Ram Avatar Yadav v. Union Of India

Prayer in this application is to demolish illegal construction in forest of Aravali at Bhondsi, District Gurugram, Haryana.

According to the applicant, constructions have been raised on the forest land without requisite clearance. The applicant has relied upon response of the Regional Forest Officer, Gurgaon dated 10.8.2018 to a query under the RTI to the effect that no forest clearance has been taken for development of Police Training Centre at Bhondsi, Gurgaon. It is alleged that five thousand trees were felled for the illegal construction. There will be further felling of more than sixty thousand trees for the project in question. The area is notified under Punjab Land Preservation Act (PLPA), 1990. Construction will be in violation of the law laid down by the Hon'ble Supreme Court of India in S.C Mehta v. U.O.I & Ors.. (In Re: Kant Enclav matters) 2018 SCC Online SC 1426.

Before we consider the matter further, we find it necessary to obtain a factual and action taken report from the Principal Chief Conservator of Forest (HOFF), Haryana which may be furnished within one month by email at ngt.filing@gmail.com.

A copy of this order be sent to the PCCF (H) by email.

The applicant may furnish a set of papers to PCCF (H) within one week.

List the matter for further consideration on 8.7.2019.