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Judgment
Grievance in this application is against alleged damage to the water body in Khasra No. 24 and 28, Village Jharsa, District Gurgaon by the Haryana Shehri Vikas Pradhikaran (HSVP). According to the applicant, the said water body was being used till 2019-20 but the same is now proposed to be covered by construction by the HSVP, contrary to the environmental norms laid down in judgements of the Hon’ble Supreme Court and directions of this Tribunal vide order dated 18.11.2020 in O.A No. 325/2015, LT. Col. Sarvadaman Singh Oberoi v. Union of India.
Vide order dated 07.01.2022, the Tribunal directed the District Magistrate, Gurugram to look into the matter and take action in accordance with law.
In the present Execution Application, it is stated that even though the applicant made a representation to the District Magistrate on 09.02.2022 and the District Magistrate in turn wrote to the Haryana Shahari Vikas Pradhikaran, Gurugram, no decision is being taken in the matter. The letter of the District Magistrate is reproduced below:-
“In the above subject matter, the application of Shri Rohit Thakran S/o Sh. Amarpreet Thakran Rio New Plot No. 136-137, Deer Wood Chase, Nirwana, Sector 50 Village Jarsa Gurugram, Haryana (Mob. No. 9313272830) was received in this office on 09.02.2022. In regard of which the Estate Officer, Haryana Urban Development Authority, Gurugram and the applicant called and heard before the undersigned on 24.02.2022 to comply the order of Hon'ble NGT. After listening to both the parties and perusing the documents on the file, it was found that according to the revenue records, the variety of Khasra No. 24 and 28, Adampur Jharsa unauthorized johad.
Therefore, by attaching the receipt of the application received from Mr. Rohit Thakran S/o Sh. Amarpreet Thakran R/o New Plot No. 136-137, Deer Wood Chase, Nirwana, Sector 50 Village Jarsa Gurugram, Haryana (Mob. No. 9313272830) you are requested to take action in the said matter by establishing coordination with the Chief Administrator, Haryana Urban Development Authority, Chandigarh, following the orders of the Hon'ble National Green Tribunal, New Delhi.”
In view of above, let the Haryana Shahri Vikas Pradhikaran, Panchkula take a decision in the matter and convey the same to the applicant within one month from today.
The Application is disposed of.
A copy of this order be forwarded to the Haryana Shahri Vikas Pradhikaran, Panchkula by email for compliance.