NEERAJ SHARMA Vs. VINAY SHEEL SAXENA

JUDGEMENT

(1.) The learned Senior Advocate for R-1 to R-3 refers to remedial measures taken by R-1 to R-3. This issue shall be considered on the next date, when arguments on the contempt notice will be heard.

(2.) The learned counsel for the petitioner has drawn the courts attention to an affidavit filed by the Engineer-in-Chief, PWD on 17/5/2013, before the NGT, wherein the said officer had undertaken on behalf of the PWD that the 46 roads (listed in the annexure to the affidavit) will be promptly re-visited and the 3279 trees noted therein will be de- concretized. Let an affidavit be filed by Engineer-in-Chief, PWD showing that the said 84 trees on Vikas Marg (Road No. 75A and 75B) have been de-concretised. The entire stretch of road shall be video graphed and a copy of the same shall be filed along with the compliance affidavit within two weeks.

(3.) Mr. Prasad further submits that a tree is cut down every hour in Delhi under official sanction. This is a worrying issue because on the one side endeavour is said to be underway to maintain and augment the green cover of Delhi while simultaneously fully grown trees are allowed to be cut down. This self-defeating exercise by the Forest Department, GNCTD needs to be arrested at the earliest.