Environmental groups on Tuesday launched legal action against KLM, saying the Dutch aviation giant is misleading the public over the sustainability of flying.
It is thought to be the first time that the airline industry has been challenged over so-called “greenwashing.”
Netherlands-based campaigners Fossielvrij NL, supported by Reclame Fossielvrij and environmental lawyers from ClientEarth, argue that KLM’s advertising campaigns and “compensation” schemes violate European consumer law by giving a false impression about the sustainability of its flights and its plans to tackle climate breakdown.
KLM was notified of the lawsuit on the same day as the firm’s annual general meeting.
The group was not immediately available to comment when contacted by CNBC.
“KLM’s marketing misleads consumers into believing that its flights won’t worsen the climate emergency. But this is a myth,” said Hiske Arts, campaigner at Fossielvrij NL.
“We’re going to court to demand KLM tells the truth about its fossil-fuel dependent product. Unchecked flying is one of the fastest ways to heat up the planet,” Arts said. “Customers need to be informed and protected from claims that suggest it is not.”
Climate litigation has notched a number of notable wins in recent months, with a dramatic increase in cases seen targeting a wider variety of private sector and financial actors.
The greenwashing case against KLM is thought to be the first corporate lawsuit about airlines and net zero — and one of the first cases about carbon offsets.
As a result, it has effectively put the global aviation sector on notice.
Why is KLM facing legal action?
At the crux of the lawsuit is KLM’s so-called “Fly Responsibly” campaign. This is described as KLM’s “commitment to taking a leading role in creating a more sustainable future for aviation” and presents the airline as on track to reduce emissions to net zero by the middle of the century.
The environmental groups launching the legal action say the lawsuit will argue these claims are “highly misleading” because KLM’s plan for a continual increase in flying is at odds with the urgent action necessary to secure a liveable future.
Aviation is one of the most energy-intensive forms of consumption, and both passenger demand and cargo volumes are set to rise in the coming decades. This increase is likely to see the aviation sector in growing conflict with global decarbonization goals.
The world’s leading climate scientists have repeatedly warned that rapid and large-scale emissions reductions across all sectors will be necessary to avoid the worst of what the climate crisis has in store.
Some airlines have touted the ability of sustainable aviation fuels to help reduce the industry’s environmental footprint, with the CEO of Airbus hailing hydrogen planes as the “ultimate solution” for the mid and long term.
Research published in March by the campaign group Transport & Environment, however, shows that the aviation sector cannot align with net zero and minimize its climate impact without slashing the number of flights.
“While climate experts warn we need to reduce air traffic to keep a just and liveable world within reach, KLM and the airline industry are continuing to focus on growth at any cost and lobbying intensively against climate regulation,” Johnny White, lawyer at ClientEarth, said in a press release.
“It’s now or never for climate action. Airlines cannot be allowed to compete for business on claims that they are tackling the climate crisis, when the reality is they are fuelling it.”
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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