AIROnline 2025 SC 169

Supreme Court Of India

Hon'ble Judge(s): Bela M. Trivedi, Prasanna B. Varale , JJ

National Green Tribunal Act (19 of 2010) , S.14, S.2(1)(m)— National Green Tribunal - Jurisdiction of - Scope - Tribunal can exercise jurisdiction when a substantial question relating to environment including enforcement of any legal right relating to environment is involved and such question arises out of implementation of enactments specified in Schedule I - Applicant had alleged that while constructing roads in township, forest area known as Darkali forest was being destructed - Neither substantial question relating to environment had arisen, nor violation of any of the enactments specified in Schedule-I was alleged - Tribunal had committed gross error in assuming jurisdiction and giving directions untenable in law under the guise of exceptional circumstances applying the "Precautionary Principle." (Para 7 9 10 12 13 14 18) .....