NEERAJ SHARMA Vs. VINAY SHEEL SAXENA

JUDGEMENT

(1.) The present contempt petition had been filed alleging willful and deliberate disobedience of the judgment of this court dtd. 19/9/2007 in W.P.(C) No. 1772/2007, Kalpavriksh v. Union of India and Ors.; Order dtd. 10/2/2010 in W.P.(C) No. 11162 of 2009, S. C. Jain v. Union of India & Anr. and Order dtd. 19/1/2021 in Cont.Cas(C) 660/2020, titled as New Delhi Nature Society v. Shri Vinay Sheel Saxena and Ors.

(2.) The present contempt petition also alleges disobedience of order dtd. 23/4/2013 passed by the National Green Tribunal, Principal Bench, New Delhi in O.A No. 82/2013, titled as Aditya N Prasad & Ors. v. Union of India & Ors. and the restraining order dtd. 7/10/2021 of the Tree Officer.

(3.) Mr. Jatan Singh, Learned Court Commissioner has handed over copy of status report dtd. 16/1/2024. He submits that BSES Rajdhani Power Limited had been directed to plant 500 trees near the Mathura Road and 1500 trees in South and West Delhi. Thus, there were directions to plant 2000 trees by the BSES Rajdhani Power Limited. He submits that pursuant thereto, 2011 trees have been planted by the said department.