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National Green Tribunal on Wednesday (11/09/2019) in the matter Vinod Kumar Jain v. NCT of Delhi & Others (Original Application No. 525/2016) dismissed the application for the waiver of environmental compensation for not installing the Rain Water Harvesting (RWH) system in accordance with the order of National Green Tribunal date 16/11/2017.
National Green Tribunal in the previous order dated 16/11/2017 gave directions to all School and Colleges in Delhi to install RWH system within two month from the date of order failing which the order leads to pay environmental compensation of Rs. 5 Lakhs.
The Order of 16.11.2017 had passed the following directions:
National Green Tribunal in its order dated 30th January, 2019, ordered the concerned authority to recover the compensation from the Schools and Colleges who are not compling with the order of the NGT. The people aggrieved by the environmental compensation, may move to NGT for waiver of the compensation. NGT rejected the application and ordered the concerned authority to recover the compensation and take steps for implementation of the order.
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