KARUNA SOCIETY FOR ANIMALS & NATURE & ORS Vs. UNION OF INDIA & ORS.
LAWS(SC)-2016-7-90
SUPREME COURT OF INDIA
Decided on July 15,2016

Karuna Society For Animals And Nature And Ors Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

V.GOPALA GOWDA,J.ADARSH KUMAR GOEL,J. - (1.) WRIT PETITION(C) NO. 154 OF 2012 1 Heard learned senior counsel for the petitioners and learned counsel for Union of India & counsel appearing on behalf of the different States, which are being impleaded in this Writ Petition.
(2.) This petition is filed by the Karuna Society for Animals & Nature & Ors seeking for issuance of the appropriate directions under Section 5 of the Environment (Protection) Act, 1986, prohibiting the use, sale and disposal of plastic bags in all municipalities and municipal corporations, in the country inter alia, with following prayers : 1.) the Respondent No. 1 to issue appropriate directions under Section 5 of the Environment (Protection) Act, 1986 prohibiting the use, sale and disposal of plastic bags in all municipalities and municipal corporations; 2.) the Respondent no. 1 to issue appropriate directions to all State Governments and municipalities / municipal corporations to forthwith prohibit and / or to phase out in a time bound manner the "open garbage disposal system" and to remove open garbage receptacles; 3.) the Respondent no. 1 to issue appropriate directions to State Governments, municipal corporations and municipalities requiring them to implement door to door garbage collection and to ensure that waste storage facilities are built and managed such that animals are not allowed to move around in the vicinity of such facilities; 4.) the Respondent No.1 issue appropriate directions to State Government / Municipal Corporation and municipalities to require segregation of all plastic waste across the municipal solid waste collection and disposal chain/systems; and 5.) the Respondent State Governments to issue appropriate directions prohibiting the use, sale and disposal of plastic bags in all municipalities and municipal corporations within their territory. 6.) the Respondent No. 1 and the 19th Respondent to provide animal shelters, rescue homes and veterinary services for stray cattle to provide amelioration for suffering animals.
(3.) In support of the above reliefs the averments made in the petition and number of documents were produced which relate to protection of animals and also for the protection of environment.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.