- (1.) Leave granted in all the special leave petitions. It is said : "The basic insight of ecology is that all living things exist in inter-related systems; nothing exists in isolation. The world system is weblike; to pluck one strand is to cause all to vibrate; whatever happens to one part has ramifications for all the rest. Our actions are not individual but social; they reverberate throughout the whole ecosystem." (Science Action Coalition by A. Fritsoh, Environmental Ethics; Choices for Concerned Citizens 3-4 (1980)). (1988) Vol. 12 Harv. Env. L. Rev. at 313)."
(2.) Four of these appeals which arise out of S.L.P. (C) No. 10317-10320 of 1998 were filed against the judgment of the Andhra Pradesh High Court dated 1-5-1998 in four writ petitions, namely, W.P. No. 17832 of 1997 and three other connected writ petitions. All the appeals were filed by the A.P. Pollution Control Board. Three of the above writ petitions were filed as public interest cases by certain persons and the fourth writ petition was filed by the Gram Panchayat, Peddaspur.
(3.) The fifth civil appeal which arises out of S.L.P. (C) No. 13380 of 1998 was filed against the judgment in W.P. No. 16969 of 1997 by the Society for Preservation of Environment and Quality of Life (for short 'SPEQL') represented by Sri P. Janardan Reddi, the petitioner in the said writ petition. The High Court dismissed all these writ petitions.;