AIR 2004 SUPREME COURT 2663 ::2004 AIR SCW 1430 ::(2004) 1 WLC(SC)CVL 496 ::(2004) 16 IndLD 15 ::2004 (4) SCC 420 ::(2004) 2 Scale 703 ::2004 (2) Ker LT 115 ::(2004) 1 KHCACJ 769 (SC) ::2004 (2) LRI 468 ::2004 (2) SLT 347 ::2004 (2) Supreme 258 ::(2004) 16 AllIndCas 838 (SC) ::2004 (16) AllIndCas 838 ::2004 (3) SRJ 558 ::(2004) 3 JT 26 (SC)

Supreme Court Of India

(From : AIR 1994 Kerala 308)

Hon'ble Judge(s): V. N. Khare, S. H. Kapadia , JJ

Environment (Protection) Act (29 of 1986) , S.3— Constitution of India , Art.226— Pollution - Development vis-a-vis pollution - Utilities serving public interest and human safety - To be balanced - Ammonia storage tank - Complaint on ground of - Massive pollution and catastrophe that may be caused in case of air crash, sabotage or earth quake - Structural integrity of storage tanks and operational risks considered and approved by Expert Committee - Directions to decommission and empty storage tank because of possibility of air crash, sabotage etc. not proper - Society to tolerate such risk. Air (Prevention and Control of Pollution) Act (14 of 1981) , S.31A— (Para 7 8)