Dr. I.S.Tomar Vs Invertis University & Ors. Etc
.... as no reason for punishing the appellant with civil imprisonment till rising of the Court and directing payment of Rs. 5 lakhs. 10. Learned counsel appearing for the first respondent submitted that the statements made by the appellant to a press reporter of the daily Amar Ujala were highly ...
Supreme Court Of India
Vanashakti Vs Union Of India
.... study into the likely consequences of a proposed activity on the environment. An EC can be issued only after various stages of the decision-making process have been completed. Requirements such as conducting a public hearing, screening, scoping and appraisal are components of the decision-makin ...
Supreme Court Of India
State Of Uttar Pradesh & Anr Vs Gaurav Kumar & Ors
.... swer to say that the extraction is in blocks of less than 5 ha, separated by 1 km, because their collective impact may be significant, hence the necessity of a proper environmental assessment plan. * * * 25. Quarrying of river sand, it is true, is an important economic activity in the ...
Supreme Court Of India
M/S Balaji Enterprises Vs State Of Bihar
.... ional Committee is further required to record its reasons for selecting the mining lease in the patta land. Various details are required to be given in the annexures appended to the said policy. 13. It is further to be noted that Appendix X of the Notification dated 15-1-2016, issued by MoE ...
Patna High Court
T.N. Godavarman Thirumulpad Vs Union Of India & Ors.
.... h, laws have been passed for the protection of environment, the enforcement of the same has been tardy, to say the least. With the governmental authorities not showing any concern with the enforcement of the said Acts, and with the development taking place for personal gains at the expense of en ...
Supreme Court Of India
Guru Singh Sabha And Another Vs State Of Sikkim Through The Secretary, Ecclesiastical Department And Others
.... supra ) had also recommended that the Chief Secretary request the GOC to remove all structures. That, the Chief Secretary, in his note dated 28-04-1999 (Annexure R16), was in agreement that the Gurudwara was constructed in violation of the relevant laws while the Joint Secretary-II, Home, on 02- ...
Sikkim High Court
Meenu Devi Vs State of Hayana & Ors
.... verse having omnipresence, omniscience and omniportence. Lord Ganesh is beyond three gunas or qualities, satva (goodness, creative), rajas (action, sustaining) and tamas (darkness, destructive) of which the physical world is made; Lord Ganesh transcends three states of bodily consciousness, ...
National Green Tribunal Principal Bench, New Delhi
Animal Welfare Board Of India & Ors. Vs Union Of India & Anr
.... dered to be cruel. The Respondents’ cases supporting the continuation of these sports have been mainly argued by Mr. Tushar Mehta, ld. Solicitor General, Mr. Kapil Sibal, Mr. Mukul Rohatgi and Mr. Rakesh Dwivedi, learned Senior Advocates. For the petitioners, their main case is that even after t ...
Supreme Court Of India
Sanjay Kumar Vs State of UP & Ors
.... 64 38 66 “3.2 Annual & Diurnal Variation of PM2.5 in IGP xxx…………………………………..xxx………………………………….xxx The weekly diurnal variation plots for sites across IGP shows that the concentration of PM2.5 is lowest during the day between 12:00- ...
National Green Tribunal Principal Bench, New Delhi
In re: News Item published in The Times of India, Chennai dated 27.07.2021 titled �High level of metals PM 2.5 found in city�s air you�re breathing� Vs
.... citizens in the country 25. Other Best practices as listed below for minimizing microplastics in environment may be followed: (a) Install physical barriers such as screens and filters on STP/WWTP systems to help reduce the amount of microplastics that enter rivers, lakes, and oceans. ...
National Green Tribunal Principal Bench, New Delhi
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