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Judgment
This Application seeks review of order dated 05.10.2017 directing compliance of environmental norms by the Qutab Golf course, run by the DDA, the review applicant. The order has been passed in the light of stand of the DDA itself as follows:-
“Having heard both the sides and taking into consideration all attending circumstances we are of the opinion that issue raised by the applicant merits acceptance but in view of assurance of the respondents only following observation is necessary:
We record the submission on behalf of respondent no.2 that the water body shall be developed using stone pitching as a material and they shall ensure that there is no obstruction for the percolation of the water into the underground water table for its recharge.
Respondent no.2 shall ensure rain water harvesting within the Qutab Golf area which is presently said to have 2 or 3 recharge wells. This shall be maintained and any additional facility which will improve the environment shall be done.
Respondent no.2 will ensure statement made in the affidavit with regard to protection of the environment is effectively implemented. Accordingly O. A. No. 289/2017 is disposed of, with no order as to cost, placing on record the undertaking of respondent no.2.”
In the Review Application now filed by the DDA, the stand earlier taken is sought to be changed, which is not permissible. Moreover, the Review Application has been filed after more than four years, beyond the prescribed limitation. The Tribunal has no jurisdiction to entertain review application filed after such a long period.
Review Application is accordingly dismissed.