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Report No. 186 Summary The above judgments of the Supreme Court of India will show the wide range of cases relating to environment which came to be decided by the said Court from time to time. The Court has been and is still monitoring a number of cases. It will be noted that the Court constantly referred environmental issues to experts, and the Court has been framing schemes, issuing directions and continuously monitoring them. Some of these 52judgments of the Supreme Court were given in original writ petitions filed under Article 32 while the others were decided in appeals filed under Article 136 against judgments of the High Courts rendered in writ petitions filed under Article 226. These cases have added tremendous burden on the High Courts and the Supreme Court. The proposal for Environmental Courts is intended to lessen this burden, as already stated. But that as it may, the Supreme Court has, in the various cases referred to above, laid down the basic foundation for environmental jurisprudence in the country.    |
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