The Division Bench of the Bombay High Court, comprising Chief Justice Devendra Kumar Upadhyaya and Justice Arif Doctor has taken suo moto cognizance of the concerns related to deteriorating air quality and increasing air pollution in Mumbai and its suburbs.
The Bench has referred to several newspaper reports that indicated a significant deterioration in the Air Quality Index (AQI) in the metropolitan area.
The court has stated that the Central and State Pollution Control Boards, the State Government, the Union, and all Municipal Corporations should be made parties to the legal proceedings or inquiry related to this matter.
The Court has listed the matter on November 6 for next hearing and will issue comprehensive directions.
Picture Source :
