Ved Prakash Sharma v. Rajendra

1. Grievance in this application is against non-compliance of order of this Tribunal dated 17.06.2020 in OA No. 129/2021, Ved Prakash Sharma v. Rajendra @ Totaram, as follows:

“1. Grievance in this application is against cutting of heritage Neem tree in village Nagala Seeriya, Post Badon, Tehsil Maant, District Mathura, UP.

2. According to the applicant the cutting of tree has been done by the Totaram alias Rajendra s/o Lakhimchand on 28.09.2019 through four labourers. Intimation was given to the Police and the axe in question was seized on the spot but thereafter no action has been taken. A complaint was given to the Range Officer, Baldev, Mathura named Puneet Shukla, who seized the cut branches of the tree to give a report to the Police Station Raya but not action was taken. Complaint has also been made at the public grievance portal on 19.11.2020 which has been disposed of on 28.11.2020 on the report of the Puneet Shukla.

3. In view of the above, we consider it appropriate to direct that the matter may be looked into by the District Forest Officer, Mathura and necessary action taken, following due process of law.

The application is disposed of.

A copy of this order be forwarded to the District Forest Officer, Mathura by e-mail for compliance.”

2. It is stated that non-compliance still continues. Since the DFO of the area has been asked to look into the matter, in absence of any tangible material in support of the case of the applicant, no further order is called for.

3. The application is dismissed.