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    Residents Of Gali No. 11, Bhagirathi Vihar v. Govt. Of Nct Of Delhi

    Allegation in this letter, which has been treated as an application, is that in Street No. 11, Bhagirathi Vihar, Gokulpuri, Delhi - 110094, e-waste godowns are being run, causing lot of pollution and adversely affecting the health of the public.

    Let the Delhi Pollution Control Board (DPCC) and East Delhi Municipal Corporation look into the matter and take appropriate action in accordance with law and furnish a factual and action taken report to this Tribunal within one month from the date of receipt of copy of this order by e-mail at ngt.filing@gmail.com. The DPCC will be the nodal agency for coordination and compliance.

    A copy of this order, along with complaint, be sent to the DPCC by e-mail for compliance.

    Needless to say that order of National Green Tribunal is binding as a decree of Court and non-compliance is actionable by way of punitive action including prosecution, in terms of the National Green Tribunal Act, 2010.

    List for further consideration on 25.04.2019.

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    Residents Of Gali No. 11, Bhagirathi Vihar v. Govt. Of Nct Of Delhi
    (Jan 15, 2019)