AI Structured Summary
Not yet generated for this judgment
Judgment
Grievance in this application is against cutting of trees in Village Sarai Khawaja, Faridabad, by Respondent No. 10, SVC & Lehri, Jublee Hills, Hyderabad, in violation of order of this Tribunal dated 08.03.2019 in O.A. No. 407/2017, Lt. Col. (Retd.) Sarvadaman Singh Oberoi vs. State of Haryana & Ors. holding the area to be ‘deemed forest’. FIR dated 10.01.2020 has been filed by the Forest Department but still cutting of trees is continuing by Respondent No. 10, in violation of law without remedial action.
Having regard to the allegations in the application, we consider it appropriate to require the DFO, Faridabad, District Magistrate, Faridabad and State PCB to verify the facts and furnish a report to this Tribunal. If on verification it is found that cutting of trees and construction activities are illegal, the authorities may ensure remedial action, including prevention of illegal cutting of trees and stopping construction activities without requisite consent/clearance under environmental laws from statutory regulators. Report may be filed within one month by e-mail at [email protected] preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
List for further consideration on 06.07.2022.
A copy of this order be forwarded to DFO, Faridabad, District Magistrate, Faridabad and State PCB by e-mail for compliance.
The applicant may serve a set of papers on DFO, Faridabad, District Magistrate, Faridabad, State PCB and SVC & Lehri and file an affidavit of service within one week.
In view of above order, no further order is necessary on application for interim relief. I.A. No. 74/2022 will stand disposed of accordingly.