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The National Green Tribunal expressed doubt about the permissibility and potential misuse of Environmental Compensation funds by CPCB, specifically for road construction by local bodies like GMC.
“The preparation of a comprehensive plan and remedial action for controlling this problem in 2024, needs to start now, including preventive steps.”
The instant application sought issuance of appropriate directions for the Rajasthan State and District Administration of Udaipur to take immediate steps to prevent air pollution in Udaipur city.
The Review Report submitted by IIT Kanpur on DOAS Technology for the Measurement of Gaseous Air Pollutants in Ambient Air recommended DOAS technologies for regulatory measurements of ambient air quality under NAAQS.
National Green Tribunal | While dealing a matter related to absence of proper management of end-of-life tyres/waste tyres (ELTs), a
National Green Tribunal | The bench comprising of Adarsh Kumar Goel (Chairperson), Sudhir Agarwal (Judicial Member), JJ., and A. Senthil Vel (Expert
“We hope and trust that the festival of lights does not become a cause for concern where the demon of pollution poisons our air and leads to irreparable damage to the health of the population at large.”
Supreme Court of The United States (SCOTUS): In a decision that is being touted as a setback in the fight against climate
National Green Tribunal (NGT), Southern Zone, Chennai: While imposing a fine of Rs 41.21 crores on Singareni Collieries Company Limited, for violation
Supreme Court: The Division Bench comprising of Indira Banerjee*and J.K. Maheshwari, JJ., held that although to protect future generations and to ensure
Finance Minister, Nirmala Sitharaman presented the Union budget 2021-22 in the Parliament Today. 6 Pillars: Health and Well-Being Physical and Financial capital
The concept of ‘Back to Nature’ ought not to be used for developing revenue at the cost of Environment and Ecology.
Telangana High Court: The Division Bench of Raghavendra Singh Chauhan, CJ and Vijaysen Reddy, J., while banning the use of firecrackers stated that,
The members of Commission for Air Quality Management(CAQM)in National Capital Region and adjoining Areas met and reviewed the air quality scenario in
National Green Tribunal (NGT): The Bench of Justice Adarsh Kumar Goel (Chairperson) and Justice Sheo Kumar Singh (Judicial Member), Dr Satyawan Singh Garbyal
Supreme Court: In the case where the National Green Tribunal directed the State of Madhya Pradesh to ensure that no dealer and/or
Supreme Court: The bench Arun Mishra and Deepak Gupta, JJ has allowed construction activity in the Delhi-NCR region between 6 am and
Union Cabinet Secretary today reviewed the progress made in the arrangements, since Sunday, to control Air Pollution in the National Capital Region.
National Green Tribunal (NGT): The Bench comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice Raghuvendra S. Rathore, Justice S.P. Wangdi, Justice K.
Supreme Court: Holding the State Governments responsible for the current situation of air pollution prevailing in Delhi-NCR, the Court has said, “People