Precautionary principle Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT stays Notification of Ministry delegating the appraisal of Impact Assessment to Local Bodies

The Tribunal stayed the operation of notification issued by MoEF&CC modifying the EIA regime in respect of construction projects with built up area more than 20,000 sq. meters to 50,000 sq. meters and industrial sheds, educational institutions, hospitals and hostels for educational institutions more than 20,000 sq. meters upto 1,50,000 sq. meters.

Case Briefs Supreme Court

Railway doubling project on Karnataka-Goa route antithesis to biodiversity and ecology; Supreme Court revokes approval for railway doubling in Western Ghats

“While economic development should not be allowed to take place at the cost of ecology or by causing widespread environment destruction and violation; at the same time, the necessity topreserve ecology and environment should not hamper economic and other developments.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | Delhi Govt. to formulate guidelines to mitigate adverse impact on environment and public health; regulation of banquet halls

National Green Tribunal (NGT): The Bench comprising of Justice Adarsh Kumar Goel (Chairperson) and Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT | ‘Polluter Pays’ principle does not mean that polluter can pollute and then pay for it – Must include environmental cost and direct cost to people

National Green Tribunal: A Coram of Justice A.K. Goel (Chairperson), Justice S.P. Wangdi (Judicial Member), Justice K. Ramakrishnan (Judicial Member) and Dr

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT bans construction work and emission causing industrial activities in light of preventive and precautionary principles and right to life

National Green Tribunal, Principal Bench: In the wake of smog engulfing the NCR for days, posing a serious environmental hazard, the NGT