1. Grievance in this application is against failure of the authorities to take action against illegal cutting of 1400 trees in Village Gudana, Pataudi, District Gurugram, Haryana. It is stated that the Deputy Commissioner, Gurugram granted permission on 11.10.2017 against which complaints were filed and a criminal case was also filed before the Additional Sessions Judge, Gurugram which is pending.
2. We have heard the applicant in person and considered the matter. We find that the application is beyond the limitation prescribed under Sections 14 & 15 of NGT Act as the application itself states that the trees were cut more than seven years ago.
3. In these circumstances, we are unable to entertain this application. However, this order will not be a bar to consideration of any other pending matter by the concerned authorities, in accordance with law.
The Application is disposed of.
