AIR 1996 SUPREME COURT 2715 ::1996 AIR SCW 3399 ::(1996) 5 ComLJ 40 ::1996 (5) SCC 647 ::(1996) 7 JT 375 (SC)

Supreme Court Of India

Hon'ble Judge(s): Kuldip Singh, Faizan Uddin, K. Venkataswami , JJJ

(A) Constitution of India , Art.32— Environmental protection - Water pollution - Tanneries discharging untreated effluent into agricultural fields, roadsides, water-ways and open lands - Untreated effluent finally discharged in river the main source of water supply to residents of area - Supreme Court issued comprehensive directions for maintaining standards stipulated by pollution Control Board - Further Supreme Court directed the High Court of the State to Constitute special Bench "Green Bench" to deal with the case and other environmental matters. (Para 23 24 25) (B) Constitution of India , Art.21— Environmental protection - Precautionary principle and the polluter pays principle are part of the environmental law of the country. Environment (Protection) Act (29 of 1986) , S.3— (Para 13) (C) Environment (Protection) Act (29 of 1986) , S.3(3)— Scope - Statutory authority to Control Pollution and Protect environment - Constitution of - Supreme Court directed the Central Govt. to take immediate action under the provisions of the Act. (Para 19) .....