On Friday, the Supreme Court reserved its orders on petitions seeking authorization for the production and sale of green firecrackers in the Delhi-NCR region.
A bench led by Chief Justice B.R. Gavai and Justice K. Vinod Chandran heard submissions from multiple stakeholders, including Solicitor General of India Tushar Mehta, before adjourning the matter for consideration.
During the proceedings, the Solicitor General, appearing on behalf of the National Capital Region states, urged the Court to allow the use of green firecrackers during festivals such as Diwali, Guru Parv, and Christmas, without imposing restrictions on timing, citing environmental and public welfare considerations.
The Apex Court is expected to deliver its ruling on whether green firecrackers can be legally manufactured and used in the national capital region, balancing cultural practices with environmental safety norms.
Source PTI
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