The National Green Tribunal (NGT) has directed the Delhi Pollution Control Committee (DPCC) to take action on a plea alleging noise pollution in the vicinity of a residential area in Dwarka Sector-3.
A bench headed by National Green Tribunal (NGT) Chairperson justice Adarsh Kumar Goel asked the Delhi Pollution Control Committee (DPCC) to submit a detailed report within 2 months.
"Let the Delhi Pollution Control Committee (DPCC) look into the matter, take appropriate action in accordance with law & furnish a factual & action taken report (ATR) in the matter within 2 months by e-mail," the bench said.
The tribunal was hearing a plea filed by Dwarka-resident Sapna Mamtani & others seeking action against noise pollution being caused by Dwarka Gardens, Shanti Gardens & Delhi Public School in the residential area in & around Dwarka's Sector-3.
The tribunal has posted the matter for consideration on Jan 23, 2020.
It had earlier rapped the police & the district adminstration over their action plan to check noise pollution & termed the action taken report (ATR) as "inaction report".
The tribunal had said violation of noise pollution norms is a criminal offence under Section 15 of the Environment (Protection) Act, 1986, apart from Sections 268/290/291 of the Indian Penal Code & it is mandate of Delhi Police to enforce the law.
Noise free environment is a part of fundamental right to life for the citizens, it said.
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