IN RE: T.N. GODAVARMAN THIRUMULPAD versus UNION OF INDIA & ORS.

Citation: [2021] 10 S.C.R. 1146 · Decided: 29-11-2021 · Supreme Court of India · Bench: L. NAGESWARA RAO · Disposal: Directions issued
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Judgment (excerpt)

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SUPREME COURT REPORTS
[2021] 10 S.C.R.
   [2021] 10 S.C.R. 1146
1146
IN RE: T.N. GODAVARMAN THIRUMULPAD
v.
UNION OF INDIA & ORS.
(Writ Petition (C) No.202/1995)
NOVEMBER 29, 2021
[L. NAGESWARA RAO, B.R. GAVAI
AND B. V. NAGARATHNA, JJ]
Environmental laws: Sustainable development – Preservation
of the environment and ecology – Delhi Metro Project – Phase IV
of MRTS Project – Implementation of, vis-a-vis preserving the
ecology and environment of the areas surrounding the alignment of
the metro railway – Issues pertaining to degradation of environment
and ecology resulting in ‘Climate Change’ and problem of
‘greenhouse gas emissions’ – Held: Metro Projects has resulted in
loss of vegetation as well as flora and fauna in certain areas –
Implementation of Phase IV of MRTS Project is a further threat to
the ecology of NCT of Delhi/NCR – Thus, to meaningfully arrest the
problem of declining tree cover, the civil society to be given the
collective responsibility to carry out reafforestation activities –
Issuance of direction having regard to the precautionary principle
as well as principle of sustainable development by ensuring citizens’
participation in the preservation of the environment and ecology –
Direction to concerned departments to conceive plan of action for
planting of saplings and trees in NCT of Delhi – Forest
(Conservation) Act, 1980 – Forest (Conservation) Rules, 2003 –
Delhi Preservation of Trees Act, 1994 – Wildlife Protection Act, 1972
– Environment (Protection) Act, 1986.
Lafarge Umiam Mining Corporation Vs. Union of India
& Ors. (2011) 7 SCC 338 : [2011] 7 SCR 954; Milind
Pariwakam & Anr. Vs. Union of India Original
Application No. 52 of 2015 (order dated 13.03.2015);
Vimal Bhai Vs. Union of India Appeal No.7 of 2012
(order dated 07.11.2012);
T.N. Godavarman
Thirumulpad Vs Union of India and Ors. Writ Petition
(Civil) 202 of 1995 – referred to.
Case Law Reference
[2011] 7 SCR 954
referred to
Para 8
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JURISDICTION ORIGINAL JURISDICTION : I. A. Nos.
169030 of 2019 and 105674 of 2020.
In
Writ Petition (C) No.202 of 1995
With
I. A. Nos.142873 of 2021, 142876 of 2021 and 144462 of 2021 in
I. A. No.105674 of 2020 In Writ Petition (C) No.202 of 1995.
(Under Article 32 of The Constitution of India)
Tushar Mehta, SG, Balbir Singh, ASG, R. Ravindra Raizada, Barun
Kr. Sinha, Nikhil Goel, AAGs, Rajiv Dutta, Ashok Sharma, Vikas Mahajan,
Nakul Dewan, Dr. Manish Singhvi, Sr. Advs., Suhaan Mukerji, Vishal
Prasad, Nikhil Parikshith, Abhishek Manchanda, M/s PLR Chambers
And Co., Syed Mehdi Imam, Mohd. Parvez Dabas, Uzmi Jameel Husain,
T. Harish Kumar, M/s Mitter & Mitter Co., M/s Lawyer S Knit & Co.,
Chanchal Kumar Ganguli, Manan Verma, Vinod Sharma, Anil Kumar,
Binod Kumar Singh, Parijat Som, Tarun Johri, Ms. Archana Pathak Dave,
D. L. Chidanand, S. S. Rebello, Ms. Suhasini Sen, Shyam Gopal, Sugosh
Subramanyam, G. S. Makker, Sarojanand Jha, M. R. Shamshad, Shovan
Mishra, Ms. Bipasa Tripathy, G. Prakash, Ms. Priyanka Prakash, Ms.
Beena Prakash, Manan Sanghai, Abhimanyu Tewari, Ms. Eliza Bar,
Siddhesh Kotwal, Nirnimesh Dube, Akash Singh, Ms. Ranjeeta Rohatgi,
Ms. Deepanwita Priyanka, Chirag M. Shroff, Mahfooz A. Nazki, Polanki
Gowtham, Shaik Mohamad Haneef, T. Vijaya Bhaskar Reddy, K. V.
Girish Chowdary, Ms. Anil Katiyar, Raj Kishor Choudhary, Shuvodeep
Roy, Ishaan Borthakur, Upendra Mishra, Avijit Mani Tripathi, Shaurya
Sahay, Kynpham Kharlynydom, Ravindra Lokhande, Sudarsh Menon,
Soumen Talukdar, Tejaswi Kumar Pradhan, Ajay Bansal, Kuldip Singh,
Gaurav Yadava, Ms. Veena Bansal, Sourav Jindal, Abhishekh Garg,
Akshay Goyal, Sushil Kumar Anand, Pravin Swaroop, Aravindh S., Mrinal
Gopal Elker, Manish Yadav, Sunny Choudhary, Manoj Kumar,
Raghuvendra Kumar, Anand Kumar Dubey, Narendra Kumar, Arpit
Parkash, Sandeep Kumar Jha, Rajeev Kumar Dubey, Ashiwan Mishra,
Kamlendra Mishra, Abhinav Mukerji, Ms. Pratishtha Vij, Mrs. Bihu
Sharma, Akshay C. Shrivastava, Mrs. Pragya Baghel, Dr. Monika
Gusain, Kumar Anurag Singh, Anando Mukherjee, Gopal Balwant Sathe,
Naveen Kumar, P. Venkat Reddy, Prashant Kr. Tyagi, P. Srinivas Reddy,
M/s Venkat Palwai Law Associates, Saket Singh, Mrs. Niranjana Singh,
IN RE: T.N. GODAVARMAN THIRUMULPAD v. UNION OF
INDIA & ORS.
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SUPREME COURT REPORTS
[2021] 10 S.C.R.
Sunil Dogra, Vivek Vishnoi, Abhishek Sharma, Sarvam Ritam Khare,
Nihar, Dr. Joseph Aristotle S., Ms. Preeti Singh, Ms. Ripul Swati Kumari,
Kaushik Choudhury, B. K. Pal, Chirag M. Shroff, A
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