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The Apex Court bench expressed shock over the fact that 2200 kms of footpaths and streets have been intruded upon in Delhi. This situation is of a serious concern. The bench was informed about the encroached roads that have been cleared by the North Delhi Municipal Corporation (NDMC). Streets in Delhi Development Authority and Municipal council, Delhi have also been cleared from encroachment.
The monitoring committee appointed by the court also raised the issue of encroachment of forest land and water bodies before the bench. The committee informed the court about the fact that several water bodies have been dried and intruded upon.
It was submitted on behalf of the Delhi Government, that the affidavit will be submitted by them, giving details of the actions of the forest department and by Delhi Jal Board on water bodies.
The bench further made it clear that once the Special Task force clears the encroachments, the statutory authority would have to ensure that no encroachment will be there in the area further.
The bench postponed the hearing of the case and the ASG said that the plan of action will be decided by them.
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