Tribunals and CommissionsDivision Bench(2023) 02 NGT CK 0026

Saurabh Sejwal vs Govt. Of NCT of Delhi

National Green Tribunal · Decided on 21 February 2023

HON’BLE JUDGES
Sudhir Agarwal, JM · Dr. A. Senthil Vel, EM
RESULT
Disposed Of
CASE NUMBER
Original Application No. 902 Of 2022

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Judgment

8 paragraphs · 382 words
1.

This original application has been registered under Sections 14 and 15 of the National Green Tribunal Act, 2010 on the basis of a letter petition dated 13.07.2022 received from Shri Saurabh Sejwal. The grievance is that some people have illegally occupied land belong to Delhi Development Authority and are operating dairy farming activities thereon, discharging cattle waste in an unscientific manner causing huge pollution, affecting health of the people residing in the nearby area. Several times complaints were also made to the concerned Authorities but no action has been taken.

2.

In our view the grievance at the first instance can be looked into and examined by the Local Authorities, for the purpose whereof, we constitute a joint Committee comprising DPCC, Deputy Commissioner of Police, South and District Magistrate, South who shall look into the complaint, visit the site, collect relevant information and if finds violation, take appropriate remedial action in accordance with law within two months.

3.

The complainant has also said that many times the Authorities have demolished the constructions raised by the encroachers but they have again constructed the same. In our view, the joint Committee may take appropriate steps and after getting the land cleared, fence it and ensure afforestation measures through Forest Department at the site in question so that there may not be any further occasion of re-entry of encroachers and restart of the alleged illegal activities. DDA need to ensure that vacant lands like present one are timely used for afforestation etc. so as to discouraging encroachments. If such vacant lands are originally meant for green belt, then they may be maintained and restored.

4.

The District Magistrate, South shall be nodal agency for coordination and compliance.

5.

The said Committee shall submit an action taken report within three months with Registrar General of this Tribunal who shall place report before the Bench if find necessary for any further order.

6.

The report shall be submitted by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.

7.

With the above direction/observations this OA is disposed of.

8.

A copy of this order along with complaint be forwarded to DPCC, Deputy Commissioner of Police, South and District Magistrate, South by email for compliance.