Harnek Singh vs Subhash

This original application is registered on the basis of the letter petition sent by one of the residents of Ranjit Nagar, New Delhi-110008. The complaint of the the letter petitioner is as against the scrap dealer named Shri Subhash son of Shri Mangtu Ram having a scrap shop near the flat of Applicant. The grievance of the Applicant is that there is continuous loading and unloading of materials associated with the scrap business which generates excessive noise throughout the day and night and that night noise pollution has affected physical and mental health of the Applicant. Further allegation is that the materials left in the open lead to various forms of pollution which poses a risk of health to general public.

In the letter petition, the Applicant has raised following specific issues:

Investigate the commercial activities being conducted by Shri Subhash S/o Sh. Mangtu Ram in a residential area and take necessary legal action to cease these activities.

Ensure the removal of scrap materials from public vacant land, as this constitutes encroachment and environmental hazards.

Address the noise pollution concerns, ensuring that residents in the area can enjoy peaceful nights and maintain their physical and mental health.

Enforce environmental regulations to prevent further pollution from the open storage of scrap materials.

Having considered the nature of issues involved in the matter, we are of the opinion that the grievance needs to be first looked into by the Delhi Pollution Control Committee (DPCC).

Hence, we dispose of the present OA expecting that the Member Secretary, DPCC will duly look into the grievance of the Applicant and take appropriate action in accordance with law. Let this exercise be completed within a period of three months from the date of receipt of a copy of this order and report be submitted before the Registrar General of the Tribunal by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF. If found necessary, the matter will be listed for consideration before the Tribunal.

Let a copy of this order, along with a copy of the letter petition, be forwarded to the Member Secretary, DPCC by e-mail for compliance.

OA is accordingly disposed of.