CEMENT MANUFACTURERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The Petitioners have filed the present petition challenging the impugned Standard Operating Procedure (hereinafter, "SOP") for Registration of Producers, Importers & Brand-Owners (PIBOs), under the Plastic Waste Management Rules 2016 (as amended from time to time), dated March, 2021, issued by the Central Pollution Control Board (hereinafter 'CPCB'). The notice for registration under the SOP issued on 6th April, 2021 by the CPCB, is also under challenge.

(3.) The case of the Petitioners is that it is an association of several cement manufacturers, who together have a market share of more than 87% in India. According to them, the impugned SOP and the notice for registration dated 6th April 2021, are impractical, inasmuch as there are various obligations imposed on the Petitioners.