BHAVREEN KANDHARI Vs. MANDEEP MITTAL

JUDGEMENT

(1.) Petitioner has approached this Court by filing W.P.(C) 10217/2022 for a direction to the Respondents to take a decision on the complaint given by the Petitioner regarding felling of trees at C-321 Defence Colony, and J-10 Lajpat Nagar-III, New Delhi.

(2.) The Writ Petition was listed on 7/7/2021 and this Court directed the Tree Officer and the Deputy Conservator of Forest to ensure that the trees at the abovementioned two locations are not fell or harmed in any manner. However, it was held that as far as the tree at Defence Colony is concerned, the Order dtd. 7/7/2021 would not be applicable if the tree had already been felled. However, as far as the tree at Lajpat Nagar is concerned, the Order dtd. 7/7/2021 was to apply to the said tree. Stating that the Order dtd. 7/7/2021, passed by this Court has been violated, the Petitioner has filed CONT.CAS(C) 1177/2022.

(3.) It is stated that on coming to know that the tree at Lajpat Nagar is being cut, the Petitioner gave a police complaint and the local police apprehended the persons and seized their equipments.