- (1.) Delay condoned.
(2.) The National Green Tribunal ("Tribunal") observed in its impugned order dated 17 August 2018 that since it has constituted a Committee in pursuance of an order in O.A. No. 299 of 2016 for the purpose of identifying, documenting, reviving and monitoring of water bodies in Dwarka, New Delhi, it is not necessary to entertain the proceedings initiated by the appellants.
(3.) The appellants had a grievance in regard to the construction which is being carried on in Sector 19-B, Dwarka and it is their grievance that the construction is encroaching upon a water body by the name of Chhattar Ka Johar. The appellants have relied upon certain material before this Court, including Google maps, in support of the submission that the area in dispute has at all material times been shown as a water body.;