Rajinder Kumar vs Govt. Of NCT of Delhi

This original application under Section 14 and 15 of National Green Tribunal Act, 2010 (hereinafter referred to as ‘NGT Act, 2010’) has been registered on a letter petition dated 03.11.2022 received from Rajinder s/o late Dharampal, House No. K-21, Gali No. 2, Shamji Mal Lane, Motia Khan, Pahadganj, New Delhi alleging that there is a glass grinding unit at Property No. JC-70, near Bhairon nath Mandir, Gali No. 2, Shamji Mal Lane, Motia Khan, Pahadganj, New Delhi which is causing huge air pollution due to grinding of glass and this is causing health hazards to the local people. Whenever, people tried to explain the owner of the unit not to cause such pollution, he used to create nuisance and statutory authorities are not taking any action in the matter despite repeated complaints.

In our view, the matter at the first instance can be looked into by the local authorities and for purpose thereof we constitute a joint Committee comprising DPCC and District Magistrate, Central Delhi who shall visit the site, collect relevant information and if finds any violation of environmental laws and norms, would take appropriate remedial action in accordance with law within two months.

District Magistrate, Central Delhi shall be the nodal agency for coordination and compliance of this order.

Copy of action taken report shall be filed by the said Committee before Registrar General of this 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, who shall, if find necessary for any further order place the matter before the Bench.

Subject to above directions, the application is disposed of.

A copy of this order be forwarded to DPCC and District Magistrate, Central Delhi by e-mail for compliance.