M/s. Rathi Special Steels Ltd Vs Commission for Air Quality Management in National Capital Region And Adjoining Areas
Bench: Full Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Appeal No. 29 Of 2022 (Earlier Appeal No. 11 Of 2022 (Cz) (I.A. No. 150 Of 2022) (Caveat No. 01 Of 2022) With Appeal No. 28 Of 2022 (Earlier Appeal No. 04 Of 2022 (Cz)
Hon'ble Bench
Sudhir Agarwal, JM; Arun Kumar Tyagi, JM; Prof. A. Senthil Vel, EM
Final Decision
Disposed Of
Acts Referred
- Constitution of India, 1950 - Article 14, 21, 48A, 51A(g)
- Water (Prevention and Control of Pollution) Act, 1974 - Section 25, 25(7), 26, 33A
- Air (Prevention and control of pollution) Act, 1981 - Section 21, 21(1), 31A
- Air Quality Management Committee in National Capital Region and Adjoining Areas Act 2021 - Section 12, 14, 18
- Environment (Protection) Act, 1986 - Section 2(a), 3, 3(1), 3(2), 3(2)(v), 6, 23, 26
- National Green Tribunal Act, 2010 - Section 14
- Land Acquisition Act, 1894 - Section 4
- Industrial Dispute Act, 1947 - Section 2(j), 2(p)
Judgement Text
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