D. Swamy Vs Karnataka State Pollution Control Board And Ors

National Green Tribunal Southern Zone, Chennai 10 May 2017 Application No. 169 Of 2016 (2017) 05 NGT CK 0012
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application No. 169 Of 2016

Hon'ble Bench

M.S. Nambiar, J

Advocates

V. Suthakar, K.S. Viswanathan, N. Ananthakavitha, M. Gopi, Devaraj Ashok, Dilip Kumar, Me. Saraswathy

Final Decision

Dismissed

Acts Referred
  • National Green Tribunal Act, 2010 - Section 14
  • Environment (Protection) Act, 1986 - Section 3(2)(v)(1), 3(3), 5, 6, 8, 25
  • Water (Prevention and Control of Pollution) Rules, 1975 - Rule 25
  • Air (Prevention and Control of Pollution) Rules, 1982 - Rule 21
  • BioMedical Waste (Management and Handling) Rules, 1998 - Rule 8

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 05 NGT CK 0012
  • Coram: M.S. Nambiar, J
  • Bench: Single Bench
  • Advocates: V. Suthakar, K.S. Viswanathan, N. Ananthakavitha, M. Gopi, Devaraj Ashok, Dilip Kumar, Me. Saraswathy
  • Result: Dismissed
Referenced Acts & Sections
  • National Green Tribunal Act, 2010 - Section 14
  • Environment (Protection) Act, 1986 - Section 3(2)(v)(1), 3(3), 5, 6, 8, 25
  • Water (Prevention and Control of Pollution) Rules, 1975 - Rule 25
  • Air (Prevention and Control of Pollution) Rules, 1982 - Rule 21
  • BioMedical Waste (Management and Handling) Rules, 1998 - Rule 8
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