1. This application seeks injunction against demolition of Dhobi Ghat, Okhla Delhi. The applicant approached the High Court of Delhi by way of WP(C) 8963/2020, Muslim Kassar Vikas Sangthan (Reg.) v. Delhi Development Authority which was disposed of on 12.11.2020 as follows:—
“3. In view of the above, it would be in the interest of justice that the petitioners may approach the NGT.
4. At this stage, learned counsel for the petitioner states that he should be given some time to approach NGT. Learned senior counsel for the respondent, however, points out that a perusal of the photographs placed on record shows that there are no relevant structures existing at the site. However, in view of the order of the Division Bench, let the respondent DDA maintain status quo as of today for the next 10 days to enable the petitioners to approach the NGT.
5. Nothing further survives in the petition. Same stands disposed of. All pending applications, if any, also stand disposed of accordingly.”
2. We find that the grievance in the application does not fall in the jurisdiction of this Tribunal under Sections 14 and 15 of the National Green Tribunal Act, 2010. Such jurisdiction can be invoked by a victim of pollution for restoration of environment or for compensation to the victim. Such an issue is not shown to be involved in the matter.
The application is disposed of as not maintainable.