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National Green Tribunal (NGT) in the matter of “Letter received with the subject - Save Forest land of Green Belt on Molarbad-Faridabad Bye-pass Road” dated 13/09/2019 (Original Application No. 847/2018) regarding remedial action against illegal setting up of a petrol pump in the green belt at Molarbad, Badarpur, behind Sector 37 Police Station, Faridabad," observed as follows.
Hon’ble Justice Adarsh Kumar Goel, Hon’ble Justice K. Ramakrishnan and Hon’ble Dr. Nagin Nanda said in its order that the, report filed by the Municipal Corporation, Faridabad after so much delays was found to be highly “unsatisfactory and cryptic” . The report is prepared without any investigation by the municipal commissioner. The report says that no Non Objection Certificate (NOC) or permission has been issued for running the petrol pump by the municipal corporation. Further, the Commissioner shifted the blame for not taking any action against the illegal operation of the petrol pump in the green land on the plea that the land belongs to Haryana Urban Development Authority (HUDA) is unbecoming of the high position held by her.
Referring to earlier conduct of the Municipal commissioner in performing her function, the NGT while asking the Chief Secretary, Haryana to ensure that appropriate legal action against the petrol pump is taken, also directed that the Chief Secretary to look into the “failure and negligence of the Municipal Commissioner” on such matters.
The National Green Tribunal (NGT) categorically stated that such important posts should be headed by a suitable and responsible officer and a decision should be taken at the earliest “so that public service functions assigned to such high officer are discharged in a responsible manner”. NGT passed this order as there were found to be repeated failures of the Commissioner in performing her functions in various matters.
The National Green Tribunal (NGT) orders the Chief Secretary to file a report within two week on the action taken by authority on illegal petrol pump.
Matter is listed for further consideration on 14/10/2019.
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