MARUTI SUZUKI INDIA LTD Vs. MINISTRY OF ENVIRONMENT

JUDGEMENT

(1.) PRESENT writ petition has been filed by the petitioner -Maruti Suzuki India Ltd. with the following prayers: -

(2.) THE relevant facts are that petitioner is engaged in the activity of automobile manufacturing and has various projects throughout India.

(3.) RESPONDENT No.2 is the Haryana State Environment Impact Assessment Authority which is an authority constituted by the respondent No.1 in exercise of its powers under Section 3(3) of the Environment (Protection) Act, 1986 and the EIA Notification 2006 by respondent No.1's Notification S.O. 899 (2) (E) dated 21st April, 2008 (and amended and superseded by respondent No.1's Notifications S.O.568(E) dated 23rd March, 2012 and S.O. 937 (E) dated 05th April, 2013).