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Judgment
The grievance in the present application filed by Shobh Nath Dwivedi son of Bhagawat Prasad Dwivedi resident of Village Sidhora, Post Office Ugarsainpur, Block-Pratappur, Police Station Sarai Mamrej, Tehsil Hadiya, District Prayagraj, Uttar Pradesh is regarding successive uprooting of trees planted under Environmental Conservation Campaign in village Sindhora Sora Gata No. 238 & 240 on 09.10.2021, 10.10.2021, 11.10.2021, 13.10.2021, 30.11.2021 by his co-villagers Ram Lakhan @ Bhuindhar Passi son of Bhikhan Passi and Babudeen son of Ram Lakhan @ Bhuindhar Passi for encroaching upon the above said land.
In view of the averments made in the letter petition, we are of the view that the factual position needs to be verified and remedial action is required to be taken on the basis thereof by the concerned Statutory Authorities. We accordingly constitute Joint Committee of DFO, Prayagraj, and District Magistrate, Prayagraj and direct the same to meet within four weeks and undertake site visits, look into the grievances of the applicant and take requisite remedial action by following due process of law. The State PCB will be the Nodal agency for coordination and compliance.
Factual and action taken report may be furnished within two months by e-mail at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF, before the Ld. Registrar General, National Green Tribunal, Principal Bench, New Delhi who may, if necessary, put up the matter before the Bench for further directions.
The application is disposed of with the above said directions.
A copy of this order along with a copy of the application and documents sent with the same be forwarded to DFO, Prayagraj, and District Magistrate, Prayagraj by e-mail for compliance.