AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
Notice. Mr. Bhupender Thakur, learned Deputy Advocate General and Mr. Ajeet Singh Saklani, learned Standing Counsel, appear and waive
service of notice on behalf of respondents No. 1 to 3 & 5 to 9 and 4, respectively.
The petitioner who is a public spirited person, has come up before this Court seeking direction to the concerned respondents for their inaction in getting
the encroachment removed despite the directions of various authorities including that of National Green Tribunal.
After hearing the learned counsel for the parties, the nature of the order, this Court is proposing to pass, would not require any reply. The main
grievance is that had the authorities acted upon the representations made by the petitioner, then the stage for him to approach this Court would not
have arisen at all.
Given above, the concerned respondents are directed to decide all the representations and annexures, as mentioned in this writ petition, pending
before them, within four weeks from today and take appropriate action in accordance with law. Liberty is reserved to the petitioner to approach this
Court again in case there is any grievance. In the noting sheet of the officers, who will deal with this matter, shall specifically mention the date and
time so that this Court is able to fix the responsibility for non-compliance of this Order.
The petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.