was decided. With regard to the cooling plant the connection was disconnected and a notice was issued for recovery of an amount of Rs. 34,39,514/- which is forwarded to Special Metropolitan Magistrate, Delhi Jal Board, for necessary action. Since the matter as raised is of civil nature and civil suit is pending or decided and connection was disconnected and for recovery of penalty, the matter has been referred to competent magistrate thus, the applicant can raise his grievances before the appropriate forum.
Issue of tenancy is not within the domain of the National Green Tribunal. Application as filed is not maintainable, disposed of accordingly.