LAWS(SC)-2026-7-90

VANASHAKTI Vs. UNION OF INDIA

Decided On July 29, 2026
Vanashakti Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Delay condoned. Permission to file MAs is granted.

(2.) In an anthropocentric world where man shapes nature to meet his wants, this Bench is entrusted with the solemn duty to strike a balance between an existential right of all living beings both present and future to a pollution-free environment and an aspirational right to development of a sixth of the world's population. To discharge such onerous responsibility, we need to examine the issue through the prism of eco-centric proportionality which is best articulated in the Gandhian vision:

(3.) Facts leading up to the present dispute are as follows: