VANASHAKTI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition challenges the notification dtd. 29/1/2025 bearing number S.O. 523(E) issued by the Ministry of Environment, Forest and Climate Change (hereinafter referred to as 'the MoEF&CC') and the Office Memorandum dtd. 30/1/2025 issued by the MoEF&CC.

(2.) We have heard Shri Gopal Sankaranarayanan, learned senior counsel appearing on behalf of the petitioner and Shri P.V. Dinesh, learned senior counsel appearing on behalf of the intervenor(s), supporting the case of the petitioner.

(3.) We have also heard Ms. Aishwarya Bhati, learned Additional Solicitor General of India appearing for the Union of India (MoEF&CC), Shri Tushar Mehta, learned Solicitor General of India appearing for the State of Maharashtra, Shri Mukul Rohatgi and Shri Atmaram Nadkarni, learned senior counsel appearing for the intervenor(s) and other learned counsel.