APARNA BHAT Vs. SAKSHI SINGH

JUDGEMENT

(1.) Mr. Shadan Farasat, the learned Additional Standing Counsel for GNCTD appearing for Delhi Police refers to a Status Report of the SHO PS: Inderpuri, stating that the RCC boundary wall protecting "green" land under Delhi Development Authority's management has been breached at 11 points, which are as under:

(2.) Albeit, Delhi Police had deployed eight police personnel from DCP-Reserve and vehicles too have been put to their disposal to prevent ingress of cattle into the forest area, somehow, the same was not sufficient. Therefore, at the request of the Delhi Police, one company of CRPF (60 Jawans) has been made available to the local police station. They are likely to be deployed in three shifts round the clock. The SHO is confident that this should be sufficient deterrent to prevent ingress of cattle into the forest area. The promptness and pace at which the SHO has ensured the deployment of forces for preservation of the environment, needs to be acknowledged.

(3.) Ms. Prabhsahay Kaur, the learned Standing Counsel for DDA states, upon instructions from Mr. Kulbir Singh, Director (Horticulture), DDA, present in court, that work has started for mending the broken RCC boundary wall. Indeed, it has been ensured that the work at the site has started much before the scheduled date. Albeit remedial work is going on simultaneously at multiple points of breach, the DDA would consider the suggestions of the SHO apropos the manner and the phase in which the repair work could be carried-out, so as to make it more effective in curbing damage to trees by cattle. The court is informed by the learned counsel for the parties that thousands of cattle are stationed inside the forest land/"green" land under DDA's management. The responsibility and jurisdiction to seize stray cattle vests with the Municipal Corporation, in the present case, the North Delhi Municipal Corporation ('North DMC'), Veterinary Services Department, Karol Bagh. Albeit DDA has written and repeatedly intimated the said Corporation to take appropriate action, there has been absolute silence by the latter. Let North DMC coordinate with DDA to ensure that the forest area/"green" area under DDA's management is rid of stray cattle, so that the roughly 175 acres of land, duly secured by mending of the broken boundary wall, would be available for plantation of trees.