1. Question for consideration is the remedial action against running of banquet halls illegally as alleged by the applicant.
2. Vide order dated 07.01.2019, the Tribunal sought an action taken report in the matter from a Joint Committee comprising of the Central Pollution Control Board (CPCB), the Delhi Pollution Control Committee (DPCC), the District Magistrate, Punjabi Bagh and the North Delhi Municipal Corporation.
3. Report dated 15.02.2019 states that only eight banquet halls were inspected, though there are many others in the area. They could not produce building plans/maps. None of them have authorized parking arrangement. All had borewells but could not produce permission. Other deficiencies are also mentioned.
4. The report filed by the DPCC on 17.05.2019 is that three of the banquet halls was operating without consent to operate. Tiffany banquet hall was violating consent to operate. DPCC issued closure notices.
5. According to the CPCB report, there is no parking arrangement and there are illegal borewells. DPCC has not dealt with these aspects except stating that letter is being issued for disconnection of illegal borewells. About parking arrangement, nothing has been mentioned.
6. The banquet halls are said to be just on the road. The question of distance to be required from the road as per Master Plan or other regulations needs to be looked into in view of order of this Tribunal in O.A. No. 400/2017, Westend Green Farms Society v. Union of India DPCC also has not taken a stand about other similar banquet halls in the area. Compensation has not been assessed according to the extent of violation period and financial capacity but only on ad hoc basis.
7. Let a joint inspection be carried out by the CPCB and the DPCC and a revised report submitted by e-mail at ngt.filing@gmail.com.
List for further consideration on 08.07.2019.